Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Corruption

Corruption

Prevention of Corruption Act, 1988 — Sections 7 and 13(1)(d) read with 13(2) — Demand and Acceptance of Bribe — Ingredients for establishing guilt of public servant under Section 7 and 13(1)(d) include proof of demand and acceptance of illegal gratification, which are sine qua non — While acceptance of bribe was admitted, the proof of demand was the crucial aspect in this case.

Apr 16, 2026 sclaw

2026 INSC 365 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF KERALA Vs. K.A. ABDUL RASHEED ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal Appeal…

Corruption

Prevention of Corruption Act, 1988, Section 13(1)(d) — Disproportionate Assets — Chargesheet splitting — Allegations of acquiring disproportionate assets and tribal lands misuse — Two separate chargesheets filed from the same FIR, R.C — Case No 04(A)/2010-AHD-R(B) and R.C — Case No 04(A)/2010-AHD-R(C) — Overlapping allegations in both cases — Plea of double jeopardy raised — Supreme Court noted overlapping allegations and previous conviction with suspended sentence, inclined to grant bail in the present case as well.

Apr 15, 2026 sclaw

2026 INSC 357 SUPREME COURT OF INDIA DIVISION BENCH ANOSH EKKA Vs. STATE THROUGH CENTRAL BUREAU OF INVESTIGATION ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Criminal Appeal…

Corruption

Prevention of Corruption Act, 1988 read with Bihar Special Courts Act, 2009 (BSCA) — Confiscation proceedings against family members of a deceased public servant — Death of the public servant during pendency of appeal — Whether confiscation proceedings can continue against the family members — Held, the BSCA provides for specific circumstances for return of confiscated property, namely, modification/annulment by High Court or acquittal by Special Court — The Act does not provide for abatement of proceedings upon death of the public servant, especially when family members were also put to notice — proceedings against family members cannot be automatically set aside due to the death of the public servant, and appeals should be decided on merits.

Mar 22, 2026 sclaw

2026 INSC 272 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF BIHAR THROUGH VIGILANCE Vs. SUDHA SINGH ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal…

Corruption

Prevention of Corruption Act, 1988 — Section 7 — Demand and acceptance of bribe — Complainant’s testimony regarding demand by accused (A2) on a specific date was clear and corroborated by other witnesses — Pre-trap proceedings were also established — Recovery of marked notes from A2’s person and hand wash turning pink confirmed the trap — Despite inconsistencies in complainant’s testimony regarding earlier demands, the demand on the crucial date was credible — Independent witnesses corroborated the trap, with one identifying A2 and the other recovering the bribe money — Acquittal of A2 set aside, conviction under Section 7 of PC Act restored with modified sentence and fine.

Mar 15, 2026 sclaw

2026 INSC 221 SUPREME COURT OF INDIA DIVISION BENCH CENTRAL BUREAU OF INVESTIGATION Vs. BALJEET SINGH ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal Appeal No………of…

Corruption

Prevention of Corruption Act, 1988 (PC Act) — Sections 7 and 13(2) — Appeal against conviction and sentence — Supreme Court upheld the concurrent findings of the Trial Court and High Court regarding the guilt of the appellant based on ocular evidence and corroboration from independent witnesses — No error found in appreciating the evidence or in rejecting the defence submissions regarding motive, contradictions, and the trustworthiness of witnesses — Appeal dismissed concerning conviction.

Mar 15, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJ BAHADUR SINGH Vs. STATE OF UTTARAKHAND ( Before : Pankaj Mithal and Prasanna B. Varale, JJ. ) Criminal Appeal No. 1105 of 2013…

Corruption

Rights of Persons with Disabilities Act, 2016 (RPwD Act) — Sections 2(y), 2(ze) — Appointment under reserved quota — Management Trainee recruitment by Coal India Limited (CIL) — Denial of appointment based on initial finding of unfitness and recruitment process expiry — Appellant suffering from disability above the benchmark (57%) based on subsequent AIIMS medical report — Expiry of recruitment panel cannot nullify appellant’s right to employment when initial denial was wrongful and due to the employer’s failure to account for “multiple disability” in the notification — Held, appellant is eligible for appointment; appropriate relief moulded using extraordinary powers. (Paras 1, 2, 3, 7, 8, 9, 23, 29, 30, 31, 37)

Jan 18, 2026 sclaw

2026 INSC 53 SUPREME COURT OF INDIA DIVISION BENCH SUJATA BORA Vs. COAL INDIA LIMITED AND OTHERS ( Before : J.B.Pardiwala and K.V. Viswanathan, JJ. ) Civil Appeal No. 120…

Corruption

Prevention of Corruption Act, 1988 (PC Act) — Section 18A — PC Act read with Criminal Law Amendment Ordinance, 1944 — Code of Criminal Procedure, 1973 (CrPC) — Section 102 — Seizure vs. Attachment/Confiscation of Property — Whether power of police officer to freeze accounts under Section 102 CrPC is co-existent or mutually exclusive with the machinery for attachment under Section 18A PC Act — Held, the powers are separate, distinct, and co-existent, not mutually exclusive. (Paras 2, 8, 11)

Dec 13, 2025 sclaw

2025 INSC 1413 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF WEST BENGAL Vs. ANIL KUMAR DEY ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. ) Criminal…

Anticipatory Bail Corruption

Criminal Procedure Code, 1973 — Bail — Anticipatory Bail — Supreme Court granted leave to appeal against High Court’s rejection of bail in anticipation of arrest — Custodial interrogation not required — Appellant may be admitted to bail in anticipation of arrest upon arrest, subject to terms and conditions fixed by the trial court — Appellant directed not to dissuade witnesses from disclosing facts to authorities.

Oct 12, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJESH KUMAR PRASAD Vs. THE STATE OF UTTAR PRADESH ( Before : Dipankar Datta and Augustine George Masih, JJ. ) Criminal Appeal No.4371 of…

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