Supreme Court of India Judgements

47250 Judgements hosted as on 17/05/2026 - Search (FREE), Subscribe, Read & Download

Category: National Highways Authority Act

Land Acquisition National Highways Authority Act

National Highways Act, 1956 — Section 3A(1) and 3G(1) — Compensation — Applicability of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (2013 LA Act) — Held that provisions of 2013 LA Act regarding determination of compensation apply to land acquisition under NH Act.

May 14, 2026 sclaw

2026 INSC 480 SUPREME COURT OF INDIA DIVISION BENCH PROJECT DIRECTOR, NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. ALFA REMIDIS LTD. AND OTHERS ( Before : Sanjay Kumar and K. Vinod…

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

2026 INSC 291 SUPREME COURT OF INDIA DIVISION BENCH NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. TARSEM SINGH AND OTHERS ( Before : Surya Kant, CJI and Ujjal Bhuyan, J. )…

National Highways Authority Act Tenders & Contracts

National Highways Act, 1956 — National Highways Fee (Determination of Rates and Collection) Rules, 2008 — The Court concluded that it would be impossible to return the collected toll/fee to the road users, and any order modifying the interim order would be detrimental and harmful to the road users as additional amounts would have to be collected to make up for the cost of the highway — Therefore, the Court allowed the present appeal and set aside the judgment of the High Court — The Court also directed that the amount lying deposited in the nationalized bank along with interest may now be utilized by NHAI and would be treated as toll/fee collected from the users, and it would be accounted towards the actual cost to be recovered.

Aug 18, 2024 sclaw

2024 INSC 556 SUPREME COURT OF INDIA FULL BENCH CHAIRMAN, NATIONAL HIGHWAYS AUTHORITY OF INDIA AND ANOTHER — Appellant Vs. ARVIND KUMAR THAKUR AND ANOTHER — Respondent ( Before :…

Arbitration National Highways Authority Act

National Highways Authority of India Act, 1988 – Section 3 – Arbitration and Conciliation Act 1996 – Sections 34 and 37 – NHAI awarded a contract to Hindustan Construction Company Ltd. for the Allahabad Bypass Project, leading to disputes over additional costs – The main issues involved claims for increased rates of royalty, sales tax, forest transit fees, and payment for embankment work – NHAI argued that price adjustments should be based on the Wholesale Price Index (WPI) and that embankment construction was part of clearing and grubbing activities – Hindustan Construction argued that additional costs due to subsequent legislation were admissible separately – The Arbitral Tribunal awarded additional costs for increased royalty, forest transit fees, and payment for embankment work – The High Court confirmed the award, and the Supreme Court upheld the concurrent findings, stating that the interpretation of contract terms by the Arbitral Tribunal was reasonable – The Supreme Court dismissed appeals, finding no merit in the challenges to the Arbitral Tribunal’s award and the High Court’s judgments.

May 12, 2024 sclaw

2024 INSC 388 SUPREME COURT OF INDIA DIVISION BENCH NATIONAL HIGHWAYS AUTHORITY OF INDIA — Appellant Vs. M/S HINDUSTAN CONSTRUCTION COMPANY LTD. — Respondent ( Before : Abhay S. Oka…

Land Acquisition National Highways Authority Act

National Highways Authority Act, 1956 – Section 3H – When it comes to resolving the dispute relating to apportionment of the amount determined towards compensation, it is only the Principal Civil Court of original jurisdiction which can do so – Principal Civil Court means the Court of the District Judge.

Jul 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINOD KUMAR AND OTHERS — Appellant Vs. DISTRICT MAGISTRATE MAU AND OTHERS — Respondent ( Before : B.R. Gavai and J.B. Pardiwala, JJ. )…

You missed

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