Supreme Court of India Judgements

47020 Judgements hosted as on 04/01/2026 - Search (FREE), Subscribe, Read & Download

Category: Acquittal

Acquittal

Murder – Acquittal – Only circumstance of last seen will not complete the chain of circumstances to record the finding that it is consistent only with the hypothesis of the guilt of the accused, and therefore no conviction on that basis alone can be founded – Appellant acquitted

Jun 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH CHANDRAPAL — Appellant Vs. STATE OF CHHATTISGARH (EARLIER M.P.) — Respondent ( Before : Dhananjaya Y. Chandrachud and Bela M. Trivedi, JJ. ) Criminal…

Acquittal

Evidence of witness would fall in the category of “wholly unreliable” witness – As such, no conviction could be based solely on his testimony – Medical evidence could only establish that the death was homicidal – Only because motive is established, the conviction cannot be sustained – Appellants acquitted.

Jun 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH MAHENDRA SINGH AND OTHERS — Appellant Vs. STATE OF M.P. — Respondent ( Before : B.R. Gavai and Hima Kohli, JJ. ) Criminal Appeal…

Acquittal

Recruitment in Army – Illegal gratification – Malpractices of clearing some candidates as medically fit, who were not otherwise fit, took place — AFT would be justified in interfering with the finding of the courtmartial where its finding is legally not sustainable due to any reason whatsoever – Extrajudicial confession is a weak piece of evidence –

Apr 10, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. MAJOR R. METRI NO. 08585N — Respondent ( Before : L. Nageswara Rao and B.R. Gavai,…

Acquittal

HELD it has to be prima facie established that due to such alleged act of cheating the complainant had suffered a wrongful loss and the same had resulted in wrongful gain for the accused – In absence of these elements, no proceeding is permissible in the eyes of law with regard to the commission of the offence punishable u/s 420 IPC

Mar 29, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VIJAY KUMAR GHAI AND OTHERS — Appellant Vs. THE STATE OF WEST BENGAL AND OTHERS — Respondent ( Before : S. Abdul Nazeer and…

Acquittal

Prevention of Corruption Act, 1988 – Sections 7 and 13 (1)(d) read with Section 13(2) – Demand of illegal gratification – Proof of – A case where the demand of illegal gratification by the appellant was not proved by the prosecution – Thus, the demand which is sine quo non for establishing the offence under Section 7 was not established – Appellant acquitted.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH K. SHANTHAMMA — Appellant Vs. THE STATE OF TELANGANA — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ. ) Criminal Appeal…

Acquittal

Murder – Acquittal – Circumstantial evidence – Burden of proof — Prosecution having failed to prove the basic facts as alleged against the accused, the burden could not be shifted on the accused by pressing into section 106 of the Evidence Act HELD gross error of law in convicting the accused for the alleged crime, merely on the basis of the suspicion, conjectures and surmises – Accused are acquitted.

Feb 26, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SATYE SINGH AND ANOTHER — Appellant Vs. STATE OF UTTARAKHAND — Respondent ( Before : Sanjiv Khanna and Belam. Trivedi, JJ. ) Criminal Appeal…

Acquittal

(IPC) 307 – PWs-1 & 2 have not contradicted between themselves being the eye-witnesses. Merely because they are related witnesses, in the absence of any material to hold that they are interested, their testimonies cannot be rejected. The High Court has rightly set aside the conviction rendered by the trial court for the charge under Section 307 IPC. PWs-1 & 2 have not spoken about the presence of the injured witness

Feb 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJESH YADAV AND ANOTHER ETC. — Appellant Vs. STATE OF U.P. — Respondent ( Before : Sanjay Kishan Kaul and M.M. Sundresh, JJ. )…

Acquittal

(CrPC) – Section 482 – (IPC) – Sections 406, 420, 467, 468, 471 and 120-B – Quashing of criminal proceedings – Misappropriation of amount – Main allegations are against the co-accused and others – There are no allegations that the appellants are related to the co-accused and others – It cannot be said that there is any prima facie case made out against the appellants for the offences – Quashed

Feb 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SMT. REKHA JAIN AND ANOTHER — Appellant Vs. THE STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : M.R. Shah and B.V.…

You missed

Education

Meritorious reserved category candidates must be considered against unreserved vacancies at the screening stage without availing any concession, prioritizing merit over category bias.

Jan 4, 2026 sclaw
State Laws

The Commission under the WBCE Act has jurisdiction to adjudicate deficiencies in patient care services and qualifications of personnel, distinct from medical negligence handled by State Medical Councils.

Jan 4, 2026 sclaw
Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 37(1) — Revenue Expenditure vs. Capital Expenditure — Non-compete fee — Whether payment of non-compete fee constitutes allowable revenue expenditure or capital expenditure — Non-compete fee is paid to restrain a competitor, which protects or enhances the business profitability and facilitates carrying on the business more efficiently — Such payment neither creates a new asset nor increases the profit-earning apparatus for the payer, meaning the enduring advantage, if any, is not in the capital field — The length of time of the advantage is not determinative if the advantage merely facilitates business operations, leaving fixed assets untouched — Payment of non-compete fee made by the appellant (formed as a joint venture) to L&T (previous partner) to restrain L&T from competing for 7 years was essentially to keep a potential competitor out and ensure the appellant operated more efficiently and profitably, without creating a new capital asset or monopoly — Held: Payment of non-compete fee is an allowable revenue expenditure under Section 37(1) of the Act. (Paras 16, 25-29)

Jan 4, 2026 sclaw
Evidence Act

Evidence Act, 1872 — Section 118 — Competency of child witness — Effect of delay and tutoring — Although a minor child is competent to testify, the reliability and evidentiary value of testimony given many years after the event, especially when the child has been residing with the complainant’s family (maternal grandparents), is significantly affected by the high possibility of memory distortion and tutoring. (Paras 5, 7, 10.2)

Jan 4, 2026 sclaw