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

NIRBHAYA CASE : Constitution of India, 1950 – Articles 32, 72 and 161 – Mercy petition – Delay in disposal of mercy petition may be a ground calling for judicial review of the order passed under Article 72/161 of the Constitution – But the quick consideration of the mercy petition and swift rejection of the same cannot be a ground for judicial review of the order

Jan 29, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH MUKESH KUMAR — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : R. Banumathi, Ashok Bhushan and A.S. Bopanna, JJ. )…

Constitution

Constitution of India, 1950 – Article 142 – Writ of Habeas Corpus – Non-benfit of Premature release – Petitions for habeas corpus were filed on the ground that the State has not given benefit of the premature release referred to the petitioners whereas many others have been given the benefit – It is a settled principle of law that a writ of habeas corpus is available as a remedy in all cases where a person is deprived of his/her personal liberty

Jan 24, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE HOME SECRETARY (PRISON) AND OTHERS — Appellant Vs. H. NILOFER NISHA — Respondent ( Before : S. Abdul Nazeer and Deepak Gupta, 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