Supreme Court of India Judgements

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

Category: Land Acquisition

Land Acquisition

Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 – Section 24(2) – Land Acquisition Act, 1894 – Sections 4, 5A and 6, 17(1) – De­notification- the land acquisition could not be said to be illegal in any manner. There is no room for making indulgence to quash the land acquisition proceedings.

Oct 28, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH JAGJIWAN COOP. GROUP HOUSING SOCIETY LTD. AND OTHERS — Appellant Vs. LT. GOVERNOR, NCT OF DELHI AND OTHERS — Respondent ( Before : Arun…

Land Acquisition

Civil Procedure Code, 1908 (CPC) – Order 21 Rule 97, Order 21 Rule 99, Order 7 Rule 11, Order 21 Rule 25 and Order 21 Rule 35(3) – Land Acquisition Act, 1894 – Section 4 – Delivery of possession by police help to the decree holder cannot be granted and stands vitiated in absence of any orders by the Court for providing such police assistance. In peculiar circumstances delivery of land not interfered with

Oct 21, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH OM PARKASH AND ANOTHER — Appellant Vs. AMAR SINGH AND ANOTHER — Respondent ( Before : Navin Sinha and B.R. Gavai, JJ. ) Civil…

Land Acquisition

Land Acquisition Act, 1894 – Section 31 A – Review of award – It is settled legal proposition that unless the statute/rules so permit, the review application is not maintainable in case of judicial/quasi­judicial orders -the law on the point can be summarised to the effect that in the absence of any statutory provision providing for review, entertaining an application for review or under the garb of clarification /modification/ correction is not permissible

Oct 19, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH NARESH KUMAR AND OTHERS — Appellant Vs. GOVT. OF NCT OF DELHI — Respondent ( Before : Arun Mishra, Vineet Saran and S. Ravindra…

Land Acquisition

Arbitration and Conciliation Act, 1996 – Section 34 – National Highways Act, 1956 – Section 3J – Land Acquisition Act, 1894 – Sections 23 and 28 – Constitution of India, 1950 – Article 14 – Solatium and interest – Provisions of the Land Acquisition Act relating to solatium and interest contained in Section 23(1A) and (2) and interest payable in terms of section 28 proviso will apply to acquisitions made under the National Highways Act.

Sep 30, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND ANOTHER — Appellant Vs. TARSEM SINGH AND OTHERS — Respondent ( Before : R.F. Nariman and Surya Kant, JJ. )…

Land Acquisition

High Court has erred in quashing and setting aside the acquisition proceedings on the ground that the same have lapsed as the award was not declared within a period of two years from the date of declaration under Section 6 of the Act – High Court has committed a grave error in not excluding the period of interim stay granted by it in writ petition – Even grant of interim stay of possession would also save lapsing of the acquisition – Appeal allowed.

Sep 8, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH THE STATE OF MAHARASHTRA AND OTHERS — Appellant Vs. M/S MOTI RATAN ESTATE AND ANOTHER — Respondent ( Before : Arun Mishra, M.R. Shah…

Land Acquisition

There was a steep increase in the price of land in the 1990s-The material on record suggests that the Secretariat and several other commercial complexes came up just opposite the land acquired during the period—Keeping in view locational advantage of land acquired, percentage of cumulative increase enhanced from 5% per annum to 12% per annum

Apr 21, 2019 sclaw

2019(2) Law Herald (SC) 934 : 2019 LawHerald.Org 730 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice L. Nageshwara Rao Hon’ble Mr. Justice M.R. Shah Civil Appeal No.…

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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