Supreme Court of India Judgements

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

Category: Bail Declined

Bail Declined

BAIL – Even otherwise in a case like this, where the allegations are of tampering with the court order and for whatever reason the State has not filed the bail application the locus is not that much important and it is insignificant. accused to surrender forthwith as a consequence of cancellation of the bail granted by the High Court, if not surrendered.

Mar 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NAVEEN SINGH — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M. R.…

Bail Declined

Anticipatory bail – Appeal against – except to observe, that the impugned order, to say the least, is perverse; and also because no prejudice should be caused to accused and affect the trial against him – Judgment and order set aside – Investigating Officer is free to take accused into custody – Appeal allowed.

Feb 7, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH G.R. ANANDA BABU — Appellant Vs. THE STATE OF TAMIL NADU AND ANOTHER — Respondent ( Before : A.M. Khanwilkar, B.R. Gavai and Krishna…

Bail Declined

Dowry death – Cancellation of Anticipatory Bail of in-laws of the deceased- Grant of anticipatory bail in such a serious offence would operate to obstruct the investigation – It is a well settled principle of law that the setting aside of an “unjustified, illegal or perverse order” granting bail is distinct from the cancellation of bail – Investigation transferred to CBI

Dec 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH DR. NARESH KUMAR MANGLA — Appellant Vs. SMT. ANITA AGARWAL AND OTHERS ETC. — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, Indu Malhotra…

Bail Declined

Cr P C, 1973 – Section 167(2) – Default bail – Right of – No other condition of deposit – Where the investigation is not completed within 60 days or 90 days, as the case may be, and no chargesheet is filed by 60th or 90th day, accused gets an “indefeasible right” to default bail

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SARAVANAN — Appellant Vs. STATE REPRESENTED BY THE INSPECTOR OF POLICE — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah,…

Bail Declined

(IPC) – Ss 304B, 498A and 406 – Dowry Prohibition Act, 1961 – Ss  3 and 4 – Wife commits suicide due to dowry harassment, cruelty & torture by husband – H C granted bail to husband – Appeal by father of victim. Impugned order set aside husband directed to surrender – Bail bonds cancelled.

Aug 14, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PREET PAL SINGH — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Arun Mishra and Indira Banerjee, JJ.…

Bail Declined

Decided on : 05-12-2019 Criminal Procedure Code, 1973 (CrPC) – Sections 161 and 439 – Penal Code, 1908 (IPC) – Sections 147, 148, 149, 302 and 397 – Murder – Common intention – Bail granted by High Court – Appeal against – Merely recording “having perused the record” and “on the facts and circumstances of the case” does not sub-serve the purpose of a reasoned judicial order.

Dec 8, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MAHIPAL — Appellant Vs. RAJESH KUMAR @ POLIA AND ANOTHER — Respondent ( Before : Dr Dhananjaya Y Chandrachud and Hrishikesh Roy, JJ. )…

You missed

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