Supreme Court of India Judgements

47200 Judgements hosted as on 30/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Constitution

Constitution

Constitution of India, 1950 – Article 137 – Review petition – Rejection of Miscellaneous Application seeking recall of a judgment cannot be precluded from filing the present review petition – Rectification of an order emanates from the fundamental principles that justice is above all

Feb 7, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJENDRA KHARE — Appellant Vs. SWAATI NIRKHI AND OTHERS — Respondent ( Before : Ashok Bhushan and Indu Malhotra, JJ. ) Review Petition (Crl.)…

Constitution

Right to property is still a constitutional right under Article 300A of the Constitution of India though not a fundamental right – Deprivation of the right can only be in accordance with the procedure established by law – Provisions of the Act had to be complied with to deprive a person of the land being surplus

Jan 24, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH BAJRANGA (DEAD) BY LRS. — Appellant Vs. THE STATE OF MADHYA PRADESH AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul, Dinesh Maheshwari…

Constitution

As per guidance note dated 11.11.2020 issued by Government of India, Ministry of Women and Child Development, all States/Union Territories who have not yet opened Anganwadi Centres shall take a decision to open Anganwadi Centres on or before 31.01.2021 situated outside the containment zone.

Jan 17, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH DIPIKA JAGATRAM SAHANI — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah,…

Constitution

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 – Reservation in promotion – Physical disability – Petitioner contends that the respondent was given employment on compassionate ground and the entry point was not of a person with disability

Jan 17, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH THE STATE OF KERALA AND OTHERS — Appellant Vs. LEESAMMA JOSEPH — Respondent ( Before : Sanjay Kishan Kaul, Dinesh Maheshwari and Hrishikesh Roy,…

Constitution

FARMERS AGITATION : We clarify that this Court will not interfere with the protest in question. Indeed the right to protest is part of a fundamental right and can as a matter of fact, be exercised subject to public order. There can certainly be no impediment in the exercise of such rights as long as   it is non-violent and does not result in damage to the life and properties of other citizens and is in accordance with law. We are of the view at this stage that the farmers’ protest should be allowed to continue without impediment

Dec 17, 2020 sclaw

1 ITEM NO.28 TO 32 Court 1 (Video Conferencing) SECTION X/PIL-W S U P R E M E C O U R T O F I N D I A…

Constitution

Homeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982 – Regulation 6 – Prohibition of advertisement – competency to cure COVID-19 disease – When statutory regulations itself prohibit advertisement, there is no occasion for Homeopathic medical practitioners to advertise that they are competent to cure COVID-19 disease

Dec 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH DR. AKB SADBHAVANA MISSION SCHOOL OF HOMEO PHARMACY — Appellant Vs. THE SECRETARY, MINISTRY OF AYUSH AND OTHERS — Respondent ( Before : Ashok…

Constitution

It is no doubt true that Mahanadi Coal Fields Ltd. is a subsidiary of the petitioner, namely, Coal India Ltd. But both are different and distinct legal entities. When no relief is sought against the petitioner herein in the writ petition and the company against whom relief is sought in the writ petition is not seeking a transfer, I do not know how the petitioner is entitled to seek transfer

Dec 16, 2020 sclaw

SUPREME COURT OF INDIA SINGLE BENCH COAL INDIA LIMITED — Appellant Vs. M/S. VASUNDHARA COAL CARRIERS PRIVATE LIMITED AND OTHERS — Respondent ( Before : V. Ramasubramanian, J. ) Transfer…

You missed

Education

Right to Education Act, 2009 — Section 12 — Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011 — Rule 8 — Neighbourhood School Obligation — A neighbourhood school has a constitutional and statutory duty to admit students forwarded by the State Government without delay, as mandated by Article 21A of the Constitution and relevant provisions of the RTE Act and UP RTE Rules — The school cannot question the eligibility of a student once the government has completed the admission process and forwarded the list.

Apr 30, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 5(8) — Financial Debt — Corporate Guarantees — A liability arising from corporate guarantee for money borrowed against interest qualifies as financial debt — The execution of corporate guarantees, even if challenged on grounds of timing or non-disclosure, are considered valid and enforceable if their execution is admitted or demonstrably proven, making the appellants entitled to recognition as financial creditors.

Apr 30, 2026 sclaw
Service

Civil Services — Tenure Curtailment — Not Punitive Unless Stigmatic — Curtailment of tenure and reversion to a lower post is not punitive or stigmatic merely because it is premature or based on unsatisfactory performance reports, as long as the order itself does not impute misconduct or stigma beyond unsuitability for the role.

Apr 30, 2026 sclaw
I B C Limitation

Insolvency and Bankruptcy Code, 2016 (IBC) — Section 7 — Application under — Limitation period — Calculation — Default date — Right to file application under Section 7 of IBC accrues on the date of default, which is when the corporate debtor first fails to discharge its repayment obligations — Limitation begins to run from the date of classification of the account as Non — Performing Asset (NPA) — Application filed beyond the prescribed period of limitation, even after considering extensions due to CIRP and Covid — 19 pandemic, is barred by limitation — NCLT and NCLAT orders admitting the application are quashed and set aside.

Apr 30, 2026 sclaw