Supreme Court of India Judgements

47290Judgements hosted as on 25/07/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Service

Service Matters
Service

Appointment–Appellant was appointed as an X-ray Technician –He was compulsorily required to discharge the duties of administrative clerk as well–High Court not justified in not considering the administrative experience gained by the appellant as mentioned in his application form duly approved by the Medical Officer.

Mar 21, 2018 sclaw

2008(1) LAW HERALD (SC) 685 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Jusitce Tarun Chatterjee The Hon’ble Mr. Jusitce P. Sathasivam Civil Appeal No. 4760 of 2007…

Service Matters
Service

Service Law-Postal Delay-Delay in receipt of application by appointing authority-­Unexplained delay often days by portal department in dispatch of application sent by speed post-Application received one day after prescribed day—Direction issued that application of petitioner not to be rejected on ground of delay of one day in receipt of application.

Mar 8, 2018 sclaw

  (2017) 2 LawHerald(SC) 1701 : (2017) 4 SCT 539 SUPREME COURT OF INDIA DIVISION BENCH ASHUTOSH AGNIHOTRI — Appellant Vs. HIGH COURT OF MADHYA PRADESH — Respondent ( Before : Madan B. Lokur…

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Accident

Motor Vehicles Act, 1988 — Sections 165, 166 — Death allegedly caused by murder inside a motor vehicle — Claim for compensation — Requirement of causal link between death and “use” of motor vehicle — Held, mere presence of a motor vehicle in the chain of circumstances leading to death does not attract liability under MVA — Some nexus between the vehicle and the death must be established.

Jul 25, 2026 sclaw
State Laws

Maharashtra Housing and Area Development Act, 1976 — Section 2(25) — “Occupier” — Scope of definition — The MHAD Act defines only “occupier,” which includes any person liable to pay rent, an owner in occupation, a rent-free tenant, a licensee, or one liable to pay damages for use and occupation — Occupancy is not a statutory tenancy dependent on the owner’s will, and even a person in possession without formal rent liability may claim occupancy status for reallotment purposes.

Jul 25, 2026 sclaw
Stamp Act

Stamp Act, 1899 — Section 26, proviso — Mining lease — Stamp duty on instrument with indeterminate value — Determinant of stamp duty — Where value of subject-matter is indeterminate at execution, proviso to S.26 specifically governs mining leases, directing that estimated royalty or value of share, as estimated by the Collector where State is lessor, suffices for stamp duty purposes — Proviso held not inconsistent with main provision — actual value of mining lease is ascertainable only once mining operations commence

Jul 25, 2026 sclaw
Service

Service Law — Modified Assured Career Progression Scheme (MACPS) — Grade Pay convergence — Effect on promotions within cadre — Convergence of Grade Pay pursuant to Sixth Central Pay Commission does not obliterate separate identity of promotional posts within a cadre — Promotions carry promotional increments, enhanced running-duty allowances and post-specific benefits, remaining financially meaningful notwithstanding constancy of Grade Pay.

Jul 25, 2026 sclaw