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

IMP :: COVID-19 outbreak – Supreme Court of India and High Courts have adopted measures to reduce the physical presence of lawyers, litigants, court staff, para legal personnel and representatives of the electronic and print media in courts across the country and to ensure the continued dispensation of justice. HELD Words and Phrases – ‘Evidence’ – Term ‘evidence’ includes electronic evidence and that video conferencing may be used to record evidence.

Apr 7, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH IN RE: GUIDELINES FOR COURT FUNCTIONING THROUGH VIDEO CONFERENCING DURING COVID-19 PANDEMIC ( Before : S.A. Bobde; CJI, D.Y. Chandrachud and L. Nageswara Rao,…

Constitution

[COVID-19] SC Issues Slew Of Directions To Implement Video Conferencing In All Courts Across The Country HELD “Every individual and institution is expected to cooperate in the implementation of measures designed to reduce the transmission of the virus. The scaling down of conventional operations within the precincts of courts is a measure in that direction.”

Apr 6, 2020 sclaw

[COVID-19] SC Issues Slew Of Directions To Implement Video Conferencing In All Courts Across The Country [Read Order] LIVELAW NEWS NETWORK 6 April 2020 5:10 PM “Every individual and institution…

Constitution

COVID-19 pandemic – Distribution of surgical /n95 masks and also the sale and distribution of hand sanitizers and liquid soap and to make such items available to the public at large at reasonable prices – Helpline to be provided at the control rooms responding to complaints by persons who are not able to secure surgical/n95 masks and the hand sanitizers and liquid soaps at the prices fixed by the Government of India.

Apr 6, 2020 sclaw

SUPREME COURT OF INDIA RECORD OF PROCEEDINGS DIVISION BENCH JUSTICE FOR RIGHTS FOUNDATION AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : L. Nageswara…

Constitution

“Therefore, in that circumstance even if the other aspects are not adverted to, the very fact that the Analyst’s report being served not being proved and the sample being taken in an appropriate manner not being established, it would be sufficient to hold that the prosecution has not proved the guilt of the appellant beyond reasonable doubt and the conviction is not justified”

Mar 31, 2020 sclaw

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1167 OF 2019 (Arising out of S.L.P. (Criminal) No.4314 of 2015) Vijendra .…Appellant(s) Versus State of Uttar Pradesh…

Constitution

Measures for protection of health and welfare of the prisoners to restrict the transmission of COVID-19 – HELD Taking into consideration the possibility of outside transmission, this Court directs that the physical presence of all the undertrial prisoners before the Courts must be stopped forthwith and recourse to video conferencing must be taken for all purposes – Also, the transfer of prisoners from one prison to another for routine reasons must not be resorted except for decongestion to ensure social distancing and medical assistance to an ill prisoner

Mar 28, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH IN RE: CONTAGION OF COVID 19 VIRUS IN PRISONS ( Before : Sharad Arvind Bobde, C.J.I, L. Nageswara Rao and Surya Kant, JJ. )…

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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