Supreme Court of India Judgements

46755 Judgements hosted as on 29/03/2025 - Search (FREE), Subscribe, Read & Download

Category: Limitation

Arbitration Limitation

Bank guarantee encashed in 2016 requisite amount stood transferred to Government account that was the end of the matter – This “Breaking Point” should be treated as the date at which the cause of action arose – statutory time period cannot be defeated on the ground that the parties were negotiating

May 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S B AND T AG — Appellant Vs. MINISTRY OF DEFENCE — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, CJI. and J. B.…

Direct Taxation Income Tax Act Limitation

Income Tax Act, 1961 – Section 150(2) – Clarification regarding waiver of limitation – Revenue to file an appropriate review application for the relief sought in the present application and as and when such review application is filed the same can be heard in the open court.

May 14, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRINCIPAL COMMISSONER OF INCOME TAX, CENTRAL-3 — Appellant Vs. ABHISAR BUILDWELL P. LTD. — Respondent ( Before : M.R. Shah and Sudhanshu Dhulia, JJ.…

Limitation Property Matters Waqf

Waqf Act, 1995 – Section 52 – Limitation Act, 1963 – Section 27 – Even in regard to a proceeding under the Act be it Section 52 if as on the date the action is taken, the title in the property stood vested with the person in possession by virtue of Section 27 of the Limitation Act then it may not be permissible to ignore the right which had been acquired.

Apr 16, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SABIR ALI KHAN — Appellant Vs. SYED MOHD. AHMAD ALI KHAN AND OTHERS — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ.…

Limitation

Limitation Act, 1963 – Articles 58 and 72 – Suit for declaration – Trial Court held that the suit was barred by limitation considering Articles 58 and 72 of the Limitation Act and when the same was confirmed by the First Appellate Court, the High Court ought not to have interfered with the said findings of facts in exercise of powers under Section 100 of the CPC.

Feb 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF HIMACHAL PRADESH AND OTHERS — Appellant Vs. CHANDERVIR SINGH NEGI — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. )…

Constitution Limitation

Army Act, 1950 – Sections 45 and 122 – Martial Proceedings – Period of limitation for trial – For the purpose of Section 122, the two dates will be relevant i.e., the date when the alleged offence comes to the knowledge of the person aggrieved and the date on which the authority competent to initiate action comes to know about the alleged offence

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH IC-56663X COL ANIL KUMAR GUPTA — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Uday Umesh Lalit, CJI., and Bela…

Limitation

Maxim lex fori, the Section provides that rules of limitation provided in a foreign jurisdiction are not applicable – However, the exception to this Rule is provided in Section 11 (2)(a), when the Contract i.e., the right itself expires – Similarly, Section 27 also recognizes the principle of extinguishment of Right to Property being an exception to the applicability of the Limitation Act, 1963.

Aug 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH M/S BHAGWANDAS B. RAMCHANDANI — Appellant Vs. BRITISH AIRWAYS — Respondent ( Before : K.M. Joseph and Pamidighantam Sri Narasimha, JJ. ) Civil Appeal…

Limitation

Limitation Act, 1963 – Section 5 – Limitation Act does not apply to the institution of civil suit in the Civil Court – National Commission has grossly erred in observing in the impugned order that the complainant would be at liberty to seek remedy in the competent Civil Court and that if he chooses to bring an action in a Civil Court, he is free to file an application under Section 5 of the Limitation Act, 1963.

Jan 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  SUNIL KUMAR MAITY — Appellant Vs. STATE BANK OF INDIA AND ANOTHER — Respondent ( Before : Sanjiv Khanna and Bela M. Trivedi, JJ.…

C P C Limitation

Application for condonation of delay, that as such no explanation much less a sufficient or a satisfactory explanation had been offered by respondents – High Court has not exercised the discretion judiciously – Reasoning given by the High Court while condoning huge delay of 1011 days is not germane – Court cannot enquire into belated and stale claims on the ground of equity – Delay defeats equity – Courts help those who are vigilant and “do not slumber over their rights”

Dec 19, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MAJJI SANNEMMA @ SANYASIRAO — Appellant Vs. REDDY SRIDEVI AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…

Limitation

Second Appeal – Specific performance of the contract – Non service of notice due to change of address – While dealing with the issue of condonation of delay in respect of matters pending at the appellate stage, has clearly observed that advocates usually inform the litigants who are to be in contact. Sometimes, they assure their clients that will give information to them as and when matter would be ripe for hearing – High Court erred in dismissing the second appeal solely on the ground of limitation.

Oct 10, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. YASHWANTRAO BHASKARRAO DESHMUKH — Appellant Vs. RAGHUNATH KISAN SAINDANE — Respondent ( Before : Indira Banerjee and J.K. Maheshwari, JJ. ) Civil Appeal…

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Cr P C

In a case involving cross-FIRs (alleging offences u/s 294(b), 323, 506(1) IPC) arising from a dispute between two practicing advocates pending since 2017, the Supreme Court, in the exercise of its jurisdiction under Article 142 of the Constitution, quashed the FIR against the appellants and also quashed the connected proceedings

Mar 29, 2025 sclaw
I P C

Conviction under Section 302 requires proof of premeditation or intention to kill; absence of such elements may lead to reduced charges, such as under Section 304 IPC, with sentencing considerations potentially based on time already served

Mar 25, 2025 sclaw
I P C

Mere presence at a crime scene, without evidence of an overt act or specific role, is insufficient to convict an individual as a member of an unlawful assembly, especially in cases involving large crowds and public disturbances

Mar 25, 2025 sclaw
Limitation

Limitation Act, 1963 — Section 5 — Extension of period of limitation in certain circumstances — Courts may liberally condone delays in appeals, especially by the State

Mar 25, 2025 sclaw