Supreme Court of India Judgements

37260 Judgements hosted as on 04/06/2026 - Search (FREE), Subscribe, Read & Download

Category: Corporate

Corporate

Advocates—Disposal of Complaint—After transfer of a disciplinary proceedings to Bar Council of India from the State Bar Council after one year of filing complaint; BCI cannot sent it back to the State Bar Council with the direction to decide the controversy within stipulated time.

May 17, 2017 sclaw

2017(2) Law Herald (P&H) 929 (SC) : 2017 LawHerald.Org 829 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dipak Misra The Hon’ble Mr. Justice A.M. Khanwilkar Civil…

Civil Cases Corporate

Telecom Regulatory Authority of India Act, 1997 – Section – 11, 36 – Introduction of New Telecommunication Policy – Whether appellant is liable to pay Access Deficit Charges to BSNL for the period commencing from 14.11.2004 to 26.8.2005 in respect of its service provided under its brand name “WALKY”

May 10, 2017 sclaw

  (2008) 2 CompLJ 405 : (2008) 5 JT 657 : (2008) 6 SCALE 523 : (2008) 10 SCC 556 SUPREME COURT OF INDIA TATA TELESERVICES LTD. — Appellant Vs.…

Corporate

Contract Act, 1872 – Section 126 – Bank guarantee – Enforcement of – Works contract – Bank guarantee has to be read in conjunction with terms of contract – Failure to furnish extended terms of bank guarantee – State not obliged to file suit for a specific performance requiring contractor to furnish guarantee

May 9, 2017 sclaw

  AIR 1999 SC 3466 : (2000) 10 SCC 503 : (1999) AIRSCW 3452 SUPREME COURT OF INDIA MAKHARIA BROTHERS — Appellant Vs. STATE OF NAGALAND AND OTHERS — Respondent…

Corporate

A lawyer, no doubt has a duty towards his client to do his best in his interest but within the parameters of law – He at the same time is equally responsible to assist the court fairly on the exact and latest position of law to his knowledge – His right to debate in the court is no licence to sidetrack the issue and mislead or pressurise the court to act in a particular manner – If he does so, it amounts of his misconduct attracting the wrath of disciplinary provisions of the Advocates Act.

May 6, 2017 sclaw

  AIR 2001 SC 457 : (2000) 3 JT 505 Supp : (2000) 8 SCALE 76 : (2001) 2 SCC 221 : (2000) 5 SCR 345 Supp : (2001) 1…

Corporate

Income Tax Act, 1961 – Section 275(1), 275(1)(a) -Period of limitation – Whether on the facts and in the circumstances of the case the Income- Tax Appellate Tribunal failed to appreciate that the period of limitation in the instant case is governed by the provisions of Section 275(1) as the penalty was initiated in the assessment order itself and the penalty order was issued within time in accordance with the provisions of Section 275(1)(a) of the Income- Tax Act, 1961

Apr 30, 2017 sclaw

  (2013) 217 TAXMAN 400 SUPREME COURT OF INDIA COMMISSIONER OF INCOME TAX — Appellant Vs. KEDIA POWER LTD. — Respondent ( Before : H.L. Dattu, J; Dipak Misra, J…

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Service

Service Law — Promotion — Entitlement to promotion to Chief Medical Director (Higher Administrative Grade) in Indian Railway Medical Service — Appellant was denied promotion despite being eligible, with a junior officer being promoted instead — Appellant’s case was rejected by the Tribunal and High Court based on her grading in Annual Confidential Reports

Jun 4, 2026 sclaw
Arbitration

Arbitration and Conciliation Act, 1996 — Section 29A — Mandate of Arbitrator — Extension of mandate — In the absence of specific statutory provisions, party autonomy and minimal judicial intervention are guiding principles — If a party participates in proceedings and does not object to the extension of mandate, they may be estopped from challenging the award on that ground after it is passed.

Jun 4, 2026 sclaw
Arbitration

Arbitration and Conciliation Act, 1996 (the Act) — Section 33 and Section 34(3) — Limitation for filing application to set aside arbitral award — Exclusion of time spent in disposal of applications under Section 33 — Court held that period spent in disposal of Section 33 applications by Arbitral Tribunal must be excluded for computing limitation under Section 34(3) of the Act, regardless of whether the Section 33 applications were ultimately allowed or dismissed.

Jun 4, 2026 sclaw
Constitution

Constitution of India, 1950 — Article 14, 15(1), 16, 39(a) & 39(c) — Uttar Pradesh Essential Commodities (Regulation of Sale and Distribution Control) Order, 2016 (2016 Order) — Clause 2(p) — Government Order (G.O.) No — 6 of 2019 — Paragraph IV(10) — Exclusion of married daughter from definition of ‘family’ for compassionate appointment as fair price shop dealer — Held, exclusion is based on gender stereotypes and lacks rational nexus with the object of the scheme, violating Articles 14 and 15(1) of the Constitution — Marital status cannot be the sole criterion for dependency — Dependency is a question of fact.

Jun 4, 2026 sclaw