Supreme Court of India Judgements

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Category: Limitation

Limitation

Limitation Act, 1963 – Section 5- Condonation of Delay – in any event the petitioner herein cannot claim benefit of an interim order from the date of disposal of the Writ Appeal – In such event, though this Court has condoned the delay, the grant of an order of statusquo at that juncture was without reference to all these aspects.

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH HANUMAPPA (SINCE DECEASED) BY HIS LRS. AND OTHERS — Appellant Vs. THE STATE OF KARNATAKA AND OTHERS — Respondent ( Before : S. A.…

Limitation

Vigilantibus Non Dormientibus Jura Subveniunt – The law will assist only those who are vigilant about their rights and not those who sleep over them. Appellate Tribunal was empowered to condone the delay upto a period of period of 45 days – Therefore, the appellants cannot claim the benefit of the order passed by this Court on 23.03.2020, for enlarging, even the period up to which delay can be condoned.

Sep 19, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH SAGUFA AHMED AND OTHERS — Appellant Vs. UPPER ASSAM PLYWOOD PRODUCTS PVT. LIMITED AND OTHERS — Respondent ( Before : S. A. Bobde,…

Limitation

Limitation Act, 1963 – Articles 2, 3, 22 and 113 – Civil Procedure Code, 1908 (CPC) – Order 7 Rules 11 an 11(d) – Rejection of plaint – Barred by law of limitation HELD having noticed from the averments in the plaint that the right to sue accrued to the appellant on receiving letter from the Senior Manager, dated 8.5.2002, and in particular letter dated 19.9.2002, and again on firm refusal by the respondents vide Advocate’s letter dated 23.12.2003 in response to the legal notice sent by the appellant on 28.11.2003; and once again on the follow up legal notice on 7.1.2005, the plaint filed in February, 2005 would be well within limitation – Appeal allowed.

Jun 7, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH SHAKTI BHOG FOOD INDUSTRIES LTD. — Appellant Vs. THE CENTRAL BANK OF INDIA AND ANOTHER — Respondent ( Before : A.M. Khanwilkar, Indira…

Limitation

Limitation Act, 1963, Section 12(2) — Limitation — Computation of — Exclusion of time for required obtaining certified copy — Courts are obliged to compute limitation on basis of endorsement as contained in certified copy — If there is any suspicion of unfair and/ or improper practice, remedy lies in initiating domestic inquiry or may be criminal investigation against concerned staff of Court responsible  for supply  of certified copies.    

Apr 1, 2020 sclaw

2020(1) Indian Civil Cases 635 (S.C.) SUPREME  COURT  OF INDIA Before :– INDIRA BANERJEE & M.R. SHAH, JJ. Petition for Special Leave to Appeal (C) No.24862 of 2019 Decided on…

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State Laws

[MPID Act, S. 2(c) & 2(d)] – Amounts advanced with promise of return and interest qualify as “deposit” accepted by “financial establishment” under the Act. – Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 Section 2(c) and Section 2(d) — Deposit and Financial Establishment — Amounts advanced to individuals with promise of repayment with interest constitute a “deposit” under Section 2(c) and the recipients are “financial establishments” under Section 2(d) of the MPID Act, irrespective of the transaction being termed as a “loan” — The nomenclature of the transaction is not determinative; the essential attributes of the transaction are key.

May 17, 2026 sclaw
Bhartiya Nagrik Suraksha Sanhita Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 432 — Constitution of India, 1950 — Article 72 & 161— Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 473 & 477 — Premature release of a prisoner — Rejection of recommendation — Non-speaking order — Order rejecting premature release must provide reasons and reflect due application of mind — Absence of reasons renders the order bald and impossible to ascertain if relevant factors were considered — Violates principles of natural justice and frustrates judicial review.

May 17, 2026 sclaw
Constitution

[Central Sales Tax Act, 1956, S. 3] – No State can levy VAT on inter-State sales; taxation power for inter-State trade vests exclusively with the Union. – Constitution of India, 1950 — Article 269 — Taxes on sale or purchase of goods in the course of inter-State trade or commerce — Levied and collected by Union but assigned to States — Parliament’s power to formulate principles for determining when such sale/purchase takes place — State legislature’s power restricted to intra-State sales.

May 17, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5 — Striking off defence for non-deposit of rent — This is a drastic consequence and the power to strike off a defence is not to be exercised mechanically — The court must consider whether there has been substantial compliance and whether the default is wilful or contumacious. [

May 17, 2026 sclaw