Supreme Court of India Judgements

47295 Judgements hosted as on 02/08/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Environment

Environment

Environment Law — Environmental Clearance — Prior clearance — Mandatory character — Prior environmental clearance under EIA Notification, 2006 is mandatory, being founded on the precautionary principle and couched in imperative terms — Word “prior” and the graded four-stage screening, scoping, public consultation and appraisal process render an anterior assessment the sine qua non of the clearance regime — Decriminalisation of contraventions under Jan Vishwas (Amendment of Provisions) Act, 2023 does not alter this mandatory character.

Aug 2, 2026 sclaw

2026 INSC 761 SUPREME COURT OF INDIA FULL BENCH VANASHAKTI Vs. UNION OF INDIA ( Before : Surya Kant, CJI., Joymalya Bagchi and Vipul M. Pancholi, JJ. ) Writ Petition…

Environment

Environment Law — Illegal Sand Mining — Supreme Court’s directions for States to file compliance affidavits — Court expresses displeasure at Rajasthan’s lacklustre response and apathy in implementing directions affecting National Chambal Sanctuary — Rajasthan directed to ensure personal presence of senior officers with compliance reports — Court also directs Madhya Pradesh to address issue of unregistered vehicles.

Jun 2, 2026 sclaw

2026 INSC 549 SUPREME COURT OF INDIA DIVISION BENCH “IN RE: ILLEGAL SAND MINING IN THE NATIONAL CHAMBAL SANCTUARY AND THREAT TO ENDANGERED AQUATIC WILDLIFE” ( Before : Vikram Nath…

Environment

Environmental Law — Forest Conservation — Encroachment — Supreme Court directs stringent measures for eviction of encroachers from Reserve Forests, Wildlife Sanctuaries and Tiger Reserves in Tamil Nadu, emphasizing constitutional obligation to protect ecologically sensitive regions and fragile ecosystems.

May 31, 2026 sclaw

2026 INSC 605 SUPREME COURT OF INDIA DIVISION BENCH A. JOHN KENNEDY AND OTHERS Vs. STATE OF TAMIL NADU AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ.…

Environment

Environmental Law — Environmental Clearance (EC) — Ex-post facto EC — The Supreme Court has held that the concept of ex-post facto Environmental Clearance is alien to Indian environmental jurisprudence and struck down notifications allowing it — However, in cases where industries were established based on Consent to Establish (CTE) and Consent to Operate (CTO) granted by Pollution Control Boards (PCBs) which were themselves unaware of the prior EC requirement, and the industries have subsequently applied for EC, the Court may allow them to operate while the EC process is pending, to avoid economic and livelihood impacts if no actual pollution is caused or norms are otherwise met.

May 11, 2026 sclaw

2026 INSC 455 SUPREME COURT OF INDIA DIVISION BENCH NEETU SOLVENTS Vs. VINEET NAGAR AND OTHERS ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. ) Civil Appeal No.…

Environment

Judicial Review and Public Interest Litigation — Court’s Directions for Wildlife Conservation — The Supreme Court issued detailed directions based on the CEC’s report, including the acceptance of all recommendations, time-bound relocation of deer under CEC supervision, and adherence to stringent translocation protocols — The court also directed the Ministry of Environment, Forest and Climate Change to examine and implement comprehensive guidelines for future wildlife translocations.

Apr 28, 2026 sclaw

2026 INSC 419 SUPREME COURT OF INDIA DIVISION BENCH NEW DELHI NATURE SOCIETY THROUGH VERHAEN KHANNA Vs. DIRECTOR HORTICULTURE DDA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta,…

Environment Mining

Environmental Law and Wildlife Protection — Illegal Sand Mining — Supreme Court’s Suo Motu Cognizance — The Supreme Court took suo motu cognizance of rampant illegal sand mining in the National Chambal Gharial Sanctuary, recognizing its severe impact on wildlife habitats, including endangered Gharials. The Court issued notices to concerned states and authorities, highlighting that such destruction of habitats violates environmental protection laws like the Wild Life (Protection) Act, 1972 and the Environment (Protection) Act, 1986.

Apr 19, 2026 sclaw

2026 INSC 380 SUPREME COURT OF INDIA DIVISION BENCH “IN RE: ILLEGAL SAND MINING IN THE NATIONAL CHAMBAL SANCTUARY AND THREAT TO ENDANGERED AQUATIC WILDLIFE.” ( Before : Vikram Nath…

Environment

Forest (Conservation) Act, 1980 — Section 2 — Forest land — Deemed forest — Master Plan — Statutory plan prevails over subsequent growth of vegetation — Land earmarked for project under an approved Master Plan, which was not forest land at the time of the plan’s inception, cannot subsequently be declared as forest or deemed forest thereby overriding the Master Plan’s statutory force.

Mar 22, 2026 sclaw

2026 INSC 270 SUPREME COURT OF INDIA DIVISION BENCH NAVEEN SOLANKI AND ANOTHER Vs. RAIL LAND DEVELOPMENT AUTHORITY AND OTHERS ( Before : Dipankar Datta and Augustine George Masih, JJ.…

Environment

National Green Tribunal Act, 2010 — Sections 15, 20 — Environmental compensation — Quantification — Project cost — NGT has discretion to mould relief based on polluter pays principle, scale of offending activity, and capacity of violator — Project turnover or cost can be relevant yardstick for determining compensation — Large scale operations indicate bigger environmental footprint and greater responsibility — Compensation must be rational, proportionate, and reasoned — Mechanical application of turnover or project cost is impermissible. (Paras 19, 20, 21, 22, 25, 26, 27, 28, 46.2)

Feb 1, 2026 sclaw

2026 INSC 102 SUPREME COURT OF INDIA DIVISION BENCH M/S. RHYTHM COUNTY Vs. SATISH SANJAY HEGDE AND OTHERS ( Before : Dipankar Datta and Vijay Bishnoi, JJ. ) Civil Appeal…

Environment

Environmental Law — Wildlife Protection and Conservation — Protection of Great Indian Bustard (GIB) and Lesser Florican (LF) — Conflict between conservation goals and green energy generation (solar/wind) — Supreme Court modified earlier blanket prohibition on overhead transmission lines based on Expert Committee recommendations to balance non-negotiable preservation of GIB with sustainable development and India’s international climate change commitments — Importance of domain expert advice in policy matters concerning conservation and infrastructure development affirmed. (Paras 6, 14, 15, 60, 61)

Jan 1, 2026 sclaw

2025 INSC 1472 SUPREME COURT OF INDIA DIVISION BENCH M.K. RANJITSINH AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : Pamidighantam Sri Narasimha and Atul S. Chandurkar, JJ.…

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Environment

Environment Law — Environmental Clearance — Prior clearance — Mandatory character — Prior environmental clearance under EIA Notification, 2006 is mandatory, being founded on the precautionary principle and couched in imperative terms — Word “prior” and the graded four-stage screening, scoping, public consultation and appraisal process render an anterior assessment the sine qua non of the clearance regime — Decriminalisation of contraventions under Jan Vishwas (Amendment of Provisions) Act, 2023 does not alter this mandatory character.

Aug 2, 2026 sclaw
Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415 — Appeal — Maintainability — Conviction recorded for first time by appellate court reversing acquittal — An appeal under Section 374 CrPC (Section 415 BNSS) is not maintainable against a judgment of conviction recorded by a Sessions Court while exercising appellate jurisdiction and reversing an order of acquittal passed by the Trial Court — No such second appeal is contemplated under CrPC or BNSS — The only remedy available is revision under Section 397 r/w 401 CrPC (Section 438 r/w 442 BNSS)

Aug 2, 2026 sclaw
Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 44B — “Carriage” of passengers — Meaning and scope of — Cruise operations by non-resident shipping entity — Held, the word “carriage” under Section 44B cannot be restrictively construed to mean movement only from Port A to Port B. A round-trip cruise voyage, where passengers have the option to disembark at intermediate ports without compulsion to return to the originating port, constitutes carriage of passengers within the meaning of Section 44B. Provision of incidental on-board entertainment and hospitality does not alter the essential character of the activity as carriage of passengers.

Aug 2, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Scope of inquiry — Mini-trial impermissible — At the stage of considering quashing of an FIR, the Court’s inquiry is confined to whether the allegations, taken at face value, prima facie disclose commission of a cognizable offence — Court cannot conduct a “mini-trial” by sifting evidence, assessing probabilities, or evaluating witness credibility — High Court exceeding these limits by examining trap proceedings, absence of personal recovery, and departmental enquiry findings, held impermissible.

Aug 2, 2026 sclaw