Supreme Court of India Judgements

47295 Judgements hosted as on 11/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Service

Service Matters
Service

Delhi Judicial Service Rules 1970 – Rule 14(c) – HELD permit the High Court as a one-time measure to allow those candidates who were within the age cut-off of 45 years during the recruitment years 2020 and 2021 to participate in the ensuing DHJS examinations – the last date for the receipt of applications shall stand extended to 26 March 2022 while the examination shall be held on 3 April 2022, in those terms

Mar 18, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH HIGH COURT OF DELHI — Appellant Vs. DEVINA SHARMA — Respondent ( Before : Dr Dhananjaya Y Chandrachud, A S Bopanna and Hima Kohli,…

Service Matters
Service

No order as to Claim of salary etc – This gives a clear indication that upon an order being passed by the appellate authority finding the termination of employee to be illegal and leaves it there, it would not ipso facto inevitably follow that the employee will become entitled to claim the salary for the entire period consequent upon his being found to be entitled to reinstatement.

Mar 6, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUKHDARSHAN SINGH — Appellant Vs. THE STATE OF PUNJAB AND OTHERS — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. ) Civil…

Service Matters
Service

Application for permission to file review petition – Review Petition is now preferred by those who were not parties to the litigation with an application seeking permission to file Review Petition – No reason to grant the permission as prayed for – Consequently, the instant Review Petition is closed.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VIJAY PRATAP YADAV AND OTHERS — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Uday Umesh Lalit and Ajay…

Service Matters
Service

HELD constitutional courts while exercising their power of judicial review under Articles 226 or 227 of the Constitution would not assume the role of the appellate authority where jurisdiction is circumscribed by limits of correcting errors of law or procedural errors leading to manifest injustice or violation of principles of natural justice

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GENERAL MANAGER(OPERATION-1)/ APPELLATE AUTHORITY, UCO BANK AND OTHERS — Appellant Vs. KRISHNA KUMAR BHARDWAJ — Respondent ( Before : Ajay Rastogi and Abhay S.…

Service Matters
Service

Power of judicial review in the matters of disciplinary inquiries, exercised by the departmental/appellate authorities discharged by constitutional courts under Article 226 or Article 136 of the Constitution of India is well circumscribed by limits of correcting errors of law or procedural errors leading to manifest injustice or violation of principles of natural justice.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH REGIONAL MANAGER, UCO BANK AND ANOTHER — Appellant Vs. KRISHNA KUMAR BHARDWAJ — Respondent ( Before : Ajay Rastogi and Abhay S. Oka, JJ.…

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Election Laws Municipal Laws

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Procedural Violation Will Not Vitiate Seizure But Can Affect Evidentiary Value

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Victim Also Has Right To Seek Speedy Trial Like Accused

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Arbitration

Once Prima Facie Existence Of Arbitration Agreement Shown, Dispute Must Be Referred To Arbitration

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