Supreme Court of India Judgements

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Category: Education

Education

Education Law – NEET-SS Admissions – Academic year 2021-2022 – Reservation – No case is made out for continuing the interim protection which was granted for the academic year 2020-2021 vide interim order dated 27th November, 2020 – State of Tamil Nadu would be at liberty to continue the counselling for academic year 2021-2022 by taking into consideration the reservation provided by it as per the said G.O. – Writ Petition rejected.

Mar 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. N. KARTHIKEYAN AND OTHERS — Appellant THE STATE OF TAMIL NADU AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R.…

Education

Council of Architecture may prescribe minimum standards of architectural education, either by way of regulations issued under Section 45(2) or even otherwise – It is only in cases where the Council chooses to prescribe standards in the form of regulations that the requirement of approval of the Central Government under Section 45(1) would become necessary.

Feb 26, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH COUNCIL OF ARCHITECTURE — Appellant Vs. THE ACADEMIC SOCIETY OF ARCHITECTS (TASA) AND OTHERS — Respondent ( Before : Hemant Gupta and V. Ramasubramanian,…

Education

NEET – Education – Admission – Reservation – Counselling on the basis of NEET-PG 2021 and NEET- UG 2021 shall be conducted by giving effect to the reservation as provided by the notice, including the 27 per cent reservation for the OBC category and 10 per cent reservation for EWS category in the AIQ seats.

Jan 7, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NEIL AURELIO NUNES AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and A.S.…

Education

Right of Children to Free and Compulsory Education Act, 2009 – The Central Government must forthwith notify the norms and standards of pupil­teacher ratio for special schools and also separate norms for special teachers who alone can impart education and training to CwSN in the general schools; and until such time, as a stopgap arrangement adopt the recommendations made by the State Commissioner, NCT of Delhi in the case of Ms. Reshma Parveen vs. The Director, Directorate of Education, Decided on 31.12.2019 in Case No. 824/1014/2019/04/9072­84, reproduced in paragraph 51

Nov 4, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH RAJNEESH KUMAR PANDEY AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and C.T.…

Education

HELD JEE (Advanced) is governed by rules framed under the Act, and regulations, the further detail that it permitted non-IIT candidates who were admitted in a previous year (but did not pursue their course nor withdrew the option in a previous year) is logical. -the classification is justified both statutorily and in terms of Parliamentary declaration that the Act was conceived as one meant to set-up institutions of excellence having national status. This Court hold Criterion 5 to be valid, aimed at conserving a valuable public resource, i.e. seats in IITs.

Oct 3, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH INDIAN INSTITUTE OF TECHNOLOGY KHARAGPUR AND OTHERS — Appellant Vs. SOUTRIK SARANGI AND OTHERS — Respondent ( Before : Uday Umesh Lalit, S. Ravindra…

Education

There can be no rational for NCTE or its Regional Committee to deny the recognition from the Academic Year 2021-2022 and insist on recognition for Academic Session 2022-2023 – Petition Allowed – The petitioners would be entitled to admit the students for Academic Session 2021-2022 as per the sanction granted by NCTE for the Academic Session 2022-2023

Aug 15, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DEVENDRA PATHAK SARVODAYA COLLEGE OF EDUCATION — Appellant Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION AND OTHERS — Respondent ( Before : R.F. Nariman and…

Education

Policy decision not to grant Study Leave to doctors for a certain length of time, in apprehension of a rise in COVID-19 cases, to ensure the availability of as many doctors, as possible for duty, is neither arbitrary, nor discriminatory, nor violative of Article 14 of the Constitution of India

Aug 8, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. ROHIT KUMAR — Appellant Vs. SECRETARY OFFICE OF LT. GOVERNOR OF DELHI AND OTHERS — Respondent ( Before : Indira Banerjee and V.…

Education

In view of the Notification dated 19th March 2021 – Writ petitions are allowed. HELD Pharmacy Council of India (PCI) has granted approval to both colleges with an intake capacity of 60 students each – State Government vide Notification dated 19.3.2021 has granted conditional affiliation after considering the recommendations made by the Affiliation Committee

Jul 12, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH SRI SAI RR INSTITUTE OF PHARMACY — Appellant Vs. DR. A.P.J. ABDUL KALAM TECHNICAL UNIVERSITY AND ANOTHER — Respondent ( Before : R.F. Nariman,…

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Constitution

Constitution of India, 1950 — List II, Entry 34 — “Betting and gambling” — Whether confined to games of chance — The expression “betting and gambling” in Entry 34 cannot be split to mean that the staking angle alone constitutes “betting” and the chance element alone constitutes “gambling” — Both betting and gambling involve the aspect of staking money on an uncertain outcome — Merely because the risk element is commonly perceived as “taking a chance”, it cannot mean the expression covers only games of chance — The expression is a set composite expression and cannot be rewritten by Courts to read as “betting on gambling” — Such a judicial rewriting would constitute a clear constitutional aberration — State of Bombay v. R.M.D. Chamarbaugwala, AIR 1957 SC 699 (RMDC-I) and R.M.D. Chamarbaugwala v. Union of India, AIR 1957 SC 628 (RMDC-II), explained and distinguished.

May 31, 2026 sclaw
Constitution

Constitution of India — Articles 246A, 366(12), 366(12A), 265 — Central Goods and Services Tax Act, 2017 (CGST Act) — Sections 2(1), 2(31), 2(52), 7, 9, 15 — Central Goods and Services Tax Rules, 2017 — Rules 31A, 31B, 31C — Schedule III, Entry 6 — Actionable claims arising from betting and gambling — Constitutional validity of levy of GST — Legislative competence of Parliament — Whether online gaming, fantasy sports and casino transactions involve betting and gambling — Whether actionable claims arise therefrom — Valuation of taxable supply.

May 31, 2026 sclaw
Constitution

Betting and Gambling — Essential ingredients — The essential element of “betting and gambling” lies in staking money or money’s worth upon uncertain outcomes — The character of betting and gambling does not depend exclusively upon whether the underlying activity is a game of skill or a game of chance, but upon the existence of stakes placed upon uncertain future contingencies — Consequently, even where the underlying activity involves substantial elements of skill, once participation is conditioned upon staking money or money’s worth upon uncertain outcomes, the resulting transaction acquires the character of betting and gambling within the framework of the GST legislation — Accordingly, online gaming activities, including fantasy sports and other games played on digital platforms involving staking upon uncertain outcomes, constitute betting and gambling for purposes of the GST framework.

May 31, 2026 sclaw
Anticipatory Bail Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Grant of Anticipatory Bail — Abuse of Authority by Law Enforcers — Supreme Court set aside the High Court’s order granting anticipatory bail to police officers accused of misusing their authority, extorting money, and causing stress to a citizen and his minor daughter — The Court emphasized that in cases where there is a clear abuse of authority by law enforcement officials, the normal presumptions applicable to ordinary accused persons may not apply, and greater caution is warranted — Observations made by the Supreme Court were held to be prima facie and not to govern the trial

May 31, 2026 sclaw