Supreme Court of India Judgements

47295 Judgements hosted as on 02/08/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Maintenance

Cr P C Maintenance

Criminal Procedure Code, 1973 (CrPC) — Section 125(4) — Application of principles to facts — Remand — Trial Court erred in holding that the adultery issue could only be decided at final adjudication, rendering the statutory scheme otiose; since photographic/electronic evidence of adultery was placed on record requiring evaluation, the Trial Court was directed to decide the S. 125(4) application on merits, with interim maintenance continuing till such decision — matter remanded.

Aug 2, 2026 sclaw

2026 INSC 778 SUPREME COURT OF INDIA DIVISION BENCH HIMANSHU CHORDIA Vs. STATE OF RAJASTHAN AND ANOTHER ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Criminal Appeal…

Maintenance Matrimonial

Matrimonial law — Maintenance — Deductions from husband’s salary — Voluntary deductions for asset creation (e.g., loan repayments) cannot dilute primary maintenance obligation — Husband’s duty to maintain spouse is primary and continuing, enabling wife to live with dignity.

Apr 18, 2026 sclaw

2026 INSC 370 SUPREME COURT OF INDIA DIVISION BENCH DEEPA JOSHI Vs. GAURAV JOSHI ( Before : Sanjay Karol and Augustine George Masih, JJ. ) Criminal Appeal No. ….of 2026…

Maintenance

Hindu Adoptions and Maintenance Act, 1956 — Sections 21(vii) and 22 — Maintenance of Dependents — Widow of Son — Legal entitlement to claim maintenance from the estate of the deceased father-in-law — Interpretation of “any widow of his son” under Section 21(vii) — The phrase “any widow of his son” is clear and unambiguous, applying to a son’s widow irrespective of whether the son died before or after the father-in-law’s demise — The word “predeceased” cannot be added to or inferred before “son” in Section 21(vii) — A daughter-in-law who becomes a widow after the death of her father-in-law is a ‘dependant’ upon his estate and entitled to claim maintenance under Section 22. (Paras 3, 7, 10, 15, 16, 22, 29)

Jan 18, 2026 sclaw

2026 INSC 54 SUPREME COURT OF INDIA DIVISION BENCH KANCHANA RAI Vs. GEETA SHARMA AND OTHERS ( Before : Pankaj Mithal and S.V.N. Bhatti, JJ. ) Civil Appeal Nos…..of 2026…

Maintenance

Hindu Marriage Act, 1956 — Sections 12 and 13 — Family Courts Act, 1984 — Sections 6 and 9 — Irretrievable breakdown of marriage — Where the parties have agreed to a divorce but are in dispute over maintenance or permanent alimony, the court must determine the quantum of maintenance based on a balanced consideration of various factors, including the financial status of both parties, the standard of living during the marriage, and the reasonable needs of the dependent spouse — The court should aim to ensure that the dependent spouse is not reduced to destitution, while also avoiding an unreasonable financial burden on the other spouse.

Feb 4, 2025 sclaw

2025 INSC 135 SUPREME COURT OF INDIA DIVISION BENCH SAU. JIYA Vs. KULDEEP ( Before : Vikram Nath and Prasanna B. Varale, JJ. ) Civil Appeal No….of 2025 (SLP (C)…

Maintenance

Hindu Adoption and Maintenance Act, 1956 – Section 18 – Maintenance to wife – Enhancement of – Husband serving as Assistant Manager, BSNL and his salary is Rs. 1,05,871 (Rupees One Lakh Five Thousand Eight Hundred and Seventy One) per month – Monthly maintenance enhanced form Rs. 10,000 to Rs. 20,000

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH YAGWATI @ POONAM — Appellant Vs. GHANSHYAM — Respondent ( Before : Vikram Nath and Satish Chandra Sharma, JJ. ) Civil Appeal Nos. 1318-1319…

Joint Family Property Maintenance

Constitution of India, 1950 – Article 142 – (CrPC) – S 125(3) – Maintenance to wife – Fails to comply with the order for payment of maintenance – Husband abandoned the wife, and virtually fled to Australia – Recovery of arrears of maintenance on the ground that she lives with her widowed mother, on whom she is dependent expenses. for including litigation expenses – This Court is not powerless, but can issue appropriate directions, and even decrees, for doing complete justice between the parties – In other words, the power under Article 142 is meant to supplement the existing legal framework – Directions issued for sale of joint/coparcenary property

Nov 1, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANMOHAN GOPAL — Appellant Vs. THE STATE OF CHHATTISGARH AND ANOTHER — Respondent ( Before : S. Ravindra Bhat and Aravind Kumar, JJ. )…

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Accident

Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased

Aug 16, 2026 sclaw
Property Matters Transfer Of Property Act

Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.

Aug 16, 2026 sclaw
C P C

Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.

Aug 16, 2026 sclaw
Customs & Excise

Extended Period Of Limitation Under Proviso To Section 11A, Central Excise Act Cannot Be Invoked When Facts Are Known To Department Without Wilful Suppression A. Central Excise Act, 1944 — Section 35L — Maintainability of appeal before Supreme Court — Preliminary objection raised by Department that appeal does not come under Section 35L as issue had no relation to rate of duty or valuation — Held, issue raised regarding extended period of limitation on ground of non-inclusion of certain costs in assessable value has an inextricable link with valuation of goods for purposes of assessment — Issue raised in show cause notice fundamentally dealt with valuation of goods — Supreme Court declined to relegate matter to High Court after almost a decade of pendency — Preliminary objection rejected.

Aug 16, 2026 sclaw