Supreme Court of India Judgements

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Category: Specific Performance

Specific Performance

Specific Relief Act, 1963 — Section 16(c) — “Readiness and Willingness” — Relief of specific performance is equitable and discretionary — Plaintiff must specifically aver and prove continuous readiness and willingness to perform obligations — Failure to do so disentitles plaintiff to relief — “Readiness” refers to financial capacity, “Willingness” to conduct and intention — Both cumulatively must be seen — Conduct of plaintiff prior and subsequent to suit, along with attending circumstances, must be considered — Availability of funds must be proved with reference to relevant time, not by documents created much later.

Jun 24, 2026 sclaw

2026 INSC 651 SUPREME COURT OF INDIA DIVISION BENCH MOHAMMED KHALEEL (D) THROUGH LRS AND OTHERS Vs. JAYAMMA ( Before : Prashant Kumar Mishra and N.V. Anjaria, JJ. ) Civil…

Specific Performance Specific Relief Act

Specific Relief Act, 1963 — Section 16(c) — ‘Readiness and Willingness’ — Plaintiff must aver and prove continuous readiness and willingness to perform contract terms — Such readiness and willingness is gathered from totality of facts and circumstances, including conduct of parties before and after filing suit — Amount to be paid must be proved to be available — Plaintiff must prove readiness and willingness from date of contract till decree — Court can infer readiness and willingness from facts and circumstances.

May 31, 2026 sclaw

2026 INSC 573 SUPREME COURT OF INDIA DIVISION BENCH A. SHAHUL HAMEED Vs. N. MALLIGARJUNA AND OTHERS ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Civil Appeal…

Specific Performance

Specific Relief Act, 1963 — Section 28(1) and 28(4) — Decree for specific performance — Executability — Non-deposit of balance sale consideration within stipulated time — Plaintiff’s failure to deposit balance sale consideration within three months as stipulated in the decree — No application for extension of time filed within the stipulated period — Contract deemed rescinded and decree rendered inexecutable

May 12, 2026 sclaw

2026 INSC 451 SUPREME COURT OF INDIA DIVISION BENCH HABBAN SHAH Vs. SHERUDDIN ( Before : Pankaj Mithal and S. V. N. Bhatti, JJ. ) Civil Appeal No…..of 2026 (Arising…

Specific Performance

Specific Performance of Agreement to Sell — Trial Court decreed suit for specific performance of sale agreement — High Court set aside Trial Court’s decree — Held, Memorandum of Understanding (MoU) executed on the same day as sale agreement established that sale agreement was sham and nominal, executed as security for loan — Plaintiff’s failure to disclose MoU in plaint indicated withholding of material facts and lack of bonafides — Equitable relief of specific performance denied — Appeal dismissed.

Mar 15, 2026 sclaw

2026 INSC 214 SUPREME COURT OF INDIA DIVISION BENCH MUDDAM RAJU YADAV Vs. B. RAJA SHANKER (D) THROUGH LRS. AND OTHERS ( Before : Prashant Kumar Mishra and Prasanna B.…

Specific Performance

Specific Relief Act, 1963 — Section 28 (1) — Decree for specific performance — Payment of purchase money — Extension of time — Execution of decree — Where a decree for specific performance allows a period for the purchaser to pay the purchase money, the court has the power under Section 28(1) to extend this time on such terms as it deems fit — The power to extend time for performance of the conditions of the decree cannot be the end of the transaction, and adopting a hyper-technical approach that treats non-extension as final ought to be eschewed — The real test is whether the plaintiff’s conduct amounts to a positive refusal to complete their part of the contract. (Paras 5, 7)

Jan 1, 2026 sclaw

2025 INSC 1486 SUPREME COURT OF INDIA DIVISION BENCH DR. AMIT ARYA Vs. KAMLESH KUMARI ( Before : Sanjay Karol and Manoj Misra, JJ. ) Civil Appeal No…..of 2025 (Arising…

Specific Performance

Agreement to Sell — Breach of Contract — Refund of Advance — Suppression of Material Fact — Reversal of Trial Court decree by High Court — High Court relying solely on a fleeting admission in cross-examination of plaintiff regarding prior knowledge (August 25, 2008) of mortgage on property, despite agreement being executed later (September 10, 2008) and parties admitting to no prior interaction before September 2008 — Supreme Court held reliance on such solitary, abstract admission misplaced, especially as material on record indicated subsequent conduct of defendant (reducing sale price, failure to reply to legal notice alleging concealment) admitted concealment of mortgage — Trial Court judgment decreeing refund restored. (Paras 13, 21, 28, 29, 30, 31, 33)

Dec 17, 2025 sclaw

2025 INSC 1428 SUPREME COURT OF INDIA DIVISION BENCH MOIDEENKUTTY Vs. ABRAHAM GEORGE ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal No(S). 5405 of 2023 Decided…

C P C Specific Performance

Specific Relief Act, 1963 — Section 10 — Specific performance of contract — Plaintiff must prove existence of a valid agreement of sale, breach by defendant, and plaintiff’s readiness and willingness to perform — Defendant admitted signatures but pleaded misuse of blank papers and no agreement of sale — Plaintiff failed to examine witnesses to the agreement to sell and rent deed — Plaintiff’s evidence was self-serving — Failure to produce crucial evidence supporting the agreement rendered plaintiff’s case unsustainable.

Aug 9, 2025 sclaw

2025 INSC 924 SUPREME COURT OF INDIA DIVISION BENCH HARISH KUMAR Vs. AMAR NATH AND ANOTHER (BOTH DEAD AND REPRESENTED THROUGH LR.) ( Before : Ahsanuddin Amanullah and S.V.N. Bhatti,…

Specific Performance

Suit for Specific Performance — Agreement to sell — The respondent-plaintiff sought specific performance of an agreement to sell agricultural land — The appellant-defendant allegedly failed to execute the sale deed despite receiving earnest money — Whether the agreement was valid and enforceable, and whether the respondent-plaintiff was entitled to specific performance or alternative relief —The appellant-defendant claimed the agreement was fraudulent, without consideration, and prepared through misrepresentation — The respondent-plaintiff argued that the agreement was genuine, and the appellant-defendant breached its terms by not executing the sale deed — The trial court, first appellate court, and high court ruled against the appellant-defendant, ordering the refund of earnest money with interest —The Supreme Court found the lower courts’ judgments perverse, noting inconsistencies and lack of evidence supporting the respondent-plaintiff’s claims —The Supreme Court emphasized the need for clear evidence and adherence to legal procedures, highlighting the suspicious nature of the agreement —The Supreme Court set aside the lower courts’ judgments, ruling in favor of the appellant-defendant and dismissing the respondent-plaintiff’s claims.

Oct 2, 2024 sclaw

2024 INSC 744 SUPREME COURT OF INDIA DIVISION BENCH LAKHA SINGH — Appellant Vs. BALWINDER SINGH AND ANOTHER — Respondent ( Before : Pamidighantam Sri Narasimha and Sandeep Mehta, JJ.…

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Accident

Motor Vehicles Act, 1988 — Section 168 — Notional income of skilled worker — Carpenter — Assessment — The appellant, a carpenter aged 38 years, suffered amputation of his right leg below the knee in a road accident in November 2004 — The Claims Tribunal assessed his monthly income at Rs. 3,000/- and the High Court enhanced it to Rs. 5,000/- relying on minimum wages. Held — A carpenter is a skilled artisan who works with precision and manual dexterity — His income cannot be equated with that of an unskilled worker — Where the appellant’s unrefuted evidence showed earnings of Rs. 8,000/- to Rs. 10,000/- per month, and a skilled job always has the potentiality to fetch higher income, the High Court erred in restricting the figure to Rs. 5,000/- — Considering the date of accident, decisions in comparable cases and the fact of the appellant being a skilled worker, his notional monthly income is assessed at Rs. 9,000/- per month.

Jun 26, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Penal Code, 1860 (IPC) — Section 304 Part II — Culpable Homicide not Amounting to Murder — Conviction and sentence — Appeal against — Abatement of appeal due to death of co-accused — Death of two appellants during pendency of appeal — Appeal survives only for the third appellant.

Jun 26, 2026 sclaw
State Laws

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154 — Transfer of land in contravention of ceiling limit — Not void ipso facto — Capable of ratification — Legality of transfer to be judged by law on date of execution — Sale deed executed on 04.06.1957 — Ceiling limit then was 30 acres, subsequently amended to 12.5 acres retrospectively from 01.07.1952 — Transfer in contravention of Section 154 not void but voidable at instance of Gaon Sabha coupled with liability for ejectment of transferee under Section 163 — No suit filed for ejectment within limitation period.

Jun 24, 2026 sclaw
Specific Performance

Specific Relief Act, 1963 — Section 16(c) — “Readiness and Willingness” — Relief of specific performance is equitable and discretionary — Plaintiff must specifically aver and prove continuous readiness and willingness to perform obligations — Failure to do so disentitles plaintiff to relief — “Readiness” refers to financial capacity, “Willingness” to conduct and intention — Both cumulatively must be seen — Conduct of plaintiff prior and subsequent to suit, along with attending circumstances, must be considered — Availability of funds must be proved with reference to relevant time, not by documents created much later.

Jun 24, 2026 sclaw