Supreme Court of India Judgements

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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. 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) 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. 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. Succession Act, 1925 — Sections 33, 35 and 38 — Hindu/Christian Succession — Applicability of S. 33 confined to property owned by deceased male; erroneous application by High Court set aside — Where property was purchased and registered in the joint names of two wives, the same is owned by them and not by the husband, notwithstanding that he provided the consideration — Section 33, which governs devolution on intestacy of a male’s property between his widow and lineal descendants, is not attracted to property never vested in the husband’s name — High Court’s application of S. 33 to the entirety of the suit property held misconceived.
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
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.
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.
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)
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)
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.
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.
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.
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.
Service Matters
Service

Service Law — Appointment — Ayurvedic Nursing Training Course — Right to Appointment — Candidates admitted to the course in a Government institution do not acquire an automatic right to appointment as Ayurvedic Staff Nurse upon completion of training, especially when there is a significant change in Government policy and the number of candidates available due to the grant of permission to private institutions to impart the training; earlier appointments were made because of fewer candidates (20 seats) and higher demand, a situation that drastically changed with the increased number of pass-outs. (Paras 4, 6, 9, 12, 15, 18, 20, 26, 27)

Jan 11, 2026 sclaw

2026 INSC 38 SUPREME COURT OF INDIA DIVISION BENCH STATE OF UTTAR PRADESH AND OTHERS Vs. BHAWANA MISHRA ( Before : Rajesh Bindal and Manmohan, JJ. ) Civil Appeal No.…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent power of High Court to quash criminal proceedings — Principles governing exercise of power — High Court must exercise power sparingly, cautiously, and avoid usurping function of trial court or conducting mini-trial — Only requirement is to examine whether uncontroverted allegations in FIR, taken at face value, disclose commission of any cognizable offence — Reliability, sufficiency, or acceptability of evidence is not for summary determination under Section 482 CrPC; it is a matter for trial court — Where factual foundation for prosecution exists, criminal law cannot be short-circuited — Reference to Bhajan Lal case delineating categories for quashing (Paras 20-24, 30, 31).

Jan 11, 2026 sclaw

2026 INSC 39 SUPREME COURT OF INDIA DIVISION BENCH C.S. PRASAD Vs. C. SATYAKUMAR AND OTHERS ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. ) Criminal Appeal No.…

Cheque Dishonour

Negotiable Instruments Act, 1881 — Section 138 — Dishonour of Cheque — Separate Causes of Action — Quashing of Complaint under Section 482 Cr.P.C. — Where multiple cheques are issued in relation to the same underlying liability, but are distinct instruments (drawn on different accounts, presented on different dates, and dishonoured separately), each dishonour gives rise to a separate cause of action under Section 138 NI Act — The fact that two complaints relate to the same transaction does not bar parallel prosecution, especially where the statutory requirements of presentation, dishonour, notice, and non-payment are fulfilled separately for each instrument — High Court erred in quashing one complaint on the ground that two parallel prosecutions for the same underlying liability amounted to an abuse of process of law, as this violated the principle of separate cause of action for distinct cheque instruments. (Paras 33, 35, 45(a))

Jan 11, 2026 sclaw

2026 INSC 40 SUPREME COURT OF INDIA DIVISION BENCH SUMIT BANSAL Vs. M/S MGI DEVELOPERS AND PROMOTERS AND ANOTHER ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. )…

Companies Act Corporate

Companies Act, 2013 — Section 212(6) Second Proviso and Sections 447, 448, 451 — Cognizance of Offence — Bar on Special Court — Private Complaint — Section 448 (Punishment for false statement) mandates liability under Section 447; thus, the offence under Section 448 is an “offence covered under Section 447” specified in Section 212(6) — The second proviso to Section 212(6) prohibits the Special Court from taking cognizance of such offences except upon a written complaint made by the Director, Serious Fraud Investigation Office (SFIO), or an authorized Central Government officer — Cognizance cannot be taken upon a private complaint for offences under Section 448 or Section 451 (Punishment for repeated default) as they are inextricably linked to Section 447 — Taking cognizance under Section 448 without invoking the punishment section (Section 447) to circumvent the statutory bar is impermissible — Quashing of proceedings under Sections 448 and 451 of the Companies Act upheld. (Paras 12, 13, 26, 27, 33, 43, 44, 45, 47, 59, 60.I)

Jan 11, 2026 sclaw

2026 INSC 42 SUPREME COURT OF INDIA DIVISION BENCH YERRAM VIJAY KUMAR Vs. THE STATE OF TELANGANA AND ANOTHER ( Before : J.K. Maheshwari and K. Vinod Chandran, JJ. )…

POCSO

Protection of Children from Sexual Offences Act, 2012 (POCSO Act) — Sections 5(l), 6, 9(g), 10 — Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Sections 65(1), 74, 137(2), 352 — Cancellation of Bail — Allegations of repeated aggravated penetrative sexual assault (gang rape) of a minor victim aged 14, committed under armed threat (katta), and recording the act for blackmail — High Court granting bail set aside by Supreme Court — Bail order found to suffer from serious infirmities as it failed to consider the heinous nature and gravity of the offence, the statutory rigour of the POCSO Act, and prima facie material (victim’s statement and medico-legal report) establishing the commission of the offence — Omission to notice the filing of the chargesheet prior to the bail order rendered the exercise of discretion erroneous. (Paras 4, 8.1, 9, 11, 12, 13, 16)

Jan 11, 2026 sclaw

2026 INSC 44 SUPREME COURT OF INDIA DIVISION BENCH X Vs. THE STATE OF UTTAR PRADESH AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal Appeal…

I P C

Penal Code, 1860 (IPC) Sections 302, 304 Part II, 147, 149 — Culpable Homicide not amounting to Murder — Distinction between Murder (Section 302) and Culpable Homicide (Section 304) — Circumstances warranting conviction under Section 304 Part II — Initial conviction under Section 302/149 altered by High Court to Section 304 Part II, IPC — Incident arising from sudden quarrel and group fight (free fight) where two rival parties attacked each other — Both sides suffered injuries — Common object for forming an unlawful assembly (Section 149) not established in a free fight scenario, negating charges under Sections 147, 148, and 149 IPC — Individual role of appellant assessed: causing fatal head injury with a lathi — In a sudden group clash without premeditation, where the appellant also suffered serious injuries, the intention to cause death (requisite for Section 302) is negated, but knowledge that the act (hitting vulnerable part like head with lathi) was likely to cause death is inferred (Section 304 Part II) — Offence rightly reduced to Section 304 Part II, IPC. (Paras 5.1.4, 5.1.5, 5.2, 5.3, 5.4, 5.5, 5.6)

Jan 11, 2026 sclaw

2026 INSC 45 SUPREME COURT OF INDIA DIVISION BENCH SHRIKRISHNA Vs. THE STATE OF MADHYA PRADESH ( Before : K. Vinod Chandran and N.V. Anjaria, JJ. ) Criminal Appeal No.…

Direct Taxation Income Tax Act

Income Tax Act, 1961 — Sections 28, 47(vii), 2(47), 2(14) — Taxability of Amalgamation — Shares held as Stock-in-Trade vs. Capital Assets — Receipt of shares of amalgamated company in lieu of shares of amalgamating company — If the shares of the amalgamating company were held as capital assets, the receipt of shares of the amalgamated company is a “transfer” under Section 2(47) but exempt from Capital Gains tax under Section 47(vii), provided the requirements of that section are met (amalgamated company is Indian, transfer in consideration of allotment of shares). (Paras 2, 8.3, 12, 12.1, 27)

Jan 11, 2026 sclaw

2026 INSC 46 SUPREME COURT OF INDIA DIVISION BENCH M/S JINDAL EQUIPMENT LEASING CONSULTANCY SERVICES LTD Vs. COMMISSIONER OF INCOME TAX DELHI – II, NEW DELHI ( Before : J.B.…

POCSO

Protection of Children from Sexual Offences (POCSO) Act, 2012 — Misuse of Law — Judicial Notice — The court acknowledges the recurring concern regarding the misuse of the POCSO Act, particularly in cases involving consensual adolescent relationships where the victim’s age may be manipulated, or the law is weaponized for revenge or to oppose relationships. — While judicial vigilance against misuse is important, the court deferred to the legislature on considering steps to curb the menace, such as introducing a “Romeo-Juliet clause” exempting genuine adolescent relationships or enacting mechanisms to prosecute persons who misuse the law to settle scores. (Paras 19)

Jan 11, 2026 sclaw

2026 INSC 47 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF UTTAR PRADESH Vs. ANURUDH AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal…

You missed

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