Quashing criminal proceedings under S.482 CrPC is improper when prima facie material, including corroborated statements of the accused/co-accused and surrounding circumstances, indicates involvement warranting trial.
025 INSC 474 SUPREME COURT OF INDIA DIVISION BENCH HYEOKSOO SON AUTHORIZED REPRESENTATIVE FOR DAECHANG SEAT AUTOMOTIVE PVT. LTD. Vs. MOON JUNE SEOK AND ANOTHER ( Before : Sanjay Karol…
Financial assistance equivalent to ‘pay/allowances’ under Haryana Compassionate Assistance Rules must be deducted from MV Act compensation for loss of income to prevent double recovery.
2025 INSC 469 SUPREME COURT OF INDIA DIVISION BENCH NEW INDIA ASSURANCE CO. LTD. Vs. SMT. SUNITA SHARMA AND OTHERS ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ.…
An exclusive jurisdiction clause in a private employment contract, designating a competent court, is valid and enforceable, ousting jurisdiction of other courts, despite potential unequal bargaining power.
025 INSC 473 SUPREME COURT OF INDIA DIVISION BENCH RAKESH KUMAR VERMA Vs. HDFC BANK LTD. ( Before : Dipankar Datta and Manmohan, JJ. ) Civil Appeal No. 2282 of…
An Additional Collector empowered under the M.P. Land Revenue Code can validly permit tribal land transfer under S.165(6)(ii) (outside notified areas) after due consideration, rendering subsequent suo motu revision setting aside such permission erroneous.
2025 INSC 470 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF MADHYA PRADESH Vs. DINESH KUMAR AND OTHERS ( Before : Sudhanshu Dhulia and K. Vinod Chandran, JJ. )…
Supreme Court Rejects UCO Bank’s Plea That Employee Dismissed For Misconduct Wasn’t Entitled To Pension Despite 10 Yrs Service
2025 INSC 442 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5922 OF 2024 UCO BANK & ANR. APPELLANT(S) VERSUS VIJAY KUMAR HANDA RESPONDENT(S) J…
Even As We Near 80 Yrs Of Independence, Not Enough Public Jobs Generated For Eligible Candidates
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION SPECIAL LEAVE PETITION (C) NO.18983/2023 BIHAR RAJYA DAFADAR CHAUKIDAR PANCHAYAT (MAGADH DIVISION) …PETITIONER VERSUS STATE OF BIHAR AND OTHERS …RESPONDENTS…
IBC | Difference Between ‘Avoidance Transactions’ & ‘Fraudulent Or Wrongful Trading’
2025 INSC 421 Civil Appeal Nos. 1632-1634 of 2022 Page 1 of 145 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 1632-1634 OF 2022 PIRAMAL…
Wife Can Be Affected By Defamation Of Husband; Apart From Individual Reputations, Spouses Share Common Family Reputation
ITEM NO.11 COURT NO.3 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for…
Excess Payments To Employee Can’t Be Recovered When There Was No Fraud Or Misrepresentation
2025 INSC 449 1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). __________ OF 2025 (Arising out of SLP(C) No(s). 5918/2024) JOGESWAR SAHOO & ORS.…
Specific Performance Suit Not Maintainable For Cancelled Sale Agreement Without Seeking Declaration Against Cancellation
2025 INSC 450 SLP (C) No.28460 of 2024 Page 1 of 22 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4972 OF 2025 (Arising out…