Supreme Court of India Judgements

46905 Judgements hosted as on 12/10/2025 - Search (FREE), Subscribe, Read & Download

Month: September 2025

Anticipatory Bail

Penal Code, 1860 (IPC) — Sections 420, 463, 465, 467, 468, 471, 474 read with Section 34 — Offences relating to cheating and forgery — Anticipatory bail — Rejection challenged — Appellants, public servants at the time, accused of certifying mutation entries based on forged documents — High Court rejected anticipatory bail — Supreme Court affirmed the High Court’s decision

Sep 16, 2025 sclaw

2025 INSC 1114 SUPREME COURT OF INDIA DIVISION BENCH ANNA WAMAN BHALERAO Vs. STATE OF MAHARASHTRA ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Criminal Appeal No. 4004…

Constitution

Waqf Act, 1995 (as amended) — Challenge to constitutional validity of amendments — Petitioners contended that amendments are ultra vires the Constitution, violating fundamental rights including Articles 14, 15, 19, 21, 25, 26, 29, 30 and 300A. Respondents argued for legislative competence and presumption of validity of enactments. Court emphasized that statutes should only be declared unconstitutional if there is a clear, glaring, and undeniable violation of constitutional principles or fundamental rights, or if manifestly arbitrary, and that courts must strive to uphold legislative validity.

Sep 16, 2025 sclaw

2025 INSC 1116 SUPREME COURT OF INDIA DIVISION BENCH IN RE: THE WAQF AMENDMENT ACT, 2025 (1) ( Before : B.R. Gavai, CJI. and Augustine George Masih, J. ) Writ…

Consumer

Consumer Protection Act, 1986 — Section 25 — Enforcement of orders — Pre-2002 amendment and post-2019 Act, all orders could be enforced as decrees. The period between 15.03.2003 to 20.07.2020 saw an anomaly where only interim orders (and monetary recovery) were clearly enforceable under Section 25, leaving final non-monetary orders in a gap. Interpretation of Statutes — Casus omissus — Court can fill gaps in legislation using interpretative tools like purposive construction when literal interpretation leads to absurdity or defeats the object of the Act, especially for remedial legislation like the Consumer Act.

Sep 2, 2025 sclaw

2025 INSC 1023 SUPREME COURT OF INDIA DIVISION BENCH PALM GROVES COOPERATIVE HOUSING SOCIETY LTD. Vs. M/S MAGAR GIRME AND GAIKWAD ASSOCIATES ETC. ( Before : J.K. Maheshwari and Rajesh…

State Laws

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Chapter I-A — Slum Rehabilitation Schemes — Preferential right of landowner to redevelop — Section 3B(4)(e) and Section 13(1) confer a preferential right on the landowner to redevelop a Slum Rehabilitation Area (SR Area) — SRA can undertake redevelopment only if the landowner fails to come forward with a scheme within a reasonable time

Sep 2, 2025 sclaw

2025 INSC 1015 SUPREME COURT OF INDIA DIVISION BENCH TARABAI NAGAR CO-OP. HOG. SOCIETY (PROPOSED) Vs. THE STATE OF MAHARASHTRA AND OTHERS ( Before : Surya Kant and Nongmeikapam Kotiswar…

State Laws

Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Sections 3C, 13, 14 — Waiver of preferential right — Waiver of landowner’s preferential right to redevelop requires clear and overt communication by the owner of intention not to exercise the right — Mere inaction or delay, particularly when the owner has consistently shown intent to redevelop, does not constitute waiver, especially if no invitation for redevelopment was issued.

Sep 2, 2025 sclaw

2025 INSC 1016 SUPREME COURT OF INDIA DIVISION BENCH SALDANHA REAL ESTATE PRIVATE LIMITED AND OTHERS Vs. BISHOP JOHN RODRIGUES AND OTHERS ( Before : Surya Kant and Ujjal Bhuyan,…

Cr P C

Criminal Procedure — Institution of FIR — Quashing of FIR — Abuse of process of law — High Court quashed FIR based only on Section 17A of the PC Act, 1988, without considering other grounds raised by the accused — Supreme Court finds this approach incomplete and remands the matter for reconsideration of all grounds, emphasizing that procedural lapses like failure to obtain prior approval, if applicable, can render an FIR void ab initio.

Sep 2, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SURENDRA DHARIWAL Vs. STATE OF RAJASTHAN AND ANOTHER ETC RESPONDENT(S) ( Before : J.B. Pardiwala and K.V. Viswanathan, JJ. ) Criminal Appeal Nos. 3717-3718…

Constitution

Constitution of India, 1950 — Article 32 — Writ jurisdiction for enforcement of Fundamental Rights — Death sentence cases — Article 32 as continuing safeguard even after conventional judicial process has concluded — Power to intervene under Article 32 to prevent constitutional breach when human life hangs in the balance. Finality of Judgments — Reopening of concluded matters — Article 32 available to remedy grievances when fundamental rights are violated — Curative petition limitations — Exception for miscarriage of justice and perpetuation of irremediable injustice.

Sep 2, 2025 sclaw

2025 INSC 1043 SUPREME COURT OF INDIA FULL BENCH VASANTA SAMPAT DUPARE Vs. UNION OF INDIA AND OTHERS ( Before : Vikram Nath, Sanjay Karol and Sandeep Mehta, JJ. )…

C P C

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90 & Section 47 — Setting aside of sale — Application for — Delay — HC correctly held that application to set aside sale was barred by limitation as it was filed almost two years three months after the sale, and Section 5 of Limitation Act does not apply to proceedings under Order XXI.

Sep 2, 2025 sclaw

2025 INSC 1040 SUPREME COURT OF INDIA DIVISION BENCH SRI R RAGHU Vs. SRI G M KRISHNA AND ANOTHER ( Before : Vikram Nath and Prasanna B. Varale, JJ. )…

Cr P C

Criminal Procedure — Delay in Judgment Pronouncement — Supreme Court directs High Courts to adhere to existing guidelines for timely pronouncement of reserved judgments and reiterates specific directions for cases where judgment is not delivered within three months of being reserved, including placing the matter before the Chief Justice for reassignment if not pronounced within two weeks thereafter.

Sep 2, 2025 sclaw

2025 INSC 1039 SUPREME COURT OF INDIA DIVISION BENCH RAVINDRA PRATAP SHAHI Vs. STATE OF U.P. AND OTHERS ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. ) Criminal…

You missed

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 451 & 457 — Release of Seized Property — Trial Court rejecting release application for iron ore on grounds of applicant’s failure to substantiate ownership — High Court setting aside trial court’s order without examining correctness of its finding on ownership — High Court should have either agreed with trial court’s finding on ownership or recorded reasons for disagreeing — Failure to do so warrants interference and remand.

Oct 12, 2025 sclaw
Evidence Act

Evidence Act, 1872 — Section 50 — Opinion as to relationship, when relevant — Opinion expressed by conduct of person with special knowledge on relationship is relevant — Essentials are court’s opinion, expression through conduct, and person having special knowledge — Conduct alone is not proof but an intermediate step to infer opinion — Opinion must be proved by direct evidence — Court needs to weigh evidence to form its own conclusion; Trial Court erred in treating opinion of witnesses as fact rather than evidence to be weighed and failed to independently assess credibility.

Oct 12, 2025 sclaw
Anticipatory Bail Corruption

Criminal Procedure Code, 1973 — Bail — Anticipatory Bail — Supreme Court granted leave to appeal against High Court’s rejection of bail in anticipation of arrest — Custodial interrogation not required — Appellant may be admitted to bail in anticipation of arrest upon arrest, subject to terms and conditions fixed by the trial court — Appellant directed not to dissuade witnesses from disclosing facts to authorities.

Oct 12, 2025 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 366 — Death Sentence Reference — Sentencing Procedure — Conviction and death penalty were pronounced on the same day without a proper inquiry into aggravating and mitigating circumstances, psychological evaluation, or jail conduct report. This haste violated established sentencing principles and vitiated the death sentence.

Oct 12, 2025 sclaw