Supreme Court of India Judgements

47070 Judgements hosted as on 24/03/2026 - Search (FREE), Subscribe, Read & Download

Category: Electricity Act

Electricity Act

Power Purchase Agreement – When the PPA itself provides a mechanism for payment of compensation on the ground of ‘Change in Law’, unwarranted litigation, which wastes the time of the Court as well as adds to the ultimate cost of electricity consumed by the end consumer, ought to be avoided

Apr 24, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GMR WARORA ENERGY LIMITED — Appellant Vs. CENTRAL ELECTRICITY REGULATORY COMMISSION (CERC) AND OTHERS — Respondent ( Before : B.R. Gavai and Vikram Nath,…

Corporate Electricity Act

Power Purchase Agreement – the finding of the CERC and the learned APTEL is to the effect that Adani Power Mundra Limited would not be entitled to any benefit of Change in Law beyond 70% of the installed capacity i.e. 1386 MW – Findings cannot be said to not be based on the material on record, or based on extraneous considerations.

Apr 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UTTAR HARYANA BIJLI VITRAN NIGAM LTD. AND ANOTHER — Appellant Vs. ADANI POWER (MUNDRA) LIMITED AND OTHERS — Respondent ( Before : B.R. Gavai…

Electricity Act

Section 125 of the Electricity Act, 2003 – Appellate Tribunal for Electricity – As a judicial tribunal, dealing with contracts and bargains, which are entered into by parties with equal bargaining power, APTEL is not expected to casually render findings of coercion, or fraud, without proper pleadings or proof, or without probing into evidence. The findings of coercion are therefore, set aside.

Apr 18, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH GUJARAT URJA VIKAS NIGAM LIMITED AND OTHERS — Appellant Vs. RENEW WIND ENERGY (RAJKOT) PRIVATE LIMITED AND OTHERS — Respondent ( Before : Sanjay…

Electricity Act

Long-term Power Purchase Agreements (“PPAs” for short) with Adani Power Maharashtra Limited HELD The CERC as well as the learned APTEL, on the interpretation of Articles 8.3.5 and 8.8.3 of the PPA, have concurrently found that the procurer had delayed the payment by not making the payment within the due date and, as such, GMR was entitled to late payment surcharge – Supreme court find no reason to interfere with the said concurrent findings of fact – Appeal dismissed.

Mar 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED — Appellant Vs. ADANI POWER MAHARASHTRA LIMITED AND OTHERS — Respondent ( Before : B.R. Gavai and Vikram…

Electricity Act

Electricity Act 2003 – Section 126 – Kerala Electricity Supply Code, 2014 – Regulation 153(15) – Consumers in excess of the connected load/contracted load would amount to unauthorised use of electricity under explanation (b) to Section 126(6) of the Act 2003 – Regulation 153(15) of the Code 2014 is declared to be invalid being inconsistent with the provision of Section 126 of the Act 2003.

Dec 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KERALA STATE ELECTRICITY BOARD AND OTHERS — Appellant Vs. THOMAS JOSEPH ALIAS THOMAS M. J. AND OTHERS — Respondent ( Before : Dinesh Maheshwari…

Electricity Act

Electricity Act, 2003 – Sections 61, 62 and 63 – Determination of tariff – – The Electricity Act 2003 seeks to distance the State Governments from the determination and regulation of tariff, placing such power completely within the ambit of the Appropriate Commissions

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH THE TATA POWER COMPANY LIMITED TRANSMISSION — Appellant Vs. MAHARASHTRA ELECTRICITY REGULATORY COMMISSION AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud,…

Electricity Act

Contract Act, 1872 – Sections 2 and 10 – Contract concluded – If the proposals containing the essential terms have been accepted, and the acceptance is communicated and, if the other conditions in Section 2 of the Indian Contract Act are complied with, viz., that is there is consideration and the contract is enforceable in law, within the meaning of Section 10 of the Act, it would lead to the creation of a concluded contract.

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH KARNATAKA POWER TRANSMISSION CORPORATION LIMITED — Appellant Vs. JSW ENERGY LIMITED (EARLIER KNOWN AS JINDAL THERMAL POWER COMPANY LIMITED AND JINDAL TRACTABEL POWER COMPANY…

Electricity Act

HELD there were several Inverters having numbers which were common/duplicate and interchangeably used in the same or other blocks. It was alleged that for about 186 Invertors serial numbers were commonly, duplicably and interchangeably used. Some of the inverter numbers were not legible. Therefore, it was alleged that there was lack of due diligence by the authorised personnel of the CEIG. Appeal dismissed

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M.P. POWER MANAGEMENT COMPANY LIMITED, JABALPUR — Appellant Vs. M/S. SKY POWER SOUTHEAST SOLAR INDIA PRIVATE LIMITED AND OTHERS — Respondent ( Before :…

Electricity Act

HELD It is not disputed that enhanced power tariff became effective from 1st January, 1992 and the Government of Kerala came with the GO dated 6th February, 1992 to provide exemption from enhanced power tariff to new industrial units starting commercial production between 1st January, 1992 and 31st December, 1996 for a period of 5 years from the date the unit started commercial production. . Appeal allowed

Nov 16, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KERALA STATE ELECTRICITY BOARD LIMITED AND ANOTHER — Appellant Vs. RUBFILA INTERNATIONAL LIMITED AND OTHERS — Respondent ( Before : Ajay Rastogi and C.T.…

You missed

Customs & Excise

Central Excise Act, 1944 — Section 11A(1) proviso — Extended period of limitation — Invocation of extended period of limitation for recovery of excise duty on Naphtha — Requires proof of fraud, collusion, wilful misstatement, or suppression of facts with intent to evade duty — Revenue failed to establish any deliberate act of suppression or evasion by the appellant, a public sector undertaking — Any duty evaded would be revenue neutral due to subsidy mechanism — Extended period of limitation held not applicable.

Mar 26, 2026 sclaw
Service

Army Pension Regulations, 1961 — Condonation of shortfall in qualifying service for second pension for Defence Security Corps (DSC) personnel — The Union of India’s contention that condonation for shortfall in qualifying service for a second pension is not applicable to DSC personnel is rejected— The court finds that the Pension Regulations for the Army, specifically Paragraphs 125 (1961) and 44 (2008), which allow for condonation of service deficiency, are applicable to DSC personnel by incorporation by reference, unless there is an explicit inconsistency with DSC-specific provisions— The court finds no such inconsistency— Letters issued by the Ministry of Defence attempting to exclude DSC personnel from this condonation are ineffective as they cannot override statutory regulations.

Mar 26, 2026 sclaw
Arbitration

Arbitration Act, 1940 — Section 2(a), Sections 30 & 33 — Arbitration agreement — Validity — Held, a clause in a contract that refers disputes to the Collector for a final decision and allows for appeals within the government hierarchy does not constitute an arbitration agreement — For a valid arbitration agreement, there must be mutual consent between parties to resolve disputes through arbitration.

Mar 26, 2026 sclaw
I P C

Penal Code, 1860 (IPC) — Section 376 — Offences Against Women — Sexual Assault — Trial Court convicted accused for sexual assault based on victim’s testimony corroborated by parents, medical witnesses, and others — High Court acquitted accused, citing improbabilities like distance traveled by victim and family animosity, and contradictions in witness testimonies — Supreme Court, while acknowledging the scope of interference in acquittals, analyzed the evidence — Supreme Court held that minor inconsistencies should not lead to rejection of credible testimony and that medical evidence corroborated victim’s testimony — Therefore, the Supreme Court set aside the High Court’s acquittal and upheld the conviction, stating the victim’s sole testimony was sufficient to establish the offense.

Mar 26, 2026 sclaw