Supreme Court of India Judgements

47095 Judgements hosted as on 22/04/2026 - Search (FREE), Subscribe, Read & Download

Month: April 2026

Arbitration

Arbitration and Conciliation Act, 1996 — Section 11 — Appointment of Arbitrator — Scope of Inquiry — Limited to prima facie existence of arbitration agreement — Questions like ‘accord and satisfaction’, limitation, dishonesty, frivolity and arbitrability of subject matter are to be left to the arbitral tribunal under Section 16, reflecting the principle of Kompetenz-Kompetenz.

Apr 12, 2026 sclaw

2026 INSC 342 SUPREME COURT OF INDIA DIVISION BENCH MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED (MSEDCL) AND OTHERS Vs. R Z MALPANI ( Before : J.K. Maheshwari and Atul S.…

Constitution Cooperative Societies

Multi-State Cooperative Societies Act, 2002 — Section 64(d) — Investment of funds by Multi-State Co-operative Society (MSCS) — Permitted investments are in subsidiary institutions or institutions in the same line of business — Amendment aimed at preventing misuse of funds and ensuring financial discipline — “Same line of business” requires substantial or predominant sameness in core business activities, determined by MSCS’s bye-laws — Not to be construed expansively.

Apr 12, 2026 sclaw

2026 INSC 338 SUPREME COURT OF INDIA DIVISION BENCH M/S NIRMAL UJJWAL CREDIT CO-OPERATIVE SOCIETY LTD. Vs. RAVI SETHIA AND OTHERS ( Before : J.B. Pardiwala and K.V. Viswanathan, JJ.…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Sections 468, 469, 470, 472, 473 and 341 — Limitation for taking cognizance of offence — Relevant date for computation of period of limitation is date of filing of complaint or date of initiation of criminal proceedings, not date on which Magistrate takes cognizance — Constitution Bench decision in Sarah Mathew v. Institute of Cardio Vascular Diseases [(2014) 2 SCC 62] holds good law.

Apr 12, 2026 sclaw

2026 INSC 336 SUPREME COURT OF INDIA DIVISION BENCH ROMA AHUJA Vs. THE STATE AND ANOTHER ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ. ) Criminal Appeal Nos.…

Service Matters
Service

Uttar Pradesh Civil Services (Extraordinary Pension) Rules, 1981 — Rule 4 — Sanction of Governor for award — Extraordinary pension award requires sanction of the Governor, who exercises administrative discretion based on the rules — The Supreme Court held that the authority on whom the power to take a decision is conferred should be the one to take it, especially when the rules enumerate the considerations — The Court would be slow to substitute its own decision unless the authority has refused to decide or the decision is arbitrary — In such cases, a direction to the authority to decide afresh would be more appropriate than the Court substituting its own decision.

Apr 12, 2026 sclaw

2026 INSC 337 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF UTTARAKHAND Vs. SARITA SINGH AND OTHERS ( Before : J.K.Maheshwari and Atul S. Chandurkar, JJ. ) Civil Appeal…

Constitution

Rajasthan Co-operative Societies Act, 2001 — Section 32, Section 8 read with Schedule B — Bye-laws framed by District Milk Producers’ Co-operative Unions — Validity — Election to Management Committee — Eligibility criteria — Held, bye-laws are valid as they operate within the statutory scheme and are traceable to the enabling power under Section 8 read with Schedule B — Provisions of bye-laws regulate eligibility and representation in a manner consistent with the object and scheme of the Act — They neither curtail any fundamental or statutory right nor introduce disqualifications dehors the statute — High Court erred in striking down the bye-laws.

Apr 12, 2026 sclaw

2026 INSC 347 SUPREME COURT OF INDIA DIVISION BENCH RAM CHANDRA CHOUDHARY AND OTHERS Vs. ROOP NAGAR DUGDH UTPADAK SAHAKARI SAMITI LIMITED AND OTHERS ( Before : B.V. Nagarathna and…

Rent

Karnataka Rent Act, 1999 — Section 46 — Revisional jurisdiction of High Court — Scope — High Court cannot re-appreciate evidence or substitute its own findings for those of the trial court — Revisional power is supervisory and limited to examining legality, correctness, or propriety of an order, not to act as a court of first appeal — Interference is warranted only for perversity, lack of evidence, or manifest illegality

Apr 12, 2026 sclaw

2026 INSC 348 SUPREME COURT OF INDIA DIVISION BENCH SRI M.V. RAMACHANDRASA SINCE DECEASED REPRESENTED BY LEGAL HEIRS Vs. M/S. MAHENDRA WATCH COMPANY REPRESENTED BY ITS PARTNERS AND OTHERS (…

Service Matters
Service

Uttar Pradesh Public Services (Reservation for Economically Weaker Sections) Act, 2020 — Advertisement dated 15.12.2021 for 9212 posts of Health Worker (Female) — Economically Weaker Section (EWS) reservation — Clause 8.3 of advertisement requiring candidates to submit EWS certificate issued till the last date of application or advertisement — Prescribed proforma requires certificate to be for the financial year preceding the year of application — Certificates submitted by appellants were not in respect of the correct financial year or were issued before the closure of the relevant financial year — Certificates thus invalid for claiming EWS reservation — High Court rightly dismissed the claim — Appeals dismissed.

Apr 12, 2026 sclaw

2026 INSC 351 SUPREME COURT OF INDIA DIVISION BENCH POONAM DWIVEDI AND OTHERS Vs. STATE OF U.P. AND OTHERS ( Before : Manoj Misra and Prasanna B. Varale, JJ. )…

Constitution Service

Contitution of India — Articles 14 & 16 — Equality in employment — Denial of promotion on discriminatory grounds — Appellant denied promotion despite long service, experience, and possessing a qualification that was accepted for similarly situated employees — High Court Division Bench erroneously set aside Single Judge’s order granting relief, creating contradiction in reasoning by first stating discretion lies with Board of Directors and then upholding Registrar’s refusal — Supreme Court allowed appeal, finding non-acceptance of promotion unsustainable and a violation of equality principles.

Apr 12, 2026 sclaw

2026 INSC 353 SUPREME COURT OF INDIA DIVISION BENCH KAMAL PRASAD DUBEY Vs. THE STATE OF MADHYA PRADESH AND OTHERS ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ.…

Constitution

Constitution of India, 1950 — Article 14 — Equality before law — Dearness Allowance (DA) and Dearness Relief (DR) — Sanctioning different rates of enhancement for DA for serving employees and DR for pensioners, when both are intended to mitigate inflation, is discriminatory and violates Article 14.

Apr 12, 2026 sclaw

2026 INSC 352 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF KERALA Vs. M. VIJAYAKUMAR AND OTHERS ( Before : Manoj Misra and Prasanna B. Varale, JJ. ) Civil…

You missed

Constitution

Rights of Persons with Disabilities Act, 2016 — Prisoners with Disabilities — This case concerns the rights and conditions of prisoners with disabilities, focusing on the effective implementation of the Rights of Persons with Disabilities Act, 2016, and constitutional guarantees of dignity, equality, and non-discrimination within prison systems.

Apr 22, 2026 sclaw
Will & Succession

Succession Act, 1925 — Section 263 — Revocation of probate — Just cause — Fraudulent grant by concealing material facts or false suggestions — Failure to cite necessary parties — Grant of probate is a judgment in rem and binds the world — Persons with even a slight interest, including subsequent transferees from heirs, are entitled to citation before probate is granted — Failure to implead appellants and legal heirs of deceased sons, and to issue citations, constitutes just cause for revocation.

Apr 22, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Section 13 — Conclusiveness of foreign judgment — Enforceability in India — Summary judgment granted by foreign court without full trial despite existence of triable issues and crucial documentary evidence like Balance Sheets and Board Minutes, particularly when the respondent was denied leave to defend — Such procedure prevents a fair adjudication and is not rendered “on the merits” as required by Section 13(b) — Foreign judgment is therefore not enforceable in India.

Apr 22, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11 — Rejection of Plaint — Cause of Action — Valuation and Court Fees — The Supreme Court reiterated that Order 7 Rule 11 allows rejection of a plaint if it does not disclose a cause of action, is undervalued, insufficiently stamped, or barred by law — It clarified that a plaint should not be rejected at the threshold if it contains averments that, taken at face value, set out a dispute requiring adjudication — The Court emphasized that assessing the sufficiency of evidence or the probability of success is impermissible at this stage and constitutes a premature mini-trial.

Apr 22, 2026 sclaw