Supreme Court of India Judgements

46855 Judgements hosted as on 16/09/2025 - Search (FREE), Subscribe, Read & Download

Category: Service

Service Matters
Service

LIC recruitment – Regularization – All persons who are found to be eligible on the above norm shall be entitled to compensation computed at the rate of Rs 50,000 for every year of service or part thereof – Payment of compensation at the above rate shall be in lieu of reinstatement, and in full and final settlement of all claims and demands of the workers in lieu of regularisation or absorption.

May 1, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH RANBIR SINGH — Appellant Vs. SK ROY, CHAIRMAN, LIFE INSURANCE CORP. OF INDIA AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud,…

Service Matters
Service

HELD there appears no reason for withholding the names of the present appellants and merely because they were appointed at a later point of time, would not deprive them from claiming to become a member of Tamil Nadu Pension Rules, 1978, which is applicable to the employees who were appointed on or before 1st April, 2003.

Apr 28, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH P. RANJITHARAJ — Appellant Vs. THE STATE OF TAMIL NADU AND OTHERS — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ.…

Service Matters
Service

Payment of Gratuity Act, 1972 – Sections 1(3)(c), 2(a) and 3(1)(b) – Anganwadi centres – Right of Children to Free and Compulsory Education Act, 2009 – Section 11 – The 1972 Act will apply to Anganwadi centres and in turn to Anganwadi Workers (AWWs) and Anganwadi Helpers (AWHs) – Anganwadi centres are establishments contemplated by clause (b) of sub­section (3) of Section 1 of the 1972 Act

Apr 26, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MANIBEN MAGANBHAI BHARIYA — Appellant Vs. DISTRICT DEVELOPMENT OFFICER DAHOD AND OTHERS — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ.…

Service Matters
Service

Claim of back wages HELD It is needless to point out that in the first instance, there is an obligation on the part of the employee to plead that he is not gainfully employed. It is only then that the burden would shift upon the employer to make an assertion and establish the same.

Apr 25, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ALLAHABAD BANK AND OTHERS — Appellant Vs. AVTAR BHUSHAN BHARTIYA — Respondent ( Before : Indira Banerjee and V. Ramasubramanian, JJ. ) Special Leave…

Service Matters
Service

Service Law – Teacher is entitled to get the benefits of enhanced age of superannuation of 65 years at par with his counterpart teachers serving in Government Colleges and Universities – Teacher shall be entitled to all consequential and monetary benefits including the arrears of salaries and allowances for the intervening period, as if he would have been retired at the age of 65 years

Apr 24, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. JACOB THUDIPARA — Appellant Vs. THE STATE OF MADHYA PRADESH AND OTHERS — Respondent ( Before : M. R. Shah and B.V. Nagarathna,…

Service Matters
Service

HELD It is not in dispute that the appointment of all the applicants/respondents/teachers have been made directly by the respective Management without following the procedure as prescribed under the Rules/Statute. It is a trite law that the appointments made in contravention of the statutory provisions are void ab initio.

Apr 24, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF ODISHA AND OTHERS ETC. ETC. — Appellant Vs. SULEKH CHANDRA PRADHAN ETC. ETC. — Respondent ( Before : L. Nageswara Rao and…

Service Matters
Service

Service Law – Public servant – Removal to compulsory retirement – Corrupt charges – – Fraud by way of fraudulent withdrawal in 85 RD accounts and by way of non-credit of deposits in 71 RD accounts and defrauded a sum of Rs.16,59,065 – Mere deposit of defrauded amount no lenient view – Dismissal converted compulsory retirement

Apr 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. M. DURAISAMY — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal…

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Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 223(d) — Persons accused of different offences committed in the course of the same transaction may be charged and tried together — Legislative intent is to prevent multiplicity of proceedings, avoid conflicting judgments, and promote judicial economy while ensuring fairness — Segregation without legally recognized grounds like distinct facts, severable evidence, or demonstrated prejudice, is impermissible.

Sep 16, 2025 sclaw
Anticipatory Bail

Penal Code, 1860 (IPC) — Sections 420, 463, 465, 467, 468, 471, 474 read with Section 34 — Offences relating to cheating and forgery — Anticipatory bail — Rejection challenged — Appellants, public servants at the time, accused of certifying mutation entries based on forged documents — High Court rejected anticipatory bail — Supreme Court affirmed the High Court’s decision

Sep 16, 2025 sclaw
Constitution

Waqf Act, 1995 (as amended) — Challenge to constitutional validity of amendments — Petitioners contended that amendments are ultra vires the Constitution, violating fundamental rights including Articles 14, 15, 19, 21, 25, 26, 29, 30 and 300A. Respondents argued for legislative competence and presumption of validity of enactments. Court emphasized that statutes should only be declared unconstitutional if there is a clear, glaring, and undeniable violation of constitutional principles or fundamental rights, or if manifestly arbitrary, and that courts must strive to uphold legislative validity.

Sep 16, 2025 sclaw
Consumer

Consumer Protection Act, 1986 — Section 25 — Enforcement of orders — Pre-2002 amendment and post-2019 Act, all orders could be enforced as decrees. The period between 15.03.2003 to 20.07.2020 saw an anomaly where only interim orders (and monetary recovery) were clearly enforceable under Section 25, leaving final non-monetary orders in a gap. Interpretation of Statutes — Casus omissus — Court can fill gaps in legislation using interpretative tools like purposive construction when literal interpretation leads to absurdity or defeats the object of the Act, especially for remedial legislation like the Consumer Act.

Sep 2, 2025 sclaw