Supreme Court of India Judgements

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

Category: Education

Education

Constitution of India, 1950 – Article 32 – Writ Petition – Conducting “single counselling” for filling up seats in the Post Graduate Medical Courses leading to Degrees and Diplomas and the seats in DNB (Diplomate of National Board) Courses. Admission is now at an advanced stage – HELD This Court do not deem it appropriate to pass any direction for the present year. However, going by the assertions made in the response filed by the Medical Council of India, we may observe that a common counselling or single online counselling in the coming years would definitely take care of any similar grievance.

May 26, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH ALAPATI JYOTSNA AND OTHERS — Appellant Vs. UNION OF INDIA & OTHERS — Respondent ( Before : Uday Umesh Lalit and Dinesh Maheshwari,…

Education

All India Council of Technical Education Act, 1987 – Section 2(g) – Technical education – Having realized the difficulties in view of dual regulations of pharmacy education under the PCI and AICTE HELD Therefore, even according to the Union of India, the word ‘pharmacy’ is to be deleted from the definition of ‘technical education’ contained in Section 2(g) of the AICTE Act.

Mar 8, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH THE PHARMACY COUNCIL OF INDIA — Appellant Vs. DR. S.K. TOSHNIWAL EDUCATIONAL TRUSTS VIDARBHA INSTITUTE OF PHARMACY AND OTHERS — Respondent ( Before :…

Education

The Court (SC) hereby directs the PCI to give due recognition to such of the students who had been admitted in the past during the pendency of all proceedings upto the total intake capacity of 240 (180 in the first shift and 60 in the second shift) on account of the interim orders made. The PCI is, therefore, directed also to give consequential benefit of registration to such students who graduated in the concerned undergraduate courses.

Feb 1, 2020 sclaw

UPREME COURT OF INDIA DIVISION BENCH SHIRPUR EDUCATION SOCIETY THROUGH ITS PRINCIPAL — Appellant Vs. THE STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : R. F. Nariman and…

Education

MADRAS HC::::LLB Course—Student cannot be denied admission to three year LL. B course only on the ground that he had cleared the 10th standard privately.

Sep 23, 2018 sclaw

NOTE – NOT SC JUDGEMENT 2018(3) Law Herald (SC) 1923 (MAD.) (FB) : 2018 LawHerald.Org 1407 IN THE HIGH COURT OF MADRAS Before                                                                     *” Hon’ble Ms. Chief Justice Indira Banerjee…

Education

Education Law-Admission-MBBS Course-Admissions to the MBBS Course could only through NEETI and NEET II–No other process of admission was permissible-Conducting of State Medical Admission Test despite the orders of Medical Council & Supreme Court-Admission cannot be held to be valid even though student is not at fault but is victim of mal-administration

Jul 8, 2017 sclaw

2017(1) Law Herald (SC) 247 : 2017 LawHerald.Org 518 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Madan B. Lokur The Hon’ble Mr. Justice Prafulla C. Pant…

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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