Supreme Court of India Judgements

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Month: November 2025

Constitution Environment

Constitution of India, 1950 — Article 21 — Right to Life and Healthy Environment — Environmental Degradation: Pollution of Jojari, Bandi, and Luni Rivers in Rajasthan due to untreated industrial effluents and municipal sewage threatens the lives of 2 million people and the ecosystem — This constitutes a gross dereliction of constitutional duty and a direct constitutional injury — The right to a healthy environment, including pollution-free water and air, is an indispensable facet of the right to life under Article 21, reinforced by Articles 48A and 51A(g) — Judicial intervention is warranted when environmental degradation strikes at the foundation of these guarantees. (Paras 3, 10, 11, 12, 13, 15, 28)

Nov 30, 2025 sclaw

2025 INSC 1341 SUPREME COURT OF INDIA DIVISION BENCH IN RE: 2 MILLION LIVES AT RISK, CONTAMINATION IN JOJARI RIVER, RAJASTHAN ( Before : Vikram Nath and Sandeep Mehta, JJ.…

Arbitration

Arbitration and Conciliation Act, 1996 — Section 11(6), Section 11(12)(a), Section 2(1)(f), Section 2(2) — Applicability of Part I, including Section 11, to International Commercial Arbitration (ICA) — Dispute arising from a Buyer and Seller Agreement (BSA) where Respondent No. 1 is foreign company (incorporated in Benin) — BSA stipulates arbitration “will take place in Benin” and is governed by laws of Benin — Held: Dispute is an ICA under Section 2(1)(f) — Under Section 2(2), Part I of the Act applies only where the place of arbitration is in India — Designation of Benin as the place of arbitration, coupled with choice of Benin law as governing/curial law, unequivocally establishes Benin as the juridical seat — Indian Courts lack jurisdiction under Section 11 to appoint an arbitrator for a foreign-seated arbitration — Petition seeking appointment of an arbitrator in India is fundamentally misconceived and legally untenable. (Paras 2, 23, 24, 25, 26, 30)

Nov 30, 2025 sclaw

2025 INSC 1342 SUPREME COURT OF INDIA DIVISION BENCH BALAJI STEEL TRADE Vs. FLUDOR BENIN S.A. AND OTHERS ( Before : Pamidighantam Sri Narasimha and Atul S. Chandurkar, JJ. )…

Tenders

Government Contracts and Tenders — Letter of Intent (LoI) — Legal Nature — An LoI is ordinarily a precursor to a contract, indicating intent to enter into a future agreement, but does not itself create a concluded contract or vested, enforceable rights unless the necessary preconditions are satisfied — A bidder’s commercial expectation that a contract will follow an LoI is not a juridical entitlement — If the LoI explicitly stipulates conditions precedent (like compatibility testing, live demonstration, and cost disclosure) before execution of an agreement/final award letter, the LoI remains provisional and conditional until such prerequisites are met. (Paras 12, 14, 15, 16, 17, 18, 19

Nov 30, 2025 sclaw

2025 INSC 1355 SUPREME COURT OF INDIA FULL BENCH STATE OF HIMACHAL PRADESH AND ANOTHER Vs. M/S OASYS CYBERNATICS PVT. LTD. ( Before : Surya Kant, CJI., Ujjal Bhuyan and…

I B C

Insolvency and Bankruptcy Code, 2016 (IBC) — Section 7 — Application by Financial Creditor — Rejection for technical defects — Affidavit Verification — Whether an application under Section 7 of the IBC, verified later than the date of the supporting affidavit, is liable to be rejected at the threshold — Mere filing of a ‘defective’ affidavit (e.g., dated before application verification) does not render the Section 7 application non est and liable to be rejected; such a defect is curable and not fundamental. (Paras 1, 17)

Nov 30, 2025 sclaw

2025 INSC 1349 SUPREME COURT OF INDIA DIVISION BENCH LIVEIN AQUA SOLUTIONS PRIVATE LIMITED Vs. HDFC BANK LIMITED ( Before : Sanjay Kumar and Alok Aradhe, JJ. ) Civil Appeal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent powers of High Court — Quashing of criminal proceedings — Scope — Principles for quashing FIR or complaint under Section 482 CrPC, including where allegations, taken at face value, do not constitute any offence, or where the proceeding is manifestly attended with mala fide or maliciously instituted with an ulterior motive (referring to State of Haryana vs. Bhajan Lal) — High Court error in refusing to quash proceedings despite clear absence of ingredients for the alleged offences. (Paras 12, 17, 25, 26, 27)

Nov 30, 2025 sclaw

2025 INSC 1350 SUPREME COURT OF INDIA DIVISION BENCH INDER CHAND BAGRI Vs. JAGADISH PRASAD BAGRI AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal Appeal…

Bail Granted Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 528 — Penal Code, 1860 (IPC) — Sections 376, 376(2)(n), and 507 — Allegation of rape based on false promise of marriage — Relationship continued for three years; physical relations established multiple times — Complainant, an educated and married woman, engaged in the relationship voluntarily and without protest or complaint until the break-up — Lodging of FIR three months after the last physical contact, subsequent to the appellant refusing a demand for money — Held, the relationship was consensual; physical intimacy in a long-standing, functioning relationship, which later turns acrimonious, cannot be retrospectively branded as rape — Refusal to fulfill a monetary demand led to the institution of criminal proceedings, amounting to an abuse of the court machinery — FIR and Charge-sheet quashed. (Paras 6, 7, 9, 16, 23, 28, 29, 32, 33, 40, 41)

Nov 30, 2025 sclaw

2025 INSC 1351 SUPREME COURT OF INDIA DIVISION BENCH SAMADHAN S/O SITATRAM MANMOTHE Vs. STATE OF MAHARASTHRA AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal…

C P C

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90(3) — Execution Sale — Setting aside sale on ground of irregularity — Statutory bar against judgment debtor — Scope and application of Order 21 Rule 90(3) CPC (inserted w.e.f. 01.02.1977) — No application to set aside sale shall be entertained on any ground which the applicant could have taken on or before the date the proclamation of sale was drawn up — Mandates vigilance by judgment debtor regarding pre-sale illegalities or material irregularities. (Paras 10, 15, 17)

Nov 30, 2025 sclaw

2025 INSC 1353 SUPREME COURT OF INDIA DIVISION BENCH G.R. SELVARAJ (DEAD), THROUGH LRS. Vs. K.J. PRAKASH KUMAR AND OTHERS ( Before : Sanjay Kumar and Alok Aradhe, JJ. )…

Environment

Wild Life (Protection) Act, 1972 — Section 38H(6) — Captive Animal Management and Translocation — Cancellation of Zoo Recognition and Translocation — Controversy surrounding the proposed translocation of deer from A.N. Jha Deer Park (New Delhi) to wildlife sanctuaries in Rajasthan and Delhi on pretext of overcrowding, following cancellation of the Park’s recognition by Central Zoo Authority (CZA) due to persistent non-compliance with zoo management norms. (Paras 1, 5, 7, 17)

Nov 30, 2025 sclaw

2025 INSC 1358 SUPREME COURT OF INDIA DIVISION BENCH NEW DELHI NATURE SOCIETY THROUGH VERHAEN KHANNA Vs. DIRECTOR HOTRICULTURE DDA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta,…

Bail Granted

Criminal Procedure Code, 1973 (CrPC) — Section 439 — Cancellation of Bail — Murder trial (Section 302 IPC) — Accused granted bail by Supreme Court subject to stringent conditions (confinement to Kolkata, daily attendance at Police Station) — Application for cancellation of bail moved by victim’s relative alleging breach of conditions, witness intimidation, and resultant unfair trial — Background of trial characterized by State bias favoring accused, witnesses turning hostile, and failed attempt by State to withdraw prosecution (U/S 321 Cr. PC) — Court acknowledges serious concerns regarding fairness of trial and State’s conduct (acting as “real facilitator” for the accused) — However, specific breach of bail conditions by the accused influencing witnesses not conclusively established — Bail granted partially based on long incarceration (5 years) and delay in trial conclusion — Given the advanced stage of trial, no useful purpose served by cancelling bail now — Application for cancellation of bail rejected.

Nov 30, 2025 sclaw

2025 INSC 1360 SUPREME COURT OF INDIA DIVISION BENCH SK. MD. ANISUR RAHAMAN Vs. THE STATE OF WEST BENGAL AND ANOTHER ( Before : Dipankar Datta and Augustine George Masih,…

Cheque Dishonour

Negotiable Instruments Act, 1881 — Section 138, Section 142(2), Section 142A — Territorial Jurisdiction for cheque dishonour cases (post-2015 Amendment) — Account Payee Cheques — Jurisdiction for complaints under Section 138 concerning cheques ‘delivered for collection through an account’ (Account Payee Cheques) lies exclusively with the court having local jurisdiction over the branch of the bank where the payee maintains the account (payee’s home branch) — This position is anchored in Section 142(2)(a) read with its Explanation — The legal fiction in the Explanation deems a cheque delivered at any branch of the payee’s bank to have been delivered at the payee’s home branch for jurisdictional purposes, overriding the actual place of delivery. (Paras 39, 54, 58, 59, 76)

Nov 30, 2025 sclaw

2025 INSC 1362 SUPREME COURT OF INDIA DIVISION BENCH JAI BALAJI INDUSTRIES LTD. AND OTHERS Vs. M/S HEG LTD. ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Transfer…

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Arbitration

Arbitration and Conciliation Act, 1996 — Section 11(6) and 11(6-A) — Appointment of Arbitral Tribunal (AT) — Scope of Judicial Scrutiny — The enquiry under Section 11 is confined to a prima facie determination of the existence of an arbitration agreement, and no further — The referral court must refrain from entering into contentious factual or legal issues related to authority, capacity, arbitrability, maintainability, or merits of claims, adhering to the principle of minimal judicial intervention. (Paras 14, 15, 17, 19)

Dec 18, 2025 sclaw
Evidence Act I P C

Criminal Law — Conviction — Circumstantial Evidence — Last Seen Together Theory — Must establish acquaintance between accused and deceased for theory to apply as a circumstance linking chain; mere fact of accused and deceased being in the same vicinity shortly before the crime, without proven acquaintance, is insufficient to propound the ‘last seen together theory’ as a conclusive link, though presence in same vicinity remains a relevant initial fact. (Para 6)

Dec 18, 2025 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Suit for Permanent Injunction — Dismissal of Suit — Reversal by High Court — Scope of Interference by Supreme Court — Where the Trial Court dismissed a suit for permanent injunction on grounds of failure to establish title and uncertainty in property identification, and the High Court reversed this relying on unproven and unauthenticated documents/surveys (like a BDA survey not proved or authenticated, and a letter without a clear seal or legible signature), the High Court erred. (Paras 3, 4, 11, 12, 14)

Dec 18, 2025 sclaw
Will & Succession

Succession Act, 1925 — Section 63 — Indian Evidence Act, 1872 — Section 68 — Proof of Will — Requirement of attestation — Will excluding one legal heir (daughter) — One attesting witness (DW-2) examined — DW-2 must speak not only to the execution by the testator and his own attestation, but also to the attestation by the other witness — Failure of the Trial Court and High Court to find the Will proved — Evidence of DW-2 affirmed the signatures of the testator and both attesting witnesses after being suggested so in cross-examination by the plaintiff — Where a positive suggestion is made in cross-examination, and the witness affirms it, the response has probative value and cannot be ignored merely because it was a leading question — Concurrent finding disbelieving the Will reversed. (Paras 6, 16, 23, 24, 29

Dec 18, 2025 sclaw