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: State Laws

State Laws

Karnataka Housing Board Act, 1962 – Section 33(2) – HELD effect that initiation of proceedings for acquisition invoking the power under Section 33(2) of the KHB Act without the housing scheme being in existence or the housing scheme not having been sanctioned under Section 24(2) thereof, would not render such proceedings null and void- unless sanction is obtained from the State Government for execution of any scheme therein, in terms of Section 24(2) of KHB Act, the actual act to complete the process, viz., execution shall not be effected thereon.

Aug 15, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH THE KARNATAKA HOUSING BOARD AND ANOTHER — Appellant Vs. STATE OF KARNATAKA AND OTHERS — Respondent ( Before : A.M. Khanwilkar, Dinesh Maheshwari and…

State Laws

Karnataka Slum Areas (Improvement and Clearance) Act, 1973 – Sections 17 and 20 – Land Acquisition – Compensation to land owners – Constitutional validity of Section 20 – While considering the validity of Section 20 of the 1973 Act, it may be necessary to consider the question as to whether the expression “material resources of the community” would include private property. Matter remanded to HC.

Aug 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH THE STATE OF KARNATAKA AND ANOTHER — Appellant Vs. B.R. MURALIDHAR AND OTHERS — Respondent ( Before : A.M. Khanwilkar and Sanjiv Khanna, JJ.…

State Laws

Karnataka Land Reforms Act, 1961 – Section 45 – Grant of occupancy rights – Scope and purport of the two Acts being different, termination of the proceedings under the Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 in regard to grant of occupancy rights cannot bar an enquiry to establish the claim under Section 45 of the Act, 1961 by the Land Tribuna

Aug 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH PILLAMMA (DEAD) AND OTHERS — Appellant Vs. M. RAMAIAH REDDY (DEAD) THROUGH LRS. AND ANOTHER — Respondent ( Before : Ajay Rastogi and C.T.…

State Laws

Orissa Value Added Tax Act, 2004 – Section 42(6) – Audit assessment – Further time – Power of Commissioner/ Assessing Authority — Necessity for referring the matter to three-Judges is to have consistency and clarity in the law of precedents and certainly to avoid having multiple judgements drawing subtle distinction between one another.

Jul 23, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH COMMISSIONER OF SALES TAX ODISHA AND OTHERS — Appellant Vs. M/S. ESSEL MINING AND INDUSTRIES LTD AND ANOTHER — Respondent ( Before : Uday…

State Laws

Madhya Pradesh Public Trusts Act 1951 – Sections 14 36(1) – Misappropriation of government properties – Validity of the Direction to Hold Inquiry through Economic Offences Wing — Allegation of misappropriation can be gone into only by the Authorities under the Public Trusts Act

Jul 22, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH THE KHASGI (DEVI AHILYABAI HOLKAR CHARITIES) TRUST, INDORE AND ANOTHER — Appellant Vs. VIPIN DHANAITKAR AND OTHERS — Respondent ( Before : A.M.Khanwilkar, Abhay…

State Laws

HELD On account of competition between the existing and new sugar factory, it would be the farmers who will be the beneficiary as they would have an option to select the sugar mill which provides better service in the manner of payment of price. Keeping in view the recommendations of the Rangarajan Committee and the fact that the Central Government has exercised its jurisdiction to grant extension in time, the ultimate beneficiary would be the farmer and not the existing or the new sugar factory.

Jul 17, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH SWAMI SAMARTH SUGARS AND AGRO INDUSTRIES LTD. — Appellant Vs. LOKNETE MARUTRAO GHULE PATIL DNYANESHWAR SAHAKARI SAKHAR KARKHANA LTD AND OTHERS — Respondent (…

State Laws

Uttar Pradesh Consolidation of Holdings Act, 1953 – Section 9A(2) – Partition – Preliminary decree for partition granted in the suit of the year 1929 was never given effect to – There was no evidence to show who among the two namely, ‘S’ and ‘R’ died first, the Deputy Director of Consolidation righty found it equitable to distribute ‘S’ 1/3rd share equally between the branches of ‘R’ and ‘J’.

Jul 14, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH SARJU MISHRA (D) THR. LRS. AND OTHERS — Appellant Vs. JANGI (D) THR. LRS. AND OTHERS — Respondent ( Before : Hemant Gupta and…

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Environment

Environment Law — Environmental Clearance — Prior clearance — Mandatory character — Prior environmental clearance under EIA Notification, 2006 is mandatory, being founded on the precautionary principle and couched in imperative terms — Word “prior” and the graded four-stage screening, scoping, public consultation and appraisal process render an anterior assessment the sine qua non of the clearance regime — Decriminalisation of contraventions under Jan Vishwas (Amendment of Provisions) Act, 2023 does not alter this mandatory character.

Aug 2, 2026 sclaw
Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415 — Appeal — Maintainability — Conviction recorded for first time by appellate court reversing acquittal — An appeal under Section 374 CrPC (Section 415 BNSS) is not maintainable against a judgment of conviction recorded by a Sessions Court while exercising appellate jurisdiction and reversing an order of acquittal passed by the Trial Court — No such second appeal is contemplated under CrPC or BNSS — The only remedy available is revision under Section 397 r/w 401 CrPC (Section 438 r/w 442 BNSS)

Aug 2, 2026 sclaw
Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 44B — “Carriage” of passengers — Meaning and scope of — Cruise operations by non-resident shipping entity — Held, the word “carriage” under Section 44B cannot be restrictively construed to mean movement only from Port A to Port B. A round-trip cruise voyage, where passengers have the option to disembark at intermediate ports without compulsion to return to the originating port, constitutes carriage of passengers within the meaning of Section 44B. Provision of incidental on-board entertainment and hospitality does not alter the essential character of the activity as carriage of passengers.

Aug 2, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Scope of inquiry — Mini-trial impermissible — At the stage of considering quashing of an FIR, the Court’s inquiry is confined to whether the allegations, taken at face value, prima facie disclose commission of a cognizable offence — Court cannot conduct a “mini-trial” by sifting evidence, assessing probabilities, or evaluating witness credibility — High Court exceeding these limits by examining trap proceedings, absence of personal recovery, and departmental enquiry findings, held impermissible.

Aug 2, 2026 sclaw