Supreme Court of India Judgements

47070 Judgements hosted as on 26/03/2026 - Search (FREE), Subscribe, Read & Download

Category: Cr P C

Cr P C

Anticipatory Bail—Question referred to larger bench whether – (i) Whether the protection granted to a person under Section 438 CrPC should be limited to a fixed period so as to enable the person to surrender before the Trial Court and seek regular bail. (ii) Whether the life of an anticipatory bail should end at the time and stage when the accused is summoned by the court.

Jul 29, 2018 sclaw

  (2018) 5 JT 137 : (2018) 2 LawHerald(SC) 596 : (2018) 7 SCALE 549 SUPREME COURT OF INDIA FULL BENCH SUSHILA AGGARWAL — Appellant Vs. STATE (NCT OF DELHI) — Respondent…

Cr P C

Criminal Procedure Code, 1973, S.309–Adjournments–Legal position reiterated—Held; (i) Once examination of witnesses begins, the same has to be continued from day-to-day unless evidence of the available witnesses is recorded, except when adjournment beyond the following day has to be granted for reasons recorded. (ii) When a. witness is available and his examination-in-chief is over, unless compelling reasons are there, the trial court should not adjourn the matter on the mere asking.

Jul 8, 2018 sclaw

  (2018) 1 AICLR 269 : (2018) 1 ALT(Crl) 90 : (2018) 1 ApexCourtJudgments(SC) 304 : (2018) 1 BomCR(Cri) 590 : (2017) CriLR 1256 : (2017) 6 CTC 883 :…

Cr P C

Normally, retrial has to be ordered by appellate court under S.386 Cr.P.C—However, in exceptional circumstance, such a power can be exercised by the High Court under Art. 226 or by Supreme Court under Art. 32 (ii) Such a power can be exercised even before the pronouncement of the judgment by the Trial Court.

Jul 3, 2018 sclaw

  (2018) 1 AICLR 240 : (2017) AIR(SCW) 5690 : (2017) AIR(SC) 5690 : (2017) 3 AllCrlRulings 3409 : (2017) AllSCR(Crl) 1928 : (2017) 4 BomCR(Cri) 661 : (2018) CriLJ…

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Service

Indian Air Force — Short Service Commission Officers (SSCOs) — Reinstatement and consideration for Permanent Commission (PC) — Dismissal of appeal challenging AFT order — Delay in approaching legal forum.

Mar 26, 2026 sclaw
Service

Short Service Commission Women Officers (SSCWOs) — Eligibility for Permanent Commission (PC) and pensionary benefits — Applicability of Air Force Human Resource Policy — Refusal of benefits due to not meeting minimum average Annual Confidential Report (ACR) grading of 6.5 — Court’s refusal to grant benefits where minimum criteria not met and no demonstrated mitigating circumstances exist compared to other successful applicants.

Mar 26, 2026 sclaw
Service

Air Force Act, 1950 — Short Service Commission Women Officers (SSCWOs) — Permanent Commission (PC) — Denial of PC — Assessment of performance and eligibility — HRP 01/2019 — Minimum Performance Criteria — ACR gradings — Mandatory In-Service Courses (MISCs) — Categorisation — Arbitrariness — Hurried implementation — Inadequate opportunity to meet criteria — Pregnancy — Deemed qualifying service for pension — One-time measure.

Mar 26, 2026 sclaw
Service

Army Act, 1950 — Short Service Commission Officers (SSCOs) — Permanent Commission (PC) — Annual Vacancy Cap — The Supreme Court examined the annual cap of 250 vacancies for PC, finding it not to be an immutable rule and that it had been breached historically for exigencies of service and policy changes, thus it should not act as an absolute bar to corrective relief, especially when the method of assessment was found to be unfair.

Mar 26, 2026 sclaw