Supreme Court of India Judgements

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Month: February 2026

Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 439(2) — Bail — Cancellation of Bail — Appeal against High Court order granting bail — Supreme Court can interfere if bail order is based on extraneous considerations or ignores relevant material, distinct from cancellation for misuse of bail.

Feb 25, 2026 sclaw

2026 INSC 181 SUPREME COURT OF INDIA DIVISION BENCH SHOBHA NAMDEV SONAVANE Vs. SAMADHAN BAJIRAO SONVANE AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Criminal Appeal…

I B C

Insolvency and Bankruptcy Code, 2016 — Section 14, Section 238 — Telecom laws — Spectrum — Nature of — Can spectrum, even if treated as an asset in corporate debtor’s books, be subjected to proceedings under IBC? — Held, No. Spectrum is a natural resource, the right to use which is granted by the Government under a licence, not ownership. The IBC cannot override the specific statutory regime governing telecommunications law.

Feb 22, 2026 sclaw

2026 INSC 153 SUPREME COURT OF INDIA DIVISION BENCH STATE BANK OF INDIA Vs. UNION OF INDIA AND OTHERS ( Before : Pamidighantam Sri Narasimha and Atul S. Chandurkar, JJ.…

Constitution

. Cricket Association Rules — Applicability of Supreme Court Judgments — A district cricket association’s rules and bye-laws are not necessarily required to be identical to those of the national cricket governing body (BCCI) based on previous Supreme Court judgments, as the specific rulings in those cases did not mandate such precise conformity for district associations.

Feb 22, 2026 sclaw

2026 INSC 154 SUPREME COURT OF INDIA DIVISION BENCH THE TIRUCHIRAPPALLI DISTRICT CRICKET ASSOCIATION Vs. ANNA NAGAR CRICKET CLUB AND ANOTHER ETC. ( Before : Pamidighantam Sri Narasimha and Alok…

Service Matters
Service

Service Law — Regularisation of Services — Casual Workers — Supreme Court held that casual workers who were similarly situated to those whose services had been regularised in previous judgments, should also have their services regularised. The Court noted that the work performed was perennial and fundamental to the functioning of the department, and that excluding these workers amounted to discrimination.

Feb 22, 2026 sclaw

2026 INSC 156 SUPREME COURT OF INDIA DIVISION BENCH PAWAN KUMAR AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. )…

Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Anticipatory Bail — Absconding accused — General rule is that an absconder is not entitled to anticipatory bail, exception being when court is prima facie satisfied that no case is made out against the accused after perusing FIR, case diary, and other materials — Accused absconded for almost six and a half years, threatened victim, had criminal antecedents, and was not traceable — Acquittal of co-accused does not automatically entitle absconding accused to anticipatory bail, as prosecution is not expected to adduce evidence against absconding accused during trial of co-accused — Granting anticipatory bail to an absconding accused sets a bad precedent

Feb 22, 2026 sclaw

2026 INSC 157 SUPREME COURT OF INDIA DIVISION BENCH BALMUKUND SINGH GAUTAM Vs. STATE OF MADHYA PRADESH AND ANOTHER ( Before : J.B. Pardiwala and Vijay Bishnoi, JJ. ) Criminal…

Constitution

Essential Commodities Act, 1955 — Sections 3, 7 — Cement Control Order, 1967 — Maharashtra Cement (Licensing and Control) Order, 1973 — Decontrol of cement price and distribution from March 1, 1989 — Conviction for offences relating to cement contravention after decontrol — Unsustainable in law — Prosecution fundamentally unsustainable due to absence of operative control order on relevant date.

Feb 22, 2026 sclaw

2026 INSC 152 SUPREME COURT OF INDIA DIVISION BENCH MANOJ Vs. STATE OF MAHARASHTRA AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal Appeal No. 1630…

Constitution

Feb 22, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MARYAMAA JOSH AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : Dipankar Datta and Satish Chandra Sharma, JJ. ) Writ Petition(s)(Civil) No(s).113/2026…

Cr P C

Criminal Procedure, 1973 — Section 197 — Sanction for prosecution — Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 217 — Delay in granting sanction — High Court’s direction for deemed sanction if authority fails to decide within one month — Supreme Court notes that the earlier judgment in Dr. Subramanian Swamy vs. Manmohan Singh (2012) 3 SCC 64 does not support the concept of deemed sanction, and a Coordinate Bench had also rejected such an argument in Suneeti Toteja Vs. State of Uttar Pradesh (2025 SCC OnLine SC 433). Supreme Court finds it appropriate to refer the matter to a larger Bench due to persistent complaints of lethargy or apathy in granting sanction. The High Court’s direction on deemed sanction is stayed until further orders

Feb 22, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE REP. BY THE DEPUTY SUPERINTENDENT OF POLICE Vs. M.MUNEER AHAMED AND ANOTHER ( Before : Dipankar Datta and Satish Chandra Sharma, JJ. )…

Bail Granted

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Anticipatory Bail — Dismissal of High Court application — Supreme Court intervention — Appellant aggrieved by denial of anticipatory bail by High Court — Supreme Court granted leave, set aside High Court order, and directed bail upon arrest, subject to appellant cooperating with investigation within legal limits.

Feb 22, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINAY KUMAR GUPTA Vs. STATE OF MADHYA PRADESH ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal Appeal No…of 2026 (Arising…

I P C

Penal Code, 1860 (IPC) — Sections 306 and 309 — Abetment of suicide and attempt to commit suicide — Suicide pact — Mutual encouragement and reciprocal commitment to die together — Survivor’s participation acts as a direct catalyst for the deceased’s actions — Psychological assurance or instigation, if intentional and directly related to the commission of offence, constitutes abetment — Each participant’s resolve to commit suicide is reinforced and strengthened due to the other’s participation — Suicide in a pact is conditional upon mutual participation — Assisting in ending life is a crime against the state.

Feb 22, 2026 sclaw

2026 INSC 160 SUPREME COURT OF INDIA DIVISION BENCH GUDIPALLI SIDDHARTHA REDDY Vs. STATE C.B.I. ( Before : Rajesh Bindal and Manmohan, JJ. ) Criminal Appeal No. 457 of 2012…

You missed

Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 439(2) — Bail — Cancellation of Bail — Appeal against High Court order granting bail — Supreme Court can interfere if bail order is based on extraneous considerations or ignores relevant material, distinct from cancellation for misuse of bail.

Feb 25, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 14, Section 238 — Telecom laws — Spectrum — Nature of — Can spectrum, even if treated as an asset in corporate debtor’s books, be subjected to proceedings under IBC? — Held, No. Spectrum is a natural resource, the right to use which is granted by the Government under a licence, not ownership. The IBC cannot override the specific statutory regime governing telecommunications law.

Feb 22, 2026 sclaw
Constitution

. Cricket Association Rules — Applicability of Supreme Court Judgments — A district cricket association’s rules and bye-laws are not necessarily required to be identical to those of the national cricket governing body (BCCI) based on previous Supreme Court judgments, as the specific rulings in those cases did not mandate such precise conformity for district associations.

Feb 22, 2026 sclaw
Service

Service Law — Regularisation of Services — Casual Workers — Supreme Court held that casual workers who were similarly situated to those whose services had been regularised in previous judgments, should also have their services regularised. The Court noted that the work performed was perennial and fundamental to the functioning of the department, and that excluding these workers amounted to discrimination.

Feb 22, 2026 sclaw