Supreme Court of India Judgements

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Category: Constitution

Constitution

HELD where a legislature merely seeks to validate the acts carried out under a previous legislation which has been struck down or rendered inoperative by a Court, by a subsequent legislation without curing the defects in such legislation, the subsequent legislation would also be ultra-vires,”

Sep 7, 2023 sclaw

where a legislature merely seeks to validate the acts carried out under a previous legislation which has been struck down or rendered inoperative  by a Court, by a subsequent legislation…

Constitution

Remarks by a court should at all times be governed by the principles of justice, fair play and restraint – Words employed should reflect sobriety, moderation and reserve – It should not be lost sight of and per contra, always be remembered that such remarks, “due to the great power vested in our robes, have the ability to jeopardize and compromise independence of judges”

Sep 3, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF PUNJAB AND ANOTHER — Appellant Vs. M/S. SHIKHA TRADING COMPANY — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ.…

Constitution Cr P C

An accused is under an obligation to stand for identification parade – An accused cannot resist subjecting himself to the TIP on the ground that he cannot be forced or coerced for the same – Conduct of Test Identification Parade not violates the fundamental right of an accused under Article 20(3) of the Constitution

Aug 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MUKESH SINGH — Appellant Vs. THE STATE (NCT OF DELHI) — Respondent ( Before : M.M. Sundresh and J.B. Pardiwala, JJ. ) Criminal Appeal…

Constitution Mining

HELD the bidder was advised to inspect and satisfy itself regarding the mining area before participating in the bidding process. As to what would be the effect of that clause on the relief claimed by the original petitioner is a matter which requires consideration. But there appears no discussion in that regard in the orders impugned. That apart, there is no determination of the area, if any, which falls in the disputed territory i.e., within the State of M.P. There is also no discussion on the plea of the appellants that the amount of which refund was sought was far in excess of the amount paid by the original petitioner – Remanded

Aug 27, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH STATE OF U.P AND OTHERS — Appellant Vs. VINAY KUMAR SINGH @ RESPONDENT ( Before : Dr Dhananjaya Y Chandrachud, CJI., J B Pardiwala…

Constitution

HELD the construction of the disputed building on the land earmarked/reserved as a playground is illegal and contrary to the Panchayats proposal, technical sanction and the financial sanction, as well as the work order and hence, the same, has to be demolished at the cost and responsibility of the respondent No.2 Vikas Adhikari, Panchayat Samiti Longewala and respondent No.4 Sarpanch, Gram Panchayat Longewala

Aug 27, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE SARPANCH, GRAM PANCHAYAT, LONGWALA PANCHAYAT SAMITI, PILIBANGA, DISTRICT HANUMANGARH, RAJASTHAN — Appellant Vs. MANVEER SINGH AND OTHERS — Respondent ( Before : Sanjiv…

Constitution

Constitution of India, 1950 – Article 141 – Law of Precedents – Doctrine of Merger and Res judicata – Dismissal of appeal without any reasons being recorded would not attract Article 141 of the Constitution of India as no law was declared by the Supreme Court, which will have a binding effect on all courts and tribunals in India – The logic behind the doctrine of merger is that there cannot be more than one decree or operative orders governing the same subject matter at a given point of time

Aug 26, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH EXPERION DEVELOPERS PRIVATE LIMITED — Appellant Vs. HIMANSHU DEWAN AND SONALI DEWAN AND OTHERS — Respondent ( Before : Sanjiv Khanna, Bela M. Trivedi…

Constitution RTI

Right to Information Act, 2005 – Section 4 – – the public authorities owe a duty to disseminate the information widely suo motu to the public so as to make it easily accessible to the public. In regard to information enumerated or required to be enumerated under Sections 4(1)(b) and (c) of the RTI Act, necessarily and naturally, the competent authorities under the RTI Act will have to act in a proactive manner so as to ensure accountability and ensure that the fight against corruption goes on relentlessly

Aug 23, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH KISHAN CHAND JAIN — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI., Pamidighantam Sri Narasimha…

Constitution Education

Right to Education Act, 2009 – Section 23(1) – Appointment to Post of Primary School Teachers – Decision of the National Council for Teacher Education (NCTE) to include B.Ed. as a qualification for teachers in a primary school seems arbitrary, unreasonable and in fact has no nexus with the object sought to be achieved by the Act i.e. Right to Education Act, which is to give to children not only free and compulsory but also ‘quality’ education

Aug 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DEVESH SHARMA — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Aniruddha Bose and Sudhanshu Dhulia, JJ. ) Civil Appeal…

You missed

Acquittal

Criminal Procedure Code, 1973 (CrPC) — Section 374 — Appeal against dismissal of criminal appeal by High Court — Conviction under Section 302 IPC and Section 27 Arms Act — Prosecution case based entirely on circumstantial evidence — No eyewitnesses — Reliability of prosecution witnesses critically examined — Admission by key witness regarding darkness and identification by voice only, materially undermining credibility — Evidence found insufficient to meet standard of proof in criminal law and exclude reasonable hypotheses of innocence — Conviction set aside and appellant acquitted.

Apr 7, 2026 sclaw
I P C

Penal Code, 1860 (IPC) — Section 294(b) — Conviction for uttering obscene words — Held, mere use of the word “bastard” is not sufficient to constitute obscenity, especially in heated conversations during the modern era — Conviction under Section 294(b) IPC is not sustainable and is liable to be set aside.

Apr 7, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — Medical negligence — Consent for surgery — Allegation of interpolation in consent form for Orchidectomy — Medical Board’s opinion that Orchidectomy was an appropriate procedure in cases of undescended testicle and that consent should have been obtained — No evidence of interpolation in consent form (different ink or handwriting) — Consent form indicated both Orchidopexy and Orchidectomy as options. Held, continuance of criminal proceedings would be an abuse of process of court and liable to be quashed. Appeals allowed, impugned High Court judgment set aside, and proceedings quashed

Apr 7, 2026 sclaw
Constitution

Extraordinary Jurisdiction of Supreme Court (Article 136) — Equitable relief — Not granted to litigants whose conduct is callous, lackadaisical, and in clear violation of applicable rules and regulations — Commercial decisions of State Government not substituted by court.

Apr 7, 2026 sclaw