Supreme Court of India Judgements

37260 Judgements hosted as on12/06/2026 - Search (FREE), Subscribe, Read & Download

Category: Service

Service Matters
Service

General Clauses Act, S.10–ServiceLaw–Computation of time– Medical Certificate–Last Date of Submission–Appellant did not obtain the medical certificate on 14th April as being a gazetted holiday & the previous days were also holidays–His application should have been considered on merit.

Nov 11, 2018 sclaw

2010(1) LAW HERALD (SC) 147 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice G.S. Singhvi The Hon’ble Mr. Justice Asok Kumar Ganguly Civil Appeal No. 8200 of…

Service Matters
Service

Central Civil Services Rules, 1965, Rule 10, Sub-rule 6 and 7–Suspension–Delay in reviewing suspension order–suspension of the respondent not extended–Central Administrative Tribunal quashed the suspension order of the respondent as became invalid on the expiry of 90 days from the date of suspension–High Court affirmed the orders of the Tribunal–Appeal–Held, that after the operation of Sub-rule 6 of Rule 10, since the review not been conducted within 90 days from the date of suspension, it became invalid after 90 days as neither was there any review nor extension within the said period

Nov 11, 2018 sclaw

2010(1) LAW HERALD (SC) 130 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Altamas Kabir The Hon’ble Mr. Justice Markandey Katju Special Leave Petition (Civil) No. 6661…

Service Matters
Service

Service Law–Backwages–Respondent was appointed as a Constable in PAC (Provincial Armed Constabulary)–He was convicted in a criminal case–Therefore, his services were terminated–Later , respondent acquitted from the charges of the Criminal case–Respondent filed writ petition for his reinstatement which was allowed by Single Judge–Respondent accepted that he would not be entitled for back wages–Fact that the respondent would not be entitled to back ages accepted by the respondent–Appeal deserves to be disposed of with clarification that the respondent would not be entitled to back wages–Appellants not been directed by the Single Judge or by the Division Bench to pay back wages to the respondent–Clarified that the respondents would not be entitled to back wages at all

Nov 11, 2018 sclaw

2010(1) LAW HERALD (SC)  124 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice J.M. Panchal The Hon’ble Dr. Justice Mukundakam Sharma Civil Appeal No. 2816 of 2007…

Service Matters
Service

IMP::: In view of the decision of this Court in Sukhdev Singh Vs. Union of India & Ors. reported in (2013) 9 SCC 566, there cannot be any dispute on this aspect. This Court has settled the law that uncommunicated and adverse ACRs cannot be relied upon in the process. The competent authority is directed to ignore the uncommunicated adverse ACRs and take a fresh decision in accordance with law.

Sep 2, 2018 sclaw

HEAD NOTE:::: Uncommunicated Adverse Annual Confidential Reports Can’t Be Relied Upon To Deny Promotion, Reiterates SC… In view of the decision of this Court in Sukhdev Singh Vs. Union of…

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SARFAESI

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Auction Sale — Compliance with Rule 9 — Mandatory Nature — Payment of Balance 75% Beyond 15-Day Period — No Written Agreement for Extension — Sale Set Aside — Article 142 — Redemption Opportunity Granted to Legal Heirs of Deceased Guarantor.

Jun 12, 2026 sclaw
Cr P C

Third Judge under S. 392 CrPC cannot disturb unanimous Division Bench findings; reference confined to disagreed accused only.–Criminal Procedure Code, 1973 (CrPC) — Section 392 — Third Judge — Power to give independent opinion — Options available — When an appeal is heard by a Division Bench and the Judges are divided in opinion, the appeal is laid before a third Judge under S. 392 — The third Judge is not confined to choosing between the two views expressed by the Division Bench Judges — The third Judge may: (i) agree with either of the two opinions expressed; (ii) form an independent view at divergence with both opinions; or (iii) where warranted, receive additional evidence under S. 391 before forming an opinion — The opinion of the third Judge governs and the judgment follows therefrom.

Jun 12, 2026 sclaw
Constitution Service

Constitution of India, 1950 — Article 226(1) — Territorial jurisdiction — Writ petition by CAPF personnel — Delhi High Court — Jurisdiction based on situs of respondent’s office —The Delhi High Court has territorial jurisdiction under Art. 226(1) of the Constitution to entertain a writ petition preferred by any enrolled member of the Border Security Force or any Central Armed Police Force (CAPF) who is aggrieved by an administrative order of termination of service, by reason of the situs of the offices of the Union of India and the Director General of the concerned CAPF in New Delhi — and this jurisdictional competence subsists notwithstanding that the impugned order of termination was issued from a place outside the territorial limits of the Delhi High Court and that no part of the cause of action arose within such limits — The Union of India and the Director General, BSF are necessary parties to such a writ petition by virtue of Ss. 4 and 5 of the BSF Act and the requirement under R. 22(4) of the BSF Rules that every order of dismissal/removal be reported to the Director General; there is, moreover, a presumption that official acts have been regularly performed.

Jun 12, 2026 sclaw
Accident

Motor Vehicles Act, 1988 — Section 168 — Compensation — Death of homemaker — New head of ‘Loss of Domestic Care’ — Basis and quantum — The conventional method of computing compensation upon the death of a homemaker suffers from an inherent disadvantage — Notional income, as assigned by earlier decisions, fails to capture the economic, emotional and managerial contributions that a homemaker makes to the household and to nation-building at large — In recognition of the multifarious yet unquantified roles of a homemaker — (i) contribution towards smooth functioning of the household; (ii) loss of maternal support to children; and (iii) loss of spousal/parental support — a composite sum of Rs. 30,000/- per month shall be added under the head ‘Loss of Domestic Care’ — This sum shall serve as the stand-in monthly income where the homemaker has no conventional monetary income — It shall be revised cumulatively by 10% every three years — Where the homemaker is part of the paid workforce, this head shall be in addition to the proved monthly income.

Jun 12, 2026 sclaw