Supreme Court of India Judgements
47295 Judgements hosted as on 19/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.
SCOI recently held that where a Magistrate applied judicial mind and found a prima facie case only after the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) came into force, cognizance is…
SCOI recently held that a High Court hearing an appeal under Section 37 of the Arbitration and Conciliation Act against an interim order passed under Section 9 cannot, even with the…
SCOI held that authorities can’t pass a preventive detention order solely relying on the confessional statement of the accused. It thereby quashed the detention of Mulla Afroz, who was accused of…
SCOI ruled that where auction terms provide for it, a successful bidder’s failure to pay the balance sale consideration in a liquidation proceeding will result in forfeiture of the Earnest…
SCOI has observed that an injunction suit simpliciter filed without the Court’s leave under Order 2 Rule 2 of the Code of Civil Procedure, while omitting the relief of specific…
2026 INSC 950 SUPREME COURT OF INDIA DIVISION BENCH RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. PRIYANKA DAS AND OTHERS ( Before : S.V.N. Bhatti and N. V. Anjaria, JJ. )…