Licensed stamp vendors are ‘public servants’ under PC Act, 1988, as they are remunerated (via discount) for performing a public duty; however, conviction requires proof of demand beyond reasonable doubt.
2025 INSC 618 SUPREME COURT OF INDIA DIVISION BENCH AMAN BHATIA Vs. STATE (GNCT OF DELHI) ( Before : J.B. Pardiwala and R. Mahadevan, JJ. ) Criminal Appeal No. 2613…
Denial of promotion consideration based on an already set-aside punishment is illegal; employee entitled to retrospective consideration, promotion, and benefits if found eligible.
2025 INSC 620 SUPREME COURT OF INDIA DIVISION BENCH P. SAKTHI Vs. THE GOVERNMENT OF TAMIL NADU AND OTHERS ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. )…
Fabrication and use of forged High Court orders is gross criminal contempt; suo motu contempt initiation occurs upon Court’s cognizance, not formal notice issuance, for Section 20 limitation.
2025 INSC 619 SUPREME COURT OF INDIA DIVISION BENCH SHANMUGAM @ LAKSHMINARAYANAN Vs. HIGH COURT OF MADRAS ( Before : Sudhanshu Dhulia and Prashant Kumar Mishra, JJ. ) Criminal Appeal…
Resolution plan approval vitiated by RP/CoC’s failure to comply with mandatory IBC provisions/timelines and SRA’s misuse of process, leading to plan rejection and mandatory liquidation.
2025 INSC 621 SUPREME COURT OF INDIA DIVISION BENCH KALYANI TRANSCO Vs. M/S.BHUSHAN POWER AND STEEL LTD. AND OTHERS ( Before : Bela M. Trivedi and Satish Chandra Sharma, JJ.…
In head-on collision claims, contributory negligence is equally apportioned if overtaking driver lacks care and oncoming driver speeds excessively; FIR statements have limited evidentiary value.
2025 INSC 601 SUPREME COURT OF INDIA DIVISION BENCH SMT. M. SABITHA AND OTHERS Vs. BRAHMA SWAMULU AND ANOTHER ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. )…
Compensation for permanent disability to a minor in motor accident cases is primarily assessed under non-pecuniary heads as per Mallikarjun, alongside actual expenses.
2025 INSC 602 SUPREME COURT OF INDIA DIVISION BENCH RINA RANI MALLICK Vs. SUSIM KANTI MOHANTY AND ANOTHER ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. ) Special…
Conviction for rape solely on victims’ testimony requires confidence; acquittal is warranted if the narrative is inconsistent, unsubstantiated, and unbelievable, creating reasonable doubt.
2025 INSC 604 SUPREME COURT OF INDIA DIVISION BENCH KESHAV S/O LAXMAN RUPNAR AND ANOTHER Vs. STATE OF MAHARASHTRA ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. )…
Conviction for forgery/cheating upheld based on corroborated approver evidence proving use of forged documents to divert goods; sentence reduced considering age and delay.
2025 INSC 608 SUPREME COURT OF INDIA DIVISION BENCH KRISHNA KUMAR KEDIA Vs. UNION OF INDIA THROUGH DIRECTOR, CBI ( Before : B. R. Gavai and Augustine George Masih, JJ.…
Abetment of suicide (Sec 306 IPC) requires proof of direct/indirect proximate instigation; remote harassment allegations alone insufficient, justifying quashing under 482 CrPC as abuse of process.
2025 INSC 607 SUPREME COURT OF INDIA DIVISION BENCH SHENBAGAVALLI AND OTHERS Vs. THE INSPECTOR OF POLICE, KANCHEEPURAM DISTRICT AND ANOTHER ( Before : Abhay S. Oka and Augustine George…
Railway employees absorbed in new units due to surplus, including volunteers opting for transfer, lose past service seniority and rank junior-most in the recruitment grade.
2025 INSC 613 SUPREME COURT OF INDIA DIVISION BENCH DINESH D PANCHAL AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : Abhay S. Oka and Ujjal Bhuyan, JJ.…