Supreme Court of India Judgements

47060 Judgements hosted as on 25/02/2026 - Search (FREE), Subscribe, Read & Download

Month: February 2026

Evidence Act

Evidence Act, 1872 — Section 8 — Conduct of accused leading to discovery of facts — Even if statements leading to discovery are not admissible under Section 27 due to lack of custody, they can be admitted under Section 8 as conduct, serving as a link in the chain of evidence, but cannot alone result in conviction.

Feb 22, 2026 sclaw

2026 INSC 162 SUPREME COURT OF INDIA DIVISION BENCH ROHIT JANGDE Vs. THE STATE OF CHHATTISGARH ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal Appeal No.689…

Bail Declined

Penal Code, 1860 (IPC) — Sections 406, 419, 420, 467, 468, 471, 506 — Cheating, Criminal Breach of Trust, Forgery — Bail — High Court order granting bail to accused set aside — Accused is a habitual offender with multiple aliases, fake IDs, and a history of absconding and non-cooperation with trial — Bail was granted on parity with co-accused, but this principle was misapplied without considering the accused’s individual conduct and criminal antecedents — Grant of bail poses a risk to society — Trial to be expedited.

Feb 22, 2026 sclaw

2026 INSC 161 SUPREME COURT OF INDIA DIVISION BENCH RAKESH MITTAL Vs. AJAY PAL GUPTA @ SONU CHAUDHARY AND ANOTHER ( Before : Sanjay Kumar and K. Vinod Chandran, JJ.…

Constitution

Societies Registration Act, 1860 — Societies formed for charitable purposes — Members of government service entitled to housing facilities through transparent allotment — The society, HEWO, formed for welfare of HUDA employees, not subject to Article 12 of the Constitution, but must adhere to principles of fairness and transparency in allotments as it enjoys privilege of land allotted by government.

Feb 22, 2026 sclaw

2026 INSC 163 SUPREME COURT OF INDIA DIVISION BENCH DINESH KUMAR Vs. THE STATE OF HARYANA AND OTHERS ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil…

I P C

Penal Code, 1860 (IPC) — Sections 307, 326, 324 — Conviction for causing life-threatening injuries — High Court reducing sentence to period already undergone and enhancing fine — Supreme Court held High Court acted in defiance of law and created a travesty of established criminal jurisprudence by relying on irrelevant factors like time elapsed and death of victim by other persons, without proper reasoning — Such reduction undermines the deterrent effect of punishment and erodes public confidence in the justice system.

Feb 22, 2026 sclaw

2026 INSC 164 SUPREME COURT OF INDIA DIVISION BENCH PARAMESHWARI Vs. THE STATE OF TAMIL NADU AND OTHERS ( Before : Rajesh Bindal and Vijay Bishnoi, JJ. ) Criminal Appeal…

I B C

Insolvency and Bankruptcy Code, 2016 — Section 7 — Admission of application for Corporate Insolvency Resolution Process (CIRP) — Rejection of settlement proposal — Court must ascertain existence of default in financial debt when a financial creditor triggers insolvency under Section 7 — No scope for inquiry into disputes regarding existence of debt or inability to pay at admission stage — Rejects arguments based on financial viability and settlement proposals.

Feb 22, 2026 sclaw

2026 INSC 166 SUPREME COURT OF INDIA FULL BENCH POWER TRUST (PROMOTER OF HIRANMAYE ENERGY LTD.) Vs. BHUVAN MADAN (INTERIM RESOLUTION PROFESSIONAL OF HIRANMAYE ENERGY LTD.) AND OTHERS ( Before…

Constitution

Drugs and Cosmetics Act, 1940 — Section 32(2) and 36-A — Trial of offences — Section 32(2) mandates that no court inferior to the Court of Session shall try an offence punishable under Chapter IV — Section 36-A provides for summary trial by Judicial Magistrate First Class for offences not exceeding three years, but specifically excludes offences triable by Special Court or Court of Sessions — Therefore, Section 36-A is not applicable to offences triable by Court of Session, and commitment of case to Sessions Court by JMFC is not illegal.

Feb 22, 2026 sclaw

2026 INSC 171 SUPREME COURT OF INDIA DIVISION BENCH M/S SBS BIOTECH AND OTHERS Vs. STATE OF HIMACHAL PRADESH ( Before : Prashant Kumar Mishra and Vipul M. Pancholi, JJ.…

Consumer

Contract Law — Joint Development Agreement (JDA) and General Power of Attorney (GPA) — Interpretation — The JDA and GPA clearly indicate that the developer is authorized to enter sale agreements, construct, receive consideration, and transfer possession and title for flats within the developer’s share — The JDA also contains indemnity clauses where the developer indemnifies the landowners against any liabilities arising from construction and sale agreements, and landowners indemnify the developer against title defects or delays caused by landowners — The court interpreted these clauses to mean that while landowners are responsible for ensuring title transfer, the actual construction and timely delivery of flats within the developer’s share is the developer’s sole responsibility

Feb 22, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SRIGANESH CHANDRASEKARAN AND OTHERS Vs. M/S UNISHIRE HOMES LLP AND OTHERS ( Before : Pamidighantam Sri Narasimha and Alok Aradhe, JJ. ) Civil Appeal…

Cr P C

Criminal Procedure Code, 1973 — Evidence Act, 1872 — Section 27 — Admissibility of information received from accused in custody leading to discovery of fact — Recovery of dead body and Scooty at the instance of the accused, based on memorandum statement, considered a distinct fact and sufficient to prove guilt when connected to other circumstances.

Feb 22, 2026 sclaw

2026 INSC 173 SUPREME COURT OF INDIA DIVISION BENCH NEELU @ NILESH KOSHTI Vs. THE STATE OF MADHYA PRADESH ( Before : Prashant Kumar Mishra and Vipul M. Pancholi, JJ.…

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