Supreme Court of India Judgements

47290 Judgements hosted as on 30/07/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Constitution

Constitution Cr P C

Fake encounters constitute extra-judicial killings and must undergo strict legal scrutiny — Cannot be treated as justified solely on police self-defence claim — Use of excessive or unlawful force by public servants cannot be condoned or legitimised on any pretext — Derogation from due process erodes democratic society foundation.

May 30, 2025 sclaw

2025 INSC 785 SUPREME COURT OF INDIA DIVISION BENCH ARIF MD. YEASIN JWADDER Vs. STATE OF ASSAM AND OTHERS ( Before : Surya Kant and Nongmeikapam Kotiswar Singh, JJ. )…

Constitution Contempt

Contempt of Courts Act, 1971 — Section 2(c) — Criminal Contempt — Obstruction of administration of justice — Conscious non-disclosure of material facts before the Court that contaminates judicial sanctity and causes irreparable prejudice amounts to grave contempt and obstruction of justice, falling within criminal contempt.

May 30, 2025 sclaw

2025 INSC 784 SUPREME COURT OF INDIA DIVISION BENCH BINDU KAPUREA Vs. SUBHASHISH PANDA AND OTHERS ( Before : Surya Kant and Nongmeikapam Kotiswar Singh, JJ. ) Contempt Petition (Civil)…

Constitution Contempt

Freedom of Speech and Expression — Open Justice — Subjudice Principle — Contempt of Court – Such a direction, being a form of prior restraint, must satisfy twin tests of necessity and proportionality, applicable only in cases of real and substantial risk of prejudice to fairness of trial or proper administration of justice — Courts must be open to public observations, debates, and constructive criticism, even on subjudice matters, as open justice instills faith and checks judicial caprice

May 14, 2025 sclaw

2025 INSC 656 SUPREME COURT OF INDIA DIVISION BENCH WIKIMEDIA FOUNDATION INC. Vs. ANI MEDIA PRIVATE LIMITED AND OTHERS ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. )…

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Will & Succession

Hindu female’s property devolves equally on husband and daughter separately; gift of undivided coparcenary share needs no co-owner’s consent. A. Hindu Succession Act, 1956 — Section 15(1)(a) — Devolution of Female Intestate’s Property — Properties of a Hindu female dying intestate devolve, in the absence of sons/daughters’ issue predeceasing her, upon her husband and daughter in equal shares under Section 15(1)(a); such undivided share in the husband’s hands does not partake the character of coparcenary property.

Jul 30, 2026 sclaw
Service

Armed Forces — Air Force Order No. 33/2017 — Prior Permission for Civil Post — Mandatory Nature — Requirement of seeking prior permission before applying for a civil post, and subsequent grant of NOC, held mandatory and not merely procedural/directory, since AFO 33/2017 has necessary nexus with regulating premature discharge of Airmen and its object of maintaining operational preparedness of the Air Force.

Jul 30, 2026 sclaw
Consumer

Consumer Protection Act, 2019 — Deficiency of Service — Maintenance Contractor’s Liability — Elevator Malfunction — Comprehensive maintenance contractor, being both manufacturer and repair contractor with exclusive technical knowledge of safety interlocks and brake mechanisms, held principally deficient in service for failing to act on its own identified remedy (voltage stabiliser) despite repeated notice of persistent malfunction over several months preceding fatal accident.

Jul 30, 2026 sclaw
Service

Public Service Commission consultation before extending officiating appointment is directory not mandatory; ad-hoc service counts towards seniority computation. A. Uttaranchal Civil Services (Executive Branch) Rules, 2005 — Rule 24(4) — Uttaranchal Public Service Commission (Limitations of Functions) Regulations, 2003 — Regulation 5(a) — Nature of Requirement — Requirement of consulting Commission before continuation of officiating appointment beyond one year held directory, not mandatory, applying the classic test of statutory construction; non-compliance does not invalidate the appointment where treating it as void would cause serious inconvenience to persons with no control over the defaulting authority.

Jul 30, 2026 sclaw