Supreme Court of India Judgements

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

Month: March 2026

Service Matters
Service

Tamil Nadu Electricity Board Service Regulations, 1967 — Regulations 10(9), 87, and 97 — Seniority of direct recruits — Determination of date of appointment — A person is considered on ‘duty’ when performing duties of a post or undergoing probation or training — Appointed to a class of service when discharging duties or commencing probation or training — Seniority is determined by rank in the approved list; probation starts from joining duty — Training is part of service, not a reason to exclude it from seniority calculation. — Division Bench misinterpreted Regulations by stating seniority commences from probation start date — Appeals allowed, High Court judgment set aside.

Mar 14, 2026 sclaw

2026 INSC 229 SUPREME COURT OF INDIA DIVISION BENCH M. THANIGIVELU AND OTHERS Vs. TAMIL NADU ELECTRICITY BOARD AND OTHERS ( Before : Rajesh Bindal and Vijay Bishnoi, JJ. )…

Companies Act I B C

Companies Act, 2013 — Sections 241, 242, 244, 59 — Oppression and mismanagement — Interim protection — Supreme Court’s role is to preserve the subject matter of the dispute until the competent forum adjudicates the matter — Interim measures should ensure that the subject matter remains protected while allowing the statutory forum to proceed with adjudication.

Mar 14, 2026 sclaw

2026 INSC 226 SUPREME COURT OF INDIA DIVISION BENCH MONIVEDA CONSULTANTS LLP AND ANOTHER Vs. SHAJAS DEVELOPERS PRIVATE LIMITED AND OTHERS ( Before : Dipankar Datta and Augustine George Masih,…

I P C

Indian Penal Code, 1860 (IPC) — Section 302/149 — Murder — Conviction and sentence for life imprisonment — Unlawful assembly and common object — Accused alighting from a bus together, armed with firearms, establishes unlawful assembly with a common object — Vicarious liability under Section 149 IPC applies to all members of the unlawful assembly — Presence in the assembly is sufficient for conviction even without overt acts by each individual.

Mar 14, 2026 sclaw

2026 INSC 224 SUPREME COURT OF INDIA DIVISION BENCH DABLU ETC. AND OTHERS Vs. STATE OF MADHYA PRADESH ( Before : Pankaj Mithal and S.V.N. Bhatti, JJ. ) Criminal Appeal…

Acquittal Dying Declaration

Criminal Law — Investigation — Overzealous or lethargic investigation can be fatal to prosecution — A proper investigation requires drawing up a scene mahazar, forensic examination, independent witnesses, and thorough examination of the cause of fire — The failure to do so, coupled with contradictory statements from the investigating officer and undue haste in recording statements, can render the investigation a sham and prejudice the accused — Acquittal upheld by the Supreme Court due to flawed investigation and lack of credible evidence.

Mar 14, 2026 sclaw

2026 INSC 223 SUPREME COURT OF INDIA DIVISION BENCH SANJAY KUMAR SHARMA Vs. STATE OF BIHAR AND OTHERS ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal…

Service Matters
Constitution Service

Rights of Persons with Disabilities Act, 2016 (RPwD Act) — Disability — Mental Illness and Specific Learning Disability — Post of Auditor in CAG — Identified as not suitable for persons with benchmark disabilities suffering from mental illness, but later identified as suitable for Group C posts of Assistant (Audit) and Auditor-II through Notification dated 4th January, 2021 — Court directs accommodation in suitable Group C posts.

Mar 14, 2026 sclaw

2026 INSC 232 SUPREME COURT OF INDIA DIVISION BENCH SUDHANSHU KARDAM Vs. COMPTROLLER AND AUDITOR GENERAL OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. )…

Service Matters
Constitution Service

Constitution of India, 1950 — Article 311(2) second proviso (b) — Dismissal from service without departmental inquiry — Requirement of reasonable practicability — Mere presumption or belief by disciplinary authority not sufficient — Must be based on objective facts and material on record. Article 311(2) second proviso (b) — Dispensing with departmental inquiry — Decision of disciplinary authority not binding on courts; subject to judicial review — Reasons for dispensing must be plausible and based on definite material.

Mar 14, 2026 sclaw

2026 INSC 234 SUPREME COURT OF INDIA DIVISION BENCH MANOHAR LAL Vs. COMMISSIONER OF POLICE AND OTHERS ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. ) Civil Appeal…

Artificial Intelligence Constitution

Artificial Intelligence (AI) — Use in Legal Proceedings — Reliance on AI-generated judgments by a court is a serious matter concerning the integrity of the judicial process — Such judgments, if non-existent or fake, amount to misconduct rather than a simple error of judgment — Supreme Court orders examination of consequences and accountability for such practices — Notice issued to the Attorney General, Solicitor General, and Bar Council of India to address this institutional concern.

Mar 4, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GUMMADI USHA RANI AND ANOTHER Vs. SURE MALLIKARJUNA RAO AND ANOTHER ( Before : Pamidighantam Sri Narasimha and Alok Aradhe, JJ. ) Petition(s) for…

Electricity Act

Power Purchase Agreement (PPA) / Power Supply Agreement (PSA) — Interpretation of Contract — Surrounding Circumstances — Evidence Act, 1872, Sections 92, 94, 95 — Contractual terms can be clarified by attending circumstances and conduct of parties, even if contract is reduced to writing, to give meaning to terms that may otherwise be meaningless or unworkable.

Mar 4, 2026 sclaw

2026 INSC 202 SUPREME COURT OF INDIA FULL BENCH WEST BENGAL STATE ELECTRICITY DISTRIBUTION CO. LTD. Vs. ADHUNIK POWER AND NATURAL RESOURCE LTD. AND OTHERS ( Before : Surya Kant,…

Arbitration

Arbitration and Conciliation Act, 1996 — Section 31(7)(a) — Interest awarded by Arbitral Tribunal — Contractual bar — Where a contract expressly prohibits the award of pre-award and pendente lite interest, an Arbitral Tribunal cannot award such interest, even if termed as compensation, as the arbitrator is bound by the terms of the contract.

Mar 4, 2026 sclaw

2026 INSC 203 SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS Vs. LARSEN AND TUBRO LIMITED (L&T) ( Before : Sanjay Karol and Vipul M. Pancholi, JJ.…

Corporate Tenders & Contracts

Contract Act, 1872 — Section 133 — Discharge of surety by variance in terms of contract — A variance made without the surety’s consent in the terms of the contract between the principal debtor and the creditor discharges the surety only with respect to transactions occurring subsequent to the variance. The surety remains liable for the original amount guaranteed.

Mar 4, 2026 sclaw

2026 INSC 205 SUPREME COURT OF INDIA DIVISION BENCH BHAGYALAXMI CO-OPERATIVE BANK LTD. Vs. BABALDAS AMTHARAM PATEL (D) THROUGH LEGAL REPRESENTATIVES AND OTHERS ( Before : B.V. Nagarathna and Ujjal…

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