Supreme Court of India Judgements

47080 Judgements hosted as on 12/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Labour Cases

Labour Cases

Gratuity–Where a benefit has been extended by the Authorities under the Act to the workman by recording a finding that the applicant had completed requisite service of 5 years to be eligible to get gratuity–High Court should not interfere with such findings even if another view is possible.

Sep 11, 2017 sclaw

  2007(5) LAW HERALD (SC) 3904  IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice C.K. Thakker The Hon’ble Mr. Justice Tarun Chatterjee Civil Appeal No. 3889 of…

Labour Cases

Service and Labour Law–Industrial Disputes Act,1947, Section 25F–Termination–Workman appointed as a Security Guard in the Telecom Department on 1-10-1996–Terminated from service on 1-6-1999–Termination challenged on the ground that provisions of section 25F of the I D. Act had not complied with as he had completed 240 days of service before the impugned order

Sep 10, 2017 sclaw

  2007(5) LAW HERALD (SC) 3874   IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P. Sathasivam Civil Appeal No. 4264…

Labour Cases

Service and Labour Law–Regularisation–Daily Wager–Completion of 240 days of work in a year by a daily wage employee–Whether confer any right to regularisation–No–It only confers that the employer has to follow certain obligation at the time of termination of the employee’s service.

Aug 3, 2017 sclaw

  2007(5) Law Herald (SC) 3520 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce Arijit Pasayat The Hon’ble Mr. Jusitce P. Sathasivam Civil Appeal No. 4856 of…

Labour Cases

Service and Labour Law–Compassionate Appointment–Appellant who was a minor applied for compassionate appointment – His case was not kept on live register–Authorities failed to discharge their duties which were binding in terms of provisions—Direction issued to offer appointment to the appellant in a suitable post with costs of Rs. 25000/- only.

Jun 4, 2017 sclaw

  2007(4) LAW HERALD (SC) 3082 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No. 4339…

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Property Matters Transfer Of Property Act

Transfer of Property Act, 1882 — Section 52 — Doctrine of Lis Pendens — Transfers of property made during the pendency of litigation are subject to the doctrine of lis pendens and are subservient to the final decision of the court — Such transfers are not void ab initio but remain invalid if the litigation goes against the transferor.

Apr 12, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 9 — Application for corporate insolvency resolution process — Existence of a pre-existing dispute — Adjudicating authority must reject the application if notice of dispute has been received by the operational creditor or there is a record of dispute — The dispute must bring to the notice of the operational creditor the “existence” of a dispute or the fact that a suit or arbitration proceeding relating to a dispute is pending — The authority needs to see if there is a plausible contention which requires further investigation and that the “dispute” is not a patently feeble legal argument or an assertion of fact unsupported by evidence — It is important to separate the grain from the chaff and to reject a spurious defence which is mere bluster — However, in doing so, the Court does not need to be satisfied that the defence is likely to succeed — The Court does not at this stage examine the merits of the dispute except to the extent indicated above — So long as a dispute truly exists in fact and is not spurious, hypothetical or illusory, the adjudicating authority has to reject the application.

Apr 12, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Section 105(1) — Challenge to interlocutory orders — Rejection of an application under Order 2 Rule 2 CPC does not preclude the party from raising that issue again in an appeal against the final decree, as per Section 105(1) CPC, unless a separate appellate remedy is expressly provided.

Apr 12, 2026 sclaw
Arbitration

Arbitration and Conciliation Act, 1996 — Section 11 — Appointment of Arbitrator — Scope of Inquiry — Limited to prima facie existence of arbitration agreement — Questions like ‘accord and satisfaction’, limitation, dishonesty, frivolity and arbitrability of subject matter are to be left to the arbitral tribunal under Section 16, reflecting the principle of Kompetenz-Kompetenz.

Apr 12, 2026 sclaw