Supreme Court of India Judgements

47080 Judgements hosted as on 15/04/2026 - Search (FREE), Subscribe, Read & Download

Month: March 2026

Service Matters
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

2026 INSC 220 SUPREME COURT OF INDIA DIVISION BENCH ABHISHEK SHARMA Vs. THE STATE OF JAMMU AND KASHMIR AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. )…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — High Court quashed proceedings against sister-in-law on ground of general and omnibus allegations, but declined relief to father-in-law and mother-in-law (appellants) — Allegations against appellants were similarly general and omnibus, with no specific role or overt act attributed to them — Delay in lodging FIR, coupled with lack of specific allegations, suggested possibility of FIR being a counter-blast to divorce petition filed by husband — High Court erred in applying different standards to similarly situated accused — Proceedings against appellants quashed.

Mar 15, 2026 sclaw

2026 INSC 212 SUPREME COURT OF INDIA DIVISION BENCH DR. SUSHIL KUMAR PURBEY AND ANOTHER Vs. THE STATE OF BIHAR AND OTHERS ( Before : Vikram Nath and Sandeep Mehta,…

Companies Act Corporate

Companies Act, 2013 — Section 66 — Reduction of Share Capital — Procedural Fairness — Minority Shareholders — Valuation of Shares — Non-disclosure of valuation report and fairness report in notice for general meeting — Held, not a “tricky notice” as statutory requirement for valuation report not mandated under Section 66 — Valuation by a related agency — Held, not a conflict of interest where internal auditor is independent and valuation agency follows accepted norms — Discount for Lack of Marketability (DLOM) — Held, applicable to illiquid shares, especially in absence of oppression — Share price fixation — Held reasonable based on market value of subsidiary, past offers, and rights issue.

Mar 15, 2026 sclaw

2026 INSC 213 SUPREME COURT OF INDIA DIVISION BENCH PANNALAL BHANSALI Vs. BHARTI TELECOM LIMITED AND OTHERS ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil Appeal…

Specific Performance

Specific Performance of Agreement to Sell — Trial Court decreed suit for specific performance of sale agreement — High Court set aside Trial Court’s decree — Held, Memorandum of Understanding (MoU) executed on the same day as sale agreement established that sale agreement was sham and nominal, executed as security for loan — Plaintiff’s failure to disclose MoU in plaint indicated withholding of material facts and lack of bonafides — Equitable relief of specific performance denied — Appeal dismissed.

Mar 15, 2026 sclaw

2026 INSC 214 SUPREME COURT OF INDIA DIVISION BENCH MUDDAM RAJU YADAV Vs. B. RAJA SHANKER (D) THROUGH LRS. AND OTHERS ( Before : Prashant Kumar Mishra and Prasanna B.…

Anticipatory Bail Bail Granted

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Anticipatory Bail — Appellant not named in FIR, no raid at his business premises, earlier cases ended in bail, cooperating with investigation, and no misuse of liberty granted — High Court wrongly refused anticipatory bail — Supreme Court sets aside High Court order and makes interim protection absolute.

Mar 15, 2026 sclaw

2026 INSC 215 SUPREME COURT OF INDIA DIVISION BENCH MANOJ KUMAR MUTTA Vs. THE STATE OF ANDHRA PRADESH ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ. ) Criminal…

State Laws

Uttar Pradesh Reorganisation Act, 2000 — Section 87 — Power to adapt laws — Section 87 of the Reorganisation Act allows for the adaptation and modification of existing laws in successor states for a period of two years to facilitate the application of laws — This provision ensures legislative continuity for local institutions, including Cooperative Societies, until replaced by fresh legislation — The transitional regime provided under Section 87 was relied upon for reconstitution of cooperative societies following the bifurcation of Uttar Pradesh.

Mar 15, 2026 sclaw

2026 INSC 216 SUPREME COURT OF INDIA DIVISION BENCH REGISTRAR CANE COOPERATIVE SOCIETIES AND OTHERS Vs. GURDEEP SINGH NARVAL (DEAD) THROUGH LRS. AND OTHERS ( Before : Pamidighantam Sri Narasimha…

Constitution

Constitution of India, 1950 — Article 21 — Right to Life — Includes Right to Health — State has positive obligation to safeguard health and ensure conditions for meaningful life — Absence of uniform policy for compensation for death/injury after vaccination raises constitutional concerns warranting institutional response – COVID-19 Vaccination — Adverse Events Following Immunisation (AEFI) — Compensation — No-fault compensation framework necessary for serious adverse events arising from mass immunization programs to ensure fair and timely redressal and uphold Article 14.

Mar 15, 2026 sclaw

2026 INSC 218 SUPREME COURT OF INDIA DIVISION BENCH RACHANA GANGU AND ANOTHER Vs. UNION OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Writ…

Acquittal

Penal Code, 1860 (IPC) — Sections 302/34, 201 — Bharatiya Nyaya Sanhita, 2023 — Sections 103(1)/3(5), 238 — Circumstantial evidence — Conviction based on circumstantial evidence must fulfill stringent conditions — Circumstances must be fully established, consistent only with hypothesis of guilt, conclusive in nature, exclude every possible hypothesis except guilt, and form complete chain of evidence — Prosecution failed to prove incriminating circumstances against accused by cogent and admissible evidence — Conviction set aside.

Mar 15, 2026 sclaw

2026 INSC 217 SUPREME COURT OF INDIA FULL BENCH POORANMAL Vs. THE STATE OF RAJASTHAN AND ANOTHER ( Before : Vikram Nath, Sandeep Mehta and N.V. Anjaria, JJ. ) Criminal…

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 15, 2026 sclaw

2026 INSC 219 SUPREME COURT OF INDIA DIVISION BENCH ANURAG KRISHNA SINHA Vs. STATE OF BIHAR AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

You missed

Corruption

Prevention of Corruption Act, 1988, Section 13(1)(d) — Disproportionate Assets — Chargesheet splitting — Allegations of acquiring disproportionate assets and tribal lands misuse — Two separate chargesheets filed from the same FIR, R.C — Case No 04(A)/2010-AHD-R(B) and R.C — Case No 04(A)/2010-AHD-R(C) — Overlapping allegations in both cases — Plea of double jeopardy raised — Supreme Court noted overlapping allegations and previous conviction with suspended sentence, inclined to grant bail in the present case as well.

Apr 15, 2026 sclaw
State Laws

Kerala Agricultural Income Tax Act, 1991 — Section 12 — Set-off of losses — Accumulated losses of amalgamating company cannot be set-off against income of amalgamated company as it had not suffered the losses itself.

Apr 15, 2026 sclaw
Matrimonial

Hindu Marriage Act, 1955 — Section 13B — Divorce by Mutual Consent — Settlement agreement reached in mediation — Wife withdrew consent before Second Motion for divorce — Held, while ordinarily consent can be withdrawn, when a settlement agreement has been entered into for full and final settlement of disputes, it is not open for a party to resile from its terms without demonstrating fraud, force, or undue influence — Wife failed to prove her allegations of fraud or compulsion by Husband, and her claims about substantial jewelry not mentioned in the settlement were unsubstantiated and raised suspicion due to delayed assertion — Held, wife’s withdrawal of consent was not justified.

Apr 15, 2026 sclaw
Arbitration

Arbitration and Conciliation Act, 1996 — Section 36 — Enforcement of Consent Award — Construction of compromise deed and consent award — Promoters undertook to defend proceedings and ensure no liability recovered from Appellants by any forum — Deposit of an amount by Appellants to prevent execution of award against their properties constituted a liability that triggered Promoters’ obligation under the consent award — High Court erred in deferring enforceability of consent award until final confirmation by the highest court of appeal — Appeal allowed, impugned judgment set aside.

Apr 15, 2026 sclaw