Supreme Court of India Judgements

46980 Judgements hosted as on 12/12/2025 - Search (FREE), Subscribe, Read & Download

Category: I P C

I P C

Unlawful Activities (Prevention) Act, 1967 – Section 10(a)(i) – Terrorists and Disruptive Activities (Prevention) Act, 1987 – Section 3(5) – Mere membership of a banned association is sufficient to constitute an offence under the Unlawful Activities (Prevention) Act 1967 or Terrorism and Disruptive Activities (Prevention) Act, 1987

Mar 25, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH ARUP BHUYAN — Appellant Vs. STATE OF ASSAM AND ANOTHER — Respondent ( Before : M.R. Shah, C.T. Ravikumar and Sanjay Karol, JJ. )…

I P C

(IPC) – Sections 364A, 302 and 201 – Kidnapping and murder of 7 years old child – Death sentence – Review of judgment – “rarest of rare” doctrine requires that the death sentence not be imposed only by taking into account the grave nature of crime but only if there is no possibility of reformation in a criminal

Mar 25, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH SUNDAR @ SUNDARRAJAN — Appellant Vs. STATE BY INSPECTOR OF POLICE — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, CJI., Hima Kohli and…

I P C Murder

(IPC) – Sections 300 Exception 4 – Culpable homicide is not murder – Four requirements must be satisfied to invoke this exception, viz. (i) it was a sudden fight; (ii) there was no premeditation; (iii) the act was done in a heat of passion; and (iv) the assailant had not taken any undue advantage or acted in a cruel or unusual manner – Appellant was entitled to the benefit of Exception 4 to section 300, IPC.

Mar 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PREMCHAND — Appellant Vs. THE STATE OF MAHARASHTRA — Respondent ( Before : S. Ravindra Bhat and Dipankar Datta, JJ. ) Criminal Appeal No.…

I P C

Penal Code, 1860 – S 302 – Evidence Act, 1872 – Section 106 – Murder of her five-year-old child – If the accused does not offer an explanation under Section 106 and there is corroborative evidence establishing a chain of circumstances leading to the conclusion of guilt, the accused could be convicted on that basis

Feb 26, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VAHITHA — Appellant Vs. STATE OF TAMIL NADU — Respondent ( Before : Dinesh Maheshwari and Bela M. Trivedi, JJ. ) Criminal Appeal No.…

I P C

Last seen theory – may be a weak kind of evidence by itself to base conviction – But if If the accused offers no explanation or furnishes a wrong explanation, absconds, motive is established and some other corroborative evidence in the form of recovery of weapon etc. forming a chain of circumstances is established, the conviction could be based on such evidence

Feb 21, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAM GOPAL S/O MANSHARAM — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ. )…

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Cr P C

Criminal Procedure Code (CrPC), 1973 — Section 436-A — Applicability — Undertrial detention exceeding half of maximum sentence — Section 436-A mandates release of undertrial prisoners who have undergone detention extending up to one-half of maximum period of imprisonment specified for the offence, unless further detention is ordered with reasons — Exception: This provision is explicitly inapplicable to offences for which the punishment of death has been specified as one of the possible punishments under that law. (Paras 7, 9.2, 11)

Dec 12, 2025 sclaw
Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) — Sections 8(c) read with 20(b)(ii)(C) and 29(1) — Conviction for possession of commercial quantity of ganja (23.500 kg) and conspiracy — Appeal against concurrent findings of lower courts — Absence of independent witnesses — Failure to secure independent witnesses is not fatal to the prosecution case, especially under the NDPS Act, if the testimonies of official witnesses are consistent, coherent, and credible, and no material doubt is raised in cross-examination. (Paras 12, 18, 20, 21, 22)

Dec 12, 2025 sclaw
General Insurance Service

Insurance Scheme — PMGKY Package — Requisition of Services of Private Doctors — The invocation of special laws (Epidemic Diseases Act, 1897) and implementing regulations (Maharashtra COVID-19 Regulations, 2020), coupled with executive actions such as the NMMC notice directing private dispensaries to remain open under threat of penal action (IPC S. 188), constitutes a “requisition” of services for doctors and health professionals under the scheme requirements — A narrow interpretation of “requisition” requiring specific individual appointment letters is rejected due to the compelling, emergent circumstances of the pandemic. (Paras 23-26, 30(a))

Dec 12, 2025 sclaw
Property Matters Rent

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Scope and Applicability — Overriding Effect over State Rent Control Legislations — Whether PP Act 1971 prevails over State Rent Control Acts (such as Maharashtra Rent Control Act, 1999 or Delhi Rent Control Act, 1958) regarding eviction from ‘Public Premises’ defined under Section 2(e) — Both PP Act 1971 and State Rent Control Acts are special laws; conflict resolved by legislative purpose and policy, which dictates that PP Act 1971 must prevail — A person in unauthorised occupation of public premises cannot invoke the protection of the Rent Control Act. (Paras 2, 5.6.3, 5.7.1, 5.8.2, 13(i), 13(ii), 13(iv))

Dec 12, 2025 sclaw