Skip to content
  • June 14, 2025 11:23 pm
Supreme Court of India  Judgements

Supreme Court of India Judgements

46800 Judgements hosted as on 11/06/2025 - Search (FREE), Subscribe, Read & Download

  • Home
  • TELEGRAM SEARCH BOT
  • Facebook
  • Pricing
  • Login
  • Contact
  • About Us
  • Refund
Top Tags
  • Land acquisition police assistance
  • service matters
  • state laws
  • acquittal

Latest Post

Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries. Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery. High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial. For Section 387 IPC, putting someone in fear of death/grievous hurt to commit extortion is sufficient; delivery of property is not required.
Consumer

Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation

Jun 12, 2025 sclaw
Constitution

Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.

Jun 11, 2025 sclaw
Consumer

Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation

Jun 12, 2025 sclaw
Constitution

Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.

Jun 11, 2025 sclaw
C P C Railways Act

Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.

Jun 10, 2025 sclaw
Cr P C

High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.

Jun 10, 2025 sclaw
I P C

For Section 387 IPC, putting someone in fear of death/grievous hurt to commit extortion is sufficient; delivery of property is not required.

Jun 10, 2025 sclaw
  • Latest
  • Popular
  • Trending
Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation
Consumer
Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation
Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.
Constitution
Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.
Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.
C P C Railways Act
Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.
High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.
Cr P C
High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.
Army Rules, 1954 – Rule 13(3)(III)(v) – Discharge from service – Offences for which the red ink entries are awarded, cannot be said to be such gross mis­conduct which would make the appellant indiscipline and liable to be discharged from service and that too, after a period of long service rendered by him – Order of discharge is wholly unjustified and not sustainable at law – Appeal allowed.
Service
Army Rules, 1954 – Rule 13(3)(III)(v) – Discharge from service – Offences for which the red ink entries are awarded, cannot be said to be such gross mis­conduct which would make the appellant indiscipline and liable to be discharged from service and that too, after a period of long service rendered by him – Order of discharge is wholly unjustified and not sustainable at law – Appeal allowed.
(IPC) – Section 409 – Criminal breach of trust by public servant, or by banker, merchant or agent -‘criminal breach of trust’ is defined under Section 405 IPC which provides, inter alia, that whoever being in any manner entrusted with property or with any dominion over a property, dishonestly misappropriates or converts to his own use that property, or dishonestly uses or disposes of that property contrary to law, or in violation of any law prescribing the mode in which such trust is to be discharged, or contravenes any legal contract, express or implied, etc. shall be held to have committed criminal breach of trust
Acquittal
(IPC) – Section 409 – Criminal breach of trust by public servant, or by banker, merchant or agent -‘criminal breach of trust’ is defined under Section 405 IPC which provides, inter alia, that whoever being in any manner entrusted with property or with any dominion over a property, dishonestly misappropriates or converts to his own use that property, or dishonestly uses or disposes of that property contrary to law, or in violation of any law prescribing the mode in which such trust is to be discharged, or contravenes any legal contract, express or implied, etc. shall be held to have committed criminal breach of trust
Consumer Protection Act, 1986 – Section 2(d)(ii) – Deficiency in service – Any loss arising out of inaction and negligence on the part of the Bank, such deficiency is compensable under the provisions of the Consumer Protection Act, 1986
Consumer
Consumer Protection Act, 1986 – Section 2(d)(ii) – Deficiency in service – Any loss arising out of inaction and negligence on the part of the Bank, such deficiency is compensable under the provisions of the Consumer Protection Act, 1986
Termination–Reservation–In advertisement, authorities failed to mention in regard to reservation for handicapped person at the outset–Appellants who were handicapped person were appointed–On Contempt petition State cancelled the selection and terminated the service–Service restored with backwages.
Service
Termination–Reservation–In advertisement, authorities failed to mention in regard to reservation for handicapped person at the outset–Appellants who were handicapped person were appointed–On Contempt petition State cancelled the selection and terminated the service–Service restored with backwages.
Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation
Consumer
Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation
Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.
Constitution
Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.
Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.
C P C Railways Act
Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.
High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.
Cr P C
High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.
Consumer

Consumerism, intrinsically linked to constitutional principles of justice, equality, and welfare, necessitates a robust and permanent adjudicatory framework with secure tenure for members, ensuring effective redressal and public trust.

May 25, 2025 sclaw

2025 INSC 752 SUPREME COURT OF INDIA DIVISION BENCH GANESHKUMAR RAJESHWARRAO SELUKAR AND OTHERS Vs. MAHENDRA BHASKAR LIMAYE AND OTHERS ( Before : Abhay S. Oka and M. M. Sundresh,…

Constitution National Highways Authority Act

Enforcement of highway safety and encroachment removal under the 2002 Act necessitates establishing effective inspection teams, grievance redressal mechanisms, and surveillance, requiring a continuing mandamus.

May 25, 2025 sclaw

2025 INSC 753 SUPREME COURT OF INDIA DIVISION BENCH GYAN PRAKASH Vs. UNION OF INDIA AND OTHERS ( Before : Abhay S Oka and Augustine George Masih, JJ. ) Writ…

Constitution

Air Force Schools, under pervasive IAF control, performing public duty of education with public funding elements, are amenable to writ jurisdiction under Article 226.

May 25, 2025 sclaw

2025 INSC 749 SUPREME COURT OF INDIA DIVISION BENCH DILEEP KUMAR PANDEY Vs. UNION OF INDIA AND OTHERS ( Before : Abhay S. Oka and Augustine George Masih, JJ. )…

Service Matters
Service

In Armed Forces promotion cases, the Chief of Army Staff’s inherent authority to reconsider gradings necessitates consideration of similarly situated individuals for fairness.

May 24, 2025 sclaw

2025 INSC 750 SUPREME COURT OF INDIA DIVISION BENCH LT. COL NK GHAI (RETD.) Vs. UNION OF INDIA AND ANOTHER ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ.…

Cr P C

At discharge stage, court must consider only prosecution material; defence documents cannot be relied upon to quash charges.

May 24, 2025 sclaw

2025 INSC 758 SUPREME COURT OF INDIA DIVISION BENCH STATE REPRESENTED BY INSPECTOR OF POLICE, CBI, ACB, VISAKHAPATNAM Vs. ELURI SRINIVASA CHAKRAVARTHI AND OTHERS ( Before : Pankaj Mithal and…

Customs & Excise

A clarificatory customs circular is retrospective, ensuring uniform benefits by clarifying the scope of existing notifications, notwithstanding a stated prospective effective date.

May 24, 2025 sclaw

2025 INSC 755 SUPREME COURT OF INDIA DIVISION BENCH M/S SURAJ IMPEX (INDIA) PVT. LTD Vs. UNION OF INDIA AND OTHERS ( Before : B. V. Nagarathna and Satish Chandra…

Service Matters
Service

Discharge of a judicial service probationer based on misconduct predating appointment or minor omissions unrelated to judicial performance, without fair inquiry, violates natural justice and can be set aside.

May 24, 2025 sclaw

2025 INSC 756 SUPREME COURT OF INDIA DIVISION BENCH PINKY MEENA Vs. THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR AND ANOTHER ( Before : B.V. Nagarathna and Satish…

Cheque Dishonour

For invoking vicarious liability under Section 141 of the NI Act, a complaint must contain factual averments demonstrating that the accused was in charge of and responsible for the company’s business, not necessarily using the exact words of the statute.

May 24, 2025 sclaw

2025 INSC 759 SUPREME COURT OF INDIA DIVISION BENCH HDFC BANK LIMITED Vs. STATE OF MAHARASHTRA AND ANOTHER ( Before : Manoj Misra and K. V. Viswanathan, JJ. ) Criminal…

Contempt

Wilful disobedience of court orders relating to compensation payment attracts contempt, not excused by raising extraneous issues or challenging concluded matters in contempt proceedings.

May 24, 2025 sclaw

2025 INSC 762 SUPREME COURT OF INDIA DIVISION BENCH CHADURANGA KANTHARAJ URS Vs. S.V. RANGANATH AND OTHERS ( Before : M.M. Sundresh and Aravind Kumar, JJ. ) Contempt Petition (C)…

Cr P C

At the stage of framing charge, courts must solely examine chargesheet material to assess prima facie case, independent of disciplinary proceedings outcomes.

May 22, 2025 sclaw

2025 INSC 745 SUPREME COURT OF INDIA DIVISION BENCH K. H. KAMALADINI Vs. STATE ( Before : Abhay S. Oka and Augustine George Masih, JJ. ) Criminal Appeal No. 5380…

Posts pagination

1 … 3 4 5 … 715
Login Status
Forgot?  Register
Categories
Archives
Privacy & Cookies: This site uses cookies. By continuing to use this website, you agree to their use.
To find out more, including how to control cookies, see here: Cookie Policy

You missed

Consumer

Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation

Jun 12, 2025 sclaw
Constitution

Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.

Jun 11, 2025 sclaw
C P C Railways Act

Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.

Jun 10, 2025 sclaw
Cr P C

High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.

Jun 10, 2025 sclaw
Supreme Court of India  Judgements

Supreme Court of India Judgements

46800 Judgements hosted as on 11/06/2025 - Search (FREE), Subscribe, Read & Download