Supreme Court of India Judgements

47260 Judgements hosted as on 24/05/2026 - Search (FREE), Subscribe, Read & Download

Category: Constitution

Constitution

Constitution of India – Article 226(2) – Even if a small part of the cause of action arises within the territorial jurisdiction of a high court, the same by itself could not have been a determinative factor compelling the High Court to keep the writ petitions alive against the appellant to decide the matter qua the impugned notification, on merit.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF GOA — Appellant Vs. SUMMIT ONLINE TRADE SOLUTIONS (P) LTD AND OTHERS — Respondent ( Before : S. Ravindra Bhat and…

Constitution

HELD misused/used the solvency certificate dated 07.12.2017 for his own benefit illegally and submitted the same along with his bid and on the basis of the said solvency certificate he got the lease bid. Under the circumstances, the bid by using the solvency certificate dated 07.12.2017 by respondent no.1 was non-est and void ab initio and therefore, the lease in his favour on the basis of such solvency certificate was rightly cancelled by the Collector.

Mar 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DEBIDUTTA MOHANTY — Appellant Vs. RANJAN KUMAR PATTNAIK AND OTHERS — Respondent ( Before : M. R. Shah and B.V. Nagarathna, JJ. ) Civil…

Constitution Consumer

A person having bachelor’s degree from a recognized University and who is a person of ability, integrity and standing, and having special knowledge and professional experience of not less than 10 years in consumer affairs, law, public affairs, administration, economics, commerce, industry, finance, management, engineering, technology, public health or medicine, shall be treated as qualified for appointment of President and Members of the State Commission

Mar 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE SECRETARY MINISTRY OF CONSUMER AFFAIRS — Appellant Vs. DR. MAHINDRA BHASKAR LIMAYE AND OTHERS — Respondent ( Before : M. R. Shah and…

Constitution

Adani Group-Hindenburg Research – In order to protect Indian investors against volatility of the kind which has been witnessed in the recent past – It is appropriate to constitute an Expert Committee for the assessment of the extant regulatory framework and for making recommendations to strengthen it – This Court hereby constitute a committee consisting of the members.

Mar 7, 2023 sclaw

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

Constitution

Appointment to the posts of Chief Election Commissioner and the Election Commissioners are concerned, the same shall be done by the President of India on the basis of the advice tendered by a Committee consisting of the Prime Minister of India, the Leader of the Opposition in the Lok Sabha and, in case, there is no such Leader, the Leader of the largest Party in the Opposition in the Lok Sabha having the largest numerical strength, and the Chief Justice of India.

Mar 5, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH ANOOP BARANWAL — Appellant Vs. UNION OF INDIA — Respondent ( Before : K.M. Joseph, Aniruddha Bose, Hrishikesh Roy, C.T. Ravikumar and Ajay Rastogi,…

Constitution

“Renaming Commission” – For achieving the sublime goals which are enshrined in Part IV – that is the Directive Principles, but bearing in mind the fundamental rights also guaranteed in Part III of the Constitution, which have been described as the two wheels of the chariot of the State, both of which are indispensable, for the smooth progress of the nation, actions must be taken which bond all sections of the society together – Writ petition is dismissed.

Mar 5, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ASHWINI KUMAR UPADHYAY — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : K.M. Joseph and B.V. Nagarathna, JJ. ) Writ…

Constitution

Constitution of India, 1950 – Article 30 – management of any registered minority Secondary School receiving Grant-in-Aid from the State-Government, then such school would not be entitled to receive any grant in respect of the expenditure incurred for continuing such employee or teacher beyond the age of 58 or 60 years

Feb 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF GUJARAT AND OTHERS — Appellant Vs. H.B. KAPADIA EDUCATION TRUST AND ANOTHER — Respondent ( Before : Dinesh Maheshwari and Bela…

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Constitution

Constitution of India, 1950 — Article 32 — Criminal Procedure Code, 1973 (CrPC) — Sections 154, 173 — Clubbing/Transfer of FIRs — Multiple FIRs registered against petitioners in different jurisdictions arising from same set of transactions relating to a real estate project — Held, multiplicity of FIRs and parallel investigations on same facts leads to avoidable multiplicity of proceedings, conflicting findings and serious prejudice to the accused — Principle laid down in T.T — Antony v — State of Kerala, (2001) 6 SCC 181, that there cannot be multiple FIRs for the same occurrence or transaction, squarely applies — FIR No. 30/2019 (EOW, Delhi) directed to be transferred and clubbed with FIR No. 439/2024 (Gurugram, Haryana) for investigation — Blanket direction restraining coercive steps in future FIRs declined, but petitioners permitted to avail remedies in law if future FIRs are based on the same transaction.

May 24, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Abuse of Process of Court — Discharge of Accused — Vague Allegations — Where allegations in FIR and charge sheet are general and do not specify the role of the accused, continuation of criminal proceedings amounts to abuse of process of court and may cause prejudice.

May 24, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Section 2(2), Order 20 Rule 18 — Preliminary vs. Final Decree — A Preliminary Decree declares rights and liabilities, leaving actual results to be worked out in further proceedings — A Final Decree is passed after further inquiries, completely disposing of the suit — A Preliminary Decree cannot be executed directly unless it is partly final — Provisions of Order 20 Rule 18 allow a court to pass a Preliminary Decree declaring rights and giving further directions if partition cannot be conveniently made without further inquiry in suits for partition of immovable property — The Supreme Court noted that the High Court erred by focusing on the nomenclature of the decree rather than its executable portions, especially when the property was not divisible by metes and bounds.

May 24, 2026 sclaw
Constitution Narcotics Unlawful Activities (Prevention) Act

Unlawful Activities (Prevention) Act, 1967 — Section 43-D(5) — Bail — Constitutional Courts’ power to grant bail — The Supreme Court reiterated that statutory restrictions on bail under the UAP Act do not oust the power of constitutional courts to grant bail on grounds of violation of fundamental rights, particularly the right to a speedy trial under Article 21 of the Constitution — The Court emphasized that the rigors of Section 43-D(5) can “melt down” when there is no likelihood of trial completion within a reasonable time and the period of incarceration is substantial.

May 24, 2026 sclaw