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

Service Law – Recruitment Process – Public Employment – Merely because a recruitment agency is not in a position to satisfy the Court, a relief cannot be extended to a candidate deprived as it will have a cascading effect not only on the said recruitment, but also to numerous others as well.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE TELANGANA RESIDENTIAL EDUCATIONAL INSTITUTIONS RECRUITMENT BOARD — Appellant Vs. SALUVADI SUMALATHA AND ANOTHER — Respondent ( Before : A. S. Bopanna and M.…

Service Matters
Service

(a) whether the appellant was entitled to withdraw her prospective resignation before the effective date; (b) whether the acceptance of her resignation by the trust was final, binding and irrevocable; and (c) what relief could be granted to the appellant – The court allowed the appeal and set aside the orders of the College Tribunal and the High Court

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. MRS. SUMAN V. JAIN — Appellant Vs. MARWADI SAMMELAN THROUGH ITS SECRETARY AND OTHERS — Respondent ( Before : J.K. Maheshwari and K.V.…

Service Matters
Service

Institute had deviated from the original selection procedure and introduced a new criterion of “relevant subject” for PG Degree, which was not prescribed in the notification – The Court also held that the appellant was entitled to 6 marks for his additional qualification, which would have made him the highest in the list

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANOJ KUMAR — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Pamidighantam Sri Narasimha and Sandeep Mehta, JJ. ) Civil…

Service Matters
Service

Class-IV employee, when in financial hardship, may represent directly to the superior but that by itself cannot amount to major misconduct for which punishment of termination from service should be imposed – It is trite law that ordinarily the findings recorded by the Inquiry Officer should not be interfered by the appellate authority or by the writ court – Appellant is reinstated in service with all consequential benefits – Order of termination set-aside – Appeal allowed.

Feb 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHATRAPAL — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : B.R. Gavai and Prashant Kumar Mishra, JJ. )…

Service Matters
Service

No finding has been recorded by the authorities that the army personnel had as of fact, produced such certificates or that their explanation claiming that no such certificates were furnished by them is completely false – In effect, the authorities have not dealt with the explanations/claims of army personnel – Army personnel shall be reinstated with all consequential benefits – Appeals allowed.

Feb 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NO.2809759H EX-RECRUIT BABANNA MACHCHED — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Bela M. Trivedi and Pankaj Mithal, JJ.…

Service Matters
Service

Gujarat Civil Services (Pension) Rules, 2022 – Rule 25 – Pension – It is well settled that pension scheme(s) floated by the State Government form a part of delegated beneficial legislation; and ought to be interpreted widely subject to such interpretation not running contrary to the express provisions of the Pension Rules – Furthermore, it would be relevant to underscore that the State Government is a model employer; and ought to uphold principles of fairness and clarity.

Feb 18, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINOD KANJIBHAI BHAGORA — Appellant Vs. STATE OF GUJARAT AND ANOTHER — Respondent ( Before : Vikram Nath and Satish Chandra Sharma, JJ. )…

Service Matters
Service

Jharkhand Superior Judicial Service (Recruitment, Appointment and Conditions of Service) Rules, 2001 – Rules 11, 14 and 30 – Judicial Service – Change of Selection criteria – Selection process of District Judge Cadre – Part of the Full Court Resolution of the Jharkhand High Court dated 23.03.2023 by which it was decided that only those candidates who have secured at least 50% marks in aggregate shall be qualified for appointment to the post of District Judge is quashed – Writ petitions allowed.

Feb 18, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUSHIL KUMAR PANDEY AND OTHERS — Appellant Vs. THE HIGH COURT OF JHARKHAND AND ANOTHER — Respondent ( Before : Aniruddha Bose and Sanjay…

Service Matters
Service

CSIR’s argument that respondent no. 1 was not graded as ‘Good’ whereas respondent nos. 2 & 3 were graded as ‘Very Good’ was irrelevant because the promotion of respondent nos. 2 & 3 had been interfered with by the High Court holding them to be ineligible for the post – In view of the above facts, the Court held that the action of the appellant-CSIR in denying promotion to respondent no. 1 upon the post of Under Secretary was rightly reversed by the High Court.

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DIRECTOR GENERAL, COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH(CSIR) — Appellant Vs. J.K. PRASHAR AND OTHERS — Respondent ( Before : Pamidighantam Sri Narasimha and…

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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