Societies Registration Act, 1860 — West Bengal Societies Registration Act, 1961 — Governing documents — By-laws — Clause 24 — Delegation of authority — Majority resolution — A resolution by majority of trustees in writing is valid and effectual as if passed at a meeting of trustees.
2026 INSC 554 SUPREME COURT OF INDIA DIVISION BENCH HINDUSTAN MEDICAL INSTITUTION Vs. BIRLA CORPORATION LIMITED AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…
Criminal Procedure Code, 1973 (CrPC) — Section 235(2) — Conviction without hearing on sentence — High Court, after reversing an acquittal and convicting an accused for the first time, directed the Trial Judge to hear the accused on sentence and impose sentence — Such direction is contrary to law as the appellate court, when convicting for the first time, must hear the accused on sentence and impose it itself — It cannot remit the matter to the trial court for sentencing.
2026 INSC 559 SUPREME COURT OF INDIA DIVISION BENCH MUKESH KUMAR YADAV Vs. THE STATE (UT OF ANDAMAN AND NICOBAR ISLANDS) ETC. ( Before : K. V. Viswanathan and Vijay…
Criminal Law — Sentencing — Modification of Sentence — Conversion of life imprisonment to a fixed term is not considered an enhancement of sentence, thus not requiring a notice under Section 401 of the Criminal Procedure Code, especially when the fixed term is not less than what was imposed by modifying a life sentence.
2026 INSC 558 SUPREME COURT OF INDIA DIVISION BENCH MUNNA MOYUDDIN SHAIKH Vs. STATE OF GUJARAT ( Before : K. V. Viswanathan and Vijay Bishnoi, JJ. ) Criminal Appeal No.2686…
Criminal Procedure Code, 1973 (CrPC) — Quashing of FIR/Charge Sheet — Abuse of process of law — Repeated closure reports indicating civil dispute, subsequent investigation without Magistrate’s approval, and lack of clear evidence of criminal intent warrant quashing of proceedings.
2026 INSC 561 SUPREME COURT OF INDIA DIVISION BENCH PALINISWAMY VEERARAJA AND OTHERS Vs. THE STATE OF KARNATAKA AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ.…
Penal Code, 1860 (IPC) — Sections 147, 148, 436, 302/149, 324/34, 323, 379, 302/109, 436/109, 379/109, 324/109, 323/109 — Conviction for offences related to mass violence, murder, arson, and causing injury — Affirmation of conviction and sentence by High Court — Supreme Court found no merit in appeals and dismissed them, upholding concurrent findings of lower courts.
2026 INSC 560 SUPREME COURT OF INDIA DIVISION BENCH MAHENDRA RAI @ HARENDRA NARAIN SINGH AND OTHER ETC. Vs. THE STATE OF BIHAR ( Before : Sanjay Karol and Nongmeikapam…
Contract Law — Hire Agreement — Dispute over outstanding charges and vehicle possession — Plaintiff (Madhya Pradesh Electricity Board) hired out two tractor trailers to the defendants (M/s Shivhare Roadlines Pvt — Ltd.) with specific monthly charges — The defendants failed to pay charges and sought waiver — Plaintiff filed a suit for recovery.
2026 INSC 556 SUPREME COURT OF INDIA DIVISION BENCH M/S SHIVHARE ROADLINES PVT. LTD. AND ANOTHER Vs. MADHYA PRADESH ELECTRICITY BOARD ( Before : J.K. Maheshwari and Atul S. Chandurkar,…
Constitution of India, 1950 — Article 32 — Criminal Procedure Code, 1973 (CrPC) — Sections 154, 173 — Clubbing/Transfer of FIRs — Multiple FIRs registered against petitioners in different jurisdictions arising from same set of transactions relating to a real estate project — Held, multiplicity of FIRs and parallel investigations on same facts leads to avoidable multiplicity of proceedings, conflicting findings and serious prejudice to the accused — Principle laid down in T.T — Antony v — State of Kerala, (2001) 6 SCC 181, that there cannot be multiple FIRs for the same occurrence or transaction, squarely applies — FIR No. 30/2019 (EOW, Delhi) directed to be transferred and clubbed with FIR No. 439/2024 (Gurugram, Haryana) for investigation — Blanket direction restraining coercive steps in future FIRs declined, but petitioners permitted to avail remedies in law if future FIRs are based on the same transaction.
2026 INSC 509 SUPREME COURT OF INDIA DIVISION BENCH AMIT KATYAL AND ANOTHER Vs. STATE OF HARYANA AND ANOTHER ( Before : Pankaj Mithal and Prasanna B. Varale, JJ. )…
Criminal Procedure Code, 1973 (CrPC) — Section 482 — Abuse of Process of Court — Discharge of Accused — Vague Allegations — Where allegations in FIR and charge sheet are general and do not specify the role of the accused, continuation of criminal proceedings amounts to abuse of process of court and may cause prejudice.
2026 INSC 510 SUPREME COURT OF INDIA DIVISION BENCH SUSANTA KUMAR DALEI @ SUSANTA KUMAR DALAI Vs. STATE OF ODISHA (VIGILANCE) ( Before : Pankaj Mithal and Prasanna B. Varale,…
Civil Procedure Code, 1908 (CPC) — Section 2(2), Order 20 Rule 18 — Preliminary vs. Final Decree — A Preliminary Decree declares rights and liabilities, leaving actual results to be worked out in further proceedings — A Final Decree is passed after further inquiries, completely disposing of the suit — A Preliminary Decree cannot be executed directly unless it is partly final — Provisions of Order 20 Rule 18 allow a court to pass a Preliminary Decree declaring rights and giving further directions if partition cannot be conveniently made without further inquiry in suits for partition of immovable property — The Supreme Court noted that the High Court erred by focusing on the nomenclature of the decree rather than its executable portions, especially when the property was not divisible by metes and bounds.
2026 INSC 502 SUPREME COURT OF INDIA DIVISION BENCH JENNIFER MESSIAS Vs. LEONARD G LOBO ( Before : K.V. Viswanathan and S.V.N. Bhatti, JJ. ) Civil Appeal Nos. ….of 2026…
Unlawful Activities (Prevention) Act, 1967 — Section 43-D(5) — Bail — Constitutional Courts’ power to grant bail — The Supreme Court reiterated that statutory restrictions on bail under the UAP Act do not oust the power of constitutional courts to grant bail on grounds of violation of fundamental rights, particularly the right to a speedy trial under Article 21 of the Constitution — The Court emphasized that the rigors of Section 43-D(5) can “melt down” when there is no likelihood of trial completion within a reasonable time and the period of incarceration is substantial.
2026 INSC 503 SUPREME COURT OF INDIA DIVISION BENCH SYED IFTIKHAR ANDRABI Vs. NATIONAL INVESTIGATION AGENCY, JAMMU ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ. ) Criminal Appeal No….of…