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

A presumption ought to have been drawn in favour of the validity of the marriage between the deceased and the appellant-wife, more so, when during his life time, the deceased had approached the respondent authorities for seeking deletion of the name of his previous wife from his service record and for endorsement of the name of the appellant- wife, which was duly acted upon by the respondents – Pensionary benefits granted.

Aug 26, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SMT. SHIRAMABAI W/O PUNDALIK BHAVE & OTHERS — Appellant Vs. THE CAPTAIN, RECORD OFFICER FOR O.I.C. RECORDS, SENA CORPS ABHILEKH, GAYA, BIHAR STATE AND…

Service Matters
Service

A writ of certiorari, being a high prerogative writ, should not be issued on mere asking – Supreme Court explained that a court which has jurisdiction over a subject matter has jurisdiction to decide wrong as well as right, and when the Legislature does not choose to confer a right of appeal against that decision, it would be defeating its purpose and policy if a superior court were to rehear the case on the evidence and substitute its own finding in certiorari

Aug 20, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CENTRAL COUNCIL FOR RESEARCH IN AYURVEDIC SCIENCES & ANOTHER — Appellant Vs. BIKARTAN DAS AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y.…

Service Matters
Service

Jammu and Kashmir Civil Service Regulations, 1956 – Article 77­D – Claim for Pay Protection – High Court was erroneous when it came to the conclusion that the appellant was not appointed on a substantive basis and, therefore, she does not satisfy the criteria laid down by Article 77­D – Benefit of pay protection granted.

Aug 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  ASMA SHAW — Appellant Vs. THE ISLAMIA COLLEGE OF SCIENCE AND COMMERCE SRINAGAR KASHMIR AND OTHERS — Respondent ( Before : Abhay S. Oka…

Service Matters
Service

Army Act, 1950 – Sections 39(b) and 63 – Dismissal from Service – Army driver – Unauthorizedly absent for 108 days – Habitual offender -One must be mindful of the fact that discipline is the implicit hallmark of the Armed Forces and a non-negotiable condition of service – Order dismissal from Service upheld.

Jul 31, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH EX SEPOY MADAN PRASAD — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Hima Kohli and Rajesh Bindal, JJ. )…

Service Matters
Service

Re-instatement – Back wages – The appellant established unemployment at least until August 1997 – Based on the salary figures provided, the appellant’s gross salary on the date of reinstatement was Rs. 18,830, while it was approximately Rs. 4,000 per month at the time of removal – An amount of Rs.3 lakhs is ordered to be paid to the appellant in lieu of back wages.

Jul 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAMESH CHAND — Appellant Vs. MANAGEMENT OF DELHI TRANSPORT CORPORATION — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Civil…

Service Matters
Compensation Service

Employees Compensation – Death in accident – Relationship of employer and employee has not been proved before the Commissioner – Same being the basic requirement to be fulfilled for claiming compensation under the Employees Compensation Act, 1923, the appellants may not be entitled to receive any compensation.

Jul 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SHANTABAI ANANDA JAGTAP AND ANOTHER — Appellant Vs. JAYRAM GANPATI JAGTAP AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,…

Compassionate Appointment Service

Service Law – Compassionate appointment – If the monthly income is less than 60% of the total emoluments (which the deceased was drawing at the time of death) less Tax @ 15% (if the income is more than Rs. 10,000/- p.m.) the case for compassionate appointment can be considered

Jul 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BANK OF BARODA AND OTHERS — Appellant Vs. BALJIT SINGH — Respondent ( Before : B.V. Nagarathna and Manoj Misra, JJ. ) Civil Appeal…

You missed

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