Supreme Court of India Judgements

47250 Judgements hosted as on 17/05/2026 - Search (FREE), Subscribe, Read & Download

Category: Service

Service Matters
Service

EPF Pension – Principal questions arise for consideration are whether there would be a cut-off date under paragraph 11(3) of the Employees Pension Scheme and whether the decision in R.C. Gupta & Ors. Etc. etc. vs. Regional Provident Fund Commissioner Employees Provident Fund Organization & Ors. Etc., (2018) 4 SCC 809 would be the governing principle on the basis of which all these matters must be disposed of. Referred to a larger bench.

Aug 30, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE EMPLOYEES PROVIDENT FUND ORGANISATION AND ETC. — Appellant Vs. SUNIL KUMAR B AND ETC. — Respondent ( Before : Uday Umesh Lalit and…

Service Matters
Service

‘ Creamy layer’ HELD Economic criterion cannot be the sole criterion for identifying ‘creamy layer’ – In spite of Section 5(2) of the 2016 Act making it mandatory for identification and exclusion of ‘creamy layer’ to be on the basis of social, economic and other relevant factors, the State of Haryana has sought to determine ‘creamy layer’ from backward classes solely on the basis of economic criterion and has committed a grave error in doing so

Aug 30, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PICHRA WARG KALYAN MAHASABHA HARYANA (REGD.) AND ANOTHER — Appellant Vs. THE STATE OF HARYANA AND ANOTHER — Respondent ( Before : L. Nageswara…

Service Matters
Service

Reservation – Employees who are members of the SC/ST/OBC – HELD Person is entitled to claim the benefit of reservation in either of the successor State of Bihar or State of Jharkhand but would not be entitled to claim the privileges and benefits of reservation simultaneously in both the States and if that is permitted, it will defeat the mandate of Articles 341(1) and 342(1) of the Constitution.

Aug 30, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PANKAJ KUMAR — Appellant Vs. STATE OF JHARKHAND AND OTHERS — Respondent ( Before : Uday Umesh Lalit and Ajay Rastogi, JJ. ) Civil…

Service Matters
Service

Appointment of appellant can only be construed as irregular and not illegal – Appellant is held entitled to be regularized with all consequential benefits – Appeal allowed. Finding recorded by the Division Bench of the High Court in respect of nature of the appointment of the appellant being illegal is thus not liable to be sustained – Her rejection of the claim for regularization on the ground of her appointment being illegal by the impugned order is patently erroneous.

Aug 22, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NEELIMA SRIVASTAVA — Appellant Vs. THE STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : S.Abdul Nazeer and Krishna Murari, JJ. )…

Service Matters
Service

Determination of seniority – High Court by which it was resolved that the merit of candidates in LCE would not be relevant for altering inter se seniority in the feeder cadre – Seniority of the Petitioners which has been determined prior to the 2017 Rules cannot be disturbed – Petitioners will not be adversely affected by Rule 11 (4) (b) of the 2017 Rules which alters the criteria for determination of seniority from merit to inter se seniority in the lower cadre – Resolution set aside – Petition allowed.

Aug 15, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PREM NARAYAN SINGH AND OTHERS — Appellant Vs. HON’BLE HIGH COURT OF MADHYA PRADESH — Respondent ( Before : L. Nageswara Rao and Aniruddha…

Service Matters
Service

Enhancement of Age of superannuation – HELD enhancement of the age of superannuation is a ‘public function’ channelised by the provisions of the statute and the service regulations, the doctrine of promissory estoppel cannot be used to challenge the action of NOIDA – Though NOIDA sought the approval of the State government for the enhancement with ‘immediate effect’ , it never intended or portrayed to have intended to give retrospective effect to the prospectively applicable Government order

Aug 8, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY AND ANOTHER — Appellant Vs. B. D. SINGHAL AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud…

Service Matters
Service

Daily wagers who have completed 10 years or more of continuous service with a minimum of 240 days in each calendar year as on 31.12.1999 shall be regularized as regular employees with effect from 01.01.2000 and shall be placed in the time-scale of pay applicable to the corresponding lowest grade in the university subject to certain terms and conditions

Aug 7, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VICE CHANCELLOR ANAND AGRICULTURE UNIVERSITY — Appellant Vs. KANUBHAI NANUBHAI VAGHELA AND ANOTHER — Respondent ( Before : L. Nageswara Rao and Aniruddha Bose,…

Service Matters
Service

Caste Certificate Rules – High Court grossly erred in failing to appreciate that the appellant held a valid caste certificate from the competent authority in the State of Maharashtra under Rule 6(1)(a) in Form 10 in accordance with the prescribed procedure, the genuineness and validity of which was not in question before it – Furthermore, the appellant was not seeking the reserved status for the purpose of education or employment

Aug 7, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ARUNA — Appellant Vs. THE STATE OF MAHARASHTRA AND OTHERS — Respondent ( Before : Navin Sinha and R. Subhash Reddy, JJ. ) Civil…

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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