Supreme Court of India Judgements

47070 Judgements hosted as on 26/03/2026 - Search (FREE), Subscribe, Read & Download

Category: Consumer

Consumer

Medical negligence – Reduction of compensation – Wrong diagnosis and wrong treatment, which led to rashes on the body of the complainant-girl – so as to do the substantial justice to the complainant – If the amount of compensation is enhanced to a total sum of Rs. 4 lakhs (instead of Rs. 1 lakh awarded by the District Forum), the same shall meet the ends of justice.

Sep 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH CHANDIGARH NURSING HOME AND ANOTHER — Appellant Vs. SUKHDEEP KAUR — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Civil Appeal…

Consumer

HELD ends of justice would be met if we direct the appellant/buider herein to refund the amount of Rs. 3,24,780/- (Rupees Three Lakh Twenty Four Thousand Seven Hundred Eighty only) with interest at the rate of 12 per cent per annum to the original complainant and put an end to the entire litigation.

Aug 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH M/S SIDDHYVINAYAK INFRASTRUCTURE — Appellant Vs. KAMALAKAR JAYANT SRIVASTAVA AND ANOTHER — Respondent ( Before : Dr. D.Y. Chandrachud and J.B. Pardiwala, JJ. )…

Consumer

Consumer complaint – Loss or damage of JCB Excavator – Compensation – HELD due to the collapsing of the road, which resulted in the vehicle falling into a deep ditch in a hilly terrain of the State of Uttarakhand – Direction issued to Insurer to pay a sum of Rs 13.50 lakh to the appellant, together with interest.

Aug 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH SHARDA ASSOCIATES — Appellant Vs. UNITED INDIA INSURANCE COMPANY LTD — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and A S Bopanna, JJ.…

Consumer Education

Consumer Protection Act, 1986 Section 27 A -HELD we are inclined to set aside the orders passed and dismiss the complaint. As there is no vicarious liability that can be fastened on the appellant and the appellant’s role cannot be stretched to the policy decision of the Republic of Philippines, the appeal stands allowed.

Jul 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH HCMI EDUCATION — Appellant NARENDRA PAL SINGH — Respondent ( Before : Abhay S. Oka and M.M. Sundresh, JJ. ) Civil Appeal No. 2481…

Consumer

Insurance Claim – Deficiency in service – Delay in processing the claim and delay in repudiation could be one of the several factors for holding an insurer guilty of deficiency in service – But it cannot be the only factor – There was no categorical evidence of any deficiency in service on the part of the Insurance Company.

Jul 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH M/S THE NEW INDIA ASSURANCE CO. LTD. AND ANOTHER — Appellant Vs. SHASHIKALA J. AYACHI — Respondent ( Before : Hemant Gupta and V.…

Consumer

Consumer – Vehicle Stolen – refused to settle the claim on non ­submission of the duplicate certified copy of certificate of registration, which the appellant could not produce due to the circumstances beyond his control – Insurance Company directed to pay Rs.12 lakhs insurance along with interest @7 per cent from the date of submitting the claim.

Jul 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH GURMEL SINGH — Appellant Vs. BRANCH MANAGER, NATIONAL INSURANCE CO. LIMITED — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…

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Short Service Commission Women Officers (SSCWOs) — Eligibility for Permanent Commission (PC) and pensionary benefits — Applicability of Air Force Human Resource Policy — Refusal of benefits due to not meeting minimum average Annual Confidential Report (ACR) grading of 6.5 — Court’s refusal to grant benefits where minimum criteria not met and no demonstrated mitigating circumstances exist compared to other successful applicants.

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Air Force Act, 1950 — Short Service Commission Women Officers (SSCWOs) — Permanent Commission (PC) — Denial of PC — Assessment of performance and eligibility — HRP 01/2019 — Minimum Performance Criteria — ACR gradings — Mandatory In-Service Courses (MISCs) — Categorisation — Arbitrariness — Hurried implementation — Inadequate opportunity to meet criteria — Pregnancy — Deemed qualifying service for pension — One-time measure.

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Army Act, 1950 — Short Service Commission Officers (SSCOs) — Permanent Commission (PC) — Annual Vacancy Cap — The Supreme Court examined the annual cap of 250 vacancies for PC, finding it not to be an immutable rule and that it had been breached historically for exigencies of service and policy changes, thus it should not act as an absolute bar to corrective relief, especially when the method of assessment was found to be unfair.

Mar 26, 2026 sclaw