Supreme Court of India Judgements

47060 Judgements hosted as on 04/03/2026 - Search (FREE), Subscribe, Read & Download

Category: Corporate

Corporate

Tender agreement – Termination of – enquiry report prepared by the M D was conducted ex parte & the M D failed to offer opportunity of hearing before passing the order impugned which terminated agreement for no justifiable reason to hold that the respondent was at fault . Bias therefore, cannot be ruled out, terminating the agreement cannot be sustained in law.

Oct 18, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH STATE OF U.P. — Appellant Vs. SUDHIR KUMAR SINGH AND OTHERS — Respondent ( Before : R.F. Nariman, Navin Sinha and K.M. Joseph,…

Corporate

Airfare refund – ticket booked during the lockdown period (from 25th March, 2020 to 24th May, 2020) for travel during lockdown period and the airline received payment for booking of air ticket for travel during lockdown, domestic & international ravel – airline shall refund the full amount without any cancellation charges – Refund within a period of three weeks from the date of cancellation.

Oct 1, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH PRAVASI LEGAL CELL AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy…

Corporate

Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 – Regulation 36A – Invitation for expression of interest- HELD The second meeting of the Committee of Creditors was held on 27.03.2018. The advertisement was approved in the said meeting – It was the unamended Regulation 36A that was in force at that time – This has not been appreciated by NCLAT, order of is flawed

Sep 5, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH THE KARAD URBAN COOPERATIVE BANK LIMITED — Appellant Vs. SWWAPNIL BHINGARDEVAY AND OTHERS — Respondent ( Before : S. A. Bobde, CJI., A.…

Corporate

Prevention of Food Adulteration Rules, 1955 – Rule 32(e) – Misbranded Standards – Product had the necessary barcode on it that contained all the relevant information as required by Rule 32(e) such as batch no./code no./lot no etc HELD information under Rule 32(e) with regard to the lot/code/batch identification to facilitate it being traced to the manufacturer are available prosecution to continue and it will be an abuse of the process of law

Sep 5, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH RAGHAV GUPTA — Appellant Vs. STATE (NCT OF DELHI) AND ANOTHER — Respondent ( Before : R.F. Nariman, Navin Sinha and Indira Banerjee,…

Corporate

Spectrum Trading – Assessment of Liability – The telecom service providers’ stand is that the proceedings of insolvency under the Code have been triggered bona fide – This Court can examine the limited question in these proceedings whether the proceedings are resorted to as a subterfuge to avoid payment of AGR dues

Sep 3, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA — Appellant Vs. ASSOCIATION OF UNIFIED TELECOM SERVICE PROVIDERS OF INDIA ETC.ETC. — Respondent ( Before : Arun Mishra, S.…

Corporate

Finance Act, 1994 – Section 65(105)(zzzzj) – Payment of service tax – Business of distributing natural gas – Supply of pipes and measuring equipment – HELD SKID equipment fulfils the description in Section 65(105)(zzzzj) of a taxable service: service in relation “tangible goods” where the recipient of the service has use (without possession or effective control) of the goods – Appeal allowed.

Aug 29, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH COMMISSIONER OF SERVICE TAX, AHMEDABAD — Appellant Vs. M/S ADANI GAS LIMITED — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, Indu Malhotra…

Corporate

Insolvency and Bankruptcy Code, 2016 – Section 7 – A personal Loan to a Promoter or a Director of a company cannot trigger the Corporate Resolution Process under the IBC. Disputes as to whether the signatures of the Respondents are forged or whether records have been fabricated can be adjudicated upon evidence including forensic evidence in a regular suit and not in proceedings under Section 7 of the IBC.

Aug 28, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH M/S RADHA EXPORTS (INDIA) PVT. LIMITED. — Appellant Vs. K.P. JAYARAM AND ANOTHER — Respondent ( Before : Arun Mishra and Indira Banerjee,…

Corporate

Foreign Trade (Development and Regulation) Act, 1992 – Sections 3(2) and 9A – Imposition of quantitative restrictions – Central Government has no right and power to impose ‘quantitative restrictions’ except under Section 9A of the FTDR Act – Section 9A of the FTDR Act does not elide or negate the power of the Central Government to impose restrictions on imports under sub-section (2) to Section 3 of the FTDR Act.

Aug 26, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA AND OTHERS — Appellant Vs. AGRICAS LLP AND OTHERS ETC. — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and…

Corporate

AGR Case] ‘Why Shouldn’t Jio Pay Dues Of Reliance Communications For Using Its Spectrum?’ SCOI Asks Reliance Jio HELD directed them (telcos) to place on record the information relating to Agreement entered into with respect to using of spectrum by the respective parties.

Aug 16, 2020 sclaw

AGR Case] ‘Why Shouldn’t Jio Pay Dues Of Reliance Communications For Using Its Spectrum?’ SC Asks Reliance Jio Justice Mishra: Jio is using since 2016(spectrum). Why should we not ask Jio…

Corporate

HELD limitation period for application under Section 7 of the Insolvency and Bankruptcy Code is three years as provided by Article 137 of the Limitation Act, which commences from the date of default and is extendable only by application of Section 5 of Limitation Act if any case for condonation of delay is made out.

Aug 14, 2020 sclaw

Limitation period for application under Section 7 of the Insolvency and Bankruptcy Code is three years as provided by Article 137 of the Limitation Act, which commences from the date…

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Artificial Intelligence (AI) — Use in Legal Proceedings — Reliance on AI-generated judgments by a court is a serious matter concerning the integrity of the judicial process — Such judgments, if non-existent or fake, amount to misconduct rather than a simple error of judgment — Supreme Court orders examination of consequences and accountability for such practices — Notice issued to the Attorney General, Solicitor General, and Bar Council of India to address this institutional concern.

Mar 4, 2026 sclaw
Electricity Act

Power Purchase Agreement (PPA) / Power Supply Agreement (PSA) — Interpretation of Contract — Surrounding Circumstances — Evidence Act, 1872, Sections 92, 94, 95 — Contractual terms can be clarified by attending circumstances and conduct of parties, even if contract is reduced to writing, to give meaning to terms that may otherwise be meaningless or unworkable.

Mar 4, 2026 sclaw
Arbitration

Arbitration and Conciliation Act, 1996 — Section 31(7)(a) — Interest awarded by Arbitral Tribunal — Contractual bar — Where a contract expressly prohibits the award of pre-award and pendente lite interest, an Arbitral Tribunal cannot award such interest, even if termed as compensation, as the arbitrator is bound by the terms of the contract.

Mar 4, 2026 sclaw
Corporate Tenders & Contracts

Contract Act, 1872 — Section 133 — Discharge of surety by variance in terms of contract — A variance made without the surety’s consent in the terms of the contract between the principal debtor and the creditor discharges the surety only with respect to transactions occurring subsequent to the variance. The surety remains liable for the original amount guaranteed.

Mar 4, 2026 sclaw