Supreme Court of India Judgements

47295 Judgements hosted as on 02/08/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Service

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…

Service Matters
Service

There is a stipulation that an appeal or representation, as the case may be, from the order of the Chairman shall lie to the UPSEB. The Regulation clearly provides that in case of an Assistant Engineer the Chairman is the competent authority to pass the order of punishment and by virtue of the order passed by the UPSEB remedy of appeal was denied to the delinquent employee

Apr 23, 2017 sclaw

  (2013) 10 AD 598 : (2014) 140 FLR 531 : (2013) 13 JT 394 : (2013) LabIC 4442 : (2013) LLR 1233 : (2013) 12 SCALE 390 : (2013)…

Service Matters
Service

The criminal charge and the charge in the departmental enquiry were entirely different. The appellate court in the criminal case came to the conclusion that since the two ladies had not supported the prosecution case, the charges against the appellant were not proved – It is a settled proposition of law that strict rules of evidence are not applicable to departmental enquiries.

Apr 22, 2017 sclaw

  (1998) 8 SCC 723 : (1999) SCC(L&S) 257 SUPREME COURT OF INDIA STATE OF T.N. — Appellant Vs. M.A. WAHEED KHAN — Respondent ( Before : Kuldip Singh, J;…

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Accident

Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased

Aug 16, 2026 sclaw
Property Matters Transfer Of Property Act

Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.

Aug 16, 2026 sclaw
C P C

Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.

Aug 16, 2026 sclaw
Customs & Excise

Extended Period Of Limitation Under Proviso To Section 11A, Central Excise Act Cannot Be Invoked When Facts Are Known To Department Without Wilful Suppression A. Central Excise Act, 1944 — Section 35L — Maintainability of appeal before Supreme Court — Preliminary objection raised by Department that appeal does not come under Section 35L as issue had no relation to rate of duty or valuation — Held, issue raised regarding extended period of limitation on ground of non-inclusion of certain costs in assessable value has an inextricable link with valuation of goods for purposes of assessment — Issue raised in show cause notice fundamentally dealt with valuation of goods — Supreme Court declined to relegate matter to High Court after almost a decade of pendency — Preliminary objection rejected.

Aug 16, 2026 sclaw