CERC’s Section 79(1) regulatory powers allow addressing consequences of delay not covered by Section 178 regulations or contracts; such orders are appealable under Section 111, not typically High Court writ. Dismissal of writ petitions by High Court despite alternative remedy is warranted when set exceptions are not met.
2025 INSC 697 SUPREME COURT OF INDIA DIVISION BENCH POWER GRID CORPORATION OF INDIA LIMITED Vs. MADHYA PRADESH POWER TRANSMISSION COMPANY LIMITED AND OTHERS ( Before : J.B. Pardiwala and…
Ex post facto environmental clearance is illegal and contrary to environmental jurisprudence, violating fundamental rights and statutory mandate for prior approval.
2025 INSC 718 SUPREME COURT OF INDIA DIVISION BENCH VANASHAKTI Vs. UNION OF INDIA ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Writ Petition (C) No.1394 of…
An administrative body, even with benevolent aims, cannot levy fees or create a corpus fund without explicit legislative authority; such actions, however noble, are invalid if lacking statutory support.
2025 INSC 518 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF KERALA AND OTHERS Vs. THE PRINCIPAL, KMCT MEDICAL COLLEGE AND OTHERS ( Before : Surya Kant and Nongmeikapam…
A recorded satisfaction in an earlier execution petition of a prohibitory injunction decree does not preclude a subsequent petition based on fresh obstruction, and a permanent injunction lacks limitation period for execution.
2025 INSC 715 SUPREME COURT OF INDIA DIVISION BENCH SARASWATI DEVI AND OTHERS Vs. SANTOSH SINGH AND OTHERS ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. ) Civil…
Supreme Court directs uniform rules for Court Managers across India based on Assam model, emphasizing regularization, higher pay (Class-II Gazetted Officer), and defined duties within strict timelines.
SUPREME COURT OF INDIA FULL BENCH ALL INDIA JUDGES ASSOCIATION AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : B.R. Gavai, CJI., Augustine George Masih and K. Vinod…
An arbitral award under the 1996 Act should not be annulled solely on the ground of MP Act, 1983 applicability if the objection was not raised before the Tribunal.
2025 INSC 698 SUPREME COURT OF INDIA DIVISION BENCH M/S GAYATRI PROJECT LIMITED Vs. MADHYA PRADESH ROAD DEVELOPMENT CORPORATION LIMITED ( Before : J.B. Pardiwala and R. Mahadevan, JJ. )…
Under Section 31(7) of the 1996 Act, an Arbitral Tribunal validly awards post-award interest on the sum of the principal amount and accrued pre-award interest, which is not impermissible compound interest.
2025 INSC 699 SUPREME COURT OF INDIA DIVISION BENCH M/S. INTERSTATE CONSTRUCTION Vs. NATIONAL PROJECTS CONSTRUCTION CORPORATION LTD. ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ. ) Civil…
Courts exercising power to appoint Receivers under Order 40 Rule 1 CPC must exercise discretion cautiously, considering temple’s sacred nature, preferring persons with religious affinity and managing pending litigation expeditiously the temple administration
2025 INSC 700 SUPREME COURT OF INDIA DIVISION BENCH ISHWAR CHANDA SHARMA Vs. DEVENDRA KUMAR SHARMA AND OTHERS ( Before : Bela M. Trivedi and Satish Chandra Sharma, JJ. )…
Conviction for Section 304-B IPC upheld based on proven unnatural death within 1.5 years of marriage and consistent evidence of continuous dowry harassment soon before death. Prosecution established essential ingredients invoking Section 113-B presumption, which accused failed to rebut with credible defence.
SUPREME COURT OF INDIA FULL BENCH VIRENDER PAL @ VIPIN Vs. STATE OF HARYANA ( Before : Vikram Nath, Sanjay Karol and Sandeep Mehta, JJ. ) Criminal Appeal No(s). No.…
Transfer of investigation is mandated when the integrity and impartiality of the local police agency is compromised by allegations of involvement in the incident under investigation.
2025 INSC 711 SUPREME COURT OF INDIA DIVISION BENCH HANSURA BAI AND ANOTHER Vs. STATE OF MADHYA PRADESH AND ANOTHER ( Before : Vikram Nath and Sandeep Mehta, JJ. )…