Supreme Court of India Judgements

47095 Judgements hosted as on 19/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Service

Service Matters
Service

Air Force Rules, 1969 – Rule 156 – Criminal Procedure Code, 1973 (CrPC) – Section 154 – Illegal transportation of Petrol, Oil & Lubricants – Tribunal held that the allegation against the Respondent being theft and misappropriation of kerosene and diesel, the loss caused due to theft required to be reported to the civil police as per Para 804(b) of the Regulations

Jan 20, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. CHANDRA BHUSHAN YADAV — Respondent ( Before : L. Nageswara Rao and Deepak Gupta, JJ. )…

Service Matters
Service

Service Law – Regularization – It is clear from the order of appointment of the appellant that she was provisionally appointed to the post of EDE – It was clarified in the appointment order itself that the provisional appointment will be terminated when regular appointment is made and that she shall have no claim for appointment to any post

Jan 20, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAMLESH — Appellant Vs. UNION OF INDIA THROUGH SECRETARY DEPARTMENT OF POST AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Deepak…

Service Matters
Service

Indian Defence Service of Engineers (Recruitment and Conditions of Service) Rules, 2016 – Rule 12 – Rules not apply to Army Officers – It is categorically laid down in Rule 12 of the IDSE Rules that the Rules shall not apply to Army Officers appointed on a tenure basis as they are governed by the Army Act and the Rules framed thereunder – There is no dispute that the Respondent was appointed on a tenure basis in accordance with the MES Regulations

Jan 16, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. BRIG. BALBIR SINGH (RETD.) — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ.…

Service Matters
Service

Service Law – Appointment – Direct recruitment to the posts of Administrative Officer/Assistant Assessor and Collector – Since the selection process has not been completed and keeping in view the mandate of the Statutory Rules – Appellants have no right to dispute the action of the Municipal Bodies to fill up the posts either by way of promotion or by deputation as such posts are being filled up in terms of mandate of the Rules

Jan 15, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MOHD. RASHID — Appellant Vs. THE DIRECTOR, LOCAL BODIES, NEW SECRETARIAT AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta,…

Service Matters
Service

Orissa Service Code, 1939 – Rule 72 – Departmental proceeding – Unauthorized leave overstay – In the present case, This Court are inclined to think that the respondent by remaining away from duty since 1991 to 1998 without producing contemporaneous medical record has not only been irresponsible and indisciplined but tried to get away with it by producing the certificate of a specialist Doctor who may not have treated the respondent.

Jan 10, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF ODISHA AND OTHERS — Appellant Vs. GANESH CHANDRA SAHOO — Respondent ( Before : D.Y. Chandrachud and Hrishikesh Roy, JJ. ) Civil…

Service Matters
Service

Armed Forces Tribunal Act, 2007 – Section 34 – Transfer of pending cases – Whether an appeal against an order of a single judge of a High Court deciding a case related to an Armed Forces personnel pending before the High Court is required to be transferred to the Armed Forces Tribunal or should be heard by the High Court – Held, NO TRANSFER

Jan 9, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BALKRISHNA RAM — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Deepak Gupta And Aniruddha Bose, JJ. ) Civil Appeal…

Service Matters
Service

Canara Bank Officers and Employees (Discipline and Appeal) Regulations, 1976 – Regulation 4(h) – Discipline and Appeal Regulations, 1976 – Regulations 5 and 5(3) – Misconduct – Order of punishment – It is clear from the Regulation 5(3) that the Disciplinary Authority or any other authority higher than it, may impose any penalties specified in Regulation 4 on any officer employee

Jan 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CANARA BANK AND OTHERS — Appellant Vs. KAMESHWAR SINGH — Respondent ( Before : S. Abdul Nazeer and Sanjiv Khanna, JJ. ) Civil Appeal…

You missed

Consumer Insurance Law

Insurance Law — Fire Insurance Claim — Assessment of Loss — Survey Report — Admissibility and Weightage — Admissibility of Survey Report as Primary Evidence — In insurance claims, a survey report, prepared by an expert after physical inspection, is considered primary and significant evidence — It cannot be disregarded without strong contrary evidence showing arbitrariness or unreasonableness.

Apr 19, 2026 sclaw
Consumer

Consumer Protection Act, 2019 — Section 2(1)(d) — Consumer — A person purchasing a vehicle for business to earn livelihood is a consumer. — Deficiency in service — No deficiency in service if a vehicle model is not available and another available model is given to the buyer as per mutual understanding and agreement, and the buyer fails to make payments for the second vehicle.

Apr 19, 2026 sclaw
Service

Regularisation of contractual/ad hoc employees — Notifications dated 16.06.2014 and 18.06.2014, which sought to regularise the services of Group ‘B’, ‘C’, and ‘D’ employees were found to be valid as they aimed to provide benefits to employees left out from a previous regularisation policy and had clear criteria for eligibility such as working on sanctioned posts and possessing necessary qualifications.

Apr 19, 2026 sclaw
Environment Mining

Environmental Law and Wildlife Protection — Illegal Sand Mining — Supreme Court’s Suo Motu Cognizance — The Supreme Court took suo motu cognizance of rampant illegal sand mining in the National Chambal Gharial Sanctuary, recognizing its severe impact on wildlife habitats, including endangered Gharials. The Court issued notices to concerned states and authorities, highlighting that such destruction of habitats violates environmental protection laws like the Wild Life (Protection) Act, 1972 and the Environment (Protection) Act, 1986.

Apr 19, 2026 sclaw