Supreme Court of India Judgements

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

Category: Land Acquisition

Land Acquisition

Land Acquisition Act, 1894, S.I8—Market Value—Fruit bearing trees–Appellants submitted that since the holding is very small and since the people have been dependent and the income from the fruit bearing trees they would go by the calculation on the basis of income from fruit bearing trees only and not on basis of land value–Ordered accordingly

Jul 8, 2018 sclaw

(2017) 4 LawHerald(SC) 2880 : (2018) 2 Scale 338 SUPREME COURT OF INDIA DIVISION BENCH ISMAIL HUSHEN GHANCHI — Appellant Vs. NATIONAL HIGHWAYS AUTHORITY OF INDIA — Respondent ( Before : Kurian Joseph and…

Land Acquisition

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, S.24—Lapsing of Proceedings—Non-acceptance of compensation—Whether deposit of compensation amount with treasury is valid tender—Whether interest is payable on amount deposited in treasury—Whether non acceptance of compensation by land owners would result in lapse of proceedings—Matter referred to larger bench.

Jun 15, 2018 sclaw

(2018) 1 AllWC 372 : (2018) 1 BCR 1 : (2017) DNJ 1120 : (2018) 1 KarLR 151 : (2017) 4 LawHerald(SC) 2954 : (2018) 1 RCR(Civil) 431 : (2017) 6 RecentApexJudgments(RAJ) 440 :…

Land Acquisition

Land Acquisition—Lapsing of Proceedings—In section 24(2) of the Act of 2013 in the expression ‘paid’ it is not necessary that the amount should be deposited in court as provided in section 31 (2) of the Act of 1894—Deposit in treasury is a valid tender.

Jun 12, 2018 sclaw

(2018) AIR(SCW) 824 : (2018) AIR(SC) 824 : (2018) 1 LawHerald(SC) 383 : (2018) 2 Scale 1 SUPREME COURT OF INDIA FULL BENCH INDORE DEVELOPMENT AUTHORITY — Appellant Vs. SHAILENDRA (DEAD)THROUGH LRS. — Respondent…

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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