Supreme Court of India Judgements

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

Month: February 2026

Constitution Education

University Grants Commission Act, 1956 — Section 26(1)(e) and (g) — UGC Regulations, 2018 — Regulation 7.3 — Puducherry Technological University Act, 2019, SECTION 14(5) — Vice-Chancellor Appointment — Search-cum-Selection Committee — The UGC Regulations, framed under Entry 66 of List I of the Constitution, prescribe mandatory standards for the appointment of Vice-Chancellors. State legislation must conform to these regulations. A deviation, such as the exclusion of a UGC nominee from the Search-cum-Selection Committee or the inclusion of a conflicted member, renders the appointment invalid.

Feb 1, 2026 sclaw

2026 INSC 100 SUPREME COURT OF INDIA DIVISION BENCH DR. S. MOHAN Vs. THE SECRETARY TO THE CHANCELLOR, PUDUCHERRY TECHNOLOGICAL UNIVERSITY, PUDUCHERRY AND OTHERS ETC ( Before : Vikram Nath…

Environment

National Green Tribunal Act, 2010 — Sections 15, 20 — Environmental compensation — Quantification — Project cost — NGT has discretion to mould relief based on polluter pays principle, scale of offending activity, and capacity of violator — Project turnover or cost can be relevant yardstick for determining compensation — Large scale operations indicate bigger environmental footprint and greater responsibility — Compensation must be rational, proportionate, and reasoned — Mechanical application of turnover or project cost is impermissible. (Paras 19, 20, 21, 22, 25, 26, 27, 28, 46.2)

Feb 1, 2026 sclaw

2026 INSC 102 SUPREME COURT OF INDIA DIVISION BENCH M/S. RHYTHM COUNTY Vs. SATISH SANJAY HEGDE AND OTHERS ( Before : Dipankar Datta and Vijay Bishnoi, JJ. ) Civil Appeal…

Arbitration

Arbitration and Conciliation Act, 1996 — Section 37 — Appeal against order under Section 34 — Scope of interference by appellate court — Appellate court under Section 37 should only determine if the court under Section 34 exercised its jurisdiction properly and without exceeding its scope — Re-working and re-calculating reasonable compensation by the Division Bench when the Single Judge had already determined it based on the agreement, was beyond the scope of Section 37. (Para 18)

Feb 1, 2026 sclaw

2026 INSC 103 SUPREME COURT OF INDIA DIVISION BENCH M/S SAISUDHIR ENERGY LTD. Vs. M/S NTPC VIDYUT VYAPAR NIGAM LTD. ( Before : Pamidighantam Sri Narasimha and Atul S. Chandurkar,…

Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Sections 8, 20, 23 — Recovery of contraband — Search and seizure — Procedural safeguards — Failure to comply with mandatory provisions of the Act concerning search and seizure, including informing the accused of their rights to be searched before a Gazetted Officer or Magistrate, vitiates the entire process and raises reasonable doubt. (Paras 8, 9, 13)

Feb 1, 2026 sclaw

2026 INSC 95 SUPREME COURT OF INDIA DIVISION BENCH DONIYAR VILDANOV Vs. THE STATE OF U.P. ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal Appeal No…..of…

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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
Accident

Motor Vehicles Act, 1988 — Section 166 — Compensation — Deduction of group insurance benefits — Whether amounts received by claimants under employer-provided group insurance or other contractual/social security benefits can be deducted from compensation awarded under the Motor Vehicles Act, 1988 — Held, such benefits arise from independent contractual relationships and lack nexus with statutory compensation for death in a motor vehicle accident — Principle of balancing loss and gain cannot diminish statutory entitlement to just compensation — High Court rightly set aside deductions made by the Tribunal towards group insurance amounts.

Mar 17, 2026 sclaw
Service

Recruitment Rules — Interpretation of — Anganwadi Workers applying for Supervisor posts — Eligibility and quota for graduates vs. SSLC holders — Amendment to rules increasing quota for Anganwadi Workers and earmarking a portion for graduates — Whether graduates are excluded from the general quota for Anganwadi Workers with SSLC and 10 years’ experience — Supreme Court held that the amendment did not exclude graduate Anganwadi Workers from applying for the 29% vacancies available to Anganwadi Workers with SSLC and 10 years’ experience — The 11% quota for graduates was carved out from the open recruitment quota, not from the existing quota for Anganwadi Workers with SSLC and experience — The selection process did not give any weightage to graduates, and the number of non-graduates selected indicated a level playing field.

Mar 17, 2026 sclaw
Service

Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 — Section 3(b) — Exclusion of employees appointed on academic arrangement basis from regularization — Classification held unconstitutional — Section 3(b) lacks intelligible differentia and rational nexus to the object of the Act — Denial of regularization solely based on nomenclature is impermissible under Article 14 of the Constitution where duties, tenure, and conditions of service are similar to ad hoc or contractual appointees.

Mar 15, 2026 sclaw