Supreme Court of India Judgements

47060 Judgements hosted as on 22/02/2026 - Search (FREE), Subscribe, Read & Download

Category: I P C

I P C

Penal Code, 1860 – Section 376 read with Section 90 – Criminal Procedure Code, 1973 – Section 378 – Rape – Acquittal by High Court – Misconception of fact – If consent is given by prosecutrix under misconception of fact, it is vitiated – Accused had sexual intercourse with prosecutrix by giving false assurance to prosecutrix that he would marry her –

Apr 30, 2017 sclaw

  AIR 2014 SC 384 : (2014) 1 CCR 28 : (2014) CriLJ 540 : (2014) 1 JCC 398 : (2014) 1 JT 315 : (2014) 1 RCR(Criminal) 173 :…

I P C

Penal Code, 1860 (IPC) — Section 34, 120B, 302, 364A, 386, 511 —Conviction for offence — The Appellant aggrieved by his conviction for offence under Sections 302/34 of the Indian Penal Code and sentenced — the recovery of The dead body on the statements made by the accused from the house in their possession has been proved.

Apr 27, 2017 sclaw

  (2014) 1 CCR 398 SUPREME COURT OF INDIA VIJAY KUMAR — Appellant Vs. STATE (NCT) OF DELHI — Respondent ( Before : J.S. Khehar, J; C.K. Prasad, J )…

I P C

The order of acquittal recorded by the High Court is wholly unwarranted and unjustified. The prosecution has proved the case against the accused-Respondents beyond reasonable doubt – Court set aside the judgment passed by the High Court and confirm the conviction and sentences recorded by the Learned Additional Sessions Judge.

Apr 24, 2017 sclaw

  (1996) 4 SCALE 385 : (1996) 9 SCC 18 SUPREME COURT OF INDIA STATE OF M.P. — Appellant Vs. MOHANLAL AND OTHERS — Respondent ( Before : G. N.…

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I B C

Insolvency and Bankruptcy Code, 2016 — Section 14, Section 238 — Telecom laws — Spectrum — Nature of — Can spectrum, even if treated as an asset in corporate debtor’s books, be subjected to proceedings under IBC? — Held, No. Spectrum is a natural resource, the right to use which is granted by the Government under a licence, not ownership. The IBC cannot override the specific statutory regime governing telecommunications law.

Feb 22, 2026 sclaw
Constitution

. Cricket Association Rules — Applicability of Supreme Court Judgments — A district cricket association’s rules and bye-laws are not necessarily required to be identical to those of the national cricket governing body (BCCI) based on previous Supreme Court judgments, as the specific rulings in those cases did not mandate such precise conformity for district associations.

Feb 22, 2026 sclaw
Service

Service Law — Regularisation of Services — Casual Workers — Supreme Court held that casual workers who were similarly situated to those whose services had been regularised in previous judgments, should also have their services regularised. The Court noted that the work performed was perennial and fundamental to the functioning of the department, and that excluding these workers amounted to discrimination.

Feb 22, 2026 sclaw
Bail Declined

Criminal Procedure Code, 1973 (CrPC) — Section 438 — Anticipatory Bail — Absconding accused — General rule is that an absconder is not entitled to anticipatory bail, exception being when court is prima facie satisfied that no case is made out against the accused after perusing FIR, case diary, and other materials — Accused absconded for almost six and a half years, threatened victim, had criminal antecedents, and was not traceable — Acquittal of co-accused does not automatically entitle absconding accused to anticipatory bail, as prosecution is not expected to adduce evidence against absconding accused during trial of co-accused — Granting anticipatory bail to an absconding accused sets a bad precedent

Feb 22, 2026 sclaw