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Supreme Court of India  Judgements

Supreme Court of India Judgements

46800 Judgements hosted as on 11/06/2025 - Search (FREE), Subscribe, Read & Download

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Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries. Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery. High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial. For Section 387 IPC, putting someone in fear of death/grievous hurt to commit extortion is sufficient; delivery of property is not required.
Consumer

Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation

Jun 12, 2025 sclaw
Constitution

Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.

Jun 11, 2025 sclaw
Consumer

Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation

Jun 12, 2025 sclaw
Constitution

Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.

Jun 11, 2025 sclaw
C P C Railways Act

Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.

Jun 10, 2025 sclaw
Cr P C

High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.

Jun 10, 2025 sclaw
I P C

For Section 387 IPC, putting someone in fear of death/grievous hurt to commit extortion is sufficient; delivery of property is not required.

Jun 10, 2025 sclaw
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Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation
Consumer
Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation
Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.
Constitution
Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.
Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.
C P C Railways Act
Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.
High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.
Cr P C
High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.
Army Rules, 1954 – Rule 13(3)(III)(v) – Discharge from service – Offences for which the red ink entries are awarded, cannot be said to be such gross mis­conduct which would make the appellant indiscipline and liable to be discharged from service and that too, after a period of long service rendered by him – Order of discharge is wholly unjustified and not sustainable at law – Appeal allowed.
Service
Army Rules, 1954 – Rule 13(3)(III)(v) – Discharge from service – Offences for which the red ink entries are awarded, cannot be said to be such gross mis­conduct which would make the appellant indiscipline and liable to be discharged from service and that too, after a period of long service rendered by him – Order of discharge is wholly unjustified and not sustainable at law – Appeal allowed.
(IPC) – Section 409 – Criminal breach of trust by public servant, or by banker, merchant or agent -‘criminal breach of trust’ is defined under Section 405 IPC which provides, inter alia, that whoever being in any manner entrusted with property or with any dominion over a property, dishonestly misappropriates or converts to his own use that property, or dishonestly uses or disposes of that property contrary to law, or in violation of any law prescribing the mode in which such trust is to be discharged, or contravenes any legal contract, express or implied, etc. shall be held to have committed criminal breach of trust
Acquittal
(IPC) – Section 409 – Criminal breach of trust by public servant, or by banker, merchant or agent -‘criminal breach of trust’ is defined under Section 405 IPC which provides, inter alia, that whoever being in any manner entrusted with property or with any dominion over a property, dishonestly misappropriates or converts to his own use that property, or dishonestly uses or disposes of that property contrary to law, or in violation of any law prescribing the mode in which such trust is to be discharged, or contravenes any legal contract, express or implied, etc. shall be held to have committed criminal breach of trust
Consumer Protection Act, 1986 – Section 2(d)(ii) – Deficiency in service – Any loss arising out of inaction and negligence on the part of the Bank, such deficiency is compensable under the provisions of the Consumer Protection Act, 1986
Consumer
Consumer Protection Act, 1986 – Section 2(d)(ii) – Deficiency in service – Any loss arising out of inaction and negligence on the part of the Bank, such deficiency is compensable under the provisions of the Consumer Protection Act, 1986
Termination–Reservation–In advertisement, authorities failed to mention in regard to reservation for handicapped person at the outset–Appellants who were handicapped person were appointed–On Contempt petition State cancelled the selection and terminated the service–Service restored with backwages.
Service
Termination–Reservation–In advertisement, authorities failed to mention in regard to reservation for handicapped person at the outset–Appellants who were handicapped person were appointed–On Contempt petition State cancelled the selection and terminated the service–Service restored with backwages.
Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation
Consumer
Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation
Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.
Constitution
Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.
Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.
C P C Railways Act
Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.
High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.
Cr P C
High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.
Service Matters
Service

Denial of promotion consideration based on an already set-aside punishment is illegal; employee entitled to retrospective consideration, promotion, and benefits if found eligible.

May 4, 2025 sclaw

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. )…

Contempt

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.

May 4, 2025 sclaw

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…

I B C

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.

May 4, 2025 sclaw

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.…

Accident

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.

May 3, 2025 sclaw

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. )…

Accident

Compensation for permanent disability to a minor in motor accident cases is primarily assessed under non-pecuniary heads as per Mallikarjun, alongside actual expenses.

May 3, 2025 sclaw

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…

Acquittal

Conviction for rape solely on victims’ testimony requires confidence; acquittal is warranted if the narrative is inconsistent, unsubstantiated, and unbelievable, creating reasonable doubt.

May 3, 2025 sclaw

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. )…

Evidence Act

Conviction for forgery/cheating upheld based on corroborated approver evidence proving use of forged documents to divert goods; sentence reduced considering age and delay.

May 3, 2025 sclaw

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.…

I P C

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.

May 3, 2025 sclaw

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…

Service Matters
Service

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.

May 3, 2025 sclaw

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.…

Cr P C

Non-payment by an importer in a commercial export facilitated by an intermediary exporter constitutes a civil dispute, not cheating/CBT, absent clear initial dishonest intent.

May 3, 2025 sclaw

2025 INSC 614 SUPREME COURT OF INDIA DIVISION BENCH ASHOK KUMAR JAIN Vs. THE STATE OF GUJARAT AND ANOTHER ( Before : Pankaj Mithal and S.V.N. Bhatti, JJ. ) Criminal…

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You missed

Consumer

Developer liable for refund with agreed interest for delayed possession; interest on allottee’s loan not developer’s direct liability, though loan financing can be a factor in awarding general compensation

Jun 12, 2025 sclaw
Constitution

Constitution of India — Article 20(3) — Right Against Self-Incrimination — Constitutional Validity of Narco-Analysis Test — Forced Tests Raise Serious Questions — Involuntary Administration Hit by Article 20(3) – Involuntary Narco-Analysis Test — Contravention of Rights — Results Not ‘Material Evidence’ — Violates ‘Substantive Due Process’ — Breaches Privacy Boundaries.

Jun 11, 2025 sclaw
C P C Railways Act

Demand notices for misdeclaration of goods under Section 66 of the Railways Act, 1989 are valid even if raised after delivery of goods, unlike punitive charges for overloading which must be recovered before delivery.

Jun 10, 2025 sclaw
Cr P C

High Court’s power under Section 482 CrPC is limited to determining a prima facie case from the FIR, without appreciating defence evidence or conducting a mini-trial.

Jun 10, 2025 sclaw
Supreme Court of India  Judgements

Supreme Court of India Judgements

46800 Judgements hosted as on 11/06/2025 - Search (FREE), Subscribe, Read & Download