Supreme Court of India Judgements

37260 Judgements hosted as on16/06/2026 - Search (FREE), Subscribe, Read & Download

Month: May 2026

Accident Acquittal

Penal Code, 1860 (IPC) — Sections 279, 304A — Motor Vehicles Act, 1988 (MV Act) — Sections 134, 187 — Rash and negligent driving causing death — Driver acted on conductor’s signals for stopping and starting the bus — Driver cannot be held negligent when following conductor’s instructions — Death could be due to passenger’s own lack of care while alighting — Driver acquitted.

May 31, 2026 sclaw

2026 INSC 565 SUPREME COURT OF INDIA DIVISION BENCH MOHAMMAD HANIF JAINUM KHALIFA Vs. THE STATE OF KARNATAKA ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ. ) Criminal…

I P C

Criminal Law — Kidnapping for ransom under Section 364A of the Indian Penal Code, 1860 — Essential ingredients for conviction — The act of stopping children at pistol point and forcibly abducting a child satisfies the condition of threatening to cause death or hurt. –Proof of ransom demand — While Call Detail Records (CDRs) and Section 65-B of the Evidence Act are valuable, their absence is not fatal if the demand is established through cogent and corroborated oral testimonies of multiple witnesses, including the victim’s family and the investigating officer.

May 31, 2026 sclaw

2026 INSC 569 SUPREME COURT OF INDIA DIVISION BENCH HARJINDRA SINGH ETC. Vs. THE STATE OF U.P. ( Before : Pankaj Mithal and Prasanna B. Varale, JJ. ) Criminal Appeal…

Corporate

Competition Act, 2002 — Merger control (Section 6 read with Sections 10, 31) — Disclosure obligations — Substance over form (Regulation 9(4) and 9(5)) — Inter-connected steps — Duty of complete notification — Whether mere naming of agreements in a filing constitutes sufficient notice? — Held, notification is sufficient if inter-connected steps and linkages are placed on record and explained, enabling assessment, even if not labelled as per regulator’s preference.

May 31, 2026 sclaw

2026 INSC 576 SUPREME COURT OF INDIA DIVISION BENCH AMAZON.COM NV INVESTMENT HOLDINGS LLC Vs. COMPETITION COMMISSION OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ.…

Matrimonial

Constitution of India, 1950 — Article 142 — Supreme Court’s power to do complete justice — Marriage irretrievably broken down — Possibility of reconciliation non-existent — Multiple civil and criminal proceedings pending between parties — Compelling parties to remain married when ties have long been severed serves no legitimate purpose — Supreme Court can dissolve marriage under Article 142.

May 31, 2026 sclaw

2026 INSC 577 SUPREME COURT OF INDIA DIVISION BENCH SALIL DHAWAN Vs. PRIYANSHI GHAI ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal No…..of 2026 (Arising out…

Acquittal

Criminal Procedure Code, 1973 (CrPC) — Sections 366, 374(2) — Death Sentence — Appeal against conviction and sentence — High Court partly allowed appeals by acquitting of one charge and confirming conviction and sentences for remaining offences, including death sentence — Supreme Court considered submissions on behalf of accused-appellants and respondent-State — Supreme Court analyzed evidence and found prosecution failed to establish circumstances beyond reasonable doubt — Accordingly, judgments of trial court and High Court set aside, and appeals allowed.

May 31, 2026 sclaw

2026 INSC 578 SUPREME COURT OF INDIA FULL BENCH MEHTAB Vs. STATE OF UTTARAKHAND ( Before : Vikram Nath, Sandeep Mehta and Vijay Bishnoi, JJ. ) Criminal Appeal No(s). 1342-1343…

Cheque Dishonour I B C

Negotiable Instruments Act, 1881 — Sections 138 & 141 — Insolvency and Bankruptcy Code, 2016 (IBC) — Part III (Personal Insolvency) — Moratorium Provisions — Criminal Proceedings vs. Civil Liability — Dishonour of cheque is a criminal offence due to specific deeming fiction in Section 138, not merely a civil wrong for debt recovery, even though it arises from a debt — Held, moratorium under IBC Part III does not stay criminal proceedings under Section 138 of NI Act.

May 31, 2026 sclaw

2026 INSC 579 SUPREME COURT OF INDIA DIVISION BENCH DINESHCHAND SURANA Vs. UCO BANK ( Before : J.B. Pardiwala and K. V. Viswanathan, JJ. ) Criminal Appeal No….of 2026 (Arising…

I B C

Insolvency and Bankruptcy Code, 2016 (IBC) — Corporate Insolvency Resolution Process (CIRP) — Letter of Intent (LoI) — Appellant’s claim that LoIs were conditional due to clauses concerning pending judicial orders and staff/employee litigation rejected — NCLT and NCLAT found appellant was aware of these issues and discussions in CoC meetings — Appellant’s arguments of conditional LoI were considered an “after-thought” and an attempt to renege from the plan.

May 31, 2026 sclaw

2026 INSC 580 SUPREME COURT OF INDIA DIVISION BENCH SANJAY DAVE Vs. ANDHRA BANK LTD. AND OTHERS ( Before : K. V. Viswanathan and Vipul M. Pancholi, JJ. ) Civil…

Customs & Excise

Central Excise Act, 1944 — Section 2(f) — Manufacture — Two-fold test — For an activity to be considered “manufacture,” it must result in new, distinct goods with a new identity, character, or use (transformation test), and these resultant goods must be marketable — Both tests must be satisfied. –Section 35L(2) — Amendment retrospectivity — Amendment clarifying that taxability or excisability of goods is included in “determination of any question having a relation to the rate of duty” is clarificatory and retrospective in nature.

May 31, 2026 sclaw

2026 INSC 582 SUPREME COURT OF INDIA DIVISION BENCH M/S ALUPRO BUILDING SYSTEMS PVT. LTD Vs. COMMISSIONER OF CENTRAL EXCISE BANGALORE-II ( Before : J.B. Pardiwala and R. Mahadevan, JJ.…

I P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — High Court’s power to quash proceedings is distinct from compounding offences under Section 320 CrPC and can be invoked even for non-compoundable offences — Inherent power to be exercised to secure ends of justice or prevent abuse of process of court — Nature and gravity of offence to be considered — Heinous offences generally not quashed, but cases with overwhelming civil flavour, particularly arising from commercial/financial transactions, may be quashed if parties have settled disputes and conviction is remote, to prevent oppression and injustice.

May 31, 2026 sclaw

2026 INSC 588 SUPREME COURT OF INDIA DIVISION BENCH VIJAY KUMAR KELA AND ANOTHER Vs. CENTRAL BUREAU OF INVESTIGATION AND ANOTHER ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ.…

You missed

C P C

Civil Procedure Code, 1908 (CPC) — Section 11, Explanation IV — Constructive Res Judicata — Application of the principle depends on the facts and circumstances of each case, considering the ambit of earlier proceedings and the nexus of the matter to the controversy — It is founded on public policy to prevent multiplicity of proceedings and avoid parties being vexed twice over for the same litigation — Parties are expected to exercise reasonable diligence and bring forward every point that properly belonged to the subject of litigation and which they might and ought to have brought forward — Negligence, inadvertence, or accident in omitting a part of the case does not exempt from its application.

Jun 16, 2026 sclaw
Accident

Motor Vehicles Act, 1988 — Section 165 and 166 — Liability for injuries sustained due to falling tree branch — Injuries caused by falling tree branch while vehicle was stationary under the tree during rain — Held, not an accident “arising out of the use of a motor vehicle” as the motor vehicle did not play an active role. [

Jun 16, 2026 sclaw
POCSO

Protection of Children from Sexual Offences Act, 2012 (POCSO Act) — Sections 24, 33(5), 36, 39 — Child-sensitive judicial processes — Mandatory safeguards for child victims — Courts must ensure child-friendly procedures, minimum intrusion, and psychological safety, avoiding re-traumatisation and secondary victimisation in all proceedings concerning children, especially those involving allegations of sexual abuse.

Jun 16, 2026 sclaw
Service

Disciplinary proceedings — Dismissal from service — Competence of authority — Employee appointed by Superintending Engineer, dismissed by Executive Engineer — Dismissal order held valid as Executive Engineer was competent under MSEDCL Service Regulations to punish an employee of Appellant’s pay grade — Article 311 of Constitution not applicable as Appellant did not hold a civil post under Union or State.

Jun 16, 2026 sclaw