SCMONTHLY CASE LAW ARCHIVE
Read 137 LawLens analyses of Supreme Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The appellant, the mother of the victim, filed a criminal appeal against an order of acquittal in a case involving allegations of dowry demand, harassment, and death.
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The dispute concerned the title and character of the land—whether it belonged to the Gram Panchayat as shamilat deh land or constituted wakf property of the Punjab Wakf Board.
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Respondent No. 3, Subhash Chandra Lalwani, filed a complaint under Section 200 CrPC alleging that the appellant and other accused had forged a General Power of Attorney purportedly executed by Respondent No. 2, Pradee...
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The appellants had filed Consumer Complaint No. 13 of 2006 before the State Consumer Disputes Redressal Commission, Uttar Pradesh, which allowed the complaint by order dated 4 December 2012 and awarded compensation of...
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S.N. Sharma claimed membership of the respondent co-operative housing society and asserted entitlement to allotment of a plot. After alleging illegal deprivation of allotment, he instituted a dispute under Section 61...
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The appellant challenged an ex parte externment order dated 4 November 2025 passed by the District Magistrate, Raigarh, directing him to leave Raigarh and adjoining districts for one year under Sections 5(a) and 5(b)...
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IARCPL and Madhav Vidarbha instituted Special Civil Suit No. 408 of 2017 seeking, inter alia, declarations that certain sale deeds were null and non-binding, declarations of illegal possession, recovery of possession,...
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The dispute concerned 65.94 acres of land in Kodurupadu Village, Nellore District, of which 40.65 acres were claimed by the State to be “assigned lands” liable to reversion upon unauthorised transfer under the Andhra...
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The Lucknow Development Authority (“LDA”), constituted under the Uttar Pradesh Urban Planning and Development Act, 1973, filed Writ Petition No. 3639 of 1999 before the Allahabad High Court, Lucknow Bench, against the...
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The appellant executed a gift deed in respect of his share in a multi-storey property used by the family for manufacturing and business activities.
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Tata Steel challenged a Show Cause Notice (“SCN”) issued under Section 74 of the Central Goods and Services Tax Act, 2017 (“CGST Act”) concerning alleged input tax credit (“ITC”) mismatches for financial years 2018–20...
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The litigation originated in a partition suit instituted in 1940 by Sri Prabhakarlal Mohanlal Kalawar, then a minor, in which preliminary and final decrees were passed for his 1/4th share.
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The respondent, a Major Port Trust constituted under the Major Port Trusts Act, 1963, received show-cause-cum-demand notices seeking recovery of customs duty under Section 45(3) of the Customs Act, 1962, for imported...
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The appellant-husband challenged the Kerala High Court’s refusal to quash proceedings initiated by respondent No. 1-wife and respondent No. 2-daughter under the Protection of Women from Domestic Violence Act, 2005 (“D...
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FIR No. 261 of 2024 was registered at Satara Taluka Police Station under Sections 302, 307, 323, 109, 504 and 506 read with Section 34 of the IPC, alleging that accused No. 1, accompanied by three unidentified persons...
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The petitioner challenged the Rajasthan High Court’s dismissal of his petitions under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking quashing of FIR No. 35/2025 registered at Police Statio...
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The appellant filed an Election Petition challenging the election of the respondent, the returned candidate from No. 7 Karimganj Parliamentary Constituency, Assam, in the 2024 Lok Sabha elections.
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The appellants, original plaintiffs, instituted a suit seeking a declaration that they and the defendants were co-owners of House No. 417, Ground Floor, Sector 11, Panchkula, with each claiming a one-fourth share; a d...
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The appellant entered the Tourism Department, Government of Tamil Nadu, on compassionate grounds in 1983 after completing SSLC and the first year of higher secondary education.
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Vyakti Vikas Kendra India organised the World Culture Festival from 11–13 March 2016 on approximately 25 hectares of the Yamuna’s active floodplain in Delhi, after obtaining permissions from the concerned authorities,...
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The appellants owned portions of the ground floor to the third floor and a portion of the fourth floor of “Indira Arcade” pursuant to a Memorandum of Understanding with M/s Indira Foundations Private Limited. The firs...
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M/s. Airtech Projects Engineers Pvt. Ltd. obtained a cash-credit facility from United Bank of India, whose account was declared an NPA after default. The Bank issued a demand notice under Section 13(2) of the Securiti...
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The respondents/plaintiffs instituted O.S. No. 632 of 2022 seeking division and allotment of their alleged 44% undivided share in the land and super built-up area under two Joint Venture Agreements dated 18.08.2014.
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The appellant, a resident of Vaniyambadi, pursued the construction of a grade-separated crossing in lieu of Level Crossing No. 81, which connects the eastern and western parts of Vaniyambadi and is used by a substanti...
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The appellant engaged the respondent, an advocate enrolled with the Bar Council of Maharashtra and Goa, during 2013–2014. She alleged that she had shared confidential and sensitive information with him concerning her...
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The appeals arose from disputes concerning whether employees engaged in the State’s Social Forestry Department and other governmental, statutory, charitable, educational, research and service-oriented establishments w...
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The proceedings concerned the eligibility requirement of three years’ practice at the Bar for recruitment to the post of Civil Judge (Junior Division).
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The dispute concerned agricultural land bearing Survey No. 307, measuring approximately 12.41 acres, situated at Village Kanadia, Indore, along with a house standing thereon. The property originally belonged to Bhagwa...
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On 26 September 1989, an injured male child aged approximately four to five years was found near Bhero Ghat and taken to the police station and for medical treatment.
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Secret information was received by the District Magistrate, Bulandshahar, the Appropriate Authority under the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (“PCPNDT Act”),...
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The appellant participated in the Chhattisgarh Public Service Commission’s recruitment process pursuant to an advertisement dated 09.02.2021 for three posts of Registrar in State Universities.
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The dispute concerned approximately 18 acres and 10 gunthas of agricultural land in Sanathal village, Ahmedabad District, comprising Block Nos. 850P, 853 and 859P.
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The appellant-wife and respondent-husband married on 18 June 2006 and have two minor daughters, aged approximately nine and eight years. The parties separated following marital discord.
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Respondent No. 2 lodged FIR No. 37 of 2020 against the appellant and others under Sections 147, 323, 342 and 504 of the Indian Penal Code, 1860 (“IPC”) and Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and the...
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The appeals challenged proceedings initiated against the appellants under the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (“U.P. Act”) and the Uttar Pradesh Gangsters and Anti-Social Acti...
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The petitioner initially joined the National Institute of Rural Development (NIRD) as a contractual Research Associate on 12.11.1984 and was covered under the Central Provident Fund (CPF) Scheme. His services were reg...
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The appellants—mother-in-law, father-in-law and brother-in-law of the deceased—were accused under Sections 306 and 114 of the Indian Penal Code, 1860 (“IPC”) in FIR C.R. No. 119930042001154 of 2020 registered at Bhach...
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M/s TVS Motor Company Limited, an automobile dealer, received “referral charges” from HDFC Bank, ICICI Bank and Oriental Insurance Company when its customers obtained vehicle loans or insurance policies through arrang...
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The complainant alleged that the appellant represented that, through his influence in the Directorate of Education, Prayagraj, he could secure Clerk appointments for the complainant’s son and grandson in exchange for...
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An FIR was registered against unknown persons at Old Goa Police Station, Goa, under Sections 302 and 201 of the Indian Penal Code, 1860 (“IPC”), concerning the murder and disposal of the body of Chandrika @ Gabbar Sah...
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On 7 October 2024, Ravindra Deshmukh died by suicide by shooting himself at his residence. A six-page suicide note was recovered during inquest proceedings, alleging that several persons, including Deepak Shivhare, Pr...
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The complainant applied for an Income Certificate and alleged that A1, a Talati-cum-Mantri, demanded ₹120—₹100 for himself and ₹20 for A2, a Gram Panchayat peon—for processing the certificate.
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For Singareni Collieries Company Ltd.’s mining operations, the State acquired approximately 489.04 acres in Kommepalli and Kistaram villages under the Land Acquisition Act, 1894.
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On 14 October 2005, at approximately 1:20 a.m., a Hyundai Santro car, driven by the claimant’s husband, Nandan Shet, collided with a KSRTC bus on NH-48 near Kunigal, Karnataka. The claimant was travelling in the Santr...
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The respondents, who were appointed as School Lecturers on contract between 1998 and 2000, sought parity with the employees covered by the Himachal Pradesh High Court’s judgment in State of Himachal Pradesh v. Rakesh...
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Respondent No. 1 was employed as a Lecturer at the Institute of Civil and Rural Engineering, Gargoti.
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The appellants applied pursuant to the RPF/RPSF recruitment notice dated 23 February 2011 for appointment as constables. They cleared the written, physical and efficiency tests, were included in the select list, under...
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The Directorate of Education, Government of NCT of Delhi, issued six Sports Equipment Tenders (SETs) and one Outdoor Gym Equipment Tender for government schools, sports coaching centres and sports centres in Delhi NCR
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Dr. A. Malik Mohammed, his wife Katheeja Bibi, and their watchman Gnanaprakasam resided in Kanyakumari District. On 8 November 2007, the appellant Gopi and co-accused Ambarasu allegedly entered the residence, killed G...
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Four officers of the Development and Panchayat Department—Pradeep Atri, Praveen Chaudhary, Pankaj Gaur and Arun Bhatia—were sent on deputation to the Public Works Department (Buildings and Roads), Haryana (“PW(B&R) De...
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The appellant, mother of the principal accused, sought quashing of the criminal proceedings against her under Section 482 of the Code of Criminal Procedure, 1973.
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The appellant, a Central Government employee, was implicated in a complaint filed by the second respondent, a practising advocate, under Sections 506 and 509 read with Section 34 of the Indian Penal Code, 1860.
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The respondent, a commodities-trading company, obtained a Marine Cargo Annual Turnover Policy from the appellants for the period 1 January–31 December 2010, covering an annual turnover of ₹1,200 crore, with the premiu...
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Neo Developers Pvt. Ltd. developed the project “Neo Square” at Sector 109, Dwarka Expressway, Gurugram. The respondents entered into Builder Buyer Agreements (BBAs) and Memoranda of Understanding (MoUs) for the purcha...
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The appellant approached the Andhra Pradesh Micro and Small Enterprises Facilitation Council under the Micro, Small and Medium Enterprises Development Act, 2006 (“MSMED Act”) for arbitration concerning an agreement wi...
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The petitioner filed a public-interest writ petition under Article 32 challenging the constitutional validity of Section 354(5) of the Code of Criminal Procedure, 1973 (“CrPC”), corresponding to Section 393(5) of the...
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The Respondent awarded the Appellant a contract for executing storm-water drainage and contingent works at Gurugram for ₹5,14,11,635.
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The respondent-accused, a Nigerian national, was arrested on 16 March 2023 in connection with Crime No. 37 of 2023 registered by the Directorate of Revenue Intelligence under Sections 8(c), 21(c), 23(c), 27A, 28 and 2...
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During the 2014 Lok Sabha bye-election for the Bellary constituency, the Election Commission’s flying squad raided the respondent’s residence and business premises pursuant to an anonymous complaint alleging possessio...
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On 6 January 1993, an unlawful assembly allegedly attacked Gaflu and Bharat Singh at Hatta, District Damoh, using weapons including lathis, farsas and ballams. Gaflu subsequently died from his injuries. An FIR was reg...
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The appellant, brother of the deceased Raghvendra Singh, lodged an FIR against nine accused persons for offences including murder under Sections 147, 323, 504, 506, 302 and 427 IPC.
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A Forest Range Officer posted at Harisal committed suicide on 25.03.2021 using her official weapon and left three suicide notes alleging that the appellant, her superior officer, was responsible for her death.
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The appellants qualified on merit in the JNVST-2026 for admission to Class VI against the 75% Rural Category seats and were issued provisional selection letters.
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On 23 June 2012, Shaik Janimiya, aged 48 years and employed as a private security personnel, was walking at Malkajgiri when car No. AP-29-AK-3717 allegedly, due to rash and negligent driving, struck him. He died while...
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M/s Sterling Malt & Foods Pvt. Ltd. obtained credit facilities from Punjab & Sind Bank, secured by the company’s factory assets and personal guarantees of its directors.
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NTPC invited bids for the supply of natural gas, pursuant to which it issued a Letter of Intent (“LOI”) to Reliance Industries Limited (“RIL”), subject to negotiation and finalisation of a Gas Sale and Purchase Agreem...
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Vaiyapuri Gounder owned the suit properties and had three wives: Mottaiammal, Pappammal and Arukkaniammal. After the deaths of the first two wives and Vaiyapuri Gounder, Arukkaniammal, the issueless third wife, became...
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The deceased was taken from his house by the appellants on 17 July 2006, allegedly to go to Ankleshwar to play volleyball. He did not return that evening. His clothes and belongings were later found on the bank of a r...
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The appellants were job workers engaged in building motor-vehicle bodies on chassis supplied by manufacturers.
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The respondents instituted O.S. No. 143 of 2015 seeking partition and separate possession of five schedule properties and a declaration that the sale deed dated 28 June 1982, executed by Madiwalappa in favour of Defen...
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The appellant was convicted for aggravated penetrative sexual assault upon a three-year-old girl arising from an incident dated 17 February 2016. The Trial Court relied on the testimony of the victim, her parents, med...
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The petitioner, an HTSS electricity consumer with a contract demand of 3000 KVA, experienced a breakdown after a blast in its cubical metering unit. During repairs on 16.06.2017, the respondents found the metering arr...
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The appellant, sister of the deceased husband of Respondent No. 2, was involved in prolonged matrimonial and inter-family disputes with Respondent No. 2 and her family.
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M/s Satish Kumar Garg & Company obtained a 20-year mining lease on 29.04.2002 for extracting minerals, including quartz, felspar and barytes, from 79.32 hectares in Village Musnota, District Mahendergarh, Haryana, und...
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On 4 May 2014, the appellant and his brother were intercepted in a Tata Safari on a public road. Ten plastic bags containing approximately 200 kg of poppy husk were allegedly recovered from beneath a tarpaulin at the...
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On 17 February 1998, Puni Naik was allegedly dragged from her house by the appellant, Balku Oram, and co-accused Udai Oram, and assaulted with a lathi/badi on the suspicion that she had caused the death of a child thr...
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Jainbi Mushtaq Shaikh, predecessor of the respondents, owned a 200 sq. ft. shop in Pune, which was let to the petitioner at a monthly rent of ₹1,500. During the subsistence of the tenancy, the parties executed an agre...
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The petitioners were appointed as Presiding Officers of Central Government Industrial Tribunals-cum-Labour Courts (“CGIT-cum-LCs”) at New Delhi and Hyderabad. They invoked Article 32, alleging violation of Articles 14...
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The Directorate General of GST Intelligence was investigating M/s Alphaneon Techsolutions Pvt. Ltd. and its group entities for allegedly wrongful availment and passing of input tax credit, circular invoicing, and non-...
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N. Subramanya died by electrocution on 22 February 2018 after an aluminium ladder allegedly came into contact with an 11 KV electrical line while he was working in a coffee plantation.
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Respondent No. 2, proprietor of M/s D.K. Enterprises, was offered the distributorship of “Saraswati” camphor by M/s Oriental Aromatics Limited for the period from 01.04.2024 to 01.04.2027. He paid ₹52,000 as token mon...
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Hari Om, a taxi driver, left Bhiwani on 10 August 1998 in his Ambassador taxi with the appellant Dinesh Kumar and co-accused Manoj and Mukesh Kumar, who were known to the deceased’s brother, PW-13.
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The deceased employee, Ruspelli Kistaiya, served Western Coalfields Limited for approximately 36 years and died in harness on 17 December 2020.
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Devinder Singh, who had established various family-owned companies, LLPs and trusts, died on 05.12.2009. His widow, Sita Chaudhary, claimed succession under a Will dated 26.03.2004, while competing claims were based o...
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The deceased, Shri Shravan Suryavanshi @ Sarvan Tamre, was arrested on 18 January 2024 in connection with an offence under Section 34(2) of the Chhattisgarh Excise Act, 1915, involving six litres of raw Mahua liquor v...
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The plaintiff instituted two suits against the defendants: one seeking a declaration that a registered sale deed was null and void, and the other seeking a decree of perpetual injunction.
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The respondent–plaintiff instituted a suit for recovery of ₹23,41,693 based on invoices for goods allegedly supplied to the appellant–defendant.
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Carestream Health India Pvt. Ltd. imported “Dryview 6850 Laser Imagers W/3D” from China under a Bill of Entry dated 02.04.2013.
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United Bank of India, predecessor-in-interest of Punjab National Bank (PNB), sanctioned a ₹5 crore construction loan to M/s. Shree Jyoti Education and Management Trust, with its managing trustee and other trustees as...
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The appellant secured, through an auction conducted by the Uttar Pradesh Matsya Vikas Nigam Ltd., a document titled “licence for fishing” conferring rights to conduct fishing and remove fish from the Sharda Sagar Jala...
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The appellant, the corporate debtor, awarded the respondent an Engineering, Procurement and Construction (“EPC”) contract worth ₹827 crore for establishing a 225 MW gas-based power station. The contract contemplated c...
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The appeals arose from judgments of the Bombay High Court and its Aurangabad and Nagpur Benches concerning references made to Labour Courts under Section 17(2) of the Working Journalists and Other Newspaper Employees...
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The appellant school appointed the first respondent as a teacher on an ad hoc basis for successive academic years from 2003 to 2006. On 25 January 2006, she was placed on probation for one year from 1 January 2006, wi...
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The plaintiffs instituted a suit claiming a half share in the property and seeking an injunction against interference. The defendants raised a counterclaim asserting ownership over the entire property.
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The appellant was prosecuted for allegedly pouring kerosene on his wife and setting her ablaze after a quarrel concerning missing money.
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The appellant and respondent entered into an MoU in 2002 for construction and development works in Agra. The respondent received a mobilisation advance of ₹3.5 crores against bank guarantees.
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The appellant was tried under Section 376 of the Indian Penal Code, 1860, for allegedly sexually assaulting the informant’s approximately four-and-a-half-year-old daughter on 28 June 2009.
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The appellant was appointed as a Technician (Process) by the respondent-company on consolidated pay for an initial period of two years.
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Tara Jewels Ltd. (“TJL”), a listed jewellery company, suffered a substantial deterioration in its financial position, recording a net loss of ₹166.80 crores for the quarter ending September 2017, compared with a loss...
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Rahul’s marriage with Anshul @ Payal was solemnised on 21 April 2014. On 13 June 2016, Anshul was found hanging at the matrimonial home. Her father lodged an FIR alleging dowry-related cruelty and harassment by Rahul...
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The appellant, M. Ganeshan, was appointed to a Group ‘C’ post in 1983 through a selection process involving a 10% quota reserved for Group ‘D’ employees.
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The parties married on 09.12.2004 and had two sons, born in 2011 and 2014. The husband left the wife and children on 21.06.2018. In the wife’s divorce proceedings under Section 13(1)(ia) of the Hindu Marriage Act, 195...
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The proceedings arose from a batch of challenges concerning the omission of Rule 96(10) of the Central Goods and Services Tax Rules, 2017 (“CGST Rules”) by Notification No. 20/2024 with effect from 8 October 2024.
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The victim, Atla Siva Govinda Reddy, had longstanding enmity with respondent No. 1 and his family arising from an earlier murder and related family disputes.
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The petitioner, the maternal grandfather of a minor child, filed a contempt petition alleging non-compliance with the Supreme Court’s earlier custody directions in Criminal Appeal No. 623 of 2025.
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The second respondent alleged that he was induced to pay ₹10 lakhs in two instalments during 2019–2020 towards the purchase of a flat, but neither received the flat nor obtained a refund. He further alleged that the a...
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Respondent Nos. 5 and 6 instituted O.S. No. 485 of 1999, subsequently renumbered as O.S. No. 86 of 2006, before the Senior Civil Judge, Devanahalli, seeking partition and separate possession of the suit properties des...
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The respondents issued a notification under Section 4(1) of the Land Acquisition Act, 1894 on 11 February 1999 to acquire 7 Acres 12 Guntas in Survey No. 161/2, Mudhol Village, Karnataka, for accommodating families di...
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The original plaintiffs, a son and his mother, executed two registered sale deeds dated 10 March 1975 in favour of the original defendant concerning two properties.
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The respondent filed a testamentary proceeding seeking probate of the will of late C. Shyamalavalli before the Madras High Court; the proceeding, initially registered as O.P. No. 164 of 2020, was later converted into...
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The Supreme Court was monitoring widespread industrial pollution and ecological degradation affecting the Jojari–Bandi–Luni river ecosystem in Rajasthan.
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Pepsi Co India Holdings Pvt. Ltd. applied under the Protection of Plant Varieties and Farmers’ Rights Act, 2001 (“PPV&FR Act”) for registration of “FL 2027” as a new variety, stating that its first commercial sale occ...
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The parties, members of the family of Mukkera Muthaiah, disputed succession to and partition of land situated in a Scheduled Area of Telangana.
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The respondent supplied Automated Teller Machines (ATMs) to banks under turnkey contracts that included supply, installation, testing and commissioning for a single composite consideration.
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The appellant joined the Central Industrial Security Force (CISF) as an Assistant Sub-Inspector on 28 June 1982 and was promoted to Sub-Inspector in 1990 and Inspector in 2003.
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The appellants, eight members of one family, were involved in a longstanding land dispute with Respondent No. 2, Shankar Maurya.
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M/s Xerox India Ltd. imported photocopier, printer and multifunction-machine components and modules in complete knocked-down (CKD) or semi-knocked-down (SKD) form, after payment of customs duty and countervailing duty.
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KKH Finvest Pvt. Ltd. proposed to acquire Sensorise Digital Services Pvt. Ltd. and its sister concern under a Memorandum of Settlement dated 09.05.2022 (“MoS”), executed by the buyer, the companies and their promoters.
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The appellant was appointed as a daily-wage watchman on 26 August 1992 after his name was sponsored by the local Employment Exchange and after he successfully underwent the selection process. He continued in service w...
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The appellant was convicted under Section 302 of the Indian Penal Code for the murder of one of three women found dead in a locality in Odisha and was sentenced to life imprisonment. His jail appeal was initially dism...
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An FIR was registered against Rakhiben, whose husband and she were directors of Vimla Fuels and Metals Limited (“Corporate Debtor”), alleging cheating in relation to approximately ₹36 crore payable for an export trans...
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Sri Devraj Urs Medical College claimed payment of a Government subvention of ₹5,000 per student per annum under the scheme arising from the Supreme Court’s interim order dated 11.08.1995 in T.M.A. Pai Foundation v. St...
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The appellant was appointed as a Special Police Officer in Police District Batala on 17 October 1991 and was later selected for appointment as a Constable in the First Indian Reserve Battalion, Patiala.
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The respondent was appointed Assistant Registrar (Legal) at Delhi Technological University (DTU). On 19.05.2016, he tendered his resignation to take effect after the notice period and subsequently requested waiver of...
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The appeals arose in the context of enforcing the Solid Waste Management Rules, 2026 (“SWM Rules, 2026”).
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The respondents-plaintiffs instituted a suit in 2010 seeking declaration of ownership over the suit properties, declaration that certain sale deeds executed in favour of defendant No.1 were null and void, and a perman...
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The appellant, an advocate representing M/s Recon Copier System Pvt. Ltd. in a labour dispute, was alleged by the respondent to have assaulted, abused, and threatened him in the court premises after the respondent’s a...
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The complainant advanced a hand loan of ₹4,50,000 to the accused in December 2010 for purchasing a house site, allegedly repayable within one year with 16% annual interest.
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The deceased, T. Ramu, was travelling in his Maruti 800 car on 13 July 1996 when an unidentified lorry struck the car from behind, causing injuries that resulted in his death.
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Respondent No. 2, Pankaj Sharma, filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”) against Manjula Kapoor, alleging that Cine Prime Entertainment owed him ₹5,00,000 for services re...
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On 18 March 2014, during the Holi festival, Avinash allegedly became involved in a quarrel concerning the playing of a DJ. Later that day, Avinash, his father, brother and cousin were allegedly assaulted by a group of...
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The dispute concerned approximately 436 bighas 18 biswas of land in Haiderpur, a contiguous and uninhabited village adjoining Wazirabad, Gurugram.
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On 16.06.2015, a tanker driven rashly and negligently collided with the Hyundai i-10 car in which the six-month-old claimant, Shreejita Pattnaik, was travelling with her parents.
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The appellant and Respondent No. 2 claimed to have married according to Hindu rites on 17 October 2010 and thereafter lived in Bengaluru.
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The Supreme Court took suo motu cognizance of observations made by the Allahabad High Court in its judgment dated 17.03.2025 in Criminal Revision No. 1449/2024, following a communication from “We the Women of India” d...
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The appellant, Kirty Agarwal, was the wife of the deceased policyholder. The deceased had taken a life insurance policy and, at the time of his death, the appellant’s father-in-law was recorded as the nominee. The Hig...
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The appellants, a partnership firm and its Manager, were the plaintiffs in a money-recovery suit arising from an alleged hire-purchase transaction for a motor vehicle.
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