Competition Act, 2002 — Sections 3(1), 3(3)(b), 27, 48 — Anti-competitive agreements — Penalty on office-bearers — Principles of natural justice — Show cause notice — Opportunity of hearing — Commission’s power to differ with DG — Competent to impose penalties and behavioural remedies on individuals responsible for contravention after due process.
2025 INSC 1167 SUPREME COURT OF INDIA DIVISION BENCH COMPETITION COMMISSION OF INDIA Vs. KERALA FILM EXHIBITORS FEDERATION AND OTHERS ( Before : Manoj Misra and K. V. Viswanathan, JJ.…
Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Essential conditions — If allegations in FIR or complaint, even if taken at face value, do not prima facie constitute an offence or make out a case against the accused, quashing is justified — Vague and general allegations are insufficient to establish a prima facie case.
2025 INSC 1168 SUPREME COURT OF INDIA FULL BENCH SANJAY D. JAIN AND OTHERS Vs. STATE OF MAHARASHTRA AND OTHERS ( Before : B.R. Gavai, CJI., K. Vinod Chandran and…
Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — High Court’s power to quash — While High Court should not conduct a mini-trial at the stage of quashing proceedings, an order of quashing based on justifiable reasons cannot be set aside simply due to its length or detailed reasoning.
2025 INSC 1173 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF TELANGANA Vs. JERUSALEM MATHAI AND ANOTHER ( Before : B.R. Gavai, CJI. and K. Vinod Chandran, JJ. )…
Motor Vehicles Act, 1988 — Sections 166, 173 — Award of Tribunal reversed by High Court — Claimant appealing — Death in hit and run accident alleged — Victim’s family claiming compensation — Husband of first appellant died in alleged accident — Accident witnessed by neighbour — High Court found accident and vehicle involvement not proved — Appeal dismissed.
2025 INSC 1176 SUPREME COURT OF INDIA DIVISION BENCH RAJAMMA AND OTHERS Vs. M/S. RELIANCE GENERAL INSURANCE CO. LTD. AND ANOTHER ( Before : K. Vinod Chandran and N. V.…
. Insolvency and Bankruptcy Code, 2016 — Section 62 — Appeal to Supreme Court — Limited to questions of law — Concurrent findings of fact by NCLT and NCLAT ordinarily not to be interfered with — Unless view taken in ignorance of statutory provisions, based on extraneous consideration or ex-facie arbitrary/illegal.
2025 INSC 1165 SUPREME COURT OF INDIA FULL BENCH KALYANI TRANSCO Vs. M/S BHUSHAN POWER AND STEEL LIMITED AND OTHERS ( Before : B.R. Gavai, CJI, Satish Chandra Sharma and…
Motor Vehicles Act, 1988 — Sections 166, 173 — Motor Vehicle Accident Claim — Quantum of Compensation — Medical Expenses — Insurance company unable to verify medical bills from hospitals in places other than victim’s hometown is not a valid contention. Explanation for treatment in other locations due to victim’s medical condition (paraplegia and pneumonia) and climatic conditions is accepted.
2025 INSC 1164 SUPREME COURT OF INDIA DIVISION BENCH SHARAD SINGH (DEAD) THROUGH LR. Vs. H. D. NARANG AND ANOTHER ( Before : K. Vinod Chandran and N.V. Anjaria, JJ.…
Telangana State Judicial Rules, 2023 — Rule 5(5.1)(a) and Rule 2(k) — Interpretation of “practicing as an Advocate in the High Court” — Rejection of candidature for District Judge post — High Court’s dismissal of writ petitions based on interpretation that “High Court” refers solely to the Telangana High Court — Supreme Court’s decision to permit appointment as a special case without unsettling the rules — Orders for declaration of results and appointment of qualified candidates — Clarification that the order is not a precedent and does not grant arrears of monetary benefits or claim to pre-existing seniority.
2025 INSC 1169 SUPREME COURT OF INDIA DIVISION BENCH USHA KIRAN KSHATRI AND OTHERS Vs. THE STATE OF TELANGANA AND OTHERS ( Before : Dipankar Datta and Augustine George Masih,…
Punjab Village Common Lands (Regulation) Act, 1961, as amended by Haryana Act No. 9 of 1992 — Section 2(g)(6) — Validity — Land reserved for common purposes under East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948, vesting with Gram Panchayat — Held valid — Amendment did not suffer from constitutional infirmity — Land reserved for common purposes cannot be re-partitioned amongst proprietors.
2025 INSC 1122 SUPREME COURT OF INDIA FULL BENCH THE STATE OF HARYANA Vs. JAI SINGH AND OTHERS ( Before : B.R. Gavai, CJI, Prashant Kumar Mishra and K.V. Viswanathan,…
Family Law — Child Custody — Habeas Corpus — Best Interest of the Child — Court must prioritize the welfare and best interests of the child over legal rights of parents or parties. The court’s inherent jurisdiction in child custody cases is exercised as parens patriae.
2025 INSC 1123 SUPREME COURT OF INDIA DIVISION BENCH KOMAL KRISHAN ARORA AND OTHERS Vs. SANDEEP KUMAR AND OTHERS ( Before : J.K. Maheshwari and Vijay Bishnoi, JJ. ) Criminal…
Constitution of India, 1950 — Article 142 — Supreme Court’s inherent powers — Invoking powers for divorce by mutual consent after mediation settlement and agreement to withdraw all cases — Parties having irretrievable breakdown of marriage and living separately for over five years — Court grants decree of divorce by mutual consent and quashes pending criminal cases and FIRs.
SUPREME COURT OF INDIA DIVISION BENCH ISHA JAIN (AGGARWAL) Vs. NISHANT JAIN AND OTHERS ( Before : J.K. Maheshwari and Vijay Bishnoi, JJ. ) Transfer Petition (Criminal) No. 999 of…