Supreme Court of India Judgements

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

Month: May 2026

Service Matters
Service

Service Law — Termination of probationer — Regulation 16(3)(a) of Vijaya Bank (Officers’) Regulations, 1982 — Termination simpliciter vs — punitive termination — Termination deemed punitive if based on allegations of misconduct without due process, even if framed as unsatisfactory performance — Bank’s attempt to terminate for misconduct shifted to termination for unsatisfactory performance to bypass inquiry, rendering it unsustainable.

May 31, 2026 sclaw

2026 INSC 589 SUPREME COURT OF INDIA DIVISION BENCH GENERAL MANAGER, BANK OF BARODA AND OTHERS Vs. ASHOK KUMAR SINGH AND OTHERS ( Before : J.K. Maheshwari and Atul S.…

Arbitration

Arbitration and Conciliation Act, 1996 — Section 34 & 37 — Scope of Interference — Court’s jurisdiction under Section 34 is narrowly circumscribed and confined to specific grounds enumerated — Court cannot act as an appellate forum to correct factual errors or review merits — Arbitral Tribunal is master of evidence and interpretation of contracts — Interference is not warranted merely because an alternative view is possible, if the tribunal’s conclusion is plausible and can be arrived at by a reasonable person.

May 31, 2026 sclaw

2026 INSC 590 SUPREME COURT OF INDIA DIVISION BENCH MADHYA PRADESH ROAD DEVELOPMENT CORPORATION LTD. THROUGH ITS MANAGING DIRECTOR Vs. M/S JABALPUR CORRIDOR PVT. LTD. THROUGH ITS MANAGING DIRECTOR (…

Arbitration

Arbitration Act, 1940 — Section 21 — Arbitration in suits — Mandatory requirement of court order of reference — For arbitration proceedings to be validly initiated or continued during pendency of a suit, parties must obtain an order of reference from the court under Section 21 — Failure to comply renders the award legally ineffective as a bar to the suit.

May 31, 2026 sclaw

2026 INSC 591 SUPREME COURT OF INDIA DIVISION BENCH ASHOK AND OTHERS Vs. PADAM CHAND AND OTHERS ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. ) Civil Appeal…

Land Acquisition

Land Acquisition Act, 1894 — Section 4 and 6 — Compensation for acquired land — Challenge to compensation awarded by High Court — Supreme Court upholds High Court’s decision based on a previous judgment dealing with the same acquisition and village — Appellant denied further enhancement.

May 31, 2026 sclaw

2026 INSC 593 SUPREME COURT OF INDIA DIVISION BENCH GOPALA AGRI FARMS PVT. LTD. Vs. THE STATE OF HARYANA AND OTHERS ( Before : Surya Kant, CJI. and Nongmeikapam Kotiswar…

Service Matters
Service

Right of Children to Free and Compulsory Education Act, 2009 (RTE Act) — Section 23 — Applicability to in-service teachers — Sub-section (1) governs eligibility for future appointments (prospective), while the first proviso to sub-section (2) specifically addresses teachers already in service, allowing them time to acquire qualifications — The second proviso, added by the 2017 Amendment Act, further extends this window for teachers appointed or in service as of March 31, 2015 — The legislative intent is to recognize existing appointments while providing a time-bound mechanism for qualification, not to invalidate past appointments retrospectively or impose immediate disqualification

May 31, 2026 sclaw

2026 INSC 597 SUPREME COURT OF INDIA DIVISION BENCH STATE OF U.P. Vs. ANJUMAN ISHAAT-E-TALEEM TRUST AND OTHERS ( Before : Dipankar Datta and Manmohan, JJ. ) Review Petition (Civil)…

Evidence Act

Evidence Act, 1872 — Section 133 and Illustration (b) to Section 114 — Accomplice Testimony — Testimony of an approver/accomplice is not illegal merely because it is uncorroborated, but as a rule of prudence, it is unsafe to convict solely on the basis of uncorroborated testimony — Corroboration must be in material particulars and should come from independent sources.

May 31, 2026 sclaw

  2026 INSC 598 SUPREME COURT OF INDIA DIVISION BENCH GOPI CHAND @ PAPPU Vs. STATE (NCT OF DELHI) ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ. )…

Will & Succession

Succession Act, 1925 — Section 263 — Revocation of probate — Limitation — No specific period of limitation prescribed for application for revocation of probate — Article 137 of Limitation Act, 1963 applies — Right to apply accrues when applicant has knowledge of the facts justifying revocation.

May 31, 2026 sclaw

2026 INSC 602 SUPREME COURT OF INDIA DIVISION BENCH DHIRAJ DUTTA Vs. ANIRBAN SEN AND OTHERS ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Civil Appeal No.…

Evidence Act

Evidence Act, 1872 — Section 112 — Presumption of legitimacy — DNA test can be directed to determine paternity only when there is sufficient prima facie material to dislodge the presumption under Section 112.– Section 114(h) — Adverse inference — Not applicable at the stage where the Court is considering the need for a DNA test.

May 31, 2026 sclaw

2026 INSC 600 SUPREME COURT OF INDIA DIVISION BENCH CHATURBHUJ PRADHAN Vs. AMAR PRADHAN AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Civil Appeal No…..of…

Constitution

Constitution of India, 1950 — Articles 21, 32, 226 — Illegal detention — Definition — Illegal detention may be defined as the deprivation of liberty by the State without lawful authority or in violation of provisions of the Constitution — It involves actual custody such that the individual is not free to leave — The detention must lack a valid legal basis, including situations where authority is void or expired — Even where a law permits detention, it becomes illegal if the procedure followed is not just, fair and reasonable, including failure to observe essential safeguards — Also covers situations where the power to detain is exercised arbitrarily, for an improper purpose, or in bad faith.

May 31, 2026 sclaw

2026 INSC 599 SUPREME COURT OF INDIA DIVISION BENCH DAUDAYAL Vs. THE STATE OF RAJASTHAN AND OTHERS ( Before : Sanjay Karol and Augustine George Masih, JJ. ) Criminal Appeal…

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