Supreme Court of India Judgements

47050 Judgements hosted as on 18/01/2026 - Search (FREE), Subscribe, Read & Download

Category: Service

Service Matters
Service

Service Law— Selection—Suppression of Facts- If at all anything is to be done it can only be on consideration by the respondent of all all the relevant aspects—Appellant is permitted to file a detailed representation before the respondent—The respondent will consider the same in the light of the judgment referred to above affording an opportunity of hearing to the appellant.

May 15, 2018 sclaw

(2017) 4 ESC 775 : (2017) 11 JT 259 : (2017) 4 LawHerald(SC) 3307 : (2017) 13 Scale 556 : (2018) 1 SCC 308 : (2018) 1 SCC(L&S) 188 : (2017) 3 SLJ 329…

Service Matters
Service

Service Law–Appointment–Lecturer–NET qualification is now minimum qualification for appointment of Lecturer and exemption granted to M.Phil, degree holders have been withdrawn and exemption is allowed only to those Ph.D. degree holders who have obtained the Ph.D. degree in accordance with 11.7.2009 regulations-Regulations 2009 of UGC (Minimum Standards and Procedure).

Apr 30, 2018 sclaw

(2018) AIR(SCW) 1148 : (2018) AIR(SC) 1148 : (2018) 1 ESC 94 : (2018) 2 JT 20 : (2018) 1 LawHerald(SC) 236 : (2018) 1 Scale 465 : (2018) 2 SCT 86 : (2018)…

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Service

Service Law — Recruitment and Appointment — Suppression of Criminal Antecedents — Candor and Integrity — Application forms (Attestation and Verification Forms) required disclosure of pending criminal cases — Applicant answered in the negative despite two criminal cases pending against him (Case Crime Nos. 198/2019 and 215/2018) — Non-disclosure was repeated (in both forms) and therefore held to reflect deliberate concealment/mal-intent, striking at the core of trust required for public service — Suppression was a violation of clear stipulations/disclaimers in the forms making concealment a disqualification/render applicant unfit for government service — Subsequent voluntary disclosure (via affidavit) or later acquittal/dropping of proceedings do not nullify the fact that candidate provided incorrect and false information at the time of filling the forms — High Court erred in overlooking the repeated concealment and calling the undisclosed information ‘of trivial nature’ — Cancellation of appointment upheld. (Paras 3, 6, 8, 9)

Jan 18, 2026 sclaw
Consumer

Consumer Protection Act, 2019 — Section 71 — Execution of Order — Judgment Debtor Company — Liability of Directors/Promoters — Execution must strictly conform to the decree; it cannot be employed to shift or enlarge liability to bind persons who were neither parties to the decree nor otherwise legally liable thereunder — Where consumer complaints were consciously proceeded against the Company alone (Corporate Debtor), and directors/promoters were dropped as parties during admission/pre-adjudication stage (order unchallenged), the final order binds the Company exclusively, not the directors/promoters. (Paras 9, 10, 11, 12, 15, 23)

Jan 18, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Order 21 Rules 97 to 102 — Resistance and Obstruction to Execution of Decree for Possession — Adjudication of rights of obstructionists — Where transferees pendente lite obstruct execution of a decree for possession, the Executing Court must adjudicate the claim; if the obstructionist is found to be a transferee pendente lite, the scope of adjudication is limited to this fact, and such a transferee has no right to resist execution of the decree — The remedy for removal of obstruction is by application under Order 21 Rule 97 by the decree holder, followed by adjudication under Rule 98-101 (Maharashtra Amendment) which bars a separate suit. (Paras 53, 54, 55, 59, 65)

Jan 18, 2026 sclaw
Constitution

Administrative Law — Competence of authorities — State Governments lack legislative competence to prescribe additional experience as an essential qualification for Drug Inspectors when the Central Government has already occupied the field.

Jan 18, 2026 sclaw