Supreme Court of India Judgements

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Category: Education

Education

Admission in Medical Courses – Benefit of ‘First Priority’ Policy – Candidates whose parents were domiciles of the UT of Dadra and Nagar Haveli or Daman and Diu and had studied the same place(s) mentioned above for at least the classes of 8th to 12th standards, their children are eligibile for the same

Dec 26, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MUSKAN SAMIR MODASIA — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Indira Banerjee and Hemant Gupta, JJ. ) Petition(s)…

Education

No State run university can afford to have a laidback attitude, when their own performance is being measured by international standards – Therefore, the power of the universities to prescribe enhanced norms and standards, cannot be doubted – While universities cannot dilute the standards prescribed by AICTE, they certainly have the power to stipulate enhanced norms and standards.

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY AND ANOTHER — Appellant Vs. JAI BHARATH COLLEGE OF MANAGEMENT AND ENGINEERING TECHNOLOGY AND OTHERS — Respondent ( Before…

Education

Admission in Medical Colleges – Illegal denial of admission – Respondent No.2-College adopted unfair means to deprive Respondent No.1 admission to PG course. Respondent No.1 has lost one precious academic year for no fault of hers for which she has to be compensated by way of an amount of Rs.10 Lakhs to be paid by Respondent No.2

Dec 13, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NATIONAL MEDICAL COMMISSION — Appellant Vs. MOTHUKURU SRIYAH KOUMUDI AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ. )…

Education

Admission – Super Specialty Medical Courses – Reservation – This Court direct that the counselling for admission to Super Specialty Medical Courses for the academic year 2020-2021 shall proceed on a date to be fixed by the competent authority without providing for reservations to in-service doctors for the academic year 2020-2021

Nov 29, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH DR. PRERIT SHARMA AND OTHERS — Appellant Vs. DR. BILU B.S. & ORS. — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and…

Education

Postgraduate Medical/Dental Admissions – NRI quota – Non compulsory – Private colleges and institutions which offer such professional and technical courses, have some elbow room: they can decide whether, and to what extent, they wish to offer NRI or management quotas (the limits of which are again defined by either judicial precedents, enacted law or subordinate legislation)

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NILAY GUPTA — Appellant Vs. CHAIRMAN NEET PG MEDICAL AND DENTAL ADMISSION/COUNSELLING BOARD 2020 AND PRINCIPAL GOVT. DENTAL COLLEGE AND OTHERS — Respondent (…

Education

Ragging – If the law presumes an accused to be innocent till his guilt is proved – Accused as presumably innocent persons, are entitled to all the fundamental rights including the right to liberty guaranteed under Article 21 of the Constitution and are entitled to pursue their course of study so long as exercise of said right does not hamper smooth conduct and progress of the prosecution.

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH ANKITA KAILASH KHANDELWAL AND OTHERS — Appellant Vs. STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : Uday Umesh Lalit, Vineet Saran and…

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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