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 – Claim to re-employment – continuation in service – HELD the view in Indu Singh, 2017 SCC Online 1527 dealing with an identical statute, was correctly interpreted – Impugned judgment and orders of the High Court are set aside – Appellants consequently, to continue till the end of the following June on re-employment – Appeal allowed.

Oct 18, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH NAVIN CHANDRA DHOUNDIYAL — Appellant Vs. STATE OF UTTARAKHAND AND OTHERS — Respondent ( Before : Uday Umesh Lalit and S. Ravindra Bhat,…

Service Matters
Service

Service Law – Appointment – Contractual employees – Post of Computer Operator – No regular sanctioned post – High Court has committed a grave error in passing such an interim order restraining the appellant Corporation from appointing new set of contractual employees in place of original writ petitioners

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH RAJASTHAN STATE ROAD DEVELOPMENT AND CONSTRUCTION CORPORATION LIMITED — Appellant Vs. PIYUSH KANT SHARMA AND OTHERS — Respondent ( Before : Ashok Bhushan, R.…

Service Matters
Service

HELD Post of District Judge (Entry Level) – a criminal case against the appellant under Section 498A/406/34 IPC was pending which was registered on a complaint filed by the wife of the appellant – Such decision of the Committee was well within the jurisdiction and power of the Committee and cannot be said to be unsustainable – Mere fact that subsequently after more than a year when the person whose candidature has been cancelled has been acquitted cannot be a ground to turn the clock backward.

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ANIL BHARDWAJ — Appellant Vs. THE HON’BLE HIGH COURT OF MADHYA PRADESH AND OTHERS — Respondent ( Before : Ashok Bhushan and M.R. Shah,…

Service Matters
Service

Road Transport Corporation Act, 1950 – S 45 – Rajasthan State Road Transport Corporation Employees Corporation Pension Regulations, 1989 – Regulations 3, 3(1), 3(k) and 43 – Rejection of pension – HELD Merely because the respondent had withdrawn the entire CPF amount prior to his absorption would not make any difference because the CPF account was closed by the Board on the employee’s absorption – Appeal dismissed.

Sep 9, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND OTHERS — Appellant Vs. GOVERDHAN LAL SONI AND ANOTHER — Respondent ( Before : Ashok Bhushan and…

Service Matters
Service

Service Law – Recruitment – Post of District Judges (Entry Level) – Grievance of the petitioners is that despite being the senior most in the cadre of District Judges, HELD a person holding a judicial office is better placed, as he is assured of a career progression (though in a limited sense) after being placed in something like a conveyor belt. There is no such assurance for an advocate – Appeal Dismissed.

Sep 5, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH R. POORNIMA AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : S. A. Bobde, CJI., A. S.…

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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