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

Expunction of remarks against Advocate- Comments were unnecessary for the decision of the Court – Held that the offending remarks should be recalled to avoid any future harm to the Appellant ‘s reputation or his work as a member of the Bar – Order expunction of the extracted remarks in judgement – Appeal disposed of.

Aug 4, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NEERAJ GARG — Appellant Vs. SARITA RANI AND ORS. ETC — Respondent ( Before : Rohinton Fali Nariman and Hrishikesh Roy, JJ. ) Civil…

Constitution

Tribunal Reforms (Rationalisation and Conditions of Service) Ordinance, 2021 – Sections 12 and 13 – Finance Act, 2017 – Sections 184 and 186 (2) – Appointment of Tribunal Members or Chairperson – Provisions requiring minimum age for appointment as Chairperson or Members as 50 years and prescribing the tenure of four years is Struck Down

Jul 18, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH MADRAS BAR ASSOCIATION — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and S. Ravindra…

Constitution

Representatives of Facebook has to appear before the Delhi Assembly panel – Any representative of Facebook who would appear before the Committee would be well within their right to refuse to answer the query and such an approach cannot be taken amiss with possibility of inviting privilege proceedingsHELD The power to compel attendance by initiating privilege proceedings is an essential power

Jul 12, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH AJIT MOHAN AND OTHERS — Appellant Vs. LEGISLATIVE ASSEMBLY NATIONAL CAPITAL TERRITORY OF DELHI AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul,…

Constitution

Disaster Management Act, 2005 – Section 12(iii) – Ex gratia assistance on account of loss of life to the family members of the persons who died due to Covid-19 – Directions issued : (a) Authority to recommend guidelines for ex gratia assistance on account of loss of life to the family members of the persons who died due to Covid-19 (b) Simplified Procedure for Issuance of Death Certificates/Official Document – (c)

Jul 4, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH REEPAK KANSAL – WRIT PETITIONER Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Ashok Bhushan And M.R. Shah, JJ. ) Writ…

Constitution

HELD – Persons With Disabilities Have Right To Reservation In Promotions Siddaraju vs. State of Karnataka FOLLOWED Further HELD that the principle in Indra Sawhney & Others v. Union of India & Others – (1992) Supp. 3 SCC 215 against reservation in promotions will not extend to PWDs.

Jun 28, 2021 sclaw

The Supreme Court on Monday held that persons with physical disabilities have right to reservation in promotions also. A 2-judge bench comprising Justices Sanjay Kishan Kaul and R Subhash Reddy…

Constitution

Republic of Italy, deposited pursuant to award dated 21.05.2020 passed by the Arbitral Tribunal can be said to be a reasonable amount of compensation and can be said to be in the interest of heirs of the deceased – In exercise of powers under Article 142 of the Constitution. FIR quashed and set aside.

Jun 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MASSIMILANO LATORRE AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Indira Banerjee and M.R. Shah, JJ. )…

Constitution

IN RE: DISTRIBUTION OF ESSENTIAL SUPPLIES AND SERVICES DURING PANDEMIC HELD The complete data on the Central Government’s purchase history of all the COVID-19 vaccines till date (Covaxin, Covishield and Sputnik V). The data should clarify: (a) the dates of all procurement orders placed by the Central Government for all 3 vaccines; (b) the quantity of vaccines ordered as on each date; and (c) the projected date of supply; and An outline for how and when the Central Government seeks to vaccinate the remaining population in phases 1, 2 and 3. The steps being taken by the Central Government to ensure drug availability for mucormycosis.

Jun 6, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH IN RE: DISTRIBUTION OF ESSENTIAL SUPPLIES AND SERVICES DURING PANDEMIC ( Before : Dr. Dhananjaya Y. Chandrachud, L Nageswara Rao and S Ravindra Bhat,…

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Environment

Environment Law — Environmental Clearance — Prior clearance — Mandatory character — Prior environmental clearance under EIA Notification, 2006 is mandatory, being founded on the precautionary principle and couched in imperative terms — Word “prior” and the graded four-stage screening, scoping, public consultation and appraisal process render an anterior assessment the sine qua non of the clearance regime — Decriminalisation of contraventions under Jan Vishwas (Amendment of Provisions) Act, 2023 does not alter this mandatory character.

Aug 2, 2026 sclaw
Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415 — Appeal — Maintainability — Conviction recorded for first time by appellate court reversing acquittal — An appeal under Section 374 CrPC (Section 415 BNSS) is not maintainable against a judgment of conviction recorded by a Sessions Court while exercising appellate jurisdiction and reversing an order of acquittal passed by the Trial Court — No such second appeal is contemplated under CrPC or BNSS — The only remedy available is revision under Section 397 r/w 401 CrPC (Section 438 r/w 442 BNSS)

Aug 2, 2026 sclaw
Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 44B — “Carriage” of passengers — Meaning and scope of — Cruise operations by non-resident shipping entity — Held, the word “carriage” under Section 44B cannot be restrictively construed to mean movement only from Port A to Port B. A round-trip cruise voyage, where passengers have the option to disembark at intermediate ports without compulsion to return to the originating port, constitutes carriage of passengers within the meaning of Section 44B. Provision of incidental on-board entertainment and hospitality does not alter the essential character of the activity as carriage of passengers.

Aug 2, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Scope of inquiry — Mini-trial impermissible — At the stage of considering quashing of an FIR, the Court’s inquiry is confined to whether the allegations, taken at face value, prima facie disclose commission of a cognizable offence — Court cannot conduct a “mini-trial” by sifting evidence, assessing probabilities, or evaluating witness credibility — High Court exceeding these limits by examining trap proceedings, absence of personal recovery, and departmental enquiry findings, held impermissible.

Aug 2, 2026 sclaw