Supreme Court of India Judgements

37260 Judgements hosted as on 31/05/2026 - Search (FREE), Subscribe, Read & Download

Category: Constitution

Constitution

Dabhol Power Corporation Limited case—— HELD In view of the long delay and in view of the fact that due to non-availability of many persons involved, no useful purpose would be served in continuing with the judicial commission of inquiry, we close the petition in the peculiar facts and circumstances of the case.

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH CENTER OF INDIAN TRADE UNIONS, A FEDERATION OF REGISTERED TRADE UNIONS — Appellant Vs. STATE OF MAHARASHTRA — Respondent ( Before : Ranjan Gogoi,…

Constitution

Film Bhobishyoter Bhoot.-Constitution of India, 1950 – Articles 14,19(1)(a), 19(1)(g) and 21 – Police are not in a free society the self-appointed guardians of public morality. The uniformed authority of their force is subject to the rule of law.– When the ability to portray art in any form is subject to extra constitutional authority, there is a grave danger that fundamental human freedoms will be imperiled by a cloud of opacity and arbitrary state behaviour.

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH INDIBILITY CREATIVE PVT LTD AND OTHERS — Appellant Vs. GOVT OF WEST BENGAL AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud…

Constitution

Police Act, 1861 – Sections 3 and 4 – Indian High Courts Act, 1861 – Sections 9 and 10 – Government of India Act, 1915 – Section 106 – Government of India Act, 1935 – Section 223 – Criminal Procedure Code, 1973 (CrPC) – Sections 154 and 482 – Constitution of India, 1950 – Articles 136, 142 and 226 –Whether the High Court, in exercise of jurisdiction under Article 226 of the Constitution of India can appoint a police officer after his superannuation to head a Special Investigation Team (S.I.T.) to carry out investigations and other functions, which can be exercised by a police officer under the Code of Criminal Procedure- This Court conclude that the High Court in exercise of jurisdiction under Article 226 can very well direct respondent No.2 to head the Special Investigation Team to carry out investigation and other functions after attaining the age of superannuation.

Apr 14, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF TAMIL NADU AND OTHERS — Appellant Vs. ELEPHANT G. RAJENDRAN AND OTHERS ETC — Respondent ( Before : Ashok Bhushan and…

Constitution

RAFALE CASE — Official Secrets Act, 1923 – Sections 3, 5 and 5(1) – Right to Information Act 2005 – Section 8(1)(a) and 8(2) – Evidence Act, 1872 – Section 123 – Rafale case – Publication of documents – There is no provision in the Official Secrets Act and no such provision in any other statute has been brought to our notice by which Parliament has vested any power in the executive arm of the government either to restrain publication of documents marked as secret or from placing such documents before a Court of Law which may have been called upon to adjudicate a legal issue concerning the parties

Apr 11, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH YASHWANT SINHA AND OTHERS — Appellant Vs. CENTRAL BUREAU OF INVESTIGATION THROUGH ITS DIECTOR AND ANOTHER — Respondent ( Before : Ranjan Gogoi and…

Constitution

Constitution of India, 1950, Art.227–Writ of Habeas Corpus-Custody of Child–The Central aspect to be considered by the Court is whether the custody of child can be said to be unlawful or illegal and whether the welfare of child requires that the present custody should be changed and the child should be left in the care and custody of somebody else, depending on which appropriate directions can be passed

Mar 21, 2019 sclaw

2019(1) Law Herald (SC) 575 : 2018 LawHerald.Org 2136 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.M. Khanwilkar Hon’ble Mr. Justice Dr. D.Y. Chandrachud Criminal Appeal Nos.…

You missed

Constitution

Constitution of India, 1950 — List II, Entry 34 — “Betting and gambling” — Whether confined to games of chance — The expression “betting and gambling” in Entry 34 cannot be split to mean that the staking angle alone constitutes “betting” and the chance element alone constitutes “gambling” — Both betting and gambling involve the aspect of staking money on an uncertain outcome — Merely because the risk element is commonly perceived as “taking a chance”, it cannot mean the expression covers only games of chance — The expression is a set composite expression and cannot be rewritten by Courts to read as “betting on gambling” — Such a judicial rewriting would constitute a clear constitutional aberration — State of Bombay v. R.M.D. Chamarbaugwala, AIR 1957 SC 699 (RMDC-I) and R.M.D. Chamarbaugwala v. Union of India, AIR 1957 SC 628 (RMDC-II), explained and distinguished.

May 31, 2026 sclaw
Constitution

Constitution of India — Articles 246A, 366(12), 366(12A), 265 — Central Goods and Services Tax Act, 2017 (CGST Act) — Sections 2(1), 2(31), 2(52), 7, 9, 15 — Central Goods and Services Tax Rules, 2017 — Rules 31A, 31B, 31C — Schedule III, Entry 6 — Actionable claims arising from betting and gambling — Constitutional validity of levy of GST — Legislative competence of Parliament — Whether online gaming, fantasy sports and casino transactions involve betting and gambling — Whether actionable claims arise therefrom — Valuation of taxable supply.

May 31, 2026 sclaw
Constitution

Betting and Gambling — Essential ingredients — The essential element of “betting and gambling” lies in staking money or money’s worth upon uncertain outcomes — The character of betting and gambling does not depend exclusively upon whether the underlying activity is a game of skill or a game of chance, but upon the existence of stakes placed upon uncertain future contingencies — Consequently, even where the underlying activity involves substantial elements of skill, once participation is conditioned upon staking money or money’s worth upon uncertain outcomes, the resulting transaction acquires the character of betting and gambling within the framework of the GST legislation — Accordingly, online gaming activities, including fantasy sports and other games played on digital platforms involving staking upon uncertain outcomes, constitute betting and gambling for purposes of the GST framework.

May 31, 2026 sclaw
Anticipatory Bail Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Grant of Anticipatory Bail — Abuse of Authority by Law Enforcers — Supreme Court set aside the High Court’s order granting anticipatory bail to police officers accused of misusing their authority, extorting money, and causing stress to a citizen and his minor daughter — The Court emphasized that in cases where there is a clear abuse of authority by law enforcement officials, the normal presumptions applicable to ordinary accused persons may not apply, and greater caution is warranted — Observations made by the Supreme Court were held to be prima facie and not to govern the trial

May 31, 2026 sclaw