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

Service Law – Appointment to post of Junior Engineer/(Electrical)-Respondent HPSEB is directed to process the candidature of all applicants, including the degree holders who participated, and depending on the relative merits, proceed to issue the final selection list of all successful candidates, after holding interviews, etc.

Apr 10, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PUNEET SHARMA AND OTHERS ETC — Appellant Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD LIMITED AND ANOTHER ETC. — Respondent ( Before : Uday Umesh…

Service Matters
Service

Appellant was not entitled to claim benefit of military service for purpose of seniority for appointment to Punjab Civil Service (Executive Branch) since the benefit of Rule 4(1) of 1972 Rules was not continued in 1982 Rules. His seniority was to be governed by statutory rules applicable after the enforcement of 1982 Rules – Appeal dismissed.

Mar 29, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH JAGMOHAN SINGH DHILLON ETC.ETC. — Appellant Vs. SATWANT SINGH AND OTHERS — Respondent ( Before : Ashok Bhushan, S. Abdul Nazeer and Hemant Gupta,…

Service Matters
Service

In the present case, 440 vacancies were advertised; they were to be considered together; obviously, in respect of older vacancies which arose for previous years, the qualifications applicable for the vacancy years were applicable – None of the appellants disputed that they were ineligible in terms of the old rules, as they did not hold the requisite intermediate qualifications in the science stream – Appellants’ contention, in this regard too, consequently fails – Appeal dismissed.

Mar 29, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUMAN DEVI AND OTHERS — Appellant Vs. STATE OF UTTARAKHAND AND OTHERS — Respondent ( Before : L. Nageswara Rao and S. Ravindra Bhat,…

Service Matters
Service

Suspension – Manipulation in weight measurement – Chairman of the Administrative Committee to be a Disciplinary Authority – Since the Chairman of the Administrative Committee happens to be the Registrar, the decision to impose punishment may not require prior approval

Mar 28, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH CHAIRMAN ADMINISTRATIVE COMMITTEE U.P. MILK UNION AND DAIRY FEDERATION CENTRALIZED SERVICES — Appellant Vs. JAGPAL SINGH — Respondent ( Before : Uday Umesh Lalit,…

Service Matters
Service

Held, Selection in respect of 3295 posts was undertaken in accordance with the directions issued by this Court in Ashish Kumar Yadav and Ors. vs. State, (2018) 17 SCC 398, State Government and its functionaries were obliged to go strictly in order of merit and apply the principle of reservation with the availability of 3295 additional posts, in the re-working exercise, if the candidates who were already selected against reserved posts were entitled to be considered against open category posts, that exercise cannot be termed as illegal or invalid on any count.

Mar 21, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH PRAMOD KUMAR SINGH AND OTHERS — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Uday Umesh Lalit, S. Ravindra…

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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