Supreme Court of India Judgements

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

Category: Corporate

Corporate

Colliery Control Order, 1945 – Whether the appellants were required to pay the price of coal consumed in their manufacturing process at a preferential rate, known in the trade parlance as “linked price”, or the price under a Liberalised Sales Scheme (LSS) – HELD Appellants did not have vested legal right to preferential pricing as linked consumers

Feb 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S. S.K.J. COKE INDUSTRIES LTD.& ANR. — Appellant Vs. COAL INDIA LTD. & ORS. — Respondent ( Before : Deepak Gupta and Aniruddha Bose,…

Corporate

National Housing Bank Act, 1987 – Section 36 and 36 (A) – Reserve Bank of India Act, 1934 – Section 45(q)(a) – Insolvency and Bankruptcy Code, 2016 – Section 227 and 239(2)(zk) – Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicatory Authority), Rules, 2019 Rule 5 and 6 – Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 – Regulation 6 – Administrator made a public announcement under Regulation 6 of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 – On 04.12.2019, public depositors were included as a class of creditors under Section 21 (6A) (b) of the IBC HELD It open to the Appellants to raise all points and contentions before the Committee of Creditors, the Administrator and if necessary, the NCLT

Feb 1, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINAY KUMAR MITTAL AND OTHERS — Appellant Vs. DEWAN HOUSING FINANCE CORPORATION LTD. AND OTHERS — Respondent ( Before : L. Nageswara Rao and…

Corporate

Insurance Act, 1938 – Section 64(VB)(3) – No risk can be assumed by the insurer unless the premium payable is received in advance – HELD Proposal does not conclude the contract – A contract postulates an agreement between the parties – In the present case, the insurer while issuing the new policy at a fresh location specifically excluded STFI perils and refunded the premium – To hold to the contrary would be rewriting the agreement between the parties and creating a fresh contract

Jan 28, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHREE AMBICA MEDICAL STORES AND OTHERS — Appellant Vs. THE SURAT PEOPLE’S CO-OPERATIVE BANK LIMITED AND OTHERS — Respondent ( Before : Dr Dhananjaya…

Corporate

Debts Recovery Tribunal has no power to condone the delay in filing application for review under the Recovery of Debts and Bankruptcy Act 1993(RDB Act) HELD provisions of Limitation Act, including the provision to condone delay under Section 5 of it, apply only to original applications filed under Section 19 of the RDB Act and not to review applications.

Jan 27, 2020 sclaw

DRT Has No Power To Condone Delay In Filing Review Application Under RDB Act : SC [Read Judgment] LIVELAW NEWS NETWORK 27 Jan 2020 12:59 PM The Supreme Court has…

Corporate

Insolvency and Bankruptcy Code, 2016 – Sections 7, 9, 10 and 12-A – Initiation of corporate insolvency resolution process by financial creditor – Case of MSL in their appeal is that they want to run the company and infuse more funds – MSL has raised the funds upon mortgaging the assets of the corporate debtor only. In such circumstances, This Court are not engaging in the judicial exercise of determining the question as to whether after having been successful in a CIRP, an applicant altogether forfeits their right to withdraw from such process or not HELD Court direct the Resolution Professional to take physical possession of the assets of the corporate debtor and hand it over to the MSL

Jan 23, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH MAHARASTHRA SEAMLESS LIMITED — Appellant Vs. PADMANABHAN VENKATESH AND OTHERS — Respondent ( Before : Rohinton Fali Nariman, Aniruddha Bose and V. Ramasubramanian, JJ.…

Corporate

Deferred Spectrum charges – Dismissal of Appeal for Refund – Centre’s Appeal against TDSAT order to refund of Rs 104 Crores to Reliance Communications – Order of the TDSAT does not call for any interference – The Union nowhere disputes that the respondent licensees’ liability toward payment of deferred spectrum charges, in May, 2018, was to the tune of Rs. 774.25 crores – The total amount realized upon encashment of the bank guarantees furnished by the respondents, however, was to the extent of Rs. 908.91 crores

Jan 7, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. RELIANCE COMMUNICATION LIMITED AND ANOTHER — Respondent ( Before : R. F. Nariman and S. Ravindra Bhat, JJ.…

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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