Supreme Court of India Judgements

47070 Judgements hosted as on 15/03/2026 - Search (FREE), Subscribe, Read & Download

Category: Service

Service Matters
Service

Regularisation of the services — The Respondents appear to have approached the M.P. State Administrative Tribunal at Jabalpur in appeal, which was dismissed by the Tribunal holding that it had no jurisdiction to entertain the same as the Respondents were not employees/civil servants under the State Government —

Apr 27, 2017 sclaw

  SUPREME COURT OF INDIA CONTROLLER, GOVT. PRINT. AND STATIONERY PRESS AND OTHERS — Appellant Vs. RASHIDA B. AND OTHERS — Respondent ( Before : Vikramajit Sen, J; T.S. Thakur,…

Service Matters
Service

Reference of wrong provision of law— If an authority has a power under the law merely because while exercising that power the source of power is not specifically referred to or a reference is made to a wrong provision of law, that by itself does not vitiate the exercise of power so long as the power does exist and can be traced to a source available in law.

Apr 23, 2017 sclaw

  2007(3) LAW HERALD (SC) 2289 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice P.P. Naolekar Civil Appeal No. 2951 of…

Service Matters
Service

Court has construed the provisions of Section 7 of the Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979 and has laid down that under the said section in the matter of pay scales and dearness allowance parity has been granted to teachers working in the privately managed schools with the teachers working in the government schools and that other conditions of services relating to the teachers working in the government schools were not extended to teachers employed in privately managed schools.

Apr 23, 2017 sclaw

  (1998) 9 JT 460 : (1997) 11 SCC 202 : (1998) SCC(L&S) 113 SUPREME COURT OF INDIA STATE OF PUNJAB AND ANOTHER — Appellant Vs. SATISH KUMAR DUGGAL AND…

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Service

Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 — Section 3(b) — Exclusion of employees appointed on academic arrangement basis from regularization — Classification held unconstitutional — Section 3(b) lacks intelligible differentia and rational nexus to the object of the Act — Denial of regularization solely based on nomenclature is impermissible under Article 14 of the Constitution where duties, tenure, and conditions of service are similar to ad hoc or contractual appointees.

Mar 15, 2026 sclaw
C P C

Adverse Possession — Claiming title by adverse possession against the State/Union Government is not permissible, irrespective of the duration of possession — Such perfection of rights is not recognized against the government.

Mar 15, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — High Court quashed proceedings against sister-in-law on ground of general and omnibus allegations, but declined relief to father-in-law and mother-in-law (appellants) — Allegations against appellants were similarly general and omnibus, with no specific role or overt act attributed to them — Delay in lodging FIR, coupled with lack of specific allegations, suggested possibility of FIR being a counter-blast to divorce petition filed by husband — High Court erred in applying different standards to similarly situated accused — Proceedings against appellants quashed.

Mar 15, 2026 sclaw
Companies Act Corporate

Companies Act, 2013 — Section 66 — Reduction of Share Capital — Procedural Fairness — Minority Shareholders — Valuation of Shares — Non-disclosure of valuation report and fairness report in notice for general meeting — Held, not a “tricky notice” as statutory requirement for valuation report not mandated under Section 66 — Valuation by a related agency — Held, not a conflict of interest where internal auditor is independent and valuation agency follows accepted norms — Discount for Lack of Marketability (DLOM) — Held, applicable to illiquid shares, especially in absence of oppression — Share price fixation — Held reasonable based on market value of subsidiary, past offers, and rights issue.

Mar 15, 2026 sclaw