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
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. )…
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.
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…
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.
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…
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.
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…
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.
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.…
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.
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…
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.
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…
Education Law – Validity of degrees from universities established under state legislation later declared ultra vires – Reinstatement of employees terminated based on such degrees.
2026 INSC 167 SUPREME COURT OF INDIA DIVISION BENCH PRIYANKA KUMARI AND OTHERS Vs. THE STATE OF BIHAR AND OTHERS ( Before : Rajesh Bindal and Vijay Bishnoi, JJ. )…
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.
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…