Supreme Court of India Judgements

47295 Judgements hosted as on 02/08/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Accident

Accident

Accident—Recovery of Excess amount-Future Prospects—Deceased was aged 42 years—Claimants were entitled to an addition of 25% instead of 30% computed by the Tribunal—They were also entitled to compensation under conventional heads also—However, if the amount withdrawn is higher than total award then no recoveries is to be made

May 3, 2018 sclaw

(2018) AAC 637 : (2018) 1 ACC 714 : (2018) AIR(SCW) 712 : (2018) AIR(SC) 712 : (2018) 2 JT 92 : (2018) 1 LawHerald(SC) 269 : (2018) 2 RCR(Civil) 118 : (2018) 1…

Accident

TADA—Deceased was murdered in public with knifes without intent to create terror in the minds of public at large—No offence under TADA made out. TADA—Confession by accused held to be involuntary as they were taken in the immediate custody of high security of CBI—Such confession cannot form the basis of conviction.

Jan 24, 2018 sclaw

(2017) 100 ACrC 662 : (2017) 176 AIC 174 : (2017) 2 AICLR 764 : (2017) AIR(SCW) 3035 : (2017) AIR(SC) 3035 : (2017) AllSCR(Crl) 942 : (2017) 3 ALT(Crl)…

You missed

Accident

Motor Vehicles Act, 1988 — Section 166 — Claim Petition for death of bachelor — Selection of Multiplier — Multiplier to be determined based on age of deceased and not age of dependents/parents — Deceased was 33 years old at the time of accident — Correct multiplier applicable according to standardized matrix in Sarla Verma and Pranay Sethi is 16 — Argument of insurer that multiplier should correspond to age of parents rejected — MACT and High Court rightly applied multiplier of 16.

Sep 4, 2026 sclaw
Accident

Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased

Aug 16, 2026 sclaw
Property Matters Transfer Of Property Act

Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.

Aug 16, 2026 sclaw
C P C

Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.

Aug 16, 2026 sclaw