Supreme Court of India Judgements

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

Month: October 2025

Acquittal

Criminal Procedure Code, 1973 (CrPC) — Section 374(2) — Appeals against conviction — High Court’s power to acquit — High Court, after considering evidence and finding patent infirmities and insufficiency of evidence in the prosecution case, rightly acquitted the accused giving them the benefit of doubt.- Evidence Act, 1872 — Section 65-B — Electronic records — Call detail records — Non-production of certificate under Section 65-B along with call detail records renders them inadmissible — Handwritten notes of call details without examining the scribe are not proved according to law.

Oct 2, 2025 sclaw

2025 INSC 1166 SUPREME COURT OF INDIA DIVISION BENCH STATE OF RAJASTHAN Vs. BHANWAR SINGH ETC. ETC ( Before : Sandeep Mehta and Joymalya Bagchi, JJ. ) Criminal Appeal No(s).…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Clubbing of FIRs — Multiple FIRs registered across different states for same cause of action — Generally, it is illegal and overambitious to club FIRs from various states and future FIRs — Prayer for clubbing future FIRs cannot be granted by any court — This power may be exercised under Article 142 of the Constitution with consent of states.

Oct 2, 2025 sclaw

2025 INSC 1174 SUPREME COURT OF INDIA DIVISION BENCH ODELA SATYAM AND ANOTHER Vs. THE STATE OF TELANGANA AND OTHERS ( Before : B. R. Gavai, CJI. and K. Vinod…

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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