Supreme Court of India Judgements

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Category: Contempt

Contempt

Contempt of Courts Act, 1971 – Legal proceedings related to criminal contempt of court – The case involves a practicing advocate and former army personnel who was convicted by the High Court of Delhi under the Contempt of Courts Act, 1971 – considering the appellant’s age and health conditions, the this Court modified the sentence to imprisonment till the rising of the court – The judgment emphasizes the importance of maintaining the dignity and reputation of judicial officers and protecting them from unfounded allegations that interfere with the administration of justice

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GULSHAN BAJWA — Appellant Vs. REGISTRAR, HIGH COURT OF DELHI AND ANOTHER — Respondent ( Before : Vikram Nath and Pamidighantam Sri Narasimha, JJ.…

Contempt I B C

HELD The affidavit further states that following the practice of the NCLAT, the deponent did not entertain any attempt at mentioning by the counsel and that the order of this Court dated 13 October 2023 was not on the record before the Bench presided by the deponent on 13 October 2023. What the affidavit does not state is that a conscious effort was made by the Bench to prevent the order of this Court being placed on the record despite the fact that the court was apprised of the passing of the order by this Court in the morning session. We censure the conduct of the Member

Nov 7, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH ORBIT ELECTRICALS PRIVATE LIMITED — Appellant Vs. DEEPAK KISHAN CHHABRIA AND OTHERS ( Before : Dr Dhananjaya Y Chandrachud, CJI., J B Pardiwala and…

Contempt

Contempt of Courts Act, 1971 – Section 2(b) – wilful breach or disobedience of the same would amount to “civil contempt” – There ought not to be a tendency by courts, to show compassion when disobedience of an undertaking or an order is with impunity and with total consciousness.

Sep 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BALWANTBHAI SOMABHAI BHANDARI — Appellant Vs. HIRALAL SOMABHAI CONTRACTOR (DECEASED) REP. BY LRS. AND OTHERS — Respondent ( Before : J.B. Pardiwala and Manoj…

Contempt

Contempt of Court – Maximum Punishment — Simple imprisonment, not exceeding six months or a fine not exceeding Rs.2,000/- — Sub-Section (2) reads “notwithstanding anything contained in any other law for the time being in force” this implies that save and except the punishment provided in sub-Section (1) no other punishment can be prescribed to a person guilty of committing contempt of Court.

Jul 30, 2023 sclaw

SUPREME COURT OF INDIA Before: B.R. Gavai & Sanjay Karol, JJ. Civil Appeal No.4725 of 2023 (Arising out of SLP(C)No.13789 of 2022) Decided on: 28.07.2023 Gostho Behari Das – Appellant…

Contempt

Contempt of Court – Deliberate and willful disobedience of order – Direction issued to Telangana Power Utilities viz. TS Genco, TS Transco, TSSPDCL and TSNPDCL to pay salary and other service benefits to the petitioners from the day they are relieved by the respective Andhra Pradesh Power Utilities, to be implemented within two weeks.

Oct 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH Y. SAI SATYA PRASAD AND OTHERS — Appellant Vs. D. PRABHAKARA RAO AND OTHERS — Respondent ( Before : M.R. Shah and A.S. Bopanna,…

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Service

Cochin University of Science and Technology Act, 1986 — Section 31(10) and 31(11) — Selection and Appointment — Validity of Rank List and Communal Rotation — Harmonious Construction — Section 31(10) stipulates that the Rank List remains valid for two years, and vacancies arising during this period “shall be filled up from the list so published” — Section 31(11) mandates that “Communal rotation shall be followed category-wise” — These sub-sections operate in distinct spheres but are not mutually exclusive; the Rank List’s validity period (Sub-sec 10) co-exists with the mandatory application of communal rotation (Sub-sec 11) for every appointment made therefrom — Interpreting Sub-section (11) as becoming operative only after the Rank List expires would render the reservation/rotation requirement otiose during the list’s validity, defeating legislative intent and violating the doctrine of harmonious construction. (Paras 5, 5.2, 5.4, 5.5, 5.5.1, 5.5.2

Dec 19, 2025 sclaw
Acquittal I P C

Penal Code, 1860 (IPC) —Section 302 read with Sections 149 and 148 — Murder —Conviction affirmed by High Court — Appeal to Supreme Court — Sufficiency of evidence — Role of interested/related witnesses — Deposition of PW-4 (mother of deceased and alleged eyewitness) scrutinized closely — Material contradictions found in PW-4’s evidence regarding the manner of assault and who informed her — Failure of prosecution to examine key witness (deceased’s granddaughter, who initially informed PW-4) — Independent witnesses (PW-1, PW-2, PW-3 and PW-9) turned hostile — Recovery of weapons based on accused’s memorandum/statement rendered unreliable when supporting witnesses hostile. (Paras 4, 7, 8, 9, 10, 13, 14, 15)

Dec 19, 2025 sclaw
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
Tenders & Contracts

Tender and Contract — Eligibility Criteria — Interpretation of “prime contractor” and “in the same name and style” — Requirement of work experience — Where an NIT’s pre-qualification document requires “each prime contractor in the same name and style (tenderer)” to have completed previous work, and the term “prime contractor” is undefined, its meaning must be derived from common parlance as the tenderer primarily responsible for the contract offer; however, the requirement must be construed from the standpoint of a prudent businessman, considering the credentials and capacity to execute the work, not merely the name. (Paras 17, 20, 21.3)

Dec 19, 2025 sclaw