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

HELD maxim ‘noscitur a socilis’ whereby a word or phrase is not to be construed as if it stood alone but in the light of its surroundings words and particular general words, cannot be read in isolation, their colour and their content are derived from their context . The respondents having less percentage of member ship cannot be termed as ‘distinct category of government servants’. Appeal allowed.

Aug 12, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH GOVERNMENT OF INDIA AND OTHERS — Appellant Vs. ISRO DRIVERS ASSOCIATION — Respondent ( Before : Sanjay Kishan Kaul, Ajay Rastogi and Aniruddha…

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,…

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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