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

Constitution of India, 1950 — Article 14 — Public power, allocation of public resources, award of public contracts, execution of public works — State bound to act transparently, fairly, and consistently with equality — Process must withstand objective scrutiny and be free from arbitrariness, favouritism, or undisclosed conflicts of interest — Public confidence in governance requires equality, integrity, and accountability.

Apr 7, 2026 sclaw

2026 INSC 320 SUPREME COURT OF INDIA FULL BENCH SAVE MON REGION FEDERATION AND ANOTHER Vs. THE STATE OF ARUNACHAL PRADESH AND OTHERS ( Before : Vikram Nath, Sandeep Mehta…

Constitution

Foreign Exchange Management Act, 1999 (FEMA) — Section 37A — Seizure of assets — Adjudication proceedings are independent of seizure proceedings — The order of the Competent Authority confirming seizure of equivalent assets continues until the disposal of adjudication proceedings — The Adjudicating Authority then passes appropriate directions regarding further action on the seizure — However, this does not apply to a situation where seizure has not been confirmed.

Apr 6, 2026 sclaw

2026 INSC 309 SUPREME COURT OF INDIA DIVISION BENCH J. SRI NISHA Vs. THE SPECIAL DIRECTOR, ADJUDICATING AUTHORITY, DIRECTORATE OF ENFORCEMENT AND ANOTHER ( Before : Vikram Nath and Sandeep…

Constitution

Constitution of India, 1950 — Articles 14, 15(1), 16, 309 — Relaxation in qualifying examination (TET) marks for reserved category candidates — The provision of relaxation in qualifying marks in TET enables reserved category candidates to enter the zone of consideration and does not affect their inter se merit in the main selection process (TAIT) — Migration to the open category is permissible if recruitment rules do not expressly prohibit it or are silent on the matter — Decisions in Pradeep Kumar and Sajib Roy are distinguishable as they dealt with candidates not fulfilling essential eligibility criteria, unlike in this case where relaxation in TET marks is expressly permitted by NCTE guidelines — The High Court erred in not allowing meritorious reserved category candidates to be considered under the general category — Appeals allowed, impugned judgment set aside.

Mar 24, 2026 sclaw

2026 INSC 277 SUPREME COURT OF INDIA DIVISION BENCH CHAYA AND OTHERS Vs. THE STATE OF MAHARASHTRA AND ANOTHER ( Before : Pamidighantam Sri Narasimha and Alok Aradhe, JJ. )…

Constitution

Constitution of India, 1950 — Article 21 — Right to dignified life — Includes reproductive autonomy and the right to foster a family through adoption — Restricting maternity benefit based on the age of an adopted child infringes upon this right by denying adoptive mothers the opportunity to bond and integrate with their child, compromising both maternal and child welfare.

Mar 18, 2026 sclaw

2026 INSC 246 SUPREME COURT OF INDIA DIVISON BENCH HAMSAANANDINI NANDURI Vs. UNION OF INDIA AND OTHERS ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Writ Petition (C)…

Constitution

Coal Allocation and Supply — Dispute regarding supply of coal and compensation for wrongfully suspended supply — Supreme Court clarified that Union of India and SECL were obligated to supply coal at the current price/prevalent policy as of either April 9, 2014, or May 17, 2019, and gave the choice to the Respondent/PIL to select one of these dates for the purpose of determining the current price and prevalent policy for the proposed Fuel Supply Agreement for the suspended period — The Fuel Supply Agreement was to be entered into within four weeks of the Respondent’s choice, with coal supply being on a normal coal linkage basis, not tapering.

Mar 18, 2026 sclaw

2026 INSC 250 SUPREME COURT OF INDIA DIVISON BENCH UNION OF INDIA Vs. PRAKASH INDUSTRIES LIMITED AND ANOTHER ( Before : Pankaj Mithal and S.V.N. Bhatti, JJ. ) Miscellaneous Application…

Constitution

Constitution of India, 1950 — Article 14 — Manifest Arbitrariness — Srimati Radhika Sinha Institute and Sachchidanand Sinha Library (Requisition & Management) Act, 2015 — Held, the Act is manifestly arbitrary and violative of Article 14 as it involves complete vesting of property, dissolution of trust, absence of necessity or mismanagement, illusory compensation, and lack of guiding principles — State’s action was excessive, unreasoned and disproportionate to the stated object of better management and development.

Mar 18, 2026 sclaw

2026 INSC 219 SUPREME COURT OF INDIA DIVISION BENCH ANURAG KRISHNA SINHA Vs. STATE OF BIHAR AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

Constitution

Constitution of India, 1950 — Article 21 — Right to Life — Includes Right to Health — State has positive obligation to safeguard health and ensure conditions for meaningful life — Absence of uniform policy for compensation for death/injury after vaccination raises constitutional concerns warranting institutional response – COVID-19 Vaccination — Adverse Events Following Immunisation (AEFI) — Compensation — No-fault compensation framework necessary for serious adverse events arising from mass immunization programs to ensure fair and timely redressal and uphold Article 14.

Mar 15, 2026 sclaw

2026 INSC 218 SUPREME COURT OF INDIA DIVISION BENCH RACHANA GANGU AND ANOTHER Vs. UNION OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Writ…

Constitution

Constitution of India, 1950 — Article 14 — Manifest Arbitrariness — Srimati Radhika Sinha Institute and Sachchidanand Sinha Library (Requisition & Management) Act, 2015 — Held, the Act is manifestly arbitrary and violative of Article 14 as it involves complete vesting of property, dissolution of trust, absence of necessity or mismanagement, illusory compensation, and lack of guiding principles — State’s action was excessive, unreasoned and disproportionate to the stated object of better management and development.

Mar 15, 2026 sclaw

2026 INSC 219 SUPREME COURT OF INDIA DIVISION BENCH ANURAG KRISHNA SINHA Vs. STATE OF BIHAR AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

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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