Supreme Court of India Judgements

47080 Judgements hosted as on 16/04/2026 - Search (FREE), Subscribe, Read & Download

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Consumer Protection Act, 1986 — Section 21(b) — Revisional jurisdiction of National Commission — Limited — Interference justified only if lower fora exercised jurisdiction not vested, failed to exercise vested jurisdiction, or acted illegally or with material irregularity — Not for re-appreciation of evidence — Petitioners failed to demonstrate jurisdictional error or material irregularity in appreciation of evidence by lower fora — Petition dismissed —

Apr 14, 2026 sclaw

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION   THE EXECUTIVE ENGINEER, JODHPUR VIDYUT VITRAN NIGAM LTD. (O&M) AND OTHER Vs. JAGDISH SINGH RAJPUROHIT AND OTHER ( Before : Avm Jonnalagadda Rajendra Avsm,…

Service Matters
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Acquittal in POCSO cases cannot be treated as a clean acquittal when prosecutrix and witnesses cited by the prosecution turned hostile, the trial Court passed an order, acquitting the respondent of the charges framed under Section 354(D) of the IPC and Section 11 (D)/12 of the POCSO Act – Appointment to post of police constable unsuitable.

Oct 1, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF MADHYA PRADESH AND OTHERS — Appellant Vs. BHUPENDRA YADAV — Respondent ( Before : Hima Kohli and Rajesh Bindal, JJ. )…

Narcotics Uncategorized

Narcotic Drugs and Psychotropic Substances Act, 1985 – Section 18 – Appeal against conviction – An appeal against conviction could not have been treated as infructuous merely for the reason that the convicted appellant had served out the sentence awarded by the Trial Court in any case, the appeal could not have been dismissed as infructuous – Appeal remanded

Sep 28, 2023 sclaw

2022) 1 ApexCourtJudgments(SC) 394 : (2022) 1 CriCC 387 : (2022) 1 RCR(Criminal) 119 SUPREME COURT OF INDIA DIVISION BENCH GURJANT SINGH — Appellant Vs. THE STATE OF PUNJAB —…

C P C Uncategorized

Order XXI of the Code of Civil Procedure, 1908 (CPC) is a complete code for resolving all disputes, including against strangers to the decree. – The Executing Court could not have dismissed the execution petition by treating the decree to be inexecutable merely on the basis that the decree-holder has lost possession to a third party/encroacher.

Aug 27, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SMT. VED KUMARI (DEAD THROUGH HER LEGAL REPRESENTATIVE) DR. VIJAY AGARWAL — Appellant Vs. MUNICIPAL CORPORATION OF DELHI THROUGH ITS COMMISSIONER — Respondent (…

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Environment (Protection) Act, 1986 – Section 3 – An establishment contributing to the economy of the country and providing livelihood ought not to be closed down only on the ground of the technical irregularity of not obtaining prior Environmental Clearance irrespective of whether or not the unit actually causes pollution.

Apr 2, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S PAHWA PLASTICS PRIVATE LIMITED AND ANOTHER — Appellant Vs. DASTAK NGO AND OTHERS — Respondent ( Before : Indira Banerjee and J.K. Maheshwari,…

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(CrPC) – Section 188 – Sanction – In terms of Section 188, even if an offence is committed outside India, (a) by a citizen whether on the high seas or anywhere else or (b) by a non-citizen on a ship or aircraft registered in India, the Section gets attracted when the entirety of the offence is committed outside India; and the grant of sanction would enable such offence to be enquired into or tried in India.

Mar 31, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH SARTAJ KHAN — Appellant Vs. STATE OF UTTARAKHAND — Respondent ( Before : Uday Umesh Lalit, S. Ravindra Bhat and Pamidighantam Sri Narasimha, JJ.…

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(CPC) – Rejection of plaint – Underlying object of Order VII Rule 11 of CPC is that when a plaint does not disclose a cause of action, the court would not permit the plaintiff to unnecessarily protract the proceedings. It has been held that in such a case, it will be necessary to put an end to the sham litigation so that further judicial time is not wasted.

Sep 25, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  RAJENDRA BAJORIA AND OTHERS — Appellant Vs. HEMANT KUMAR JALAN AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ.…

Uncategorized

(CPC) – Section 100 – HELD Formulation of substantial question of law or reformulation of the same in terms of the proviso arises only if there are some questions of law and not in the absence of any substantial question of law – High Court is not obliged to frame substantial question of law

Nov 22, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH KIRPA RAM (DECEASED) THROUGH LEGAL REPRESENTATIVES AND OTHERS — Appellant Vs. SURENDRA DEO GAUR AND OTHERS — Respondent ( Before : L. Nageswara Rao,…

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Constitution Corporate

Sick Industrial Companies (Special Provisions) Act, 1985 (SICA) — Insolvency and Bankruptcy Code, 2016 (IBC) – Repeal of SICA and Abatement of Proceedings – Companies whose proceedings were pending before BIFR/AAIFR could approach NCLT within 180 days of IBC enactment – Failure to do so results in abatement and revival of earlier orders, like winding up recommendation.

Apr 16, 2026 sclaw
Corruption

Prevention of Corruption Act, 1988 — Sections 7 and 13(1)(d) read with 13(2) — Demand and Acceptance of Bribe — Ingredients for establishing guilt of public servant under Section 7 and 13(1)(d) include proof of demand and acceptance of illegal gratification, which are sine qua non — While acceptance of bribe was admitted, the proof of demand was the crucial aspect in this case.

Apr 16, 2026 sclaw
Consumer

Consumer Protection Act, 1986 — Deficiency in Service — Banking — Cheque Presentation — Bank’s failure to re-present cheques within their validity period after they were returned due to a bank strike constitutes negligence and a deficiency in service, as banks have a duty of due diligence in handling customer deposits.Consumer Protection Act, 1986 — Deficiency in Service — Banking — Cheque Presentation — Bank’s failure to re-present cheques within their validity period after they were returned due to a bank strike constitutes negligence and a deficiency in service, as banks have a duty of due diligence in handling customer deposits.

Apr 16, 2026 sclaw
Service

Air Force Act, 1950 — Section 19 — Air Force Rules, 1969 — Rule 16 — Administrative action after discharge from criminal court — Initiation of administrative action for disciplinary purposes is not permissible if the matter has already been decided by a criminal court by way of discharge, as discharge signifies no sufficient grounds for proceeding, placing the individual on a better footing than acquittal and thus ending the matter.

Apr 16, 2026 sclaw