Constitution Archives - Page 8 of 80 - Supreme Court of India Judgements

August 7, 2026 1:18 am

Justice K.V. Viswanathan upheld the constitutional validity of Section 17A of the Prevention of Corruption Act but held that it must operate with mandatory independent screening by the Lokpal or Lokayukta, whose recommendation would be binding on the Government, in order to cure the defects identified in Vineet Narain and Subramanian Swamy and to balance protection of honest public servants with the rule of law, whereas Justice B.V. Nagarathna, in dissent, held that Section 17A is unconstitutional in its entirety as it effectively protects only higher-level decision-making public servants, creates an impermissible classification under Article 14, revives the invalidated Single Directive and Section 6A of the DSPE Act, forecloses even preliminary inquiry, and cannot be salvaged by reading the Lokpal into the statute without engaging in impermissible judicial legislation. Having regard to the divergent opinions expressed by Hon’ able Judges, direct the Registry to place this matter before Hon’ble the Chief Justice of India for constituting an appropriate Bench to consider the issues which arise in this matter afresh.

Jan 18, 2026 sclaw

2026 INSC 55 SUPREME COURT OF INDIA DIVISION BENCH CENTRE FOR PUBLIC INTEREST LITIGATION Vs. UNION OF INDIA ( Before : B.V. Nagarathna and K.V. Viswanathan, JJ. ) Writ Petition…

Constitution

Judges (Inquiry) Act, 1968 — Section 3(2), First Proviso — Constitution of Joint Committee — Proviso applies only when notices of motion given on the same day in both Houses are admitted by both Houses — Does not mandate a Joint Committee if the motion is admitted in one House and rejected in the other — Presiding Officer of the House where motion is admitted can independently proceed to constitute a Committee. (Paras 12.2, 12.4, 14)

Jan 17, 2026 sclaw

2026 INSC 65 SUPREME COURT OF INDIA DIVISION BENCH X Vs. O/O SPEAKER OF THE HOUSE OF PEOPLE & ORS. . RESPONDENTS ( Before : Dipankar Datta and Satish Chandra…

Constitution

Passports Act, 1967 — Sections 5, 6(2)(f), 7, 8, 9, 10, and 22 — Refusal to issue or re-issue a passport due to pending criminal proceedings — Exemption under Section 22 via Notification GSR 570(E) dated 25.08.1993 — Section 6(2)(f) bars issuance if criminal proceedings are pending, but this is subject to “other provisions of this Act,” including Section 22 — GSR 570(E) exempts persons facing criminal proceedings if they obtain permission from the concerned criminal court — This exemption is structured, tying validity and use to the court’s order; it permits issuing a passport where the criminal court allows renewal and retains judicial supervision over foreign travel. (Paras 7.2, 7.6, 7.8, 8, 9, 10, 12, 15, 25)

Dec 30, 2025 sclaw

2025 INSC 1476 SUPREME COURT OF INDIA DIVISION BENCH MAHESH KUMAR AGARWAL Vs. UNION OF INDIA AND OTHERS ( Before : Vikram Nath and Augustine George Masih, JJ. ) Civil…

Constitution

Employees’ State Insurance Act, 1948 — Section 45A — Determination of contributions in certain cases — Preconditions for invoking Section 45A — Section 45A is a special provision for best-judgment assessment applicable only when an employer fails to submit, furnish, or maintain returns, particulars, registers, or records as required by Section 44, OR obstructs an Inspector or official in discharging duties under Section 45 — It is not an alternative mode of assessment available at the option of the Corporation — When records (ledgers, cash books, vouchers, etc.) are produced and the employer cooperates by attending multiple personal hearings, the mere allegation of inadequacy or deficiency of supporting documents does not satisfy the statutory threshold of “non-production” or “obstruction” to invoke Section 45A — Mere inadequacy of records does not confer jurisdiction under Section 45A. (Paras 14.6, 14.7, 24, 25, 27, 30)

Dec 19, 2025 sclaw

2025 INSC 1455 SUPREME COURT OF INDIA DIVISION BENCH M/S. CARBORANDUM UNIVERSAL LTD. Vs. ESI CORPORATION ( Before : Manoj Misra and Ujjal Bhuyan, JJ. ) Civil Appeal No. 14858…

Constitution

Constitution of India, 1950 — Articles 14, 21 — Rights of Persons with Disabilities Act, 2016 (RPwD Act) — Substantive Equality and Inclusion — Scope and Spirit — The measure of a just society demands the removal of barriers for all citizens to realize their potential, transforming formal equality into substantive inclusion — Constitutional vision requires every person, regardless of physical or sensory limitation, to participate with dignity — Rights guaranteed to persons with disabilities are expressions of the constitutional promise of equality, dignity, and non-discrimination, not acts of benevolence. (Paras 1, 12, 13)

Dec 4, 2025 sclaw

2025 INSC 1376 SUPREME COURT OF INDIA DIVISION BENCH MISSION ACCESSIBILITY Vs. UNION OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Writ Petition (C)…

Constitution Environment

Constitution of India, 1950 — Article 21 — Right to Life and Healthy Environment — Environmental Degradation: Pollution of Jojari, Bandi, and Luni Rivers in Rajasthan due to untreated industrial effluents and municipal sewage threatens the lives of 2 million people and the ecosystem — This constitutes a gross dereliction of constitutional duty and a direct constitutional injury — The right to a healthy environment, including pollution-free water and air, is an indispensable facet of the right to life under Article 21, reinforced by Articles 48A and 51A(g) — Judicial intervention is warranted when environmental degradation strikes at the foundation of these guarantees. (Paras 3, 10, 11, 12, 13, 15, 28)

Nov 30, 2025 sclaw

2025 INSC 1341 SUPREME COURT OF INDIA DIVISION BENCH IN RE: 2 MILLION LIVES AT RISK, CONTAMINATION IN JOJARI RIVER, RAJASTHAN ( Before : Vikram Nath and Sandeep Mehta, JJ.…

Constitution I B C

Constitution of India, 1950 — Article 32 — Writ Petition (Criminal) — Seeking registration of FIR and investigation into attempt to influence judicial outcome — Relief for criminal investigation based on disclosure in a judicial order of NCLAT, Chennai Bench — Issues raised are of vital public importance but deemed capable of administrative resolution by Chief Justice of India — Writ Petition treated as a representation to bring material information for consideration of Hon’ble Chief Justice of India, allowing law to take its course — Petition disposed of on administrative treatment of investigation request.

Nov 23, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S A.S. MET CORP PRIVATE LIMITED Vs. THE REGISTRAR AND OTHERS ( Before : Surya Kant and Joymalya Bagchi, JJ. ) Writ Petition(s)(Criminal) No(s).440/2025…

Constitution Service

Constitution of India, 1950 — Articles 233, 235, 309, 32, 141, 142 — Higher Judicial Services (HJS) — Determination of Seniority — Source of Recruitment — Recruitment to HJS is through Regular Promotees (RP), Limited Departmental Competitive Examinations (LDCE), and Direct Recruits (DR) — Supreme Court has jurisdiction under Article 142 and other provisions to lay down uniform guidelines for judicial services across the country, independent of High Courts’ control under Article 235, to ensure a unified and robust judiciary — Overarching guidelines framed do not foreclose powers of High Courts but establish a homogenous framework for superintendence over judicial services.

Nov 22, 2025 sclaw

2025 INSC 1328 SUPREME COURT OF INDIA FULL BENCH ALL INDIA JUDGES ASSOCIATION AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : B.R. Gavai, CJI, Surya Kant, Vikram…

Constitution

Constitution of India, 1950 — Articles 14, 32, 136, 141, 142, 226, 227, 323-A, 323-B, 368 — Separation of powers — Judicial Independence — Constitutional Supremacy — Judicial Review — Tribunals Reforms Act, 2021 (Impugned Act) — Challenge to vires — The Impugned Act, which reproduces provisions previously struck down in Madras Bar Association v. Union of India (MBA) cases, is unconstitutional as it constitutes an impermissible legislative override of binding judicial pronouncements and violates the doctrine of constitutional supremacy, separation of powers, and judicial independence; the repetition of invalidated provisions without removing the underlying constitutional defects is impermissible; the principles of separation of powers and judicial independence are structural pillars of the Constitution and justiciable, not merely abstract ideas, especially concerning adjudicatory bodies.

Nov 22, 2025 sclaw

2025 INSC 1330 SUPREME COURT OF INDIA DIVISION BENCH MADRAS BAR ASSOCIATION Vs. UNION OF INDIA AND ANOTHER ( Before : B.R. Gavai, CJI and K. Vinod Chandran, J. )…

Constitution

Public Interest Litigation (PIL) — Environmental Protection — Monitoring Committee — Powers and Scope — A PIL was filed concerning environmental issues in Delhi, leading to the appointment of a Monitoring Committee. The Supreme Court clarified that the committee was appointed to prevent misuse of residential premises for commercial purposes and not to interfere with residential premises used as such. Their power was limited to making suggestions to a Special Task Force regarding encroachments on public land, not to summarily seal premises.

Nov 2, 2025 sclaw

2025 INSC 1274 SUPREME COURT OF INDIA 2 JUDGES BENCH M.C. MEHTA Vs. UNION OF INDIA AND OTHERS ( Before : B. R. Gavai, CJI. and K. Vinod Chandran, J.…

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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

Category: Constitution

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