December 2025 - Page 6 of 8 - Supreme Court of India Judgements

December 24, 2025 9:03 pm

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi) — Conviction and Requirement of Caste-Based Intention — High Court’s finding that the offence was committed “simply for reason that the complainant was belonging to scheduled caste” held perverse — No statement in court by the victim or PW-2 suggesting that the accused were motivated by the victim’s caste — Finding based on mere observation without evidence is unsustainable. (Para 20)

Dec 9, 2025 sclaw

2025 INSC 1395 SUPREME COURT OF INDIA DIVISION BENCH DADU @ ANKUSH AND ANOTHER Vs. STATE OF MADHYA PRADESH AND ANOTHER ( Before : Dipankar Datta and Augustine George Masih,…

Bharatiya Nyaya Sanhita

Bharatiya Nyaya Sanhita, 2023 — Sections 316(4), 344, 61 (2) — Bail — Appeal against grant of bail — Distinguished from cancellation of bail — An appeal against the grant of bail is not on the same footing as an application for cancellation of bail — Superior Court interference in bail grant requires grounds such as perversity, illegality, inconsistency with law, or non-consideration of relevant factors including gravity of the offense and societal impact — The Court must not conduct a threadbare analysis of evidence at the bail stage, but the order must reflect application of mind and assessment of relevant factors — Conduct of the accused subsequent to the grant of bail is not a ground for appeal against grant of bail, but for cancellation. (Paras 7, 8)

Dec 9, 2025 sclaw

2025 INSC 1396 SUPREME COURT OF INDIA DIVISION BENCH SALIL MAHAJAN Vs. V. AVINASH KUMAR AND ANOTHER ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. ) Criminal Appeal…

I P C

Penal Code, 18602 (IPC) — Sections 302 and 460 — Appreciation of Evidence — Prior Enmity and Delayed Disclosure of Accused’s Name — Where the star eyewitness (PW-2), the wife of the deceased, provided a detailed account of the assault to the informant (PW-1) immediately after the incident, but failed to name the accused in the First Information Report (FIR), this omission is fatal to the prosecution case, especially when there existed a palpable prior enmity between the witness’s family and the accused (who was the brother of the deceased’s second wife). (Paras 28, 31, 40, 41, 45)

Dec 9, 2025 sclaw

2025 INSC 1399 SUPREME COURT OF INDIA DIVISION BENCH GOVIND MANDAVI Vs. STATE OF CHATTISGARH ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Criminal Appeal No…..of 2025 (Arising…

SC/ST

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC/ST Act) — Section 3(1)(s) — Essential ingredient — Requirement of caste-based abuse occurring “in any place within public view” — Interpretation — For an offence under Section 3(1)(s) to be made out, the place where the utterance is made must be open, enabling the public to witness or hear the abuse — Abuse uttered within the four corners of a house, where public members are not present, does not satisfy the requirement of being “within public view” — Allegation that casteist abuses were hurled inside the complainant’s residence does not meet the statutory requirement — House of the complainant cannot be considered “within public view.” (Paras 9, 10, 11, 13)

Dec 9, 2025 sclaw

2025 INSC 1397 SUPREME COURT OF INDIA DIVISION BENCH SOHANVIR @ SOHANVIR DHAMA AND OTHERS Vs. STATE OF U.P. AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ.…

Municipal Laws

Public Interest Litigation (PIL) — Property Tax Revision — Akola Municipal Corporation — Challenge to legality of property tax revision (2017-18 to 2021-22) via Public Interest Litigation (PIL) — Financial Autonomy of Municipal Bodies — Property tax is main source of income for Municipal Corporations to perform vital statutory obligations (urban planning, public health, infrastructure upkeep) — Financial stability and independence are integral to functional efficacy of municipal bodies — Revision of tax structure is necessary to match rising costs and sustain functions — Municipal bodies must have independent revenue sources to avoid dependency on State grants — Failure to revise tax structure for long periods (here, 2001-2017) constitutes gross laxity. (Paras 4, 5, 6, 7, 8, 9, 27)

Dec 9, 2025 sclaw

2025 INSC 1398 SUPREME COURT OF INDIA DIVISION BENCH AKOLA MUNICIPAL CORPORATION AND ANOTHER Vs. ZISHAN HUSSAIN AZHAR HUSSAIN AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ.…

Arbitration

rbitration and Conciliation Act, 1996 — Sections 32 and 38 — Interplay and Source of Power — Termination of Arbitral Proceedings (General) vs. Termination for Non-Payment of Fees — Section 32(1) stipulates termination of arbitral proceedings either by final award or by order under Section 32(2). Section 32(2) lists three specific scenarios: claimant withdrawal (unless legitimate respondent objection), party agreement, or continuation becoming “unnecessary or impossible” (the residual clause, Section 32(2)(c)). (Paras 94-96, 99, 107)

Dec 9, 2025 sclaw

2025 INSC 1400 SUPREME COURT OF INDIA DIVISION BENCH HARSHBIR SINGH PANNU AND ANOTHER Vs. JASWINDER SINGH ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Civil Appeal No.…

Cr P C

Criminal Procedure Code, 1973 — Section 227 — Discharge of Accused — Principles for deciding discharge application — Standard of proof for framing charge — The Court, at the stage of framing charge, must sift the evidence to determine if there is a “sufficient ground for proceeding”; a prima facie case must be established — If two views are possible and one gives rise to “suspicion only, as distinguished from grave suspicion,” the trial Judge is empowered to discharge the accused — The Judge is not a “mere post office” but must exercise judicial mind to determine if a case for trial is made out — The strong suspicion required to frame a charge must be founded on material that can be translated into evidence at trial — Where the profile of allegations renders the existence of strong suspicion patently absurd or inherently improbable, the accused should be discharged. (Paras 14, 15, 16, 17)

Dec 8, 2025 sclaw

2025 INSC 1373 SUPREME COURT OF INDIA DIVISION BENCH TUHIN KUMAR BISWAS @ BUMBA Vs. THE STATE OF WEST BENGAL ( Before : Nongmeikapam Kotiswar Singh and Manmohan, JJ. )…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 321 — Withdrawal from prosecution — Requirement of High Court permission for withdrawal of cases against sitting or former MPs/MLAs — Following Ashwini Kumar Upadhyay v. Union of India — High Court must exercise judicial mind and give a reasoned order when considering an application for permission to withdraw prosecution against sitting/former legislators — Application must disclose reasons for withdrawal and records of the case must be before the High Court — Absence of requisite permission from the High Court means that the withdrawal application cannot be granted and the criminal proceedings cannot be quashed on this ground — High Court’s rejection of quashing petition confirmed. (Paras 2, 7, 9, 10)

Dec 8, 2025 sclaw

2025 INSC 1378 SUPREME COURT OF INDIA DIVISION BENCH BAL KUMAR PATEL @ RAJ KUMAR Vs. STATE OF U.P ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. )…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent powers of High Court — Quashing of Criminal Proceedings — Indian Penal Code (IPC), 1860 — Sections 420 (Cheating), 344 (Wrongful confinement for ten or more days), and 506 (Criminal intimidation) — Scope of quashing power: Quashing under Section 482 CrPC must be exercised sparingly, with circumspection, and only in exceptional situations; court must avoid delving into disputed facts at the pre-trial stage — Interference is warranted only when the case falls within recognized parameters (like those in State of Haryana v. Bhajan Lal, 1992 Supp (1) SCC 335) — Where allegations in FIR and charge sheet, corroborated by witness statements, prima facie disclose essential ingredients of offences under Sections 420, 344, and 506 IPC, quashing is unwarranted. (Paras 12, 18, 20, 23, 25, 30, 32, 34)

Dec 7, 2025 sclaw

2025 INSC 1384 SUPREME COURT OF INDIA DIVISION BENCH ROCKY Vs. STATE OF TELANGANA AND ANOTHER ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Criminal Appeal No…of…

Service

Service Law — Termination of Contractual Service — Qualifications — Interpretation of Educational Qualifications — Advertisement requiring “Postgraduate degree in Statistics” — Appellant holding M.Com. degree with Business Statistics and Indian Economic Statistics as principal subjects — Where no Government university offers a degree exclusively titled “Postgraduate degree in Statistics,” insisting solely on the title of the degree, without considering the actual curriculum, amounts to elevating form over substance — The interpretation must be contextual and purposive — Termination based solely on the title of the degree, ignoring expert opinion (Director, W.S.O., S.W.M., P.H.E.D.) that the appellant meets the requirement and the University certificate confirming inclusion of Statistics as principal subjects, is arbitrary and unreasonable. (Paras 3, 4, 31, 32, 37, 44)

Dec 7, 2025 sclaw

2025 INSC 1385 SUPREME COURT OF INDIA DIVISION BENCH LAXMIKANT SHARMA Vs. STATE OF MADHYA PRADESH AND OTHERS ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Civil…

You missed

Service

Cochin University of Science and Technology Act, 1986 — Section 31(10) and 31(11) — Selection and Appointment — Validity of Rank List and Communal Rotation — Harmonious Construction — Section 31(10) stipulates that the Rank List remains valid for two years, and vacancies arising during this period “shall be filled up from the list so published” — Section 31(11) mandates that “Communal rotation shall be followed category-wise” — These sub-sections operate in distinct spheres but are not mutually exclusive; the Rank List’s validity period (Sub-sec 10) co-exists with the mandatory application of communal rotation (Sub-sec 11) for every appointment made therefrom — Interpreting Sub-section (11) as becoming operative only after the Rank List expires would render the reservation/rotation requirement otiose during the list’s validity, defeating legislative intent and violating the doctrine of harmonious construction. (Paras 5, 5.2, 5.4, 5.5, 5.5.1, 5.5.2

Dec 19, 2025 sclaw

Acquittal I P C

Penal Code, 1860 (IPC) —Section 302 read with Sections 149 and 148 — Murder —Conviction affirmed by High Court — Appeal to Supreme Court — Sufficiency of evidence — Role of interested/related witnesses — Deposition of PW-4 (mother of deceased and alleged eyewitness) scrutinized closely — Material contradictions found in PW-4’s evidence regarding the manner of assault and who informed her — Failure of prosecution to examine key witness (deceased’s granddaughter, who initially informed PW-4) — Independent witnesses (PW-1, PW-2, PW-3 and PW-9) turned hostile — Recovery of weapons based on accused’s memorandum/statement rendered unreliable when supporting witnesses hostile. (Paras 4, 7, 8, 9, 10, 13, 14, 15)

Dec 19, 2025 sclaw

Constitution

Employees’ State Insurance Act, 1948 — Section 45A — Determination of contributions in certain cases — Preconditions for invoking Section 45A — Section 45A is a special provision for best-judgment assessment applicable only when an employer fails to submit, furnish, or maintain returns, particulars, registers, or records as required by Section 44, OR obstructs an Inspector or official in discharging duties under Section 45 — It is not an alternative mode of assessment available at the option of the Corporation — When records (ledgers, cash books, vouchers, etc.) are produced and the employer cooperates by attending multiple personal hearings, the mere allegation of inadequacy or deficiency of supporting documents does not satisfy the statutory threshold of “non-production” or “obstruction” to invoke Section 45A — Mere inadequacy of records does not confer jurisdiction under Section 45A. (Paras 14.6, 14.7, 24, 25, 27, 30)

Dec 19, 2025 sclaw

Tenders & Contracts

Tender and Contract — Eligibility Criteria — Interpretation of “prime contractor” and “in the same name and style” — Requirement of work experience — Where an NIT’s pre-qualification document requires “each prime contractor in the same name and style (tenderer)” to have completed previous work, and the term “prime contractor” is undefined, its meaning must be derived from common parlance as the tenderer primarily responsible for the contract offer; however, the requirement must be construed from the standpoint of a prudent businessman, considering the credentials and capacity to execute the work, not merely the name. (Paras 17, 20, 21.3)

Dec 19, 2025 sclaw

Month: December 2025

You missed