Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: C P C

C P C

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102 — Applicability — Provision contemplates a situation where a judgment debtor transfers property after institution of suit to a person who then obstructs execution — Not applicable where respondents derived title from independent registered sale deeds, not from the judgment debtor.

Mar 29, 2026 sclaw

2026 INSC 292 SUPREME COURT OF INDIA DIVISION BENCH SHARADA SANGHI AND OTHERS Vs. ASHA AGARWAL AND OTHERS ( Before : Dipankar Datta and Augustine George Masih, JJ. ) Civil…

C P C

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27 — Additional evidence in appeal — Appellate court can allow additional evidence only in exceptional circumstances as laid down in the rule, such as where the court needs it to pronounce judgment or for any other substantial cause — Parties do not have a right to produce additional evidence and it cannot be introduced at their convenience — The provision is not meant to fill gaps in evidence or to pronounce judgment in a particular way — If the appellate court can pronounce a satisfactory judgment based on existing evidence, additional evidence is not required — The High Court rightly rejected the application for additional evidence as it was without merit and did not satisfy the conditions under Order 41 Rule 27 CPC

Mar 18, 2026 sclaw

2026 INSC 211 SUPREME COURT OF INDIA DIVISION BENCH GOBIND SINGH AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil…

C P C

Civil Procedure Code, 1908 — Order 7 Rule 11 — Rejection of plaint — Abuse of process — Family arrangement (KBPP) and Conciliation Award — Allegations of undue influence, coercion, misrepresentation, and fabrication — Grounds for challenge were distinct for KBPP and Award — Lower courts erred in rejecting plaint by treating documents as one Conciliation Award and dismissing allegations of fraud due to admitted execution of KBPP — Allegations of coercion need not be limited to life threat and can arise from subservience — Rejection of plaint was erroneous as prima facie cause of action disclosed, suit not vexatious or abuse of process.

Feb 10, 2026 sclaw

2026 INSC 139 SUPREME COURT OF INDIA DIVISION BENCH J. MUTHURAJAN AND ANOTHER Vs. S. VAIKUNDARAJAN AND OTHERS ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil…

C P C

Civil Procedure Code, 1908 (CPC) — Section 114A, Rules 17, 27, 28 of West Bengal Panchayat (Gram Panchayat Administration) Rules, 2004 — Competency of Gram Panchayat to grant building permission — Not competent if area governed by Act of 1979 and development plan exists — Panchayat Samiti is the competent authority.

Feb 1, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S AARSUDAY PROJECTS AND INFRASTRUCTURE (P) LTD Vs. JOGEN CHOWDHURY AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

C P C

Civil Procedure Code, 1908 (CPC) — Order 21 Rules 97 to 102 — Resistance and Obstruction to Execution of Decree for Possession — Adjudication of rights of obstructionists — Where transferees pendente lite obstruct execution of a decree for possession, the Executing Court must adjudicate the claim; if the obstructionist is found to be a transferee pendente lite, the scope of adjudication is limited to this fact, and such a transferee has no right to resist execution of the decree — The remedy for removal of obstruction is by application under Order 21 Rule 97 by the decree holder, followed by adjudication under Rule 98-101 (Maharashtra Amendment) which bars a separate suit. (Paras 53, 54, 55, 59, 65)

Jan 18, 2026 sclaw

2026 INSC 52 SUPREME COURT OF INDIA DIVISION BENCH ALKA SHRIRANG CHAVAN AND ANOTHER Vs. HEMCHANDRA RAJARAM BHONSALE AND OTHERS ( Before : Manoj Misra and Ujjal Bhuyan, JJ. )…

C P C

Specific Relief Act, 1963 — Section 41(h) — Injunction when refused — Equally efficacious remedy — A suit for mandatory injunction for removal of a wall is barred if the plaintiff has not claimed possession, and possession is disputed, as a suit for possession would be a more efficacious remedy.

Jan 17, 2026 sclaw

2026 INSC 61 SUPREME COURT OF INDIA DIVISION BENCH SANJAY PALIWAL AND ANOTHER Vs. BHARAT HEAVY ELECTRICALS LTD. THROUGH ITS EXECUTIVE DIRECTOR ( Before : Aravind Kumar and Nongmeikapam Kotiswar…

C P C

Civil Procedure Code, 1908 (CPC) — Suit for Permanent Injunction — Dismissal of Suit — Reversal by High Court — Scope of Interference by Supreme Court — Where the Trial Court dismissed a suit for permanent injunction on grounds of failure to establish title and uncertainty in property identification, and the High Court reversed this relying on unproven and unauthenticated documents/surveys (like a BDA survey not proved or authenticated, and a letter without a clear seal or legible signature), the High Court erred. (Paras 3, 4, 11, 12, 14)

Dec 18, 2025 sclaw

2025 INSC 1450 SUPREME COURT OF INDIA DIVISION BENCH OBALAPPA AND OTHERS Vs. PAWAN KUMAR BHIHANI AND OTHERS ( Before : Ahsanuddin Amanullah and K. Vinod Chandran, JJ. ) Civil…

C P C Transfer Of Property Act

Transfer of Property Act, 1882 — Section 52 — Doctrine of Lis Pendens — Scope and Applicability — Transfer of mortgaged property pendente lite (after institution of suit by bank for recovery/foreclosure but before execution/attachment) is hit by Section 52 — Lack of knowledge of proceedings or possession of No Encumbrance Certificate does not constitute a valid defence against lis pendens, as the doctrine is based on public policy and binds the transferee regardless of notice — Pendency of suit commences from presentation of plaint and continues until complete satisfaction or discharge of final decree, as per Explanation to Section 52 — Where a bank institutes a suit for recovery of a loan against a mortgagor, seeking sale of the mortgaged property upon default, the right/interest in the mortgaged property is “directly and specifically in question” even if the initial decree is only a money decree. (Paras 46, 49, 50, 52, 62, 66, 67, 70)

Dec 17, 2025 sclaw

2025 INSC 1434 SUPREME COURT OF INDIA DIVISION BENCH DANESH SINGH AND OTHERS Vs. HAR PYARI (DEAD) THR. LRS. AND OTHERS ( Before : J. B. Pardiwala and R. Mahadevan,…

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