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: Cr P C

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 366 — Death Sentence Reference — Sentencing Procedure — Conviction and death penalty were pronounced on the same day without a proper inquiry into aggravating and mitigating circumstances, psychological evaluation, or jail conduct report. This haste violated established sentencing principles and vitiated the death sentence.

Oct 12, 2025 sclaw

2025 INSC 1203 SUPREME COURT OF INDIA FULL BENCH DASHWANTH Vs. STATE OF TAMIL NADU ( Before : Vikram Nath, Sanjay Karol and Sandeep Mehta, JJ. ) Criminal Appeal No(s).…

Bhartiya Nagrik Suraksha Sanhita Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 (Corresponding to Bharatiya Nagarika Suraksha Sanhita, 2023, Section 528) — Inherent power of High Court — Recall or review of own judgment — Criminal courts do not have the power to recall or review their own judgments, except for correcting clerical errors under Section 362 CrPC (Section 403 BNSS) — Invoking inherent powers to bypass statutory bars is impermissible — High Court reviewing its earlier order dismissing a petition as withdrawn, under the guise of correcting a clerical error, is illegal and without jurisdiction.

Oct 11, 2025 sclaw

2025 INSC 1205 SUPREME COURT OF INDIA DIVISION BENCH STATE OF RAJASTHAN Vs. PARMESHWAR RAMLAL JOSHI AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Criminal Appeal…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Clubbing of FIRs — Multiple FIRs registered across different states for same cause of action — Generally, it is illegal and overambitious to club FIRs from various states and future FIRs — Prayer for clubbing future FIRs cannot be granted by any court — This power may be exercised under Article 142 of the Constitution with consent of states.

Oct 2, 2025 sclaw

2025 INSC 1174 SUPREME COURT OF INDIA DIVISION BENCH ODELA SATYAM AND ANOTHER Vs. THE STATE OF TELANGANA AND OTHERS ( Before : B. R. Gavai, CJI. and K. Vinod…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Essential conditions — If allegations in FIR or complaint, even if taken at face value, do not prima facie constitute an offence or make out a case against the accused, quashing is justified — Vague and general allegations are insufficient to establish a prima facie case.

Sep 28, 2025 sclaw

2025 INSC 1168 SUPREME COURT OF INDIA FULL BENCH SANJAY D. JAIN AND OTHERS Vs. STATE OF MAHARASHTRA AND OTHERS ( Before : B.R. Gavai, CJI., K. Vinod Chandran and…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — High Court’s power to quash — While High Court should not conduct a mini-trial at the stage of quashing proceedings, an order of quashing based on justifiable reasons cannot be set aside simply due to its length or detailed reasoning.

Sep 28, 2025 sclaw

2025 INSC 1173 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF TELANGANA Vs. JERUSALEM MATHAI AND ANOTHER ( Before : B.R. Gavai, CJI. and K. Vinod Chandran, JJ. )…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 223(d) — Persons accused of different offences committed in the course of the same transaction may be charged and tried together — Legislative intent is to prevent multiplicity of proceedings, avoid conflicting judgments, and promote judicial economy while ensuring fairness — Segregation without legally recognized grounds like distinct facts, severable evidence, or demonstrated prejudice, is impermissible.

Sep 16, 2025 sclaw

2025 INSC 1113 SUPREME COURT OF INDIA DIVISION BENCH MAMMAN KHAN Vs. STATE OF HARYANA ( Before : J. B. Pardiwala and R. Mahadevan, JJ. ) Criminal Appeal No. 4002…

Cr P C

Criminal Procedure — Institution of FIR — Quashing of FIR — Abuse of process of law — High Court quashed FIR based only on Section 17A of the PC Act, 1988, without considering other grounds raised by the accused — Supreme Court finds this approach incomplete and remands the matter for reconsideration of all grounds, emphasizing that procedural lapses like failure to obtain prior approval, if applicable, can render an FIR void ab initio.

Sep 2, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SURENDRA DHARIWAL Vs. STATE OF RAJASTHAN AND ANOTHER ETC RESPONDENT(S) ( Before : J.B. Pardiwala and K.V. Viswanathan, JJ. ) Criminal Appeal Nos. 3717-3718…

Cr P C

Criminal Procedure — Delay in Judgment Pronouncement — Supreme Court directs High Courts to adhere to existing guidelines for timely pronouncement of reserved judgments and reiterates specific directions for cases where judgment is not delivered within three months of being reserved, including placing the matter before the Chief Justice for reassignment if not pronounced within two weeks thereafter.

Sep 2, 2025 sclaw

2025 INSC 1039 SUPREME COURT OF INDIA DIVISION BENCH RAVINDRA PRATAP SHAHI Vs. STATE OF U.P. AND OTHERS ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. ) Criminal…

Cr P C I P C

Penal Code, 1860 — Section 498A — Cruelty by husband or relatives of husband — Allegations in FIR were vague, general, and filed one year after admitted separation of the parties — No specific instances of cruelty were mentioned — Criminal proceedings are liable to be quashed. Criminal Procedure Code, 1973 — Section 482 — Quashing of FIR — Court can quash FIR if allegations, taken at face value, do not constitute any offence — Vague and general allegations of marital discord, without specific instances, do not prima facie constitute an offence under Section 498A IPC.

Aug 9, 2025 sclaw

2025 INSC 926 SUPREME COURT OF INDIA FULL BENCH ANURAG VIJAYKUMAR GOEL Vs. STATE OF MAHARASHTRA AND ANOTHER ( Before : B.R. Gavai, CJI., K. Vinod Chandran and N. V.…

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