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

Appointment – Members of the teaching faculty of the University be it Lecturer or Assistant Professor are entrusted with teaching, which is to be imparted according to academic calendar – It is in the interest of the University that all doubts regarding appointment of teachers are raised within a period of three months to have an early decision by Chancellor to give quietus to the disputes in the University.

Feb 7, 2021 sclaw

(2021) 2 SCALE 227 SUPREME COURT OF INDIA FULL BENCH POORAN CHAND — Appellant Vs. CHANCELLOR AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R.…

Service Matters
Service

Voluntary Retirement – Bank employee – Where the appointing authority does not refuse to grant the permission for retirement before the expiry of the period specified in the notice, there shall be deemed acceptance of the voluntary retirement application and the retirement shall become effective from the date of expiry of the period mentioned in the notice.

Jan 24, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH INDIAN BANK AND ANOTHER — Appellant Vs. MAHAVEER KHARIWAL — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah, JJ. )…

Service Matters
Service

Qualifications and Mode of Recruitment – Rules were issued by the High Court in exercise of the power under the Constitution of Jammu & Kashmir – These Rules had the approval of the Governor also – Therefore, the contention of the respondents that the office order issued by the Chief Justice was ultra vires, is completely untenable.

Jan 19, 2021 sclaw

1/8 SUPREME COURT OF INDIA FULL BENCH ASHOK KUMAR AND OTHERS ETC. ETC. — Appellant Vs. THE STATE OF JAMMU AND KASHMIR AND OTHERS — Respondent ( Before : S.A.…

Service Matters
Service

Candidates who have ranked lower in the 2019 selection and were unable to obtain appointments cannot appropriate the vacancies of a subsequent year to themselves – To allow such a claim would be an egregious legal and constitutional error – Judgment of the High Court cannot be sustained – Appeal allowed.

Jan 17, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH HIGH COURT OF KERALA — Appellant Vs. RESHMA A. AND OTHERS ETC. — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Indira Banerjee,…

Service Matters
Service

CAS promotion, the incumbent teacher must have holding a substantive sanctioned post, as much as CAS promotion being a personal promotion to the incumbent teacher – promotion under the scheme, is to be given benefit only from the entry of service of such incumbent into the University – Action of university upheld writ dismissed

Dec 17, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH REGISTRAR, KARNATAKA UNIVERSITY AND ANOTHER — Appellant Vs. DR. PRABHUGOUDA AND ANOTHER — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R.…

Service Matters
Service

Respondent could not be treated to be part of Category ‘C’ from the date of his initial appointment i.e. 1.8.1985 as he was neither a graduate nor a trained teacher when he was appointed. Also, Respondent was not even a trained teacher on the date of his appointment and thus cannot claim seniority on such ground from the date of his initial appointment – Appeal allowed.

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH MADHAVI — Appellant Vs. CHAGAN AND OTHERS — Respondent ( Before : L. Nageswara Rao, Hemant Gupta and Ajay Rastogi, JJ. ) Civil Appeal…

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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