Supreme Court of India Judgements

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Category: Service

Service Matters
Service

No Advantage To Candidate When The Very Selection Is Illegal HELD”In our view, considering the fact that the very selection and appointments were found to be illegal and invalid, no other advantage can be conferred upon the concerned candidates”, 8,882 ad-hoc teachers terminated.

Aug 6, 2020 sclaw

The Supreme Court has affirmed the termination of 8,882 ad-hoc teachers in Tripura. The bench comprising Justices UU Lalit and Vineet Saran observed that, as their very selection and appointments were found…

Service Matters
Service

Service Law – Appointment – Post of Medical Officer (Homeo) – 1% reservation was provided to the Hindu Nadar Community – Circular of the Commission could not adversely affect the claim of the appellants – Commission was bound to fill up the shortfall in the vacancies reserved for the Hindu Nadar Community.

Jul 29, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH DR. ASWATHY R.S. KARTHIKA AND OTHERS — Appellant Vs. DR. ARCHANA M. AND OTHERS — Respondent ( Before : L. Nageswara Rao, Hemant Gupta…

Service Matters
Service

Army Act, 1950 – Section 71 and 71(h) – General Court Martial – Cashiering from service – Pensionary benefits – If the penalty imposed by the Court Martial of cashiering from service is upheld, forfeiture of all the pensionary benefits of the Appellant is not automatic – In the absence of an order passed under Section 71 (h), the pension of the Appellant cannot be forfeited

Jul 29, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA AND OTHERS — Appellant Vs. LT. COL. S. S. BEDI — Respondent ( Before : L. Nageswara Rao, Hemant Gupta…

Service Matters
Service

Tamil Nadu Government Servants (Conditions of Service) Act, 2016 – Section 68 – Qualification for promotion to the post of Junior Bailiff – HELD 2016 Act actually replaces the General Rules for the Tamil Nadu State and Subordinate Services. But the Act does not override the Special Rules. Petition dismissed

Jul 25, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH R. PALANISAMY AND OTHERS — Appellant Vs. THE REGISTRAR GENERAL HIGH COURT OF MADRAS AND OTHERS — Respondent ( Before : S.A. Bobde,…

Service Matters
Service

Pension–Husband of appellant died in 1978–Pension claimed after 14 years under Rule 22-A–Rule 22-A made effective from September 1, 1982 with prospective effect–A right or a liability which was created for the first time, cannot be given a retrospective effect.

Jul 5, 2020 sclaw

Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Cyriac Joseph Civil Appeal Nos.7556-7557 of 2008 Panchi Devi v. State of Rajasthan {Decided on 18/12/2008} Important Point Pension–Husband…

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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