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

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…

Service Matters
Service

Uttar Pradesh Regularisation of Ad hoc Appointments HELD Determination of Seniority – Services rendered by the ad hoc appointees prior to their regularisation as per the 1979 Rules shall not be counted for the purpose of seniority, vis-à-vis, the direct recruits who were appointed prior to 1989 and they are not entitled to seniority from the date of their initial appointment in the year 1985.

Aug 7, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RASHI MANI MISHRA AND OTHERS — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and…

Service Matters
Service

Penalty of compulsory retirement from the post of Additional District and Sessions Judge – Multiple transactions showing deposits and withdrawals of substantial amounts of money, it cannot be said that Full Court was not justified in taking the view that it did – Compulsory retirement upheld

Aug 4, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJINDER GOEL — Appellant Vs. HIGH COURT OF PUNJAB AND HARYANA AND ANOTHER — Respondent ( Before : Uday Umesh Lalit and Ajay Rastogi,…

Service Matters
Service

Criterion of “seniority – cum – merit” in the matter of promotion postulates that given the minimum necessary merit requisite for efficiency of administration, the senior, even though less meritorious, shall have priority and a comparative assessment of merit is not required to be made

Aug 1, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH TEK CHAND AND OTHERS — Appellant Vs. BHAKRA BEAS MANAGEMENT BOARD (B.B.M.S.) AND OTHERS — Respondent ( Before : Navin Sinha and R. Subhash…

Service Matters
Service

Service Law – Higher Pay Scale – Grant of benefits of higher pay scale to the Central/State Government employees stand on different footing than grant of pay scale by an instrumentality of the State – Employees of Punjab State Co-operative Milk Producers Federation are entitled to pay scale equivalent to their counterparts in State of Punjab

Jul 18, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PUNJAB STATE CO-OPERATIVE MILK PRODUCERS FEDERATION LIMITED AND ANOTHER — Appellant Vs. BALBIR KUMAR WALIA AND OTHERS — Respondent ( Before : Sanjay Kishan…

Service Matters
Service

Termination – Back wages -The High Court in fact set aside the direction of the Tribunal to reinstate by creating a supernumerary post – This is not challenged by Respondent No. 1 – It directed only that the appointment of the Respondent No. 1 be made in the vacancy – Therefore, the claim of Respondent No. 1 for back wages from the date of termination is at any rate clearly untenable.

May 2, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF ODISHA AND OTHERS — Appellant Vs. KAMALINI KHILAR AND ANOTHER — Respondent ( Before : Uday Umesh Lalit and K.M. Joseph, JJ.…

Service Matters
Service

Implementation of MACPS for civilian employees – Whether the Government of India is justified in implementing the Modified Assured Career Progression Scheme (‘MACPS’) – This Court find force in the submission made by the learned Additional Solicitor General that uniform implementation of MACPS for civilian employees w.e.f. 01.01.2006 would result in large scale recoveries of amounts paid in excess.

May 2, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. R.K. SHARMA AND OTHERS — Respondent ( Before : L. Nageswara Rao and Vineet Saran, JJ. ) Civil…

You missed

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