Supreme Court of India Judgements

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Motor Vehicles Act, 1988 — Section 166 — Claim Petition for death of bachelor — Selection of Multiplier — Multiplier to be determined based on age of deceased and not age of dependents/parents — Deceased was 33 years old at the time of accident — Correct multiplier applicable according to standardized matrix in Sarla Verma and Pranay Sethi is 16 — Argument of insurer that multiplier should correspond to age of parents rejected — MACT and High Court rightly applied multiplier of 16. Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist. Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits. Extended Period Of Limitation Under Proviso To Section 11A, Central Excise Act Cannot Be Invoked When Facts Are Known To Department Without Wilful Suppression A. Central Excise Act, 1944 — Section 35L — Maintainability of appeal before Supreme Court — Preliminary objection raised by Department that appeal does not come under Section 35L as issue had no relation to rate of duty or valuation — Held, issue raised regarding extended period of limitation on ground of non-inclusion of certain costs in assessable value has an inextricable link with valuation of goods for purposes of assessment — Issue raised in show cause notice fundamentally dealt with valuation of goods — Supreme Court declined to relegate matter to High Court after almost a decade of pendency — Preliminary objection rejected.
Accident

Motor Vehicles Act, 1988 — Section 166 — Claim Petition for death of bachelor — Selection of Multiplier — Multiplier to be determined based on age of deceased and not age of dependents/parents — Deceased was 33 years old at the time of accident — Correct multiplier applicable according to standardized matrix in Sarla Verma and Pranay Sethi is 16 — Argument of insurer that multiplier should correspond to age of parents rejected — MACT and High Court rightly applied multiplier of 16.

Sep 4, 2026 sclaw
Motor Vehicles Act, 1988 — Section 166 — Claim Petition for death of bachelor — Selection of Multiplier — Multiplier to be determined based on age of deceased and not age of dependents/parents — Deceased was 33 years old at the time of accident — Correct multiplier applicable according to standardized matrix in Sarla Verma and Pranay Sethi is 16 — Argument of insurer that multiplier should correspond to age of parents rejected — MACT and High Court rightly applied multiplier of 16.
Accident
Motor Vehicles Act, 1988 — Section 166 — Claim Petition for death of bachelor — Selection of Multiplier — Multiplier to be determined based on age of deceased and not age of dependents/parents — Deceased was 33 years old at the time of accident — Correct multiplier applicable according to standardized matrix in Sarla Verma and Pranay Sethi is 16 — Argument of insurer that multiplier should correspond to age of parents rejected — MACT and High Court rightly applied multiplier of 16.
Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased
Accident
Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased
Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.
Property Matters Transfer Of Property Act
Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.
Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.
C P C
Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.
Dowry Death I P C

Penal Code, 1860 (IPC) — Section 304-B and 498-A) — Dowry Prohibition Act, 1961 (DPA, 1961) — Sections 3 and 4 — Dowry Death — Appeal against acquittal — Setting aside High Court’s acquittal and restoring Trial Court’s conviction — Essential ingredients of Section 304-B IPC established by consistent prosecution evidence regarding dowry demand (motorcycle, TV, and cash) and continuous harassment — “Soon before death” liberally construed to emphasize nexus between death and dowry-related cruelty — Evidence of witnesses, even with minor inconsistencies, held reliable and sufficient to prove guilt; minor contradictions or use of words like ‘happily’ by witnesses do not discredit the substratum of the prosecution case proving continuous dowry harassment leading to death. (Paras 1, 14.1, 16.1, 16.2, 17, 18, 20, 22)

Dec 17, 2025 sclaw

2025 INSC 1435 SUPREME COURT OF INDIA DIVISION BENCH STATE OF U.P. Vs. AJMAL BEG ETC ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal Appeal Nos.…

Electricity Act

Electricity Law — Power Purchase Agreement (PPA) — Commercial Operation Date (COD) — Firm Power vs. Infirm Power — Payment of Fixed Charges — Applicability of Regulations — Dispute regarding whether power supplied by generating company (respondent) to distribution licensee (appellant) during the relevant period (29.10.2005 to 30.06.2006) should be treated as “firm power” entitling the respondent to fixed charges, or “infirm power” entitling only variable charges — TNERC and APTEL concurrently found in favour of the generating company, holding the power supply was firm power — Supreme Court upheld the finding that continuous power supply from the gas turbine open cycle during the relevant period was “firm power” as per electricity regulations, notwithstanding the PPA’s definition of COD tied to the combined cycle project completion. (Paras 2, 29, 31, 37)

Dec 17, 2025 sclaw

2025 INSC 1439 SUPREME COURT OF INDIA DIVISION BENCH TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD. Vs. M/S PENNA ELECTRICITY LIMITED ( Before : J. B. Pardiwala and K. V.…

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent powers of High Court to quash FIR — Prevention of Corruption Act, 1988 — Allegations against former Minister (Chairman of Regularisation Committee) regarding illegal land allotments to non-eligible persons — Principles for quashing FIR reiterated, including where institution and continuance of proceedings amount to abuse of process of court or securing ends of justice, or where proceedings are manifestly attended with mala fide (Bhajanlal guidelines) — High Court should follow steps outlined in Rajiv Thapar vs. Madan Lal Kapoor to determine veracity of quashing prayer. (Paras 12, 12, I-III)

Dec 17, 2025 sclaw

2025 INSC 1441 SUPREME COURT OF INDIA DIVISION BENCH R. ASHOKA Vs. STATE OF KARNATAKA AND OTHERS ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Criminal Appeal…

I P C

Penal Code, 1860 (IPC) — Section 302 read with Section 34 — Murder — Appeal against acquittal — Powers of Appellate Court — Reversal of acquittal — Principles — The guilt of the accused must be established beyond reasonable doubt (must or should, not may be) — Once an accused is acquitted, the presumption of innocence is reinforced — Interference by the appellate court must be minimal and guided by “substantial and compelling reasons” — Reversal should not occur merely because another view is possible — If two reasonable or plausible conclusions are possible on the evidence, the one favouring the acquittal must not be disturbed by the Appellate Court. (Paras 9, 9.2, 9.3, 9.4, 9.5)

Dec 17, 2025 sclaw

2025 INSC 1442 SUPREME COURT OF INDIA DIVISION BENCH RAJ PAL SINGH Vs. RAJVEER AND OTHERS ( Before : K. Vinod Chandran and N.V. Anjaria, JJ. ) Criminal Appeal No(S).…

I P C

Penal Code, 1860 (IPC) — Section 376(2)(d) — Rape — Appreciation of Evidence — Conviction solely based on First Information Report (FIR) or previous statements of hostile witnesses — Admissibility and reliability — Victim (PW-1) and her husband (PW-2) turned hostile and did not support the prosecution case during trial — Court should be slow to act on the testimony of hostile witness and normally look for corroboration — Both Trial Court and High Court erred in placing reliance on the FIR and recording conviction by virtually converting the case into one of circumstantial evidence, especially when the main direct evidence witnesses (victim and husband) were declared hostile. (Paras 6, 9, 10, 11, 18, 19)

Dec 17, 2025 sclaw

2025 INSC 1443 SUPREME COURT OF INDIA DIVISION BENCH JAYANTIBHAI CHATURBHAI PATEL Vs. STATE OF GUJARAT ( Before : Sanjay Karol and Vipul M. Pancholi, JJ. ) Criminal Appeal No.…

Consumer General Insurance

Insurance Law — Fire Insurance Policy — Scope of Coverage — Proximate Cause — Repudiation of Claim — Loss occasioned by fire following an attempted theft/burglary — Policy covered ‘Fire’ as a specified peril with limited exclusions which did not include theft/burglary preceding the fire — Insurer denied claim arguing that the proximate cause was theft/burglary, which was excluded under the Riots Strike and Malicious Damages (RSMD) clause — Held: Once the loss is caused by fire (an insured peril), the cause igniting the fire is immaterial, particularly when no such exclusion (theft/burglary preceding fire) is contained within the ‘Fire’ peril’s exclusions or the general exclusions — A fire insurance contract indemnifies against loss by fire, and the cause of the fire is irrelevant unless it stems from a peril expressly excluded in the fire coverage — The exclusion under the RSMD clause cannot be imported to negate coverage under the distinct ‘Fire’ peril — Claim repudiation based on theft as the proximate cause was unjustified, and the NCDRC erred in upholding it. (Paras 20, 22, 23, 25, 28, 29)

Dec 17, 2025 sclaw

2025 INSC 1444 SUPREME COURT OF INDIA DIVISION BENCH CEMENT CORPORATION OF INDIA Vs. ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED ( Before : J.K. Maheshwari and Vijay Bishnoi, JJ. )…

Service Matters
Service

Bihar Reorganisation Act, 2000 — Section 34(4) — Transfer of proceedings and effect of orders — Section 34(4) provides that any order made by the High Court at Patna before the appointed day in certain proceedings, shall for all purposes have effect not only as an order of the High Court at Patna but also as an order made by the High Court of Jharkhand — This deeming provision ensures continuity of judicial authority and mandates that judgments (like Nagendra Sahani) rendered by the Patna High Court before the reorganization, concerning employees subsequently allocated to Jharkhand (Successor State), must be treated as binding precedent by the High Court of Jharkhand. (Paras 17, 19, 20, 21, 31)

Dec 17, 2025 sclaw

2025 INSC 1445 SUPREME COURT OF INDIA DIVISION BENCH SANJAY KUMAR UPADHYAY Vs. STATE OF JHARKHAND AND OTHERS ( Before : J.K. Maheshwari and Vijay Bishnoi, JJ. ) Civil Appeal…

SARFAESI

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act, 2002) — Applicability in Nagaland — Constitutional Mandate — Article 371A of the Constitution of India — Special provision with respect to the State of Nagaland — Article 371A(1)(a)(iv) stipulates that no Act of Parliament concerning ownership and transfer of land and its resources shall apply to Nagaland unless the Legislative Assembly resolves so — SARFAESI Act, which envisages transfer of property by auction sale for realizing secured assets, relates to ‘ownership and transfer of land’ — Provisions of SARFAESI Act became applicable in Nagaland only from the date of the Governor’s notification (December 10, 2021) — Action initiated by the Appellant-Corporation under Section 13(2) of SARFAESI Act in 2011 was without jurisdiction as the Act was not applicable in Nagaland at that time. (Paras 15, 18, 19, 20, 21, 28)

Dec 17, 2025 sclaw

2025 INSC 1446 SUPREME COURT OF INDIA DIVISION BENCH NORTH EASTERN DEVELOPMENT FINANCE CORPORATION LTD. (NEDFI) Vs. M/S L. DOULO BUILDERS AND SUPPLIERS CO. PVT. LTD. ( Before : Dipankar…

Accident

Motor Vehicles Act, 1988 — Section 166 — Claim Petition — Standard of Proof — In motor vehicle accident claims, the standard of proof is based on preponderance of probabilities, not proof beyond reasonable doubt — However, claimants must establish three elements: (i) occurrence of accident; (ii) involvement of the specific offending vehicle; and (iii) rash and negligent act of the driver — Mere occurrence of the accident alone is insufficient if the involvement of the vehicle and negligence are not established. (Paras 5, 7, 8, 16)

Dec 15, 2025 sclaw

2025 INSC 1425 SUPREME COURT OF INDIA DIVISION BENCH SITHARA N.S. AND OTHERS Vs. SAI RAM GENERAL INSURANCE COMPANY LIMITED ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ.…

Service Matters
Service

Service Law — Compassionate Appointment — Nature of right — Appointment on compassionate bases is a concession, not a matter of right, and serves as an exception to the general rule of public employment under Articles 14 and 16 of the Constitution of India — Core objective is to enable the dependent family to tide over sudden financial crisis following the death of the employee, providing relief against destitution — It is not intended to provide a post much less a post held by the deceased or a higher post based on educational qualification. (Paras 3, 7, 7.1, 7.3, 11)

Dec 15, 2025 sclaw

2025 INSC 1423 SUPREME COURT OF INDIA DIVISION BENCH THE DIRECTOR OF TOWN PANCHAYAT AND OTHERS Vs. M. JAYABAL AND ANOTHER ETC. ( Before : Rajesh Bindal and Manmohan, JJ.…

You missed

Accident

Motor Vehicles Act, 1988 — Section 166 — Claim Petition for death of bachelor — Selection of Multiplier — Multiplier to be determined based on age of deceased and not age of dependents/parents — Deceased was 33 years old at the time of accident — Correct multiplier applicable according to standardized matrix in Sarla Verma and Pranay Sethi is 16 — Argument of insurer that multiplier should correspond to age of parents rejected — MACT and High Court rightly applied multiplier of 16.

Sep 4, 2026 sclaw
Accident

Legal Representatives Can Claim Motor Accident Compensation Even Without Financial Dependency On Deceased

Aug 16, 2026 sclaw
Property Matters Transfer Of Property Act

Execution Of Unregistered Agreement To Sell Does Not Terminate Subsisting Landlord-Tenant Relationship Nor Entitle Tenant To Section 53A TP Act Protection A. Transfer of Property Act, 1882 — Section 111(e) & (f) — Landlord and Tenant — Determination of lease by express or implied surrender — Execution of agreement to sell by landlord in favour of tenant — Effect on jural relationship — Held, mere execution of an agreement to sell between landlord and tenant does not ipso facto determine the subsisting tenancy — Tenancy is determined only when terms of agreement or unequivocal conduct of parties disclose express or implied surrender — Where agreement to sell contained clause for cancellation and restoration of possession in case loan was not sanctioned, existing possession was referable to tenancy and not to agreement to sell — Landlord-tenant relationship continued to subsist.

Aug 16, 2026 sclaw
C P C

Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.

Aug 16, 2026 sclaw