Penal Code, 1860 (IPC) — Section 304-A — Causing death by negligence — Motor Vehicles Act, 1988 — Section 134(b) and Section 187 — Duty of driver in case of accident and injury to a person and Punishment for offences relating to accident — Appeal against conviction and sentence — Driver convicted under Section 304-A IPC and Sections 134(b) and 187 MVA — High Court partly allowed revision, setting aside conviction for Section 279 IPC but maintaining conviction for Section 304-A IPC.
2026 INSC 504 SUPREME COURT OF INDIA DIVISION BENCH MAHADEVANNA D.M. Vs. STATE OF KARNATAKA AND ANOTHER ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. ) Criminal Appeal…
Penal Code, 1860 (IPC) — Section 307 — Attempt to Murder — Essential ingredients are intention/knowledge to commit murder and an overt act in pursuance of that intention/knowledge. The nature of the injury is a relevant consideration, but not determinative; intention can be inferred from circumstances like weapons used, motive, etc.
2026 INSC 524 SUPREME COURT OF INDIA DIVISION BENCH ROSHAN LAL Vs. THE STATE OF HARYANA AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal…
Penal Code, 1860 (IPC) — Sections 506 Part II and 503 — Criminal Intimidation — Imputing unchastity — Threat to upload a video of a woman bathing on social media amounts to threatening to impute unchastity, violating her privacy, dignity, and sexual autonomy
2026 INSC 525 SUPREME COURT OF INDIA DIVISION BENCH VIJAYAKUMAR Vs. STATE OF TAMIL NADU, REPRESENTED BY THE INSPECTOR OF POLICE ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh,…
Criminal Procedure Code, 1973 (CrPC) — Sections 82, 439 — Arms Act, 1959 — Sections 3, 25, 27 — Penal Code, 1860 (IPC) — Sections 147, 148, 149, 323, 324, 452, 504, 506, 307 — Bail — Cancellation of — Supreme Court’s previous order directing surrender — Accused failing to surrender and absconding — Initiation of proceedings under Section 82 CrPC — Subsequent surrender after considerable delay — High Court granting bail overlooking previous order and material on record — Held, High Court order suffers from manifest error of law and is set aside.
2026 INSC 526 SUPREME COURT OF INDIA DIVISION BENCH MOHSEEN Vs. THE STATE OF UTTAR PRADESH AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal…
Bail — Grant of — High Court’s order reversed — High Court granted bail without considering material facts and circumstances, particularly the FIR, post-mortem report, recovery of weapon, and witness statements, relying solely on absence of allegations in inquest proceedings.
2026 INSC 527 SUPREME COURT OF INDIA DIVISION BENCH BHAGAT SINGH Vs. THE STATE OF UTTAR PRADESH AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. )…
Criminal Law — Murder Trial — Circumstantial Evidence — Admissibility and Reliability of Evidence — Court emphasized the need for each piece of circumstantial evidence to be strong and credible to establish guilt beyond reasonable doubt.
2026 INSC 528 SUPREME COURT OF INDIA DIVISION BENCH PAPAN SARKAR @ PRANAB Vs. STATE OF WEST BENGAL ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal…
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31 — First Appellate Court’s judgment — Compliance with mandatory requirements of Order 41 Rule 31 of the CPC is substantial rather than technical, and the substance of the judgment and the manner of dealing with the controversy are more significant than the form of points framed. – -Power of Attorney Act, 1882 — General Power of Attorney (GPA) — Misuse of GPA for sale of property — Held, where GPA holder enters into sale deeds and subsequent transfers are within the family, and the original owner fails to prove loan transactions, repayment, or continued possession, the transactions are unlikely to be considered shams or fraudulent.
2026 INSC 529 SUPREME COURT OF INDIA DIVISION BENCH MALLIKA Vs. R. NALLATHAMBI AND OTHERS ( Before : Ujjal Bhuyan and Vipul M. Pancholi, JJ. ) Civil Appeal No. 9837…
Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 223(1) first proviso — Applicability of — Proceedings under Prevention of Money Laundering Act, 2002 (PMLA) filed before commencement of BNSS — Cognizance taken after commencement of BNSS — Accused not given opportunity of hearing at cognizance stage — Provision mandates hearing of accused before taking cognizance — Non-compliance is an illegality vitiating cognizance order — High Court judgment set aside.
2026 INSC 519 SUPREME COURT OF INDIA DIVISION BENCH PARVINDER SINGH Vs. DIRECTORATE OF ENFORCEMENT ( Before : M. M. Sundresh and Nongmeikapam Kotiswar Singh, JJ. ) Criminal Appeal No……..of…
Constitution of India, 1950 — Article 142 — Extraordinary powers of Supreme Court — Directions issued by Supreme Court cannot supplant substantive law or disregard express statutory provisions unless necessary for complete justice, considering public policy and balancing equities. [Paras 50-54] – Stray Dog Management — Public Safety vs. Animal Welfare — Supreme Court must strike a balance between public safety under Article 21 and humane treatment of stray animals, prioritising human life and safety
2026 INSC 506 SUPREME COURT OF INDIA FULL BENCH IN RE: “CITY HOUNDED BY STRAYS, KIDS PAY PRICE” ( Before : Vikram Nath, Sandeep Mehta and N.V. Anjaria, JJ. )…
Unlawful Activities (Prevention) Act, 1967 — Offences under Sections 10(a)(i), 10(a)(iv), and 38(1) — Indian Penal Code, 1860 — Section 120B — Poisons Act, 1919 — Section 6 — Foreigners Act, 1946 — Section 14(c) — Passport Act, 1967 — Section 3 read with Section 12(1)(a) — Conviction for charges including conspiracy to revive banned organization LTTE — Appeal against conviction and sentence — Supreme Court’s finding that appellant was falsely implicated due to mistaken identity — Reliance on oral testimony of two key witnesses who introduced crucial alias name “Ranjan” years after the alleged incident and only after appellant’s arrest — Inconsistencies and material improvements in their testimonies — Failure of prosecution to establish identity with reliable oral or documentary evidence — Absence of any contemporaneous description, documentary linkage, or independent corroboration connecting appellant to the alleged absconding accused “Sri” — Appellant residing openly and lawfully as a refugee, pursuing visa to Switzerland inconsistent with being an absconding accused — Conviction and sentence set aside — Appeal allowed; appellant acquitted.
2026 INSC 516 SUPREME COURT OF INDIA DIVISION BENCH SRI Vs. STATE REP. BY THE INSPECTOR OF POLICE, Q BRANCH, RAMANATHAPURAM, TAMIL NADU ( Before : Vikram Nath, Sandeep Mehta…