Supreme Court of India Judgements

47260 Judgements hosted as on 23/05/2026 - Search (FREE), Subscribe, Read & Download

Category: I P C

I P C

Necessary Ingredients to constitute an offence under Section 420 (IPC) are as follows: (i) a person must commit the offence of cheating under Section 415; and (ii) the person cheated must be dishonestly induced to (a) deliver property to any person; or (b) make, alter or destroy valuable security or anything signed or sealed and capable of being converted into valuable security.

Mar 7, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ARCHANA RANA — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and M.R. Shah, JJ.…

I P C

Punishment of life imprisonment for remainder of natural life- It is true that the punishment of remainder of natural life could not have been imposed by the learned trial Judge but after looking into the entire case – It appropriate to confirm the sentence of imprisonment for life to mean the remainder of natural life while upholding the conviction under Section 302 IPC – Appeal dismissed.

Feb 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GAURI SHANKAR — Appellant Vs. STATE OF PUNJAB — Respondent ( Before : Indu Malhotra and Ajay Rastogi, JJ. ) Criminal Appeal No. 135…

I P C

Dacoity with murder – Reduction in sentence – – the accused shall undergo 22 years of compulsory imprisonment – Accused still young about 38 years of age – He may improve his conduct after coming from jail – Maintaining the conviction under Sections 396 and 307 read with Section 34 of the IPC – reduce the sentence to 22 years actual imprisonment .

Feb 23, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHIVALINGA @ SHIVALINGAYYA — Appellant Vs. STATE OF KARNATAKA — Respondent ( Before : Mohan M. Shantanagoudar and Vineet Saran, JJ. ) Criminal Appeal…

I P C

Injuries were inflicted without premeditation in a sudden fight in the heat of passion upon a sudden quarrel and without the offender having taken advantage or acted cruelly or unusually – Appellant has served more than 18years of his jail sentence – This Court convict the appellant for an offence under Section 304 Part I IPC and sentence him to the sentence already undergone

Feb 14, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PARDESHIRAM — Appellant Vs. STATE OF M.P. (NOW CHHATTISGARH) — Respondent ( Before : Hemant Gupta and S. Ravindra Bhat, JJ. ) Criminal Appeal…

I P C

Common intention is evident from the accused persons coming to the lands of PW1 armed and intimidating him to return the lands followed by assault upon him and those who came to his rescue HELD Number and nature of hard blunt injuries on the two deceased make it apparent that the assailants were more than one

Jan 17, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ASHARAM TIWARI — Appellant Vs. STATE OF MADHYA PRADESH — Respondent ( Before : R.F. Nariman and Navin Sinha, JJ. ) Criminal Appeal No…….of…

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Acquittal Bhartiya Nagrik Suraksha Sanhita

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 223(1) first proviso — Applicability of — Proceedings under Prevention of Money Laundering Act, 2002 (PMLA) filed before commencement of BNSS — Cognizance taken after commencement of BNSS — Accused not given opportunity of hearing at cognizance stage — Provision mandates hearing of accused before taking cognizance — Non-compliance is an illegality vitiating cognizance order — High Court judgment set aside.

May 23, 2026 sclaw
Constitution

Constitution of India, 1950 — Article 142 — Extraordinary powers of Supreme Court — Directions issued by Supreme Court cannot supplant substantive law or disregard express statutory provisions unless necessary for complete justice, considering public policy and balancing equities. [Paras 50-54] – Stray Dog Management — Public Safety vs. Animal Welfare — Supreme Court must strike a balance between public safety under Article 21 and humane treatment of stray animals, prioritising human life and safety

May 23, 2026 sclaw
Acquittal

Unlawful Activities (Prevention) Act, 1967 — Offences under Sections 10(a)(i), 10(a)(iv), and 38(1) — Indian Penal Code, 1860 — Section 120B — Poisons Act, 1919 — Section 6 — Foreigners Act, 1946 — Section 14(c) — Passport Act, 1967 — Section 3 read with Section 12(1)(a) — Conviction for charges including conspiracy to revive banned organization LTTE — Appeal against conviction and sentence — Supreme Court’s finding that appellant was falsely implicated due to mistaken identity — Reliance on oral testimony of two key witnesses who introduced crucial alias name “Ranjan” years after the alleged incident and only after appellant’s arrest — Inconsistencies and material improvements in their testimonies — Failure of prosecution to establish identity with reliable oral or documentary evidence — Absence of any contemporaneous description, documentary linkage, or independent corroboration connecting appellant to the alleged absconding accused “Sri” — Appellant residing openly and lawfully as a refugee, pursuing visa to Switzerland inconsistent with being an absconding accused — Conviction and sentence set aside — Appeal allowed; appellant acquitted.

May 23, 2026 sclaw
Land Acquisition Municipal Laws

Maharashtra Regional and Town Planning Act, 1966 (MRTP Act) — Section 126(1)(b) — Transferable Development Rights (TDR) — Compensation for land acquisition reserved for public purpose — Landowner entitled to TDR against land surrendered and ‘further’ TDR for development of amenity on the surrendered land — Corporation’s argument that agreements (LOI, Undertaking, Maintenance Agreement) waived landowner’s right to claim additional amenity TDR rejected — Held, statutory rights cannot be derogated from by executive circulars or agreements.

May 23, 2026 sclaw