Supreme Court of India Judgements

47195 Judgements hosted as on 25/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Land Acquisition

Land Acquisition

Maharashtra Regional and Town Planning Act, 1966 – Sections 19, 22, 22(b), 22(c) and 31(5) – Under the MRTP Act, in the Development Plan, the Planning Authority and/or the Appropriate Authority has to make the provisions for the public purposes mentioned in Clauses (b) and (c) of Section 22 and sub-section (5) of Section 31 of the MRTP Act – in the facts and circumstances of this case, when land is found to be unsuitable and unusable for the purposes for which it has been reserved, Corporation cannot be compelled to pay a huge compensation for such a useless and unsuitable land.

Feb 26, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE KOLHAPUR MUNICIPAL CORPORATION AND OTHERS — Appellant Vs. VASANT MAHADEV PATIL (DEAD) THROUGH L.R.S AND OTHERS — Respondent ( Before : M.R. Shah…

Land Acquisition

Land Acquisition Act, 1894 – Acquisition of land – Notification – Once the very acquisition and the notifications under Sections 4 and 6 were the subject matter of other proceedings pending before the High Court, in order to avoid any further conflicting orders HC not to decide appeals separately. Remanded

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M.P. HOUSING BOARD AND ANOTHER — Appellant Vs. SATISH KUMAR BATRA AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…

Land Acquisition

Land Acquisition Act, 1894 – Sections 4 and 18 – Land acquisition – Compensation – Determination of market value – High Court has erred in law in holding that since the land of the sale exemplars is of irrigated agricultural land whereas the land acquired is unirrigated, is not the reasonable yardstick to determine market value of the land as the land in question is close to already developed area – Appeal allowed.

Feb 6, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MADHUKAR S/O GOVINDRAO KAMBLE AND OTHERS — Appellant Vs. VIDARBHA IRRIGATION DEVELOPMENT CORPORATION AND OTHERS — Respondent ( Before : Hemant Gupta and V.…

Land Acquisition

Whether the Award passed by a Lok Adalat under Section 20 of the Legal Services Authorities Act, 1987 can form the basis for redetermination of compensation as contemplated under Section 28A of the the Land Acquisition Act, 1894 – Held, An application under Section 28A of the Act cannot be maintained on the basis of an award passed by the Lok Adalat under Section 20 of 1987 Act

Feb 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY (NOIDA) — Appellant Vs. YUNUS AND OTHERS — Respondent ( Before : K.M. Joseph and Pamidighantam Sri Narasimha, JJ.…

Land Acquisition

Land Acquisition Act, 1894 has been incorporated into the Bangalore Development Authority Act, 1976 -HELD High Court erred in holding that in view of the repeal of LA Act by coming into force of 2013 Act, the corresponding provisions of 2013 Act would regulate acquisition proceedings under the BDA Act and that this would include determination of compensation in accordance with 2013 Act

Jan 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BANGALORE DEVELOPMENT AUTHORITY AND ANOTHER — Appellant Vs. THE STATE OF KARNATAKA AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Sanjiv…

Land Acquisition

Land Acquisition Act, 1894 – Section 48(1) – Acquisition – Housing and development – Release of land – A notification under Section 48(1) does not warrant any notice or opportunity of hearing, to the original land owners – If at all any person will be aggrieved by the Notification under Section 48(1), it will be the beneficiary of the acquisition, which in this case is the Parishad, and not the land owners – Therefore, This Court can understand if the Parishad makes out a grievance that their rights were taken away by the notification under Section 48(1)

Dec 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH U.P. AVAS EVAM VIKAS PARISHAD THROUGH HOUSING COMMISSIONER AND ANOTHER — Appellant Vs. NOOR MOHAMMAD AND OTHERS — Respondent ( Before : Hemant Gupta…

Land Acquisition

Land Acquisition Act, 1894 – Section 18(1) – Fixation of market value – Reference to Court – Fixation of market value in a Reference under Section 18(1) of the Land Acquisition Act, 1894 necessarily involves some guesswork – Guesswork is required to be made by adopting one of the well-recognized methods, such as the comparison method or capitalization method.

Dec 12, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SOMAN — Appellant Vs. INLAND WATERWAYS AUTHORITY OF INDIA AND ANOTHER — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ. )…

Land Acquisition

Land Acquisition Act, 1894 – Section 18 – Acquisition of Land – Compensation – Suppression of material facts -appellants have not disclosed the filing of the suit and its dismissal and also the dismissal of the appeal against the judgment of the civil court, the appellants have to be non-suited on the ground of suppression of material facts – They have not come to the court with clean hands and they have also abused the process of law – Therefore, they are not entitled for the extraordinary, equitable and discretionary relief.

Dec 12, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHRI K. JAYARAM AND OTHERS — Appellant Vs. BANGALORE DEVELOPMENT AUTHORITY AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Krishna Murari,…

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Land Acquisition

Land Acquisition and Development — Public Purpose De-reservation — Subject land originally earmarked for High School was de-reserved by competent authority due to insufficient area; subsequent sale to private individuals was upheld by civil courts and its finality was not challenged.

Apr 25, 2026 sclaw
Contempt

Contempt of Courts Act, 1971 — Sections 2(c), 19 — Criminal Contempt — Scandalising the court — An advocate’s public allegations against a sitting judge, made via a press conference and repeated in court applications, can constitute criminal contempt by scandalising the court, lowering its authority, and interfering with judicial proceedings — Such conduct is unbecoming of a legal professional and undermines public confidence in the judiciary.

Apr 25, 2026 sclaw
Service

Recruitment Rules and Advertisement — Essential Qualifications — Work Experience — In absence of a specific rule or advertisement provision, a recruiting agency cannot relax essential eligibility criteria by treating a higher qualification as a replacement for a mandatory essential qualification — A preference for a higher qualification operates only for eligible and meritorious candidates and does not override or supplant the primary requirement of essential eligibility.

Apr 25, 2026 sclaw
Labour Cases

Industrial Disputes Act, 1947 — Section 10 — Relief of back wages and regularisation — Employee illegally terminated, ordered reinstatement with back wages by Labour Commissioner and Industrial Court — Employer challenged, but interim order for back wages deposit was made and employee reinstated as daily wager — Employee sought regularisation after completing 180 days of service, granted by Industrial Court from the date of 180 days completion as per settlement clause — Employer failed to comply timely, only regularising employee on a sanctioned post after many years, imposing new conditions contrary to prior orders — Supreme Court held that employer cannot impose new conditions limiting regularisation contrary to earlier unchallenged orders and settlement terms, and reversed High Court’s decision setting aside back wages order.

Apr 25, 2026 sclaw