Supreme Court of India Judgements

47060 Judgements hosted as on 22/01/2026 - Search (FREE), Subscribe, Read & Download

Month: January 2026

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 154 — Information as to the commission of cognizable offence — Mandatory registration of FIR — Court reiterates the mandatory duty to register an FIR upon disclosure of a cognizable offence and reminds educational institutions of their civic and legal obligation to promptly lodge an FIR in case of a student suicide on campus. (Para 1)

Jan 17, 2026 sclaw

2026 INSC 62 SUPREME COURT OF INDIA DIVISION BENCH AMIT KUMAR AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Criminal…

Service Matters
Service

Public Service Commission — Recruitment — Waiting List — Validity — A waiting list has a limited validity period, usually determined by recruitment rules or a reasonable period until the next advertisement. Candidates on a waiting list do not have an indefeasible right to appointment, but can be considered if vacancies arise within the validity period and the appointing authority acts arbitrarily.

Jan 17, 2026 sclaw

2026 INSC 64 SUPREME COURT OF INDIA DIVISION BENCH RAJASTHAN PUBLIC SERVICE COMMISSION, AJMER Vs. YATI JAIN AND OTHERS ( Before : Dipankar Datta and Augustine George Masih, JJ. )…

Constitution

Judges (Inquiry) Act, 1968 — Section 3(2), First Proviso — Constitution of Joint Committee — Proviso applies only when notices of motion given on the same day in both Houses are admitted by both Houses — Does not mandate a Joint Committee if the motion is admitted in one House and rejected in the other — Presiding Officer of the House where motion is admitted can independently proceed to constitute a Committee. (Paras 12.2, 12.4, 14)

Jan 17, 2026 sclaw

2026 INSC 65 SUPREME COURT OF INDIA DIVISION BENCH X Vs. O/O SPEAKER OF THE HOUSE OF PEOPLE & ORS. . RESPONDENTS ( Before : Dipankar Datta and Satish Chandra…

I P C

Penal Code, 1860 (IPC) — Sections 302, 120-B, 201, 506 read with Section 34 — Conviction by High Court after acquittal by Trial Court — Supreme Court’s role — Appellate court can review and reconsider evidence, but must respect the presumption of innocence accorded to an accused who has been acquitted. A plausible view taken by the trial court should not be overturned merely because another view is possible. Interference is warranted only if the acquittal suffers from patent perversity, misreading of evidence, or if no other conclusion than guilt is possible. (Paras 26, 27, 28, 29)

Jan 17, 2026 sclaw

2026 INSC 67 SUPREME COURT OF INDIA DIVISION BENCH TULASAREDDI @ MUDAKAPPA AND ANOTHER Vs. THE STATE OF KARNATAKA AND OTHERS ( Before : Sanjay Karol and Vipul M. Pancholi,…

Service Matters
Service

Bihar Pharmacists Cadre Rules, 2014 (as amended in 2024) — Rule 6(1) and Note in Appendix-I — Constitutional validity — Fixation of minimum qualification for recruitment of Pharmacist — Held valid — “Note” providing Bachelor’s/Master’s degree holders are eligible subject to possession of Diploma is not arbitrary or exclusionary — Supreme Court upheld the validity of the amended Cadre Rules, finding no infirmity in the reasoning or conclusion of the High Court. (Paras 2, 16, 41, 65)

Jan 17, 2026 sclaw

2026 INSC 68 SUPREME COURT OF INDIA DIVISION BENCH MD. FIROZ MANSURI AND OTHERS Vs. THE STATE OF BIHAR AND OTHERS ( Before : M. M. Sundresh and Satish Chandra…

Service Matters
Service

Reservation in Public Employment — Migration of Reserved Category Candidates — Reserved category candidates who score higher marks than the cut-off for General Category candidates must be treated as qualified against an open/unreserved post, provided they did not avail of any concession or relaxation. Their appointment on merit in the general category does not count against the reserved category quota. (Para 33)

Jan 17, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AIRPORT AUTHORITY OF INDIA AND OTHERS Vs. SHAM KRISHNA B AND OTHERS ( Before : M. M. Sundresh and Satish Chandra Sharma, JJ. )…

Arbitration

Arbitration and Conciliation Act, 1996 — Sections 5, 34, and 37 — Scope of Judicial Intervention — Minimum intervention of judicial authority in domestic arbitration matters is required under Section 5 — Challenge to an arbitral award under Section 34 is limited to specific grounds, including patent illegality or conflict with the public policy of India — Scope of interference by the Appellate Court under Section 37 is akin to and cannot travel beyond the restrictions laid down under Section 34 — Appellate Court cannot undertake an independent assessment of the merits of the award or re-interpret contractual clauses if the interpretation by the Arbitral Tribunal was a plausible view and upheld under Section 34 — Setting aside an arbitral award under Section 37, which was upheld under Section 34, based on providing a different interpretation of contractual clauses is unsustainable in law. (Paras 24, 25, 30, 31, 36, 37, 39, 50, 51)

Jan 11, 2026 sclaw

2026 INSC 34 SUPREME COURT OF INDIA DIVISION BENCH JAN DE NUL DREDGING INDIA PVT. LTD. Vs. TUTICORIN PORT TRUST ( Before : Pamidighantam Sri Narasimha and Pankaj Mithal, JJ.…

Limitation

Limitation Act, 1963 — Article 54 — Suit for specific performance — Commencement of limitation period — Where the defendant subsequently executed an affidavit ratifying the agreement to sell and conveying no-objection to the transfer, the period of limitation commences from the date of the admitted affidavit, as this is the stage at which the executant finally refused to execute the sale deed to the extent of her share — Trial court and High Court erred in dismissing the suit on the ground of limitation calculated from an earlier disputed date. (Paras 13, 35, 36, 37)

Jan 11, 2026 sclaw

2026 INSC 35 SUPREME COURT OF INDIA DIVISION BENCH MUSLIMVEETIL CHALAKKAL AHAMMED HAJI Vs. SAKEENA BEEVI ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal No(S). 3894…

Arbitration

Arbitration and Conciliation Act, 1996 — Section 9(2) read with Rule 9(4) of 2001 Rules — Setting aside High Court judgment — High Court erroneously treated the date of filing of the Section 11 petition (28.06.2024) as the commencement date, leading to the conclusion that proceedings commenced beyond the statutory period — Where the arbitration notice was served (on 11.04.2024) well within the 90-day period from the ad-interim injunction order (17.02.2024), proceedings commenced in time as per Section 21 — High Court’s finding unsustainable, resulting in the restoration of the Trial Court’s initial ad-interim injunction order. (Paras 28, 31, 32) E. Arbitration and Conciliation Act, 1996 — Section 9 — Interim injunction — Dispute regarding existence

Jan 11, 2026 sclaw

2026 INSC 32 SUPREME COURT OF INDIA DIVISION BENCH REGENTA HOTELS PRIVATE LIMITED Vs. M/S HOTEL GRAND CENTRE POINT AND OTHERS ( Before : Dipankar Datta and Augustine George Masih,…

You missed

Constitution Corporate

Expression ‘date of this Notification’ means date of publication in Official Gazette – Foreign Trade (Development and Regulation) Act, 1992 — Section 3 — Notification — Publication in Official Gazette — Essential requirement for enforceability — Delegated legislation requires publication for accessibility, notice, accountability and solemnity — Not an empty formality but transforms executive decision into law — Strict compliance with publication requirement is a condition precedent — Law must be promulgated or published in a recognisable way. (Paras 16, 17, 18, 19)

Jan 22, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 60(5)(c) — Jurisdiction of Adjudicating Authority — Declaration of title to trademark — NCLT exceeded its jurisdiction by declaring title to trademark “Gloster” in favour of the Successful Resolution Applicant (SRA) while adjudicating an application under Section 60(5) of the IBC, as the issue of trademark title was a highly contentious dispute beyond the scope of insolvency proceedings and not directly related to the CIRP.

Jan 22, 2026 sclaw
Constitution Labour Cases

Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 — Building and Other Construction Workers’ Welfare Cess Act, 1996 — Applicability — Cess could not be levied or collected before the constitution of Welfare Boards, as their constitution is a condition precedent for the implementation of these Acts.

Jan 21, 2026 sclaw
Land Acquisition

Haryana Development and Regulation of Urban Areas Act, 1975 — Section 3(3A) — Amendment Act, 2020 — Retrospective validation of actions — Power to grant license includes power to modify, suspend, revoke, or delicense — Delicensing of land for commercial purposes after it was initially licensed for residential use is permissible.

Jan 21, 2026 sclaw