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

”Euthanasia ” Constitution of India, 1950 — Article 21 — Right to life — Includes right to die with dignity — Passive euthanasia and Advance Medical Directives (AMD) are permissible under Article 21 — Active euthanasia is not permissible — Withdrawal or withholding of medical treatment is a constitutional right derived from the dignity, liberty, privacy, and self-determination of an individual — This right extends to incompetent patients as well.

Mar 15, 2026 sclaw

2026 INSC 222 SUPREME COURT OF INDIA DIVISION BENCH HARISH RANA Vs. UNION OF INDIA AND OTHERS ( Before : J.B. Pardiwala and K.V. Viswanathan, JJ. ) Miscellaneous Application No.…

Constitution

Reservation Policy — Other Backward Classes (OBC) — Creamy Layer Exclusion — Interpretation of Office Memorandum (OM) dated 08.09.1993 and Clarificatory Letter dated 14.10.2004 — Salary income exclusion — Hostile discrimination — Held, the clarificatory letter dated 14.10.2004, particularly paragraph 9 thereof, should not be interpreted in isolation or in a manner that overrides the substantive scheme of the 1993 OM — Overemphasis on the 2004 letter making income alone determinative without considering parental status and category of service would defeat the framework of exclusion under the 1993 OM — Determination of creamy layer status solely on income brackets without reference to posts and status parameters in the 1993 OM is unsustainable — Hostile discrimination arises when similarly placed individuals are treated differently without a constitutionally sustainable basis, thereby attracting provisions of Articles 14, 15, and 16 of the Constitution — Appeals dismissed

Mar 15, 2026 sclaw

2026 INSC 230 SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS Vs. ROHITH NATHAN AND ANOTHER ( Before : Pamidighantam Sri Narasimha and R. Mahadevan, JJ. )…

Constitution

Constitution of India, 1950 — Article 32 — Writ Petition — Delay and Laches — Doctrine of laches is a flexible rule of practice, not a rigid rule of law, to be applied on case-to-case basis based on judicial discretion — It requires balancing the equity of not allowing stale claims against the constitutional duty to enforce fundamental rights — Key considerations include inordinate delay, explanation for delay, and prejudice to third-party rights or settled matters — Unexplained delay is critical; delay attributable to the State’s conduct cannot be used against the petitioner — Claims affecting the public at large or challenging the vires of a statute might warrant a less strict application of laches, especially when addressing historical injustices or transformative constitutionalism — The Court must weigh the need for finality against the need to rectify injustice and has the power to mould relief to minimize disruption while enforcing fundamental rights.

Mar 15, 2026 sclaw

2026 INSC 236 SUPREME COURT OF INDIA DIVISION BENCH MIZO CHIEF COUNCIL MIZORAM, THR. PRESIDENT SHRI L. CHINZAH Vs. UNION OF INDIA AND OTHERS ( Before : J.B. Pardiwala and…

Service Matters
Constitution Service

Rights of Persons with Disabilities Act, 2016 (RPwD Act) — Disability — Mental Illness and Specific Learning Disability — Post of Auditor in CAG — Identified as not suitable for persons with benchmark disabilities suffering from mental illness, but later identified as suitable for Group C posts of Assistant (Audit) and Auditor-II through Notification dated 4th January, 2021 — Court directs accommodation in suitable Group C posts.

Mar 14, 2026 sclaw

2026 INSC 232 SUPREME COURT OF INDIA DIVISION BENCH SUDHANSHU KARDAM Vs. COMPTROLLER AND AUDITOR GENERAL OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. )…

Service Matters
Constitution Service

Constitution of India, 1950 — Article 311(2) second proviso (b) — Dismissal from service without departmental inquiry — Requirement of reasonable practicability — Mere presumption or belief by disciplinary authority not sufficient — Must be based on objective facts and material on record. Article 311(2) second proviso (b) — Dispensing with departmental inquiry — Decision of disciplinary authority not binding on courts; subject to judicial review — Reasons for dispensing must be plausible and based on definite material.

Mar 14, 2026 sclaw

2026 INSC 234 SUPREME COURT OF INDIA DIVISION BENCH MANOHAR LAL Vs. COMMISSIONER OF POLICE AND OTHERS ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. ) Civil Appeal…

Artificial Intelligence Constitution

Artificial Intelligence (AI) — Use in Legal Proceedings — Reliance on AI-generated judgments by a court is a serious matter concerning the integrity of the judicial process — Such judgments, if non-existent or fake, amount to misconduct rather than a simple error of judgment — Supreme Court orders examination of consequences and accountability for such practices — Notice issued to the Attorney General, Solicitor General, and Bar Council of India to address this institutional concern.

Mar 4, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GUMMADI USHA RANI AND ANOTHER Vs. SURE MALLIKARJUNA RAO AND ANOTHER ( Before : Pamidighantam Sri Narasimha and Alok Aradhe, JJ. ) Petition(s) for…

Constitution

Prisoner Rights — Human Dignity and Rights — The strength of a constitutional democracy is tested not merely by the liberties it guarantees abstractly, but by the manner in which it treats those at its margins — Prisons, though instruments of lawful confinement, are not spaces where constitutional values cease to operate — The guarantee of life and personal dignity under Article 21 of the Constitution of India extends beyond prison gates, obliging the State to ensure that incarceration does not degenerate into inhumanity — Overcrowded prisons, bereft of humane living conditions and rehabilitative avenues, strike at the very core of this constitutional promise and call for sustained institutional response rather than sporadic remedial measures.

Feb 28, 2026 sclaw

2026 INSC 198 SUPREME COURT OF INDIA DIVISION BENCH SUHAS CHAKMA Vs. UNION OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Writ Petition (C)…

Constitution

. Cricket Association Rules — Applicability of Supreme Court Judgments — A district cricket association’s rules and bye-laws are not necessarily required to be identical to those of the national cricket governing body (BCCI) based on previous Supreme Court judgments, as the specific rulings in those cases did not mandate such precise conformity for district associations.

Feb 22, 2026 sclaw

2026 INSC 154 SUPREME COURT OF INDIA DIVISION BENCH THE TIRUCHIRAPPALLI DISTRICT CRICKET ASSOCIATION Vs. ANNA NAGAR CRICKET CLUB AND ANOTHER ETC. ( Before : Pamidighantam Sri Narasimha and Alok…

Constitution

Essential Commodities Act, 1955 — Sections 3, 7 — Cement Control Order, 1967 — Maharashtra Cement (Licensing and Control) Order, 1973 — Decontrol of cement price and distribution from March 1, 1989 — Conviction for offences relating to cement contravention after decontrol — Unsustainable in law — Prosecution fundamentally unsustainable due to absence of operative control order on relevant date.

Feb 22, 2026 sclaw

2026 INSC 152 SUPREME COURT OF INDIA DIVISION BENCH MANOJ Vs. STATE OF MAHARASHTRA AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal Appeal No. 1630…

You missed

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