Service Archives - Page 32 of 91 - Supreme Court of India Judgements

May 17, 2026 6:00 pm

HELD the medical condition was kept in view by the No.1 Selection Board and all competent authorities, in the backdrop of employability and there is no other additional medical disability acquired by the respondent during the period of time lag, if any.

May 24, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH UNION OF INDIA AND OTHERS — Appellant Vs. BRIGADIER JAVED IQBAL — Respondent ( Before : Indira Banerjee and A.S. Bopanna, JJ. ) Civil…

Service

HELD according to the said University, though the employment was contractual but the employee was entitled to get all the benefits of a regular employee – Appellant’s services could not have been terminated without following the principles of natural justice – Appellant is directed to be reinstated with continuity in service

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH K. RAGUPATHI — Appellant Vs. THE STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ.…

Service

Posts of Constable (General) – If the information disclosed in the application form was found to be wrong and incomplete, such an application form was liable to be rejected at any stage of the selection process.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH STATE OF RAJASTHAN AND OTHERS — Appellant Vs. CHETAN JEFF — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal…

Service

When the Pension Regulations and the GPF Scheme are read together, the necessary conclusion is that an employee must give his option for either continuing to be a member of the CPF Scheme or to switch over to the Pension and GPF Scheme. HELD that an employee had no inherent right to demand extension for exercising the switchover option.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH UNIVERSITY OF DELHI — Appellant Vs. SMT. SHASHI KIRAN AND OTHERS ETC. — Respondent ( Before : Uday Umesh Lalit and Vineet Saran, JJ.…

Service

Uttar Pradesh State Universities Act, 1973 – Section 31 – Termination – Selection of the appellant was done after following the selection procedure as prescribed by the 1973 Act – Appellant had served for a period of 12 years before the order directing his termination was passed by Chancellor – Termination of appellant is not sustainable in law.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH RAM CHANDRA — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ. )…

Service

Entire selection process/recruitment process was found to be fraudulent and it was found that there was a manipulation in the resolution and as such no resolution was passed to appoint – Order of cancellation of appointment upheld.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH RESHMA SULTANA — Appellant Vs. THE STATE OF KARNATAKA AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…

Service

HELD showing undue favour to a party under the guise of passing judicial orders is the worst kind of judicial dishonesty and misconduct. Appeal of delinquent judicial officer – dismissed.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH MUZAFFAR HUSAIN — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Belam. Trivedi, JJ.…

Service

HELD we record our approval with the reasoning and conclusions in the impugned judgment in favour of the +2 lecturers to the effect that they are indeed the members of the Subordinate Educational Service

May 8, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH STATE OF BIHAR AND OTHERS — Appellant Vs. SHYAMA NANDAN MISHRA — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. ) Civil…

Service

Administrative Tribunals (Procedure for Appointment of Members) Rules, 2011 – Rule 9(4) – There cannot be any manner of doubt that a conscious decision was taken by the Selection Committee not to recommend the extension of tenure of the respondent – Order of extension of term of appointment is set aside – Appeal allowed.

May 8, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH UNION OF INDIA AND OTHERS — Appellant Vs. NAVNEET KUMAR — Respondent ( Before : L. Nageswara Rao and B. R. Gavai, JJ. )…

Service

Criminal case indeed was of trivial nature – Order of discharge passed by the competent authority is not sustainable – Appeal allowed.

May 8, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PAWAN KUMAR — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Ajay Rastogi and Sanjiv Khanna, JJ. ) Civil Appeal…

You missed

State Laws

[MPID Act, S. 2(c) & 2(d)] – Amounts advanced with promise of return and interest qualify as “deposit” accepted by “financial establishment” under the Act. – Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999 Section 2(c) and Section 2(d) — Deposit and Financial Establishment — Amounts advanced to individuals with promise of repayment with interest constitute a “deposit” under Section 2(c) and the recipients are “financial establishments” under Section 2(d) of the MPID Act, irrespective of the transaction being termed as a “loan” — The nomenclature of the transaction is not determinative; the essential attributes of the transaction are key.

May 17, 2026 sclaw

Bhartiya Nagrik Suraksha Sanhita Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 432 — Constitution of India, 1950 — Article 72 & 161— Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 473 & 477 — Premature release of a prisoner — Rejection of recommendation — Non-speaking order — Order rejecting premature release must provide reasons and reflect due application of mind — Absence of reasons renders the order bald and impossible to ascertain if relevant factors were considered — Violates principles of natural justice and frustrates judicial review.

May 17, 2026 sclaw

Constitution

[Central Sales Tax Act, 1956, S. 3] – No State can levy VAT on inter-State sales; taxation power for inter-State trade vests exclusively with the Union. – Constitution of India, 1950 — Article 269 — Taxes on sale or purchase of goods in the course of inter-State trade or commerce — Levied and collected by Union but assigned to States — Parliament’s power to formulate principles for determining when such sale/purchase takes place — State legislature’s power restricted to intra-State sales.

May 17, 2026 sclaw

C P C

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5 — Striking off defence for non-deposit of rent — This is a drastic consequence and the power to strike off a defence is not to be exercised mechanically — The court must consider whether there has been substantial compliance and whether the default is wilful or contumacious. [

May 17, 2026 sclaw

Category: Service

You missed