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.
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Inherent powers of High Court — Quashing of criminal proceedings — Scope — Principles for quashing FIR or complaint under Section 482 CrPC, including where allegations, taken at face value, do not constitute any offence, or where the proceeding is manifestly attended with mala fide or maliciously instituted with an ulterior motive (referring to State of Haryana vs. Bhajan Lal) — High Court error in refusing to quash proceedings despite clear absence of ingredients for the alleged offences. (Paras 12, 17, 25, 26, 27)

Nov 30, 2025 sclaw

2025 INSC 1350 SUPREME COURT OF INDIA DIVISION BENCH INDER CHAND BAGRI Vs. JAGADISH PRASAD BAGRI AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal Appeal…

Bail Granted Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 528 — Penal Code, 1860 (IPC) — Sections 376, 376(2)(n), and 507 — Allegation of rape based on false promise of marriage — Relationship continued for three years; physical relations established multiple times — Complainant, an educated and married woman, engaged in the relationship voluntarily and without protest or complaint until the break-up — Lodging of FIR three months after the last physical contact, subsequent to the appellant refusing a demand for money — Held, the relationship was consensual; physical intimacy in a long-standing, functioning relationship, which later turns acrimonious, cannot be retrospectively branded as rape — Refusal to fulfill a monetary demand led to the institution of criminal proceedings, amounting to an abuse of the court machinery — FIR and Charge-sheet quashed. (Paras 6, 7, 9, 16, 23, 28, 29, 32, 33, 40, 41)

Nov 30, 2025 sclaw

2025 INSC 1351 SUPREME COURT OF INDIA DIVISION BENCH SAMADHAN S/O SITATRAM MANMOTHE Vs. STATE OF MAHARASTHRA AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal…

C P C

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90(3) — Execution Sale — Setting aside sale on ground of irregularity — Statutory bar against judgment debtor — Scope and application of Order 21 Rule 90(3) CPC (inserted w.e.f. 01.02.1977) — No application to set aside sale shall be entertained on any ground which the applicant could have taken on or before the date the proclamation of sale was drawn up — Mandates vigilance by judgment debtor regarding pre-sale illegalities or material irregularities. (Paras 10, 15, 17)

Nov 30, 2025 sclaw

2025 INSC 1353 SUPREME COURT OF INDIA DIVISION BENCH G.R. SELVARAJ (DEAD), THROUGH LRS. Vs. K.J. PRAKASH KUMAR AND OTHERS ( Before : Sanjay Kumar and Alok Aradhe, JJ. )…

Environment

Wild Life (Protection) Act, 1972 — Section 38H(6) — Captive Animal Management and Translocation — Cancellation of Zoo Recognition and Translocation — Controversy surrounding the proposed translocation of deer from A.N. Jha Deer Park (New Delhi) to wildlife sanctuaries in Rajasthan and Delhi on pretext of overcrowding, following cancellation of the Park’s recognition by Central Zoo Authority (CZA) due to persistent non-compliance with zoo management norms. (Paras 1, 5, 7, 17)

Nov 30, 2025 sclaw

2025 INSC 1358 SUPREME COURT OF INDIA DIVISION BENCH NEW DELHI NATURE SOCIETY THROUGH VERHAEN KHANNA Vs. DIRECTOR HOTRICULTURE DDA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta,…

Bail Granted

Criminal Procedure Code, 1973 (CrPC) — Section 439 — Cancellation of Bail — Murder trial (Section 302 IPC) — Accused granted bail by Supreme Court subject to stringent conditions (confinement to Kolkata, daily attendance at Police Station) — Application for cancellation of bail moved by victim’s relative alleging breach of conditions, witness intimidation, and resultant unfair trial — Background of trial characterized by State bias favoring accused, witnesses turning hostile, and failed attempt by State to withdraw prosecution (U/S 321 Cr. PC) — Court acknowledges serious concerns regarding fairness of trial and State’s conduct (acting as “real facilitator” for the accused) — However, specific breach of bail conditions by the accused influencing witnesses not conclusively established — Bail granted partially based on long incarceration (5 years) and delay in trial conclusion — Given the advanced stage of trial, no useful purpose served by cancelling bail now — Application for cancellation of bail rejected.

Nov 30, 2025 sclaw

2025 INSC 1360 SUPREME COURT OF INDIA DIVISION BENCH SK. MD. ANISUR RAHAMAN Vs. THE STATE OF WEST BENGAL AND ANOTHER ( Before : Dipankar Datta and Augustine George Masih,…

Cheque Dishonour

Negotiable Instruments Act, 1881 — Section 138, Section 142(2), Section 142A — Territorial Jurisdiction for cheque dishonour cases (post-2015 Amendment) — Account Payee Cheques — Jurisdiction for complaints under Section 138 concerning cheques ‘delivered for collection through an account’ (Account Payee Cheques) lies exclusively with the court having local jurisdiction over the branch of the bank where the payee maintains the account (payee’s home branch) — This position is anchored in Section 142(2)(a) read with its Explanation — The legal fiction in the Explanation deems a cheque delivered at any branch of the payee’s bank to have been delivered at the payee’s home branch for jurisdictional purposes, overriding the actual place of delivery. (Paras 39, 54, 58, 59, 76)

Nov 30, 2025 sclaw

2025 INSC 1362 SUPREME COURT OF INDIA DIVISION BENCH JAI BALAJI INDUSTRIES LTD. AND OTHERS Vs. M/S HEG LTD. ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Transfer…

Bail Declined

Criminal Procedure Code, 1973 — Section 439(2) — Cancellation of Bail — Locus Standi — An aggrieved party, including the complainant or father of the deceased, has the requisite locus standi to seek cancellation/annulment of bail granted to the accused, as the power under Section 439(2) Cr.P.C. may be invoked not only by the State but also by any aggrieved party. (Paras 10, 10.1, 10.3)

Nov 30, 2025 sclaw

2025 INSC 1367 SUPREME COURT OF INDIA DIVISION BENCH YOGENDRA PAL SINGH Vs. RAGHVENDRA SINGH ALIAS PRINCE AND ANOTHER ( Before : B.V. Nagarathna and R. Mahadevan, JJ. ) Criminal…

I B C

Insolvency and Bankruptcy Code, 2016 (IBC) — Section 14 — Moratorium — Applicability to terminated Development Agreements — Development Agreement constitutes ‘asset’ or ‘property’ of Corporate Debtor only if it creates subsisting proprietary, possessory or legally enforceable right — Termination of Development Agreement based on Corporate Debtor’s persistent and prolonged non-performance, occurring prior to initiation of Corporate Insolvency Resolution Process (CIRP), is valid and lawful — Moratorium under Section 14 does not revive contracts validly terminated before insolvency or protect mere inchoate or forfeited contractual rights — Where developer never obtained possession and failed to perform core obligations, its development rights do not constitute ‘assets’ or ‘property’ of the Corporate Debtor, and the moratorium does not apply. (Paras 15.5, 15.6, 16.4, 16.7, 16.12, 20, 21(i), 21(ii))

Nov 30, 2025 sclaw

2025 INSC 1366 SUPREME COURT OF INDIA DIVISION BENCH A A ESTATES PRIVATE LIMITED THROUGH ITS RESOLUTION PROFESSIONAL HARSHAD SHAMKANT DESHPANDE AND ANOTHER Vs. KHER NAGAR SUKHSADAN CO-OPERATIVE HOUSING SOCIETY…

Arbitration

Arbitration and Conciliation Act, 1996 — Section 11(6) — Appointment of Arbitrator — Power of High Court to Review/Recall – Scope of Judicial Intervention — An order passed under Section 11 appointing an arbitrator is judicial in nature, but the High Court’s review jurisdiction over such an order is highly circumscribed and must be limited to correcting a patent or procedural error; it cannot be exercised to revisit findings of law or re-interpret the arbitration agreement based on a subsequent judgment. (Paras 11.7, 11.12, 11.15)

Nov 30, 2025 sclaw

2025 INSC 1365 SUPREME COURT OF INDIA DIVISION BENCH HINDUSTAN CONSTRUCTION COMPANY LTD. THROUGH ITS AUTHORISED SIGNATORY YOGESH DALAL Vs. BIHAR RAJYA PUL NIRMAN NIGAM LIMITED AND OTHERS ( Before…

C P C

Civil Procedure Code, 1908 — Order 38 Rule 5, Rule 8, Rule 10 — Order 21 Rule 58 — Transfer of Property Act, 1882 — Section 53 — Attachment before judgment — Scope of — Effect on prior transfer — Property already transferred by registered sale deed prior to institution of suit cannot be subject to attachment before judgment under Order 38 Rule 5 CPC — Essential condition for Order 38 Rule 5 is that property must belong to defendant on date of institution of suit — Attachment before judgment is a protective measure and does not create any charge or proprietary interest in favour of plaintiff (Rule 10). (Paras 10.1.1, 11.1, 11.3, 12, 14, 17, 18, 20)

Nov 30, 2025 sclaw

2025 INSC 1364 SUPREME COURT OF INDIA DIVISION BENCH L.K. PRABHU @ L. KRISHNA PRABHU (DIED) THROUGH LRS Vs. K.T. MATHEW @ THAMPAN THOMAS AND OTHERS ( Before : B.V.…

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