Supreme Court of India Judgements

46915 Judgements hosted as on 02/11/2025 - Search (FREE), Subscribe, Read & Download

Month: October 2025

Juvenile Justice

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7-A — Claim of juvenility can be raised at any stage, even after final disposal of the case. If found to be a juvenile, the court shall forward the person to the Board, and any sentence passed shall be deemed to have no effect — This provision applies retrospectively.

Oct 11, 2025 sclaw

2025 INSC 1211 SUPREME COURT OF INDIA DIVISION BENCH HANSRAJ Vs. STATE OF U.P. ( Before : Dipankar Datta and Augustine George Masih, JJ. ) Writ Petition (Crl.) No. 340…

Education

Education Law — Recruitment Rules — Applicability of — Selection process initiated under Assam Government Aided Junior College Management Rules, 2001 — Advertisement did not stipulate age limit — Government condoned appellant’s overage — Subsequent approval of appointment — High Court relying on Assam Secondary Education (Provincialisation) Service Rules, 2003, which prescribed age limits, set aside appointment — Court held that applying 2003 Rules retrospectively to an aided institution’s recruitment process initiated under 2001 Rules was illegal, especially when post-provincialisation rules were not made retrospective.

Oct 5, 2025 sclaw

2025 INSC 1156 SUPREME COURT OF INDIA DIVISION BENCH JYOTSNA DEVI Vs. THE STATE OF ASSAM AND OTHERS ( Before : Ahsanuddin Amanullah and S.V.N. Bhatti, JJ. ) Civil Appeal…

C P C

. Civil Procedure Code, 1908 (CPC) — Order 37 — Summary Suits — Procedure — Filing of reply/defence without leave to defend — High Court allowing filing of reply to Summons for Judgment without defendant first applying for leave to defend amounts to procedural deviation from Order 37 Rule 3(4) and 3(5) CPC.

Oct 5, 2025 sclaw

2025 INSC 1157 SUPREME COURT OF INDIA DIVISION BENCH EXECUTIVE TRADING COMPANY PRIVATE LIMITED Vs. GROW WELL MERCANTILE PRIVATE LIMITED ( Before : Ahsanuddin Amanullah and S.V.N. Bhatti, JJ. )…

SARFAESI

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (DRT Act) — Income Tax Act, 1961 — Application of Second and Third Schedules to Income Tax Act and Income Tax (Certificate Proceedings) Rules, 1962 for immovable property sales — Rule 53 of Second Schedule requires proclamation of sale to contain Material information for the purchaser, including any encumbrances or claims affecting the property’s value.

Oct 5, 2025 sclaw

2025 INSC 1161 SUPREME COURT OF INDIA DIVISION BENCH DELHI DEVELOPMENT AUTHORITY Vs. CORPORATION BANK AND OTHERS ( Before : Sanjay Kumar and Alok Aradhe, JJ. ) Civil Appeal No.…

Corporate

Provincial Insolvency Act, 1920 — Section 37 — Proceedings on annulment — The validity of acts done by a court or receiver before annulment of adjudication of insolvency depends on whether the sales and dispositions of property and payments made were “duly made.” If these acts are found to be not duly made, Section 37 will not protect them.

Oct 5, 2025 sclaw

2025 INSC 1159 SUPREME COURT OF INDIA DIVISION BENCH SINGAMASETTY BHAGAVATH GUPTHA AND ANOTHER Vs. ALLAM KARIBASAPPA (D) BY LRS./ALLAM DODDABASAPPA (D) BY LRS. AND OTHERS ( Before : Pamidighantam…

Cheque Dishonour

Negotiable Instruments Act, 1881 — Sections 138, 139, 118 — Dishonour of cheque — Presumptions — Scope — Once execution/signature admitted, presumption arises that cheque was for consideration and discharge of legally enforceable debt — Burden initially on accused to rebut by raising probable defence — Mere plea of complainant’s financial incapacity, without documentary or independent evidence, not sufficient — Failure to reply to statutory notice, an adverse inference against accused — Defence that blank signed cheque given for obtaining bank loan, held unbelievable.

Oct 2, 2025 sclaw

2025 INSC 1158 SUPREME COURT OF INDIA DIVISION BENCH SANJABIJ TARI Vs. KISHORE S. BORCAR AND ANOTHER ( Before : Manmohan and N.V. Anjaria, JJ. ) Criminal Appeal No. 1755…

Arbitration

Arbitration and Conciliation Act, 1996 — Sections 34 and 37 — Setting aside of arbitral award — Scope of interference — Courts are prohibited from rewriting contracts and should not interfere with arbitral awards unless grounds under Section 34 are met, such as violation of public policy or patent illegality. Interference is justified when an award shocks the conscience or is contrary to basic notions of justice. The scope of appeal under Section 37 is narrower than Section 34.

Oct 2, 2025 sclaw

2025 INSC 1171 SUPREME COURT OF INDIA DIVISION BENCH SEPCO ELECTRIC POWER CONSTRUCTION CORPORATION Vs. GMR KAMALANGA ENERGY LTD. ( Before : B. R. Gavai, CJI. and Augustine George Masih,…

I P C

Penal Code, 1860 (IPC) — Section 302 — Murder — Conversion of conviction — Where evidence shows that though accused had knowledge that injuries would cause death, there is no material to prove intention to kill, conviction under Section 302 IPC is not tenable and should be converted to Section 304 Part I IPC.

Oct 2, 2025 sclaw

2025 INSC 1172 SUPREME COURT OF INDIA DIVISION BENCH RAGHAV PRASHAD AND OTHERS Vs. STATE OF U.P. ( Before : B.R.Gavai, CJI. and K. Vinod Chandran, J. ) Criminal Appeal…

You missed

Acquittal

Penal Code, 1860 (IPC) — Sections 302, 449, 376, 394 — Appeal against High Court’s upholding of conviction and sentence — Case based on circumstantial evidence — Absence of direct evidence connecting appellant to offense — Falsely implicated — Prosecution failed to establish guilt beyond reasonable doubt — No scientific evidence linking appellant — Important witnesses not associated in investigation or produced in court — Appeal allowed, conviction and sentence set aside.

Nov 2, 2025 sclaw
Cheque Dishonour

Negotiable Instruments Act, 1881 — Section 138 — Dishonour of cheque — Quashing of proceedings — Cheques issued as security and not for consideration — Memorandum of Understanding (MOU) clearly stated cheques were for security purposes to show banks and not for deposit — Complainant failed to read the complete terms of MOU in isolation and misinterpreted it to claim cheques were converted into debt — Court empowered to consider unimpeachable documents at pre-trial stage to prevent injustice — Complaints under Section 138 NI Act liable to be quashed.

Nov 2, 2025 sclaw
General Insurance

Insurance Law — Fire Insurance — Accidental Fire — Cause of fire is immaterial if the insured is not the instigator and there is no fraud. The objective of fire insurance is to indemnify the insured against loss by fire.

Nov 2, 2025 sclaw
Tenders

Tender Conditions — Interpretation — Ambiguity — The terms of a tender must be clear and unambiguous — If a tendering authority intends for a specific document to be issued by a particular authority, it must be clearly stated in the tender conditions — Failure to do so may lead to rejection of the bid being deemed arbitrary and dehors the tender terms.

Nov 2, 2025 sclaw