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

Medical Council of India Regulations, 2000 – Regulation 9 – Power to make any provision for reservation, for in service candidates in Post Graduate Medical Course – Medical Council of India which has been constituted under the provisions of the Indian Medical Council Act, 1956 is the creature of the statute in exercise of powers under Entry 66 List I and has no power to make any provision for reservation

Sep 1, 2020 sclaw

  SUPREME COURT OF INDIA CONSTITUTION BENCH TAMIL NADU MEDICAL OFFICERS ASSOCIATION AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Arun Mishra, Indira…

Constitution

Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006 – Section 4(5) – Constitution of India, 1950 – Articles 14, 15, 16, 338, 341, 342, and 342A – Permissibility of Sub-Classification within Scheduled Castes or Scheduled Tribes Reservation – State Government has the power to make reservation and make such sub – classification and that would not amount to tinkering with lists. Matter referred to larger bench.

Aug 27, 2020 sclaw

  SUPREME COURT OF INDIA CONSTITUTION BENCH THE STATE OF PUNJAB AND OTHERS — Appellant Vs. DAVINDER SINGH AND OTHERS — Respondent ( Before : Arun Mishra, Indira Banerjee, Vineet…

Constitution

Vikas Dubey Encounter Case – Allegations of bias made by petitioner against inquiry commission merely on the basis of newspaper reports – There is no other material on record to confirm the truth or otherwise of the statement made in the newspaper – Allegations liable to be rejected – Appeal Dismissed.

Aug 20, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH GHANSHYAM UPADHYAY — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : S. A. Bobde, CJI, A. S. Bopanna and…

Constitution

REHA CHAKRABORTY – CBI – HELD Appropriate to invoke the powers conferred by Article 142 of the Constitution. As a Court exercising lawful jurisdiction for the assigned roster, no impediment is seen for exercise of plenary power in the present matter. Therefore while according approval for the ongoing CBI investigation, if any other case is registered on the death of the actor Sushant Singh Rajput and the surrounding circumstances of his unnatural death, the CBI is directed to investigate the new case as well.

Aug 19, 2020 sclaw

HELD Appropriate to invoke the powers conferred by Article 142 of the Constitution. As a Court exercising lawful jurisdiction for the assigned roster, no impediment is seen for exercise of…

Constitution

Authority of the “Monitoring Committee to seal the residential premises on the private land” particularly when they are not being used for the “commercial purpose” in Vasant Kunj and Rajokari area. HELD whether the premises are authorized or unauthorized, can be regularized or not, compounding can be done, or whether there is any deviation made. The report of the Monitoring Committee and findings recorded by it are of no use as it had no such authority to go into such questions. Properties de-sealed.

Aug 14, 2020 sclaw

We are not going into the merits of the other submissions, whether the premises are authorized or unauthorized, can be regularized or not, compounding can be done, or whether there…

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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