Supreme Court of India Judgements

47060 Judgements hosted as on 14/03/2026 - Search (FREE), Subscribe, Read & Download

Category: Bail Declined

Bail Declined

Rape of a minor by Inspector – High Court ought to have been to confine itself to the acceptance/rejection of the prayer for bail made by the accused under Section 439 of the Code; however the High Court, being satisfied that there were, in its opinion, grave lapses on the part of the police/investigative machinery, which may have fatal consequences on the justice delivery system, could not have simply shut its eyes.

May 14, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SANJAY DUBEY — Appellant Vs. THE STATE OF MADHYA PRADESH AND ANOTHER — Respondent ( Before : Krishna Murari and Ahsanuddin Amanullah, JJ. )…

Bail Declined

(IPC) – Sections 302, 307, 201, 120B – Murder – Despite and without taking into consideration any of the material forming part of the charge sheet and without even considering the seriousness of the offences alleged; material collected during the investigation, the High Court has by a nonspeaking order has directed to release the accused on bail – Order HC quashed

May 9, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAHUL GUPTA — Appellant Vs. STATE OF RAJASTHAN AND ANOTHER ETC. — Respondent ( Before : M.R. Shah and Ahsanuddin Amanullah, JJ. ) Criminal…

Bail Declined Default Bail

Default bail – Filing of a charge sheet is sufficient compliance – where the accused fails to apply for default bail when the right accrues to him, and subsequently a chargesheet, or a report seeking extension of time is preferred before the Magistrate or any other competent court, the right to default bail would be extinguished

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JUDGEBIR SINGH @ JASBIR SINGH SAMRA @ JASBIR AND OTHERS — Appellant Vs. NATIONAL INVESTIGATION AGENCY — Respondent ( Before : Dr. Dhananjaya Y.…

Bail Declined

There is absolutely no warrant for the High Court to direct that the investigation of a person who has been interrogated as a suspect in the conspiracy should be in the printed or written form – or questionnaire may also be handed over to the respondent – Appeal allowed anticipatory bail rejected

Apr 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUNEETHA NARREDDY — Appellant Vs. Y S AVINASH REDDY AN ANOTHER — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI. and Pamidighantam Sri…

Bail Declined Narcotics

(NDPS) – Ss 8, 20, 27-A, 29, 32 and 37 – Recovery of ganja – no person accused of an offence involving trade in commercial quantity of narcotics is liable to be released on bail unless the court is satisfied that there are reasonable grounds for believing that he is not guilty of such an offence and that he is not likely to commit any offence while on bail – Bail cancelled.

Mar 30, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. AJAY KUMAR SINGH @ PAPPU — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ. ) Criminal…

Bail Declined

Penal Code, 1860 (IPC) – Sections 354, 354-B, 376 and 506 – Cancellation of anticipatory bail – sufficient material in the FIR that would prima facie attract the provision of Section 376, IPC – These factors ought to have dissuaded the High Court from exercising its discretion in favour of the respondent No.2/accused for granting him anticipatory bail – Impugned orders, granting anticipatory bail to the respondent No. 2/accused, cannot be sustained – Appeal allowed.

Mar 21, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MS. X — Appellant Vs. THE STATE OF MAHARASHTRA AND ANOTHER — Respondent ( Before : A.S. Bopanna and Hima Kohli, JJ. ) Criminal…

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Arbitration

Arbitration and Conciliation Act, 1996 – Section 34 and 37 – Challenge to arbitral award – Improper constitution of arbitral tribunal – Interpretation of Clause 8.3(b) of the agreement – Co-arbitrators’ power to appoint the presiding arbitrator after 30 days – High Court’s upholding of arbitral tribunal’s decision – Appeals dismissed.

Mar 14, 2026 sclaw
Service

Police Recruitment — Criminal Antecedents — Suitability for Appointment — A candidate with criminal antecedents, even if acquitted by giving benefit of doubt, can be deemed unsuitable for police service by the screening committee, as the employer has the right to assess character and integrity for a disciplined force.

Mar 14, 2026 sclaw
Service

Tamil Nadu Electricity Board Service Regulations, 1967 — Regulations 10(9), 87, and 97 — Seniority of direct recruits — Determination of date of appointment — A person is considered on ‘duty’ when performing duties of a post or undergoing probation or training — Appointed to a class of service when discharging duties or commencing probation or training — Seniority is determined by rank in the approved list; probation starts from joining duty — Training is part of service, not a reason to exclude it from seniority calculation. — Division Bench misinterpreted Regulations by stating seniority commences from probation start date — Appeals allowed, High Court judgment set aside.

Mar 14, 2026 sclaw
Companies Act I B C

Companies Act, 2013 — Sections 241, 242, 244, 59 — Oppression and mismanagement — Interim protection — Supreme Court’s role is to preserve the subject matter of the dispute until the competent forum adjudicates the matter — Interim measures should ensure that the subject matter remains protected while allowing the statutory forum to proceed with adjudication.

Mar 14, 2026 sclaw