Supreme Court of India Judgements

37260 Judgements hosted as on 28/05/2026 - Search (FREE), Subscribe, Read & Download

Category: Constitution

Constitution

Determination of correctness of a caste or tribe claim – Affinity test is not a litmus test – While referring the case to Vigilance Cell, the Scrutiny Committee must record brief reasons for coming to the conclusion that it is not satisfied with the material produced by the applicant – Only after a case is referred to the Vigilance Cell for making enquiry, an occasion for the conduct of affinity test will arise.

Mar 26, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH MAH. ADIWASI THAKUR JAMAT SWARAKSHAN SAMITI — Appellant Vs. THE STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul, Abhay…

Constitution

Plea by Supreme Court Bar Association (SCBA) seeking land for construction of chamber block for lawyers – These are matters which cannot be resolved by the application of judicial standards and have to be taken up on the administrative side of the Supreme Court – Administrative functioning and decision-making, which the current issue requires, cannot be moved to the judicial side – Writ petitions disposed of

Mar 25, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH SUPREME COURT BAR ASSOCIATION — Appellant Vs. MINISTRY OF URBAN DEVELOPMENT AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, CJI., Sanjay…

Constitution

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 – Section 7 read with 19(1) – Forfeiture of Property – The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 has been enacted by the Parliament with an object to provide for the forfeiture of illegally acquired properties of smugglers and foreign exchange manipulators and for matters connected therewith or incidental thereto – Order of forfeiture is upheld.

Mar 25, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S. PLATINUM THEATRE AND OTHERS — Appellant Vs. COMPETENT AUTHORITY SMUGGLERS & FOREIGN EXCHANGE MANIPULATORS (FORFEITURE OF PROPERTY) ACT, 1976 AND ANOTHER — Respondent…

Constitution

Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam, 2007 – Section 9 – – It is permissible to regulate admission and fee structure for achieving that purpose – It is not open to the appellant society to claim complete immunity in undertaking this exercise and seek exemption from any interference by the Admission and Fee Regulatory Committee (AFRC)

Mar 21, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ICON EDUCATION SOCIETY — Appellant Vs. STATE OF MADHYA PRADESH AND OTHERS — Respondent ( Before : Dinesh Maheshwari and Sanjay Kumar, JJ. )…

Constitution

Proposal to convert the subject land from leasehold to freehold as per the policy- policy in question cannot be applied in relation to the subject land. Therefore, we find no necessity to delve further into the other issues raised on behalf of the respondent No. 2 that it has no policy to grant freehold rights in its allotments. Suffice it would be to say for the present purpose that the claim of the petitioner for freehold rights in relation to the subject land cannot be accepted.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BHASIN INFOTECH AND INFRASTRUCTURE PRIVATE LTD. — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Dinesh Maheshwari and J.K.…

Constitution

Wild Life (Protection) Act, 1972 Section 40 – Declaration of Wild Life Stock Rules, 2003. – High Court has rightly observed that the application submitted by the appellant herein which was made beyond the period prescribed under Rule 4(2) was liable to be rejected and was rightly rejected by the appropriate authority/Chief Wild Life Warden.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VISHALAKSHI AMMA — Appellant Vs. STATE OF KERALA AND OTHERS — Respondent ( Before : M.R. Shah and Manoj Misra, JJ. ) Civil Appeal…

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Direct Taxation Income Tax

the reasoning in the impugned judgment that the non-obstante clause would not in any manner dilute or override the employer’s obligation to deposit the amounts retained by it or deducted by it from the employee’s income, unless the condition that it is deposited on or before the due date, is correct and justified. The non-obstante clause has to be understood in the context of the entire provision of Section 43B which is to ensure timely payment before the returns are filed, of certain liabilities which are to be borne by the assessee in the form of tax, interest payment and other statutory liability. I

May 28, 2026 sclaw
Anticipatory Bail Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Anticipatory Bail — Grant of — Grounds for — High Court granted anticipatory bail based on reasons that one co-owner was abroad during agreement execution, agreement was only notarized and not registered, part payment received, and complainant sought refund indicating civil dispute — Supreme Court found these reasons to be peripheral and not bearing direct nexus to parameters governing anticipatory bail — Seriousness of allegations, criminal antecedents, and requirements of investigation in economic offence were overlooked by High Court.

May 28, 2026 sclaw
Cheque Dishonour

Negotiable Instruments Act, 1881 (NI Act) — Sections 138 and 141 — Quashing of criminal proceedings — Vicarious liability of office bearers — For a person other than the drawer or signatory of a dishonoured cheque to be prosecuted under Section 141 of the NI Act, it must be specifically averred in the complaint that such person was in charge of and responsible for the conduct of the business of the company or society at the time the offence was committed.

May 28, 2026 sclaw
Arbitration

Arbitration and Conciliation Act, 1996 — Sections 34 and 37 — Scope of powers of Court to set aside or modify arbitral award — Modification of award is a limited power compared to annulment, aimed at achieving more just outcomes and avoiding hardship and delay, especially in India where litigation takes years — Appellate jurisdiction under Section 37 is coterminous with and as broad as jurisdiction under Section 34.

May 28, 2026 sclaw