Supreme Court of India Judgements

47270 Judgements hosted as on 26/06/2026 - Search (FREE), Subscribe, Read & Download

Category: Environment

Environment

Mines and Minerals (Development and Regulation) Act, 1957 – Illegal sand mining – Section 21(5) of the MMDR Act empowers the State Government to recover the price of the illegally-mined mineral, in addition to recovery of rent, royalty or tax – Penalty recommended by the Central Empowered Committee ‘CEC’ for illegal sand mining is in addition to the penalty that can be imposed by the State Government in terms of Section 21(5) of the Act

Nov 13, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH BAJRI LEASE LOI HOLDERS WELFARE SOCIETY THROUGH ITS PRESIDENT — Appellant Vs. THE STATE OF RAJASTHAN AND OTHERS — Respondent ( Before : L.…

Environment

National Green Tribunal Act, 2010 – Sections 14, 16, 18(2)(e) and 19(25) – Whether the National Green Tribunal (NGT) has the power to exercise Suo Motu jurisdiction in discharge of its functions under the National Green Tribunal Act, 2010 – Held, NGT is vested with suo motu power in discharge of its functions under the NGT Act:

Oct 10, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH MUNICIPAL CORPORATION OF GREATER MUMBAI — Appellant Vs. ANKITA SINHA AND OTHERS — Respondent ( Before : A.M. Khanwilkar, Hrishikesh Roy and C.T. Ravikumar,…

Environment

N G T – It is the authorities who recommended approval in respect of only 24 hectares – Insofar as the mandatory distance from the water body is concerned, the authorities upon survey had found that the mandatory distance of 0.25 km is maintained – Tribunal has grossly erred in arriving at a finding that the appellant had reduced the area to 24 hectares only in order to avoid the rigours of public hearing and further that there was no distance of 0.25 km between the proposed mining area and the Singotham Lake – Appeal allowed.

Sep 19, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH DHRUVA ENTERPRISES — Appellant Vs. C. SRINIVASULU AND OTHERS — Respondent ( Before : L. Nageswara Rao, B.R. Gavai and B.V. Nagarathna, JJ. )…

Environment

Protection of two species of birds namely Great Indian Bustard ‘GIB’ and Lesser Florican – convert the overhead cables into underground powerlines the same shall be undertaken and completed within a period of one year and till such time the divertors shall be hung from the existing powerlines – Ordered accordingly.

Apr 25, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH M.K. RANJITSINH AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : S. A. Bobde, CJI., A.S. Bopanna and…

Environment

Construction of Road over Bridges – Felling of trees – As per the Report of the Expert Committee submitted, primarily, about 50 trees have already been felled and potentially another 306 trees are to be felled. As per the Report, many of the trees can be called ‘historical trees’ ,

Mar 29, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH ASSOCIATION FOR PROTECTION OF DEMOCRATIC RIGHTS AND ANOTHER — Appellant Vs. THE STATE OF WEST BENGAL AND OTHERS — Respondent ( Before : S.A.…

Environment

Forest (Conservation) Act, 1980 – Section 2 – Restriction on the dereservation of forests or use of forest land for non-forest purpose – Relief of diversion of small extents of forest land for the purpose of carrying out certain public welfare projects – Some of the reliefs sought by the State of Himachal Pradesh can be straight away granted and some other reliefs can be granted subject to certain clearances

Feb 23, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH IN RE: T.N. GODAVARMAN THIRUMULPAD — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : S.A. Bobde, CJI, A.S. Bopanna and…

Environment

Kerala Private Forest (Vesting and Assignment) Act, 1971 – Section 8 – Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 -It is just and proper that even if the respondents are not compensated for the value of the land, they need to be compensated for the benefits arisen out of the lands for the period they were kept out of possession by action of the respondents, treating it to be vested land under Act, 1971

Feb 21, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH THE CONSERVATOR AND CUSTODIAN OF FOREST AND OTHERS — Appellant Vs. SOBHA JOHN KOSHY AND ANOTHER — Respondent ( Before : Ashok Bhushan, R.…

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Accident

Motor Vehicles Act, 1988 — Section 168 — Notional income of skilled worker — Carpenter — Assessment — The appellant, a carpenter aged 38 years, suffered amputation of his right leg below the knee in a road accident in November 2004 — The Claims Tribunal assessed his monthly income at Rs. 3,000/- and the High Court enhanced it to Rs. 5,000/- relying on minimum wages. Held — A carpenter is a skilled artisan who works with precision and manual dexterity — His income cannot be equated with that of an unskilled worker — Where the appellant’s unrefuted evidence showed earnings of Rs. 8,000/- to Rs. 10,000/- per month, and a skilled job always has the potentiality to fetch higher income, the High Court erred in restricting the figure to Rs. 5,000/- — Considering the date of accident, decisions in comparable cases and the fact of the appellant being a skilled worker, his notional monthly income is assessed at Rs. 9,000/- per month.

Jun 26, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Penal Code, 1860 (IPC) — Section 304 Part II — Culpable Homicide not Amounting to Murder — Conviction and sentence — Appeal against — Abatement of appeal due to death of co-accused — Death of two appellants during pendency of appeal — Appeal survives only for the third appellant.

Jun 26, 2026 sclaw
State Laws

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154 — Transfer of land in contravention of ceiling limit — Not void ipso facto — Capable of ratification — Legality of transfer to be judged by law on date of execution — Sale deed executed on 04.06.1957 — Ceiling limit then was 30 acres, subsequently amended to 12.5 acres retrospectively from 01.07.1952 — Transfer in contravention of Section 154 not void but voidable at instance of Gaon Sabha coupled with liability for ejectment of transferee under Section 163 — No suit filed for ejectment within limitation period.

Jun 24, 2026 sclaw
Specific Performance

Specific Relief Act, 1963 — Section 16(c) — “Readiness and Willingness” — Relief of specific performance is equitable and discretionary — Plaintiff must specifically aver and prove continuous readiness and willingness to perform obligations — Failure to do so disentitles plaintiff to relief — “Readiness” refers to financial capacity, “Willingness” to conduct and intention — Both cumulatively must be seen — Conduct of plaintiff prior and subsequent to suit, along with attending circumstances, must be considered — Availability of funds must be proved with reference to relevant time, not by documents created much later.

Jun 24, 2026 sclaw