Supreme Court of India Judgements

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Category: I P C

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. )…

I P C

Merely because the wife was suffering from the disease AIDS and/or divorce petition was pending, it cannot be said that the allegations of demand of dowry were highly/inherently improbable and the said proceedings can be said to be bogus proceedings — High Court while quashing the criminal proceedings has seriously erred

Jan 15, 2023 sclaw

SUPREME COURT OF INDIA Before: M.R. Shah & C.T. Ravikumar, JJ. Criminal Appeal No. 25 of 2023 (@ Special Leave Petition (Crl.) No.9899 of 2019) Decided on: 04.01.2023 Sunita Kumari…

I P C

(IPC) – Ss 302, 211 & 84 – Evidence Act, 1872 – S 105 – the manner of commission, with strangulation of the children one by one; throwing of their dead bodies into the canal; appellant himself swimming in the canal and coming out; and immediately thereafter, stating before several persons that the children had accidentally slipped into the canal – neither Section 84 IPC applies to the present case nor Section 329 CrPC would come to the rescue of the appellant – Conviction and sentence upheld.

Jan 8, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PREM SINGH — Appellant Vs. STATE OF NCT OF DELHI — Respondent ( Before : Dinesh Maheshwari and Sudhanshu Dhulia, JJ. ) Criminal Appeal…

I P C

HELD The High Court was justified in exercising its appellate jurisdiction in reversing the order of acquittal as there were certain glaring mistakes, and distorted conclusions in the decision of the Trial Court. The High Court was duty-bound to reverse the decision as there existed very substantial and compelling reasons to do so, failing which it would have caused a grave miscarriage of justice.

Nov 14, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH ASHOK KUMAR SINGH CHANDEL — Appellant Vs. STATE OF U.P. — Respondent ( Before : Uday Umesh Lalit, CJI., S. Ravindra Bhat and Pamidighantam…

I P C

Death Sentence – Rape and murder of a housewife – Held, impact of solitary confinement were obviously evident in the instant case, as would be clear from the letter given by the medical professional on 6.11.2011 and the communication emanating from the jail on 8.11.2011. The incarceration in solitary confinement thus did show ill effects on the well-being of the appellant. In the backdrop of these features of the matter, the appellant is entitled to have the death sentence imposed upon him to be commuted to death sentence to life

Nov 6, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH B.A. UMESH — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Uday Umesh Lalit, CJI., S. Ravindra Bhat and Pamidighantam…

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Education

Right to Education Act, 2009 — Section 12 — Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011 — Rule 8 — Neighbourhood School Obligation — A neighbourhood school has a constitutional and statutory duty to admit students forwarded by the State Government without delay, as mandated by Article 21A of the Constitution and relevant provisions of the RTE Act and UP RTE Rules — The school cannot question the eligibility of a student once the government has completed the admission process and forwarded the list.

Apr 30, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 5(8) — Financial Debt — Corporate Guarantees — A liability arising from corporate guarantee for money borrowed against interest qualifies as financial debt — The execution of corporate guarantees, even if challenged on grounds of timing or non-disclosure, are considered valid and enforceable if their execution is admitted or demonstrably proven, making the appellants entitled to recognition as financial creditors.

Apr 30, 2026 sclaw
Service

Civil Services — Tenure Curtailment — Not Punitive Unless Stigmatic — Curtailment of tenure and reversion to a lower post is not punitive or stigmatic merely because it is premature or based on unsatisfactory performance reports, as long as the order itself does not impute misconduct or stigma beyond unsuitability for the role.

Apr 30, 2026 sclaw
I B C Limitation

Insolvency and Bankruptcy Code, 2016 (IBC) — Section 7 — Application under — Limitation period — Calculation — Default date — Right to file application under Section 7 of IBC accrues on the date of default, which is when the corporate debtor first fails to discharge its repayment obligations — Limitation begins to run from the date of classification of the account as Non — Performing Asset (NPA) — Application filed beyond the prescribed period of limitation, even after considering extensions due to CIRP and Covid — 19 pandemic, is barred by limitation — NCLT and NCLAT orders admitting the application are quashed and set aside.

Apr 30, 2026 sclaw