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

Criminal Procedure Code, 1973 (CrPC) – Section 465(2) – Sanction for prosecution – Irregularity in – Effect of – Irregularity in sanction would not by itself render the trial vitiated. Terrorist & Disruptive Activities (Prevention) Act-Section 3(4) – Harbour – Meaning of – Must be understood in its ordinary meaning as for penal provision – Mens rea is not excluded from constituting harbouring.

Apr 22, 2017 sclaw

  AIR 1998 SC 201 : (1998) CriLJ 369 : (1997) 9 JT 18 : (1997) 6 SCALE 689 : (1997) 8 SCC 732 SUPREME COURT OF INDIA KALPNATH RAI…

I P C

Rape—Intercourse—Penetration is sufficient to constitute the sexual inter course necessary to the offence rape. Modesty—Test—Action which is capable of shocking the sense of decency of a woman. Rape—Ejaculation without penetration constitutes an attempt to commit rape and not actual rape.

Apr 20, 2017 sclaw

    2007(3) LAW HERALD (SC) 1995 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice S.H. Kapadia Criminal Appeal No.…

I P C

Penal Code, 1860 (IPC) – Section 300 – Murder – Incident of firing – Ocular as well as medical evidence – Oral evidence not found at variance with medical evidence – Prosecution evidence pertaining to assault by fire arms substantially tallied with medical evidence – Inconsistency relating to distance from which gunshots were fired held to be inconsequential

Apr 19, 2017 sclaw

  (2008) 8 JT 411 : (2008) 10 SCALE 536 : (2009) AIRSCW 1752 SUPREME COURT OF INDIA SURAJ SINGH — Appellant Vs. STATE OF U.P. — Respondent ( Before…

I P C

Murder—As per S.B. Sinha, J.- It can not be conclusively said that murder of wife for usurping property is a particularly rarest of rare incident–It could, be a rare case. Murder—Death penalty—Imposition of—As per Markandey Katju, J.- That pre-planned, calculated, cold-blooded murder has always been regarded as one of an aggravated kind.

Apr 17, 2017 sclaw

  2007(2) LAW HERALD (SC) 1851 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice  Markandey Katju Criminal Appeal No. 454 of…

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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