Supreme Court of India Judgements

47295 Judgements hosted as on 19/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: I P C

I P C

Penal Code, 1860 (IPC) — Section 307 — Attempt to Murder — Essential ingredients are intention/knowledge to commit murder and an overt act in pursuance of that intention/knowledge. The nature of the injury is a relevant consideration, but not determinative; intention can be inferred from circumstances like weapons used, motive, etc.

May 24, 2026 sclaw

2026 INSC 524 SUPREME COURT OF INDIA DIVISION BENCH ROSHAN LAL Vs. THE STATE OF HARYANA AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal…

I P C

Penal Code, 1860 (IPC) — Sections 302, 201 read with Section 34 — Conviction for murder and causing disappearance of evidence — Circumstantial evidence — Concurrent findings of fact by trial court and High Court — Supreme Court’s power of interference under Article 136 of Constitution of India — Such power to be exercised sparingly and only in furtherance of justice, where there is manifest illegality or grave miscarriage of justice due to misreading or ignoring material evidence — Standard for conviction on circumstantial evidence — Circumstances must be fully established, consistent with hypothesis of guilt, of a conclusive nature, exclude every possible hypothesis except that of guilt, and form a complete chain leaving no reasonable doubt of innocence — Failure to prove motive is not fatal to the prosecution case when facts are clear.

May 23, 2026 sclaw

2026 INSC 522 SUPREME COURT OF INDIA DIVISION BENCH CHETAN DASHRATH GADE Vs. THE STATE OF MAHARASHTRA ( Before : Pankaj Mithal and Prasanna B. Varale, JJ. ) Criminal Appeal…

Constitution I P C

Criminal Law — Murder and Conspiracy — Appreciation of Evidence — Supreme Court’s Role in Appeals Against Acquittal — The Supreme Court reiterated that its role in an appeal against an acquittal is to examine whether the High Court committed an error in disturbing the Trial Court’s findings, especially when two competent courts have reached opposite conclusions on the same evidence — The Court must re-appreciate the evidence to deliver a final finding.

May 21, 2026 sclaw

2026 INSC 507 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF TAMIL NADU Vs. PONNUSAMY AND OTHERS ( Before : M. M. Sundresh and Satish Chandra Sharma, JJ. )…

I P C

Penal Code, 1860 (IPC) — Section 34 — Common intention — Requires proof of pre-arranged plan or prior meeting of minds, which must be clearly discernible from the material on record — Mere presence at the scene of offence without proof of participation or shared intention is insufficient to sustain conviction with the aid of Section 34 IPC — Prosecution must establish that accused shared a common intention and acted in furtherance thereof.

May 10, 2026 sclaw

2026 INSC 467 SUPREME COURT OF INDIA DIVISION BENCH SANJAY SINGH Vs. STATE OF MADHYA PRADESH ( Before : Sanjay Karol and Augustine George Masih, JJ. ) Criminal Appeal No.440…

I P C

Penal Code, 1860 (IPC) — Section 498A — Cruelty by husband or relatives of husband — For the conviction under Section 498A, the prosecution must prove beyond reasonable doubt that the accused caused mental or physical cruelty to the woman. In this case, the evidence presented by the prosecution regarding dowry demands and cruelty was found to be contradictory and uncorroborated by independent witnesses. Therefore, the conviction of the appellant under Section 498A IPC was set aside.

May 1, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NARENDRA SINGH Vs. THE STATE OF MADHYA PRADESH ( Before : Aravind Kumar and N.V. Anjaria, JJ. ) Criminal Appeal No. 302 of 2014…

Constitution Cr P C I P C

Criminal Procedure Code, 1973 (CrPC) — Registration of FIR — Mandatory upon disclosure of cognizable offence (Lalita Kumari v. Govt. of U.P.) — No preliminary inquiry generally permissible — Remedies for non — registration under Section 154(3) and 156(3) are efficacious.- Magistrate’s power to direct FIR registration and investigation is pre-cognizance — Sanction under Sections 196 & 197 CrPC operates at cognizance stage, not investigation stage.

Apr 30, 2026 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ASHWINI KUMAR UPADHYAY Vs. UNION OF INDIA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Writ Petition (Civil) No. 943…

Cr P C I P C

Penal Code, 1860 (IPC) — Sections 498A and 494 read with Section 34 — Cruelty and bigamy — Family members of husband — Allegations against in-laws must disclose specific acts of demand, threat, or physical assault, not mere generalised statements of presence or encouragementPenal Code, 1860 (IPC) — Section 494 — Bigamy — Liability for bigamy does not extend to persons other than the spouse who contracted the second marriage, unless there is evidence of their active participation, facilitation, or encouragement of the marriage — Mere knowledge of the second marriage is insufficient.

Apr 27, 2026 sclaw

2026 INSC 412 SUPREME COURT OF INDIA DIVISION BENCH SIVARAMAN NAIR AND OTHERS Vs. STATE OF KERALA AND ANOTHER ( Before : Sanjay Karol and Augustine George Masih, JJ. )…

I P C

Penal Code, 1860 (IPC) — Section 294(b) — Conviction for uttering obscene words — Held, mere use of the word “bastard” is not sufficient to constitute obscenity, especially in heated conversations during the modern era — Conviction under Section 294(b) IPC is not sustainable and is liable to be set aside.

Apr 7, 2026 sclaw

2026 INSC 318 SUPREME COURT OF INDIA DIVISION BENCH SIVAKUMAR Vs. STATE REP. BY THE INSPECTOR OF POLICE ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ. ) Criminal…

I P C SC/ST

CONVERSION –Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va) — Penal Code, 1860 — Sections 341, 323, 506 read with Section 34 — Quashing of criminal proceedings — Appellant converted to Christianity and worked as a Pastor for ten years — High Court quashed proceedings, holding appellant disentitled to protection under SC/ST Act due to conversion — Supreme Court upheld High Court’s decision — Conversion to a religion other than Hindu, Sikh, or Buddhist results in automatic and complete loss of Scheduled Caste status — Religious conversion bars claim to benefits under SC/ST Act, as it is predicated on Scheduled Caste membership.

Mar 26, 2026 sclaw

2026 INSC 283 SUPREME COURT OF INDIA DIVISION BENCH CHINTHADA ANAND Vs. STATE OF ANDHRA PRADESH AND OTHERS ( Before : Prashant Kumar Mishra and Manmohan, JJ. ) Criminal Appeal…

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