Supreme Court of India Judgements

47070 Judgements hosted as on 17/03/2026 - Search (FREE), Subscribe, Read & Download

Month: February 2026

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 164 — Recording of confession — Duty of Magistrate — Magistrate must inform the accused of their right to legal assistance before recording confession — Failure to do so can render the confession suspect — In this case, Magistrate failed to inform the accused of their right to a lawyer, contributing to the unreliability of the confession.

Feb 1, 2026 sclaw

2026 INSC 85 SUPREME COURT OF INDIA DIVISION BENCH BERNARD LYNGDOH PHAWA Vs. THE STATE OF MEGHALAYA ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal Appeal…

Land Acquisition

Land Acquisition — Setting aside of award — Grounds for — Excessive compensation, unjust enrichment, collusion with officials — Impact on entire acquisition — Held, setting aside an award for excessive compensation due to unjust enrichment and collusion does not automatically invalidate the entire acquisition award concerning all landowners.

Feb 1, 2026 sclaw

2026 INSC 86 SUPREME COURT OF INDIA DIVISION BENCH NIRAJ JAIN Vs. COMPETENT AUTHORITY-CUM-ADDITIONAL COLLECTOR, JAGDALPUR AND OTHERS ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil…

Waqf

Wakf Act, 1995 — Jurisdiction of Tribunal — Sections 6, 7, 83, 85 — Declaration of a property as waqf or not — Tribunal’s jurisdiction is confined to properties specified in the “list of Auqaf” (published under Section 5(2) or registered under Section 37) — Civil suits for injunction simpliciter regarding properties not in the list are not maintainable before the Tribunal.

Feb 1, 2026 sclaw

2026 INSC 90 SUPREME COURT OF INDIA DIVISION BENCH HABIB ALLADIN AND OTHERS Vs. MOHAMMED AHMED ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil Appeal No….of…

Arbitration

Arbitration and Conciliation Act, 1996 — Section 29A(4) — Application for extension of time to make arbitral award — Where an arbitral tribunal is constituted by the High Court under Section 11(6), any application for extension of time under Section 29A(4) would lie with the High Court. Where an arbitral tribunal is constituted by the parties themselves under Section 11(2), the application under Section 29A(4) would lie before the Principal Civil Court of original jurisdiction in a district, which also includes the High Court in its ordinary original jurisdiction.

Feb 1, 2026 sclaw

2026 INSC 92 SUPREME COURT OF INDIA DIVISION BENCH JAGDEEP CHOWGULE Vs. SHEELA CHOWGULE AND OTHERS ( Before : Pamidighantam Sri Narasimha and R. Mahadevan, JJ. ) Civil Appeal No(s).Of…

Advocates Act Corporate

Advocates Act, 1961 — Section 38 — Appeal against Bar Council of India judgment — Professional misconduct — Failure to act with reasonable diligence and absence from Court hearing leading to dismissal of quashing petition — High Court ordered quashing of FIR subject to deposit of costs — Costs not deposited in time, FIR quashing order recalled and petition dismissed — Application to recall dismissal order allowed, quashing restored subject to enhanced costs — Compromise reached between advocate and complainant, misunderstanding about costs resolved — High Court waived enhanced costs — FIR quashed — Complainant filed affidavit withdrawing complaint due to misunderstanding about costs and expressing satisfaction with advocate’s services — Disciplinary Committee of Bar Council of India held advocate guilty of professional misconduct despite withdrawal affidavit — Supreme Court held that disciplinary committee ignored vital aspect of withdrawal affidavit and satisfaction of complainant — Substratum of complaint ceased to exist once dispute was resolved and withdrawn — Finding of professional misconduct unsustainable.

Feb 1, 2026 sclaw

2026 INSC 94 SUPREME COURT OF INDIA DIVISION BENCH MONTY GOYAL Vs. NAVRANG SINGH ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal No(s). 77 of 2026…

C P C

Civil Procedure Code, 1908 (CPC) — Section 114A, Rules 17, 27, 28 of West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Competency of Gram Panchayat to grant building permission — Not competent if area governed by Act of 1979 and development plan exists — Panchayat Samiti is the competent authority.

Feb 1, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S AARSUDAY PROJECTS AND INFRASTRUCTURE (P) LTD Vs. JOGEN CHOWDHURY AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

Service Matters
Service

University Grants Commission (Promotion of Equity in Higher Education Institutions) Regulations, 2026 — Clause 3(c) defining “Caste-based Discrimination” — Incorporation argued as restrictive and exclusionary — Claim that it renders individuals from non-reserved/general classes remediless against caste-based discrimination or institutional bias — Allegation that regulations proceed on unfounded presumption that caste-based discrimination only affects reserved categories.

Feb 1, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MRITUNJAY TIWARI Vs. UNION OF INDIA AND ANOTHER ( Before : Surya Kant, C.J. and Joymalya Bagchi, J. ) Writ Petition(s)(Civil) No(s). 101/2026 with…

Cr P C

Criminal Procedure Code, 1973 — Section 439 — Bail — Cancellation of bail — Supreme Court’s power to interfere with High Court’s bail order — Supreme Court ordinarily does not interfere with High Court orders granting bail, but will intervene if discretion was exercised without due application of mind or contrary to law — Factors to consider include prima facie view of guilt, nature/gravity of offence, and likelihood of obstruction/evasion of justice — Grant of bail balances public interest in justice with individual liberty.

Feb 1, 2026 sclaw

2026 INSC 98 SUPREME COURT OF INDIA DIVISION BENCH USMAN ALI Vs. STATE OF UTTAR PRADESH AND ANOTHER ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. ) Criminal…

Constitution

Constitution of India, 1950 — Article 14 — Equality before law — Arbitrariness — State as a model employer is obligated to act with fairness and cannot exploit employees or take advantage of their unequal bargaining power — Prolonged contractual engagement on sanctioned posts, followed by abrupt discontinuation without cogent reasons, is arbitrary and violates Article 14.

Feb 1, 2026 sclaw

2026 INSC 99 SUPREME COURT OF INDIA DIVISION BENCH BHOLA NATH Vs. THE STATE OF JHARKHAND AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

You missed

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Essential conditions — If allegations in FIR or complaint, even if taken at face value, do not prima facie constitute an offence or make out a case against the accused, quashing is justified — Vague and general allegations are insufficient to establish a prima facie case.

Mar 18, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27 — Additional evidence in appeal — Appellate court can allow additional evidence only in exceptional circumstances as laid down in the rule, such as where the court needs it to pronounce judgment or for any other substantial cause — Parties do not have a right to produce additional evidence and it cannot be introduced at their convenience — The provision is not meant to fill gaps in evidence or to pronounce judgment in a particular way — If the appellate court can pronounce a satisfactory judgment based on existing evidence, additional evidence is not required — The High Court rightly rejected the application for additional evidence as it was without merit and did not satisfy the conditions under Order 41 Rule 27 CPC

Mar 18, 2026 sclaw
Constitution

Constitution of India, 1950 — Article 14 — Manifest Arbitrariness — Srimati Radhika Sinha Institute and Sachchidanand Sinha Library (Requisition & Management) Act, 2015 — Held, the Act is manifestly arbitrary and violative of Article 14 as it involves complete vesting of property, dissolution of trust, absence of necessity or mismanagement, illusory compensation, and lack of guiding principles — State’s action was excessive, unreasoned and disproportionate to the stated object of better management and development.

Mar 18, 2026 sclaw
Acquittal Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) — Section 50 — Compliance with search provisions — Accused must be apprised of legal right to be searched before a Magistrate or Gazetted Officer, not a Police Officer — Offering a third option to be searched before a Police Officer contravenes Section 50 and vitiates the entire trial — High Court correctly set aside conviction based on non-compliance with Section 50

Mar 17, 2026 sclaw