Criminal proceedings for rape based on promise to marry are quashed when relationship is consensual, allegations are improbable, and proceedings are an abuse of process.
2025 INSC 782 SUPREME COURT OF INDIA DIVISION BENCH AMOL BHAGWAN NEHUL Vs. THE STATE OF MAHARASHTRA AND ANOTHER ( Before : B.V. Nagarathna and Satish Chandra Sharma, JJ. )…
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.
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,…
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.
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…
Air Force Schools, under pervasive IAF control, performing public duty of education with public funding elements, are amenable to writ jurisdiction under Article 226.
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. )…
In Armed Forces promotion cases, the Chief of Army Staff’s inherent authority to reconsider gradings necessitates consideration of similarly situated individuals for fairness.
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.…
At discharge stage, court must consider only prosecution material; defence documents cannot be relied upon to quash charges.
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…
A clarificatory customs circular is retrospective, ensuring uniform benefits by clarifying the scope of existing notifications, notwithstanding a stated prospective effective date.
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…
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.
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…
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.
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…
Wilful disobedience of court orders relating to compensation payment attracts contempt, not excused by raising extraneous issues or challenging concluded matters in contempt proceedings.
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)…