Supreme Court of India Judgements

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

Month: April 2026

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 389 — Suspension of sentence pending appeal — Suspension of sentence in serious offences should not be granted routinely — Appellate court must apply its mind to the nature of the offence, manner of commission, and gravity of trial court’s findings — Reasons must be recorded in writing, reflecting due consideration of relevant factors — Order granting suspension of sentence should not be passed mechanically — This principle applies even at the stage of considering interlocutory orders.

Apr 12, 2026 sclaw

2026 INSC 349 SUPREME COURT OF INDIA DIVISION BENCH DHAN JEE PANDEY Vs. THE STATE OF BIHAR AND ANOTHER ( Before : Ahsanuddin Amanullah and R. Mahadevan, JJ. ) Criminal…

State Laws

Rajasthan Tenancy Act, 1955 — Section 88 — Khatedari rights — Claim for declaration of Khatedari rights and recovery of land unlawfully encroached upon — Trial Court decreed suit based on plaintiff’s inherited Khatedari rights from his father — Defendant contested case, later declared ex-parte — Appeal filed after significant delay rejected — Second appeal remanded by Board of Revenue, affirmed by High Court — Supreme Court held that original authority provided no opportunity to adduce evidence after specific date — Trial court proceeded ex-parte without proper service of summons, denying reasonable opportunity to defend — Sale deed not summoned, mutation ignored — Defendant’s unawareness of decree due to non-execution and delayed mutation change — High Court favoured defendant noticing her status as widow and illiterate.

Apr 12, 2026 sclaw

2026 INSC 350 SUPREME COURT OF INDIA DIVISION BENCH HARI RAM Vs. STATE OF RAJASTHAN AND OTHERS ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil Appeal…

Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) — Sections 20(b)(ii)(C), 25 and 29 — Conviction and Sentence — Separate punishments for offences under Section 20 as well as offences under Sections 25 and 29 are permissible, as these are distinct and independent offences, even if they arise from the same transaction.

Apr 9, 2026 sclaw

2026 INSC 332 SUPREME COURT OF INDIA DIVISION BENCH HEM RAJ Vs. THE STATE OF HIMACHAL PRADESH ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ. ) Criminal Appeal…

Labour Cases

Industrial Disputes Act, 1947 — Section 33C(2) — Maintainability of claim petition — Labour Court and High Court dismissed the appellant’s case on the technical ground of non-maintainability of the petition under Section 33C(2) of the ID Act, primarily because proceedings under this section are in the nature of execution proceedings — The issue of grant of pension was disputed by the respondent-Bank and therefore could not be held to be a pre-existing right — Dismissal of the case at the threshold by both the Labour Court and High Court was upheld.

Apr 9, 2026 sclaw

2026 INSC 333 SUPREME COURT OF INDIA DIVISION BENCH K.G. SESHADRI Vs. THE TRUSTEES OF STATE BANK OF INDIA AND ANOTHER ( Before : Prashant Kumar Mishra and N.V. Anjaria,…

C P C

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 — Impleadment of parties — Principles for impleadment — A necessary party is essential for effective order, while a proper party aids complete adjudication — In writ proceedings, a person directly affected by an interim order can be joined even if not an original party.

Apr 9, 2026 sclaw

2026 INSC 335 SUPREME COURT OF INDIA DIVISION BENCH M/S CHOPRA HOTELS PRIVATE LIMITED Vs. HARBINDER SINGH SEKHON AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. )…

Acquittal

Criminal Procedure Code, 1973 (CrPC) — Section 374 — Appeal against dismissal of criminal appeal by High Court — Conviction under Section 302 IPC and Section 27 Arms Act — Prosecution case based entirely on circumstantial evidence — No eyewitnesses — Reliability of prosecution witnesses critically examined — Admission by key witness regarding darkness and identification by voice only, materially undermining credibility — Evidence found insufficient to meet standard of proof in criminal law and exclude reasonable hypotheses of innocence — Conviction set aside and appellant acquitted.

Apr 7, 2026 sclaw

2026 INSC 317 SUPREME COURT OF INDIA DIVISION BENCH JAY PRAKASH YADAV Vs. THE STATE OF JHARKHAND ( Before : Dipankar Datta and Satish Chandra Sharma, JJ. ) Criminal Appeal…

I P C

Penal Code, 1860 (IPC) — Section 294(b) — Conviction for uttering obscene words — Held, mere use of the word “bastard” is not sufficient to constitute obscenity, especially in heated conversations during the modern era — Conviction under Section 294(b) IPC is not sustainable and is liable to be set aside.

Apr 7, 2026 sclaw

2026 INSC 318 SUPREME COURT OF INDIA DIVISION BENCH SIVAKUMAR Vs. STATE REP. BY THE INSPECTOR OF POLICE ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ. ) Criminal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — Medical negligence — Consent for surgery — Allegation of interpolation in consent form for Orchidectomy — Medical Board’s opinion that Orchidectomy was an appropriate procedure in cases of undescended testicle and that consent should have been obtained — No evidence of interpolation in consent form (different ink or handwriting) — Consent form indicated both Orchidopexy and Orchidectomy as options. Held, continuance of criminal proceedings would be an abuse of process of court and liable to be quashed. Appeals allowed, impugned High Court judgment set aside, and proceedings quashed

Apr 7, 2026 sclaw

2026 INSC 319 SUPREME COURT OF INDIA DIVISION BENCH DR. S. BALAGOPAL Vs. STATE OF TAMIL NADU AND ANOTHER ( Before : Pamidigantam Sri Narasimha and Manoj Misra, JJ. )…

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