Supreme Court of India Judgements

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Month: November 2025

Arbitration C P C

Arbitration and Conciliation Act, 1996 — Execution of Arbitral Award — Letters Patent Appeal (LPA) — Maintainability — Code of Civil Procedure (CPC), 1908 — Order 21 Rule 22 — Execution proceedings against legal representatives — The Act is a self-contained code restricting judicial interference — An order passed by a Single Judge in the course of executing an arbitral award is traceable to the Act, not the CPC; therefore, a Letters Patent Appeal against such an order is not maintainable — Where execution is sought against entities/persons arrayed as executors/legal representatives of the deceased judgment debtor, they step into the shoes of the judgment debtor for limited execution purposes and cannot be treated as third parties to the arbitral award for the purpose of challenging maintainability of the appeal under the Act.

Nov 22, 2025 sclaw

2025 INSC 1334 SUPREME COURT OF INDIA DIVISION BENCH BHARAT KANTILAL DALAL (DEAD) THROUGH LR. Vs. CHETAN SURENDRA DALAL AND OTHERS ( Before : Sanjay Kumar and Alok Aradhe, JJ.…

SARFAESI

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act) — Priority of Debts — Section 26E — When two enactments contain non-obstante clauses, the provision incorporated later in time prevails; however, if one enactment creates a statutory ‘first charge’, that charge prevails over the general ‘priority’ conferred by the later non-obstante clause — SARFAESI Act, Section 26E, conferring priority to secured creditors’ debts registered with the Central Registry, does not override the statutory ‘first charge’ created for Provident Fund dues under the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952.

Nov 22, 2025 sclaw

2025 INSC 1335 SUPREME COURT OF INDIA DIVISION BENCH JALGAON DISTRICT CENTRAL COOP. BANK LTD. Vs. STATE OF MAHARASHTRA AND OTHERS ( Before : B. R. Gavai, CJI. and K.…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent powers of High Court — Quashing of criminal proceedings — Arms Act, 1959 — Section 13(2A) — Prosecution of public servant (IAS officer/District Magistrate) for alleged irregularities in issuing arms licenses and criminal conspiracy (Sections 109, 419, 420, 467, 468, 471, 120B IPC and Section 30 Arms Act) — Delay in investigation and sanction — Quashing justified where sanction is non-speaking and investigation is inordinately and unjustifiably delayed.

Nov 22, 2025 sclaw

2025 INSC 1339 SUPREME COURT OF NDIA DIVISION BENCH ROBERT LALCHUNGNUNGA CHONGTHU @ R L CHONGTHU Vs. STATE OF BIHAR ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ.…

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

2025 INSC 1269 SUPREME COURT OF INDIA DIVISION BENCH MOHAMED SAMEER KHAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE ( Before : Dipankar Datta and Augustine George Masih, JJ. )…

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

2025 INSC 1270 SUPREME COURT OF INDIA DIVISION BENCH K. NAGENDRA Vs. THE NEW INDIA INSURANCE CO. LTD. AND OTHERS ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ.…

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

2025 INSC 1276 SUPREME COURT OF INDIA 2 JUDGES BENCH KIMBERLEY CLUB PVT. LTD. Vs. KRISHI UTPADAN MANDI PARISHAD AND OTHERS ( Before : Surya Kant and Joymalya Bagchi, JJ.…

Constitution

Public Interest Litigation (PIL) — Environmental Protection — Monitoring Committee — Powers and Scope — A PIL was filed concerning environmental issues in Delhi, leading to the appointment of a Monitoring Committee. The Supreme Court clarified that the committee was appointed to prevent misuse of residential premises for commercial purposes and not to interfere with residential premises used as such. Their power was limited to making suggestions to a Special Task Force regarding encroachments on public land, not to summarily seal premises.

Nov 2, 2025 sclaw

2025 INSC 1274 SUPREME COURT OF INDIA 2 JUDGES BENCH M.C. MEHTA Vs. UNION OF INDIA AND OTHERS ( Before : B. R. Gavai, CJI. and K. Vinod Chandran, J.…

Service Matters
Service

Right of Children to Free and Compulsory Education Act, 2009 — Section 23 — Minimum qualifications for teachers — Teacher Eligibility Test (TET) — Amendment extending deadline for unqualified teachers to acquire minimum qualifications — Termination of teachers appointed before amendment for not possessing TET at the time of appointment — Held: Termination erroneous as teachers acquired TET within extended deadline.

Nov 2, 2025 sclaw

2025 INSC 1273 SUPREME COURT OF INDIA 2 JUDGES BENCH UMA KANT AND ANOTHER Vs. STATE OF U.P. AND OTHERS ( Before : B.R. Gavai, CJI. and K. Vinod Chandran,…

Advocates Act Bhartiya Nagrik Suraksha Sanhita Constitution

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 — Section 179 — Summoning of Advocate by Investigating Agency — Advocate representing accused cannot be summoned directly to elicit case details as it violates advocate-client privilege and constitutional rights of the accused, unless specific exceptions under Section 132 of the Bharatiya Sakshya Adhiniyam (BSA) apply.

Nov 2, 2025 sclaw

2025 INSC 1275 SUPREME COURT OF INDIA 3 JUDGES BENCH IN RE: SUMMONING ADVOCATES WHO GIVE LEGAL OPINION OR REPRESENT PARTIES DURING INVESTIGATION OF CASES AND RELATED ISSUES. ( Before…

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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