Supreme Court of India Judgements

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

Month: May 2026

Cheque Dishonour

Negotiable Instruments Act, 1881 (NI Act) — Sections 138 and 141 — Quashing of criminal proceedings — Vicarious liability of office bearers — For a person other than the drawer or signatory of a dishonoured cheque to be prosecuted under Section 141 of the NI Act, it must be specifically averred in the complaint that such person was in charge of and responsible for the conduct of the business of the company or society at the time the offence was committed.

May 28, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S MANSI FINANCE (CHENNAI) LTD. Vs. M. LALITHA AND OTHERS ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ. ) Criminal Appeal No.…

Arbitration

Arbitration and Conciliation Act, 1996 — Sections 34 and 37 — Scope of powers of Court to set aside or modify arbitral award — Modification of award is a limited power compared to annulment, aimed at achieving more just outcomes and avoiding hardship and delay, especially in India where litigation takes years — Appellate jurisdiction under Section 37 is coterminous with and as broad as jurisdiction under Section 34.

May 28, 2026 sclaw

2026 INSC 546 SUPREME COURT OF INDIA DIVISION BENCH BHUPESH BHAYANA AND ANOTHER Vs. KUNAL SETH AND ANOTHER ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil…

C P C

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7 — Pleadings should not raise new claims or inconsistent allegations — A defendant cannot retract their initial stand taken in the written statement and introduce a completely new and contradictory case, especially after issues have been framed and the trial has commenced.

May 28, 2026 sclaw

2026 INSC 545 SUPREME COURT OF INDIA DIVISION BENCH MONDIRA GHOSH Vs. CHAITALI GHOSH ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil Appeal No………………of 2026 (@…

Service Matters
Service

Central Civil Services (Conduct) Rules, 1964 — Railway Services (Conduct) Rules, 1966 — Proviso to Rule 1(3) of CCS (Conduct) Rules clarifies that railway servants are Government servants, though different rules apply — Separate service rules are for administrative convenience and do not change their status.

May 28, 2026 sclaw

2026 INSC 562 SUPREME COURT OF INDIA DIVISION BENCH BENCY JOHN Vs. KERALA STATE ELECTRICITY BOARD LTD AND OTHERS ( Before : Dipankar Datta and Satish Chandra Sharma, JJ. )…

State Laws

Societies Registration Act, 1860 — West Bengal Societies Registration Act, 1961 — Governing documents — By-laws — Clause 24 — Delegation of authority — Majority resolution — A resolution by majority of trustees in writing is valid and effectual as if passed at a meeting of trustees.

May 28, 2026 sclaw

2026 INSC 554 SUPREME COURT OF INDIA DIVISION BENCH HINDUSTAN MEDICAL INSTITUTION Vs. BIRLA CORPORATION LIMITED AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 235(2) — Conviction without hearing on sentence — High Court, after reversing an acquittal and convicting an accused for the first time, directed the Trial Judge to hear the accused on sentence and impose sentence — Such direction is contrary to law as the appellate court, when convicting for the first time, must hear the accused on sentence and impose it itself — It cannot remit the matter to the trial court for sentencing.

May 28, 2026 sclaw

2026 INSC 559 SUPREME COURT OF INDIA DIVISION BENCH MUKESH KUMAR YADAV Vs. THE STATE (UT OF ANDAMAN AND NICOBAR ISLANDS) ETC. ( Before : K. V. Viswanathan and Vijay…

Cr P C

Criminal Law — Sentencing — Modification of Sentence — Conversion of life imprisonment to a fixed term is not considered an enhancement of sentence, thus not requiring a notice under Section 401 of the Criminal Procedure Code, especially when the fixed term is not less than what was imposed by modifying a life sentence.

May 28, 2026 sclaw

2026 INSC 558 SUPREME COURT OF INDIA DIVISION BENCH MUNNA MOYUDDIN SHAIKH Vs. STATE OF GUJARAT ( Before : K. V. Viswanathan and Vijay Bishnoi, JJ. ) Criminal Appeal No.2686…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Quashing of FIR/Charge Sheet — Abuse of process of law — Repeated closure reports indicating civil dispute, subsequent investigation without Magistrate’s approval, and lack of clear evidence of criminal intent warrant quashing of proceedings.

May 28, 2026 sclaw

2026 INSC 561 SUPREME COURT OF INDIA DIVISION BENCH PALINISWAMY VEERARAJA AND OTHERS Vs. THE STATE OF KARNATAKA AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ.…

I P C

Penal Code, 1860 (IPC) — Sections 147, 148, 436, 302/149, 324/34, 323, 379, 302/109, 436/109, 379/109, 324/109, 323/109 — Conviction for offences related to mass violence, murder, arson, and causing injury — Affirmation of conviction and sentence by High Court — Supreme Court found no merit in appeals and dismissed them, upholding concurrent findings of lower courts.

May 28, 2026 sclaw

2026 INSC 560 SUPREME COURT OF INDIA DIVISION BENCH MAHENDRA RAI @ HARENDRA NARAIN SINGH AND OTHER ETC. Vs. THE STATE OF BIHAR ( Before : Sanjay Karol and Nongmeikapam…

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