Supreme Court of India Judgements

47060 Judgements hosted as on 01/02/2026 - Search (FREE), Subscribe, Read & Download

Category: Education

Education

AIBEA examination HELD the role of the universities to impart legal education, in any way, prohibit the Bar Council of India from conducting pre-enrolment examination, as the Council is directly concerned with the standard of persons who want to obtain a license to practice law as a profession.

Feb 16, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH BAR COUNCIL OF INDIA — Appellant Vs. BONNIE FOI LAW COLLEGE AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul, Sanjiv Khanna, Abhay…

Education

Medical College Admissions in breach of court order . Disastrous consequences which will be faced by the students if their admissions are disturbed, the sanctity of the judicial process has to be observed also. HELD that the admissions which were granted to 100 students should not be disturbed conditional on the Medical College depositing an amount of Rs 2.5 crores AIIMS.

Feb 16, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH NATIONAL MEDICAL COMMISSION AND ANOTHER — Appellant Vs. ANNASAHEB CHUDAMAN PATIL MEMORIAL MEDICAL COLLEGE AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y.…

Education

Citizenship Act 1955 – Section 7B – Rights of Overseas Citizens of India (OCI) – Entrance tests to medical courses – Impugned notification dated 04.03.2021 to be valid with specific prospective effect in view of the power available to respondent No.1 under Section 7B(1) of Act, 1955, keeping in perspective the wide ramification it may have in future also on the Indian diaspora and since it is claimed to be based on the policy decision of the Sovereign State.

Feb 14, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ANUSHKA RENGUNTHWAR AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : A.S. Bopanna and C.T. Ravikumar, JJ. )…

Education

Education – with respect to wrong answer keys and thereafter when a conscious decision was taken to allocate the marks on pro-rata basis with respect to two questions whose answer keys were found to be wrong and when all the candidates were awarded two marks (one mark each for the two questions), it cannot be said that the Public Service Commission acted illegally and/or arbitrarily

Jan 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE ARUNACHAL PRADESH PUBLIC SERVICE COMMISSION AND ANOTHER — Appellant Vs. MISS HAGE MAMUNG AND OTHERS — Respondent ( Before : M.R. Shah and…

Education

HELD The management cannot be permitted to retain the amount recovered/collected pursuant to the illegal G.O. dated 06.09.2017. The medical colleges are the beneficiaries of the illegal G.O. dated 06.09.2017 which is rightly set aside by the High Court. The respective medical colleges have used/utilized the amount recovered under G.O. dated 06.09.2017 for a number years and kept with them for a number of year . Appeal dismissed with costs.

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NARAYANA MEDICAL COLLEGE — Appellant Vs. THE STATE OF ANDHRA PRADESH AND OTHERS — Respondent ( Before : M.R. Shah and Sudhanshu Dhulia, JJ.…

Education

University Grants Commission Regulations, 2018 – – the members of such Search-cum-Selection Committee shall be the persons of eminence in the sphere of higher education and shall not be connected in any manner with the University concerned or its colleges – While preparing the panel, the Search Committee shall give proper weightage to the academic excellence etc.

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PROF. NARENDRA SINGH BHANDARI — Appellant Vs. RAVINDRA JUGRAN AND OTHERS — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ. ) Civil…

Education

Education – Admission to Postgraduate Dental Course – Even if on the last date of admission, seats remained vacant was no ground by the institutions/colleges to grant admissions unilaterally and that too without intimating the vacant seats to the Directorate – High Court directing admissions quashed

Nov 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DENTAL COUNCIL OF INDIA — Appellant Vs. SAILENDRA SHARMA AND OTHERS — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ. ) Civil…

Education

Education – Provisional admission to post-graduate medical courses – Schedule for admission to the post-graduate medical courses must be followed strictly leaving no discretion to any authority to permit admissions over the cut-off date under schedule for admission to post-graduate medical courses

Oct 18, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BOARD OF GOVERNORS IN SUPERSESSION OF MEDICAL COUNCIL OF INDIA — Appellant Vs. DR. PRIYAMBADA SHARMA AND OTHERS — Respondent ( Before : Ajay…

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C P C

Civil Procedure Code, 1908 — Order 7 Rule 11 — Rejection of plaint — Abuse of process — Family arrangement (KBPP) and Conciliation Award — Allegations of undue influence, coercion, misrepresentation, and fabrication — Grounds for challenge were distinct for KBPP and Award — Lower courts erred in rejecting plaint by treating documents as one Conciliation Award and dismissing allegations of fraud due to admitted execution of KBPP — Allegations of coercion need not be limited to life threat and can arise from subservience — Rejection of plaint was erroneous as prima facie cause of action disclosed, suit not vexatious or abuse of process.

Feb 10, 2026 sclaw
Bail Granted

Bharatiya Nyaya Sanhita, 2023 — Section 108, 80, 103, 85 — Dowry Prohibition Act, 1961 — Sections 3, 4 — Offences — Abetment to suicide, Dowry death, Murder — Allegations of extra-marital relationship, demand of money/dowry — Deceased died of poisoning/injection — Autopsy findings — Prosecution case not strong at bail stage.

Feb 1, 2026 sclaw
Labour Cases

Industrial Disputes Act, 1947 — Section 33(1) — Requirement for employer to seek permission before altering service conditions or stopping work of workmen during pendency of dispute — Failure to do so constitutes a breach of the Act.

Feb 1, 2026 sclaw
Labour Cases

Industrial Disputes Act, 1947 — Sections 10(1), 12 — Reference of industrial dispute — Apprehended dispute — Appropriate Government’s power to refer — The appropriate Government has the power to refer an industrial dispute for adjudication if it is of the opinion that such dispute exists or is apprehended. The initiation of conciliation proceedings under Section 12 does not statutorily require a prior demand notice to the employer as a pre-condition to approaching the Conciliation Officer. The management’s argument that a prior demand notice is essential, based on certain previous judgments, fails as it ignores the provision for referring an apprehended dispute, which can be invoked to prevent industrial unrest

Feb 1, 2026 sclaw