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

Order passed by the learned Single Judge as well as the impugned judgment and order passed by the Division Bench of the High Court directing to pay additional 2% in addition to the existing pay to the post of Assistant Executive Engineer (Electrical) from the date of their initial appointment is/are hereby quashed and set aside.

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KARNATAKA POWER TRANSMISSION CORPORATION LIMITED AND OTHERS — Appellant Vs. SRI. B. G. MANAMOHANA PRIYANKA AND OTHERS — Respondent ( Before : M.R. Shah…

Service Matters
Service

Appointment to post of Sub Inspector of Police – Eligibility – Remanded to DB of HC that it will be open for the Division Bench to call for the expert’s opinion on the questions of which their answers were alleged to be incorrect for which the objections were raised so that if ultimately it is found that the answers with respect to some questions were incorrect and consequently, the marks are added and they may become eligible.

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SACHIT KUMAR SINGH AND OTHERS ETC. ETC. — Appellant Vs. THE STATE OF JHARKHAND AND OTHERS ETC. ETC. — Respondent ( Before : M.R.…

Service Matters
Service

Work Charged Establishment Revised Service Conditions (Repealing) Rules, 2013 – Rule 5(v) – Pension – after rendering of service as work charged for number of years and thereafter when their services have been regularized, they cannot be denied the pension on the ground that they have not completed the qualifying service for pension – That is why, the service rendered as work charged is to be counted and/or considered for the purpose of qualifying service for pension

May 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UDAY PRATAP THAKUR AND ANOTHER — Appellant Vs. THE STATE OF BIHAR AND OTHERS — Respondent ( Before : M.R. Shah and C.T. Ravikumar,…

Service Matters
Service

HELD appellants had already got three promotions before they got themselves transferred to Kerala University. The salary drawn by them of the higher post was protected – special class of employees were already drawing salary of the higher post which in terms of the policy for inter-university transfer was protected, though they were placed at the bottom of the seniority at the entry level.

May 3, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SMT. SASIKALA DEVI. P — Appellant Vs. THE STATE OF KERALA AND ANOTHER — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,…

Service Matters
Service

By the very nature of the science that they practice and with the advancement of science and modern medical technology, the emergency duty that Allopathy doctors are capable of performing and the trauma care that they are capable of providing, cannot be performed by Ayurved doctors – both categories of doctors are certainly not performing equal work to be entitled to equal pay

Apr 30, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF GUJARAT AND OTHERS ETC. — Appellant Vs. DR. P. A. BHATT AND OTHERS ETC. — Respondent ( Before : V. Ramasubramanian and…

Service Matters
Service

Appellants are entitled to financial upgradation under the ACP Scheme on completion of requisite regular service ignoring the higher qualification prescribed for the next higher post as grant of such benefit is not actually a promotion but only financial upgradation and if the higher qualification is insisted it would frustrate the purpose of the entire scheme.

Apr 30, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AMRESH KUMAR SINGH AND OTHERS .ETC.ETC. — Appellant Vs. THE STATE OF BIHAR AND OTHERS .ETC.ETC. — Respondent ( Before : B.R. Gavai and…

Constitution Service

Constitution of India, 1950 – Article 14 – Penalty imposed must be commensurate with the gravity of the misconduct, and that any penalty disproportionate to the gravity of the misconduct would be violative of Article 14 of the Constitution – In the armed forces of the Union, including the paramilitary forces, utmost discipline, unity of command et al are the sine qua non – That said, the doctrine of proportionality still holds the field.

Apr 16, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH B. S. HARI COMMANDANT — Appellant Vs. UNION OF INDIA & ORS. R1: UNION OF INDIA, MINISTRY OF HOME AFFAIRS R2: DIRECTOR GENERAL, BORDER…

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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