Supreme Court of India Judgements

47070 Judgements hosted as on 26/03/2026 - Search (FREE), Subscribe, Read & Download

Category: I P C

I P C

Indian Penal Code, 1860, S.307–Attempt to Murder–Non-examination of investigating officer—Since the evidence of eye witnesses has remained unimpeached, and as there are no major contradictions or omissions in the evidence of these witnesses, the non-examination of the Investigating Officer by the prosecution may not tilt the balance in favour of the defence

Aug 10, 2018 sclaw

(2017) 99 ACrC 901 : (2017) 174 AIC 76 : (2017) 2 AICLR 356 : (2017) AIR(SCW) 1400 : (2017) 4 AIRJharR 95 : (2017) AIR(SC) 1400 : (2017) 1…

I P C

Culpable Homicide—Acquittal—Navjot Singh Sidhu case—Accused gave a single fist blow on head of deceased in a road rage which proved fatal—Cause of death was bleeding/hemorrhage in brain—Medical evidence did not support the allegation that brain injury was due to head injury inflicted by accused—Accused acquitted u/s 304 Part I and convicted u/s 323 IPC.

Jul 28, 2018 sclaw

  (2018) AIR(SC) 2395 : (2018) 5 JT 182 : (2018) 2 LawHerald(SC) 562 : (2018) 7 SCALE 402 SUPREME COURT OF INDIA DIVISION BENCH RUPINDER SINGH SANDHU — Appellant Vs. STATE OF PUNJAB…

I P C

Rape—False promise to marry—Parties lived together like a married couple for long years—Sexual intercourse in the course of such a relationship cannot be termed as ‘rape’—Proceedings quashed

Jul 14, 2018 sclaw

2018(2) Law Herald (SC) 303 : 2018 LawHerald.Org 883 IN THE SUPREME COURT OF INDIA           CRIMINAL APPELLATE JURISDICTION                                         CRIMINAL APPEAL NO.504   OF 2018                                    (Arising out of SLP(Crl.)…

I P C

Indian Penal Code, 1860, S.304 Part II–Culpable Homicide—As per post mortem report injuries were not sufficient in ordinary cause to cause death and deceased had survived 14 days from the date of incident—Order of High Court in acquitting three accused and conviction of other two accused persons u/s 304-Part II, IPC upheld

Jul 4, 2018 sclaw

(2018) 102 ACrC 309 : (2018) 181 AIC 159 : (2018) 1 AICLR 260 : (2017) AIR(SCW) 5048 : (2017) AIR(SC) 5048 : (2017) AllSCR(Crl) 1989 : (2017) 4 BomCR(Cri)…

I P C

Indian Penal Code, 1860, S.325—Grievous Hurt—Reduction in Sentence—High Court convicted the accused but reduced the sentence to already undergone as jail sentence and under trial keeping in view that offence is 30 years old and also the fact that injured was duly compensated—Order is justified and upheld

May 5, 2018 sclaw

(2018) 1 AICLR 892 : (2018) AIR(SCW) 655 : (2018) AIR(SC) 655 : (2018) AllSCR(Crl) 193 : (2018) CriLR 144 : (2018) 1 JT 464 : (2018) 1 LawHerald(SC) 286 : (2018) 1 Scale…

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Service

Indian Air Force — Short Service Commission Officers (SSCOs) — Reinstatement and consideration for Permanent Commission (PC) — Dismissal of appeal challenging AFT order — Delay in approaching legal forum.

Mar 26, 2026 sclaw
Service

Short Service Commission Women Officers (SSCWOs) — Eligibility for Permanent Commission (PC) and pensionary benefits — Applicability of Air Force Human Resource Policy — Refusal of benefits due to not meeting minimum average Annual Confidential Report (ACR) grading of 6.5 — Court’s refusal to grant benefits where minimum criteria not met and no demonstrated mitigating circumstances exist compared to other successful applicants.

Mar 26, 2026 sclaw
Service

Air Force Act, 1950 — Short Service Commission Women Officers (SSCWOs) — Permanent Commission (PC) — Denial of PC — Assessment of performance and eligibility — HRP 01/2019 — Minimum Performance Criteria — ACR gradings — Mandatory In-Service Courses (MISCs) — Categorisation — Arbitrariness — Hurried implementation — Inadequate opportunity to meet criteria — Pregnancy — Deemed qualifying service for pension — One-time measure.

Mar 26, 2026 sclaw
Service

Army Act, 1950 — Short Service Commission Officers (SSCOs) — Permanent Commission (PC) — Annual Vacancy Cap — The Supreme Court examined the annual cap of 250 vacancies for PC, finding it not to be an immutable rule and that it had been breached historically for exigencies of service and policy changes, thus it should not act as an absolute bar to corrective relief, especially when the method of assessment was found to be unfair.

Mar 26, 2026 sclaw