Supreme Court of India Judgements

47295 Judgements hosted as on 02/08/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Constitution

Constitution

HELD Our answer with respect to the first prayer in Miscellaneous Application No. 1465 of 2021 will be sufficient to take care of the issue of special audit dealt with in the resolution dated 27.10.2020. The urgency spelt out in the report dated 31.08.2021, however, calls for immediate action. We, therefore, direct that the special audit, as referred to hereinabove, with respect to Sree Padmanabhaswamy Temple and SPSTT be completed as early as possible and preferably within three months from the date of this order.

Sep 27, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH SRI MARTHANDA VARMA (D) TH. LRS. AND OTHERS — Appellant Vs. STATE OF KERALA AND OTHERS — Respondent ( Before : Uday Umesh Lalit,…

Constitution

Judicial Review – Tender jurisdiction – Purpose is to check whether the choice of decision is made lawfully and not to check whether the choice of decision is sound. In evaluating tenders and awarding contracts, the parties are to be governed by principles of commercial prudence – To that extent, principles of equity and natural justice have to stay at a distance.

Sep 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  UFLEX LIMITED — Appellant Vs. GOVERNMENT OF TAMIL NADU AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul and Hrishikesh Roy, JJ. )…

Constitution

Labour Court Award – Jurisdiction – Transfer of proceedings from Allahabad High Court to Uttaranchal High Court -Judicial discipline/propriety demand to respect the order passed by the Coordinate Bench and more particularly the judicial order passed by the Coordinate Bench of the High Court, in the present case the Allahabad High Court which as such was not under challenge before it – No error was committed by the High Court of Allahabad permitting the appellants to withdraw the writ petition pending before it with the liberty to file a fresh writ petition before the court having jurisdiction.

Sep 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UTTAR PRADESH JAL VIDYUT NIGAM LIMITED AND OTHERS — Appellant Vs. BALBIR SINGH — Respondent ( Before : M.R. Shah and Aniruddha Bose, JJ.…

Constitution

Central Vigilance Commission Act, 2003 – Section 25, 25(a) and 25(f) – General Clauses Act, 1897 – Section 21 – Principal Special Director in Enforcement Directorate – Extension of tenure – Section 25(f) of the CVC Act has to be read as the tenure of office of the Director of Enforcement is for a minimum period of two years – There is no proscription on the Government to appoint a Director of Enforcement beyond a period of two years

Sep 18, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH COMMON CAUSE (A REGISTERED SOCIETY) — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai,…

Constitution

Scheduled Caste Reservation for post of Mayor in Municipal Corporation Held :- Dominant intent of the said Rules is to give effect to the reservation policy while ensuring that reservations are not repeated in particular Corporations and at the same time in all the Corporations, there shall be reservation, at some point of time, for all the eligible categories by rotation – Legislative intent is to exclude the Corporations which were earlier reserved for a particular category until all the categories are provided reservation.

Sep 11, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SANJAY RAMDAS PATIL — Appellant Vs. SANJAY AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ. ) Civil Appeal…

Constitution

Appellant has raised false pleas and attempted to mislead Court, while the officials of NOIDA have not acted bona fide in the discharge of their duties – Appellant has stooped to the point of producing a fabricated sanctioned plan – Therefore, This Court confirm the directions of the High Court including the order of demolition and for sanctioning prosecution – Illegal Construction – Violation of building norms – Sanction of prosecution – Reimbursement to flat owners – Conclusion and directions

Sep 11, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUPERTECH LIMITED — Appellant Vs. EMERALD COURT OWNER RESIDENT WELFARE ASSOCIATION AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M.R.…

Constitution

High Court had imposed a blanket ban on the operation of DJ services in Uttar Pradesh reason that noise generated by DJ is unpleasant and obnoxious level – Appeal against same – Persons may be permitted to play the music/DJ only in accordance with law and after obtaining the requisite license/permission from the concerned authorities

Aug 8, 2021 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH SACHIN KASHYAP AND OTHERS — Appellant Vs. SUSHIL CHANDRA SRIVASTAVA AND OTHERS — Respondent ( Before : Vineet Saran and Dinesh Maheshwari, JJ.…

Constitution

As held, it is declared that Part IXB of the Constitution of India is operative only insofar as it concerns multi State cooperative societies both within the various States and in the Union territories of India – Part IX B of the Constitution consists of Articles 243ZH to 243ZT – Article 243ZH is the definition Article which defines co-operative societies in sub-clause (c) as meaning society registered or deemed to be registered under a State law, as opposed to a multi-State cooperative society defined in sub-clause (d), which is a society with objects not confined to one State and registered under a law for the time being in force relating to such cooperatives

Aug 8, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA — Appellant Vs. RAJENDRA N. SHAH AND ANOTHER — Respondent ( Before : R. F. Nariman, B.R. Gavai and K.M. Joseph,…

Constitution

AGR dues – In prior order while disposing of the Case, this Court reiterated that no telecom operator shall raise any dispute in respect of the demand raised by the Department of Telecommunications pertaining to AGR dues – There is no scope for any recalculation/re-computation of AGR dues – Applications dismissed.

Aug 8, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA — Appellant Vs. ASSOCIATION OF UNIFIED TELECOM SERVICE PROVIDERS OF INDIA AND OTHERS — Respondent ( Before : L. Nageswara Rao,…

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Accident

Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased

Aug 16, 2026 sclaw
Property Matters Transfer Of Property Act

Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.

Aug 16, 2026 sclaw
C P C

Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.

Aug 16, 2026 sclaw
Customs & Excise

Extended Period Of Limitation Under Proviso To Section 11A, Central Excise Act Cannot Be Invoked When Facts Are Known To Department Without Wilful Suppression A. Central Excise Act, 1944 — Section 35L — Maintainability of appeal before Supreme Court — Preliminary objection raised by Department that appeal does not come under Section 35L as issue had no relation to rate of duty or valuation — Held, issue raised regarding extended period of limitation on ground of non-inclusion of certain costs in assessable value has an inextricable link with valuation of goods for purposes of assessment — Issue raised in show cause notice fundamentally dealt with valuation of goods — Supreme Court declined to relegate matter to High Court after almost a decade of pendency — Preliminary objection rejected.

Aug 16, 2026 sclaw