Supreme Court of India Judgements

47080 Judgements hosted as on 05/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Acquittal

Acquittal

Since the Ordinance in question was not got converted into an Act of the legislature, it lapsed and, therefore, the consequential action taken thereunder must also fall. The notices issued to the appellants under the said Ordinance can, therefore, have no efficacy in law and must be held to have become ineffective – Appeal disposed of.

Apr 21, 2017 sclaw

  (1998) 8 SCC 725 SUPREME COURT OF INDIA SRI CHAND KASERA AND OTHERS — Appellant Vs. STATE OF BIHAR AND ANOTHER — Respondent ( Before : A. M. Ahmadii,…

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Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 197(1) — Requirement of sanction for prosecution of public servants — Protection under Section 197(1) applies only to public servants who are not removable from office except by or with the sanction of the government — Subordinate police officers not falling under this category are not entitled to the benefit of this protection, even if the alleged offence was committed while acting or purporting to act in the discharge of official duty.

Apr 5, 2026 sclaw
Service

Service Law — Dismissal from Service — Disciplinary Proceedings — Violation of Natural Justice — Requirement of Oral Enquiry — Employer’s Burden of Proof — The Apex Court held that unless the charged employee clearly admits guilt, a disciplinary enquiry must be held — The employer must first present evidence and witnesses, allowing the employee to cross-examine — Only then should the employee be given an opportunity to present their defense — The Court emphasized that relying solely on documents without examining witnesses or making them available for cross-examination when charges are denied, vitiates the enquiry.

Apr 5, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13 — Setting aside an ex parte decree — A minor who was not properly represented in succession proceedings, despite being a legal heir and known to respondents, can file an application under Order 9 Rule 13 CPC after attaining majority to challenge the ex parte proceedings.

Apr 5, 2026 sclaw
Bail Declined Companies Act

Companies Act, 2013 — Section 185 — Loan to directors — Violation of Section 185 — Loan from company to director for securing bail without special resolution — Deposit of Rs. 50 Crores for bail sourced from company funds without proper approval — Held to be not sustainable in law.

Apr 3, 2026 sclaw