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: Service

Service Matters
Service

Constitution of India, 1950 — Article 309 — Tripura Civil Service Rules, 1967 and Tripura Police Service Rules — Recruitment Rules framed under Article 309 have statutory force — Executive instructions (New Recruitment Policy) cannot override statutory rules unless rules are amended — Cancellation of a recruitment process at an advanced stage (after main examination) based on an executive policy change without amending statutory rules is unjustified and arbitrary.

Aug 31, 2025 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF TRIPURA AND ANOTHER Vs. SAMUDRA DEBBARMA AND OTHER ( Before : J.K. Maheshwari and Rajesh Bindal, JJ. ) Civil Appeal Nos.…

Service Matters
Service

Disciplinary Proceedings — Charges — Proof — Constable found 12 kms from camp when permitted to visit hospital — Detained by civilians due to unwarranted activities affecting reputation of Force — Charge of leaving camp without permission not proved, but being found at distant residential colony instead of hospital and subsequent detention sufficiently proved conduct unbecoming of member of Armed Forces.

Aug 31, 2025 sclaw

2025 INSC 1055 SUPREME COURT OF INDIA DIVISION BENCH CONST. AMAR SINGH Vs. UNION OF INDIA AND OTHER ( Before : Pamidighantam Sri Narasimha and Atul S. Chandurkar, JJ. )…

Service Matters
Service

Police Service — Discipline — Unauthorized Absence — Dismissal justified — Unauthorized absence from duty, especially in a disciplined force, constitutes gross indiscipline. When a member of a disciplined force remains absent without permission or intimation for a considerable period, dismissal from service is justified, provided due procedure is followed.

Aug 31, 2025 sclaw

2025 INSC 1056 SUPREME COURT OF INDIA DIVISION BENCH STATE OF PUNJAB AND OTHERS Vs. EX. C. SATPAL SINGH ( Before : J.K. Maheshwari and Vijay Bishnoi, JJ. ) Civil…

Service Matters
Service

Service Law — Employee’s Plea for Mercy — An employee’s statement pleading innocence and seeking forgiveness for any mistake indirectly admits guilt and warrants mercy. Evidence in Departmental Inquiry — Findings in a departmental inquiry are based on preponderance of probabilities, not strict proof beyond reasonable doubt, and the High Court’s view that findings were based on conjecture and surmises was legally unsustainable if evidence supported the findings

Aug 23, 2025 sclaw

2025 INSC 1010 SUPREME COURT OF INDIA DIVISION BENCH STATE BANK OF INDIA AND OTHERS Vs. RAMADHAR SAO ( Before : Rajesh Bindal and Manmohan, JJ. ) Civil Appeal No.…

Service Matters
Service

Interpretation of Statute and Notifications — ‘Any’ University does not mean only within the State — The phrase “in any State-aided University or College” in a notification extending retirement age was interpreted to include experience from universities or colleges outside the State of West Bengal. The court found that confining the benefit to experience within West Bengal had no rational nexus or object, making it artificial, discriminatory, and violative of equality principles.

Aug 1, 2025 sclaw

2025 INSC 910 SUPREME COURT OF INDIA DIVISION BENCH SUBHA PRASAD NANDI MAJUMDAR Vs. THE STATE OF WEST BENGAL SERVICE AND OTHERS ( Before : Pamidighantam Sri Narasimha and Manoj…

Service Matters
Service

Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 13(2) and Rule 14, Appendix 3 — Disciplinary proceedings for major penalties — Initiation of by authority competent to impose minor penalties — Permissible — Rule 13(2) allows a disciplinary authority competent to impose minor penalties to institute proceedings for major penalties, even if not competent to impose major penalties itself. – Charge Sheet — Validity of issuance by General Manager (Telecommunications) for major penalties — Held valid as the General Manager is competent to impose minor penalties and Rule 13(2) permits initiation of proceedings for major penalties by such an authority.

Jul 29, 2025 sclaw

2025 INSC 898 SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS Vs. R. SHANKARAPPA ( Before : Sanjay Kumar and Satish Chandra Sharma, JJ. ) Civil Appeal…

Service Matters
Pension Railways Act Service

Pension Law — Family Pension — Eligibility of ‘Substitutes’ in Railways — deceased husband of the appellant was appointed as a ‘Substitute Waterman’ and died in harness after serving for 9 years, 8 months, and 26 days — Railways denied family pension on the grounds that his service was not regularized and did not meet the 10-year qualifying period for family pension — Appellant contended that as per Indian Railway Establishment Manual Vol-I, Rule 1515 and Railway Service (Pension) Rules, 1993, especially Rule 75(2)(a), substitutes with continuous service of one year are entitled to family pension. Held, deceased had acquired temporary status and completed more than one year of continuous service, thus eligible for family pension.

Jul 20, 2025 sclaw

2025 INSC 855 SUPREME COURT OF INDIA DIVISION BENCH MALA DEVI Vs. UNION OF INDIA AND OTHERS ( Before : Sanjay Karol and Satish Chandra Sharma, JJ. ) Civil Appeal…

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Environment

Environment Law — Environmental Clearance — Prior clearance — Mandatory character — Prior environmental clearance under EIA Notification, 2006 is mandatory, being founded on the precautionary principle and couched in imperative terms — Word “prior” and the graded four-stage screening, scoping, public consultation and appraisal process render an anterior assessment the sine qua non of the clearance regime — Decriminalisation of contraventions under Jan Vishwas (Amendment of Provisions) Act, 2023 does not alter this mandatory character.

Aug 2, 2026 sclaw
Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415 — Appeal — Maintainability — Conviction recorded for first time by appellate court reversing acquittal — An appeal under Section 374 CrPC (Section 415 BNSS) is not maintainable against a judgment of conviction recorded by a Sessions Court while exercising appellate jurisdiction and reversing an order of acquittal passed by the Trial Court — No such second appeal is contemplated under CrPC or BNSS — The only remedy available is revision under Section 397 r/w 401 CrPC (Section 438 r/w 442 BNSS)

Aug 2, 2026 sclaw
Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 44B — “Carriage” of passengers — Meaning and scope of — Cruise operations by non-resident shipping entity — Held, the word “carriage” under Section 44B cannot be restrictively construed to mean movement only from Port A to Port B. A round-trip cruise voyage, where passengers have the option to disembark at intermediate ports without compulsion to return to the originating port, constitutes carriage of passengers within the meaning of Section 44B. Provision of incidental on-board entertainment and hospitality does not alter the essential character of the activity as carriage of passengers.

Aug 2, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Scope of inquiry — Mini-trial impermissible — At the stage of considering quashing of an FIR, the Court’s inquiry is confined to whether the allegations, taken at face value, prima facie disclose commission of a cognizable offence — Court cannot conduct a “mini-trial” by sifting evidence, assessing probabilities, or evaluating witness credibility — High Court exceeding these limits by examining trap proceedings, absence of personal recovery, and departmental enquiry findings, held impermissible.

Aug 2, 2026 sclaw