Supreme Court of India Judgements

47080 Judgements hosted as on 29/03/2026 - Search (FREE), Subscribe, Read & Download

Category: Land Acquisition

Land Acquisition

Acquisition of Land–Declaration under Section 6 made after expiry of one year from the date of publication of the notification under Section 4(1) of the Act, would be void and of no effect. Temporary Injunction–Stay Order–Vacation of–There is no warrant for the proposition, that unless an order of stay passed once, even for the limited period is vacated by an express order or otherwise; the same would continue to operate.

Apr 7, 2017 sclaw

2007(1) LAW HERALD (SC) 619 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 324 of 2007…

Land Acquisition

Notification–Issuance of a fresh declaration under Section 6 of the Act after withdrawing the earlier one issued under Section 6 of the Act did not have the effect of rendering the notification under Section 4 ineffective and in fructuous. Reference–Plea of on authorised possession cannot be taken under Section 18 of the L.A. Act. Compensation–Assessment of compensation, does involve some rational guess work.

Apr 6, 2017 sclaw

2007(1) LAW HERALD (SC) 57 IN THE SUPREME COURT OF INDIA  Before The Hon’ble Mr. Justice B. P. Singh The Hon’ble Mr. Justice Altamas Kabir Appeal (Civil) 1330 of 1997;…

Land Acquisition

Acquisition of Land–Interest of solatium–No separate claim necessary before High Court–Could be claimed even in state appeal. Acquisition of Land–Interest on solatium–When conditions are satisfied; the award of interest is consequential and involved only arithmetical calculation and not application of judicial mind.

Mar 28, 2017 sclaw

2007(1) LAW HERALD (SC) 6 IN THE SUPREME COURT OF INDIA  Before The Hon’ble Mr. Justice B. P. Singh The Hon’ble Mr. Justice Altamas Kabir Appeal (Civil) 5785 of 2006…

You missed

Land Acquisition National Highways Authority Act

National Highways Act, 1956 — Amendments and compensation provisions — Section 3-J introduced in 1997 removed applicability of Land Acquisition Act, 1894 (1894 Act) provisions for solatium and interest — Overturned by various High Courts, including reading down Sections 3-G and 3-J to grant solatium and interest — Subsequently, Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (2013 Act) and its amended provisions extended to NH Act — Court clarified that landowners acquired lands under NH Act between 1997 and 2015 are entitled to solatium and interest — Review Petition filed by NHAI arguing financial burden was underestimated rejected, but clarification on delayed claims issued.

Mar 29, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102 — Applicability — Provision contemplates a situation where a judgment debtor transfers property after institution of suit to a person who then obstructs execution — Not applicable where respondents derived title from independent registered sale deeds, not from the judgment debtor.

Mar 29, 2026 sclaw
Land Acquisition

Land Acquisition Act, 1894 — Section 28-A — Re-determination of compensation — Second application for re-determination based on High Court award maintainable even after accepting compensation based on Reference Court award — Principle of merger means appellate court’s award supersedes earlier award, entitling landowners to benefit from higher compensation — Object of Section 28-A is to ensure equality in compensation among similarly placed landowners.

Mar 29, 2026 sclaw
Electricity Act

Electricity Act, 2003 — Section 61, 86 — Tariff determination and Generation Based Incentive (GBI) — State Electricity Regulatory Commission (SERC) has exclusive power to determine tariff — Ministry of New and Renewable Energy (MNRE) introduced GBI to incentivise renewable energy generation — GBI is intended to be over and above the tariff fixed by SERC — SERC must consider GBI while determining tariff, but not necessarily deduct it — SERC’s power to determine tariff includes considering incentives — Parliament’s allocation of funds for GBI does not prevent SERC from considering it in tariff — SERC must exercise its power harmoniously with other stakeholders to achieve policy objectives.

Mar 29, 2026 sclaw