SCMONTHLY CASE LAW ARCHIVE
Read 43 LawLens analyses of Supreme Court judgments published in June 2026, covering key rulings, legal principles and case law.
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On 12.02.1997, a dispute arose between Padam Singh (deceased) and Manua alias Puran regarding a defective watch
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The appellants were accused of raping a 52-year-old woman at her residence on January 10, 2021
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The appellant was served a show-cause notice under the Chhattisgarh Rajya Suraksha Adhiniyam, 1990 (“Adhiniyam”), culminating in an Externment Order dated 18.06.2025 by the District Magistrate, Balodabazar-Bhatapara,...
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The Appellant, a 38-year-old skilled carpenter, suffered a vehicular accident on November 9, 2004, when a Jeep driven rashly on the wrong side of the road collided with his motorcycle
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On April 18, 2017, the appellant, a 30-year-old mason, was hit by a rashly driven lorry while cycling.
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On 11.06.2013, at approximately 3:00 a.m., Akash Kumar (20 years old) was a passenger in a car that collided with a stationary truck on the BRT Corridor, Delhi
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In September 2014, the appellant appeared before a Judicial Magistrate in Rewa to furnish surety for an accused, presenting a Land Rights and Loan Book (Bhu Adhikar Rin Pustika).
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The appellants' predecessors (then minors) purchased 15 bigha, 11 biswa of land via a registered sale deed dated 04.06.1957
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The Plaintiff (Appellant) entered into an agreement to sell with the Defendant (Respondent) on 20.12.1990 for a vacant site valued at Rs. 3,00,000/-.
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The appellant, a member of the respondent housing society, was allotted Flat No. 232 and entered into an agreement on 27.02.2004.
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The appellants are legal heirs of Om Parkash, who filed two suits against the respondents. Suit No. 426/1996 sought a mandatory injunction to remove an illegal wall built on a common open space.
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The appellants’ five-year-old son was killed by a tanker while walking to school with his father
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The Appellant, an Executive Engineer (Civil) with the North Delhi Municipal Corporation, was convicted under the Prevention of Corruption Act and the IPC on 15.07.2011
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The first respondent, a Town Inspector, was implicated by the Special Police Establishment (SPE) in a corruption trap case in 2017
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The Tamil Nadu Public Service Commission (TNPSC) issued Notification No. 03/2018 to recruit 113 Motor Vehicle Inspectors (Grade II).
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The Petitioner, a candidate for the Indian National Congress, filed her nomination for the Rajya Sabha biennial elections in Madhya Pradesh.
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The appellants, working as Auxiliary Nurse and Midwives (ANMs) on a contractual basis, sought regular appointment as Basic Health Workers (Female). In 2013, a Single Judge of the Allahabad High Court directed the Stat...
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The Appellants were appointed in 2014 as Clerk-cum-Salesmen and Peon-cum-Chowkidars in the Thanesar Cooperative Marketing-cum-Processing Society Ltd.
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The Appellant’s father, a government teacher, died in a road accident in 2021
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The Appellant was appointed as a Lower Division Clerk in 1985 and later promoted to Upper Division Clerk
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The Appellant-mother and Respondent-father married in 2015 and have a minor daughter born in 2016.
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Respondent No. 1 was traveling in an auto-rickshaw in June 2007. Due to heavy rain, the vehicle was pulled over and became stationary under an old roadside tree.
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In 1960, Mahabir Rai transferred 95.80 acres of land to his mother and his son, the appellant.
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The appellant, a medical practitioner running a sonography center, was subjected to a search and seizure operation by an authority under the PCPNDT Act.
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The deceased, a homemaker and wife of the first appellant, died in a motor vehicle accident on November 25, 2001, caused by the respondent's rash and negligent driving
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The Rastogi brothers (Anil, Ajay, and Atul) were convicted by the Trial Court under Sections 148 and 302/149 of the IPC for murder and sentenced to life imprisonment
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The borrower (S. Murugesan) availed a loan from Indian Bank in 1984, with G. Ramanujam (guarantor/appellant’s father) mortgaging his property as security
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The appellant, an enrolled member of the Border Security Force (BSF), was dismissed from service on October 27, 2022, by the Commandant, 44 Bn, following a Staff Court of Inquiry which found he had contracted a second...
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The Appellant, serving as the liquidator of a corporate debtor, challenged an order passed by the National Company Law Appellate Tribunal (NCLAT) dated December 8, 2025
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The appellant was provisionally selected as a Stipendiary Cadet Trainee Police Constable (SCTPC)
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The appellant lodged a complaint in 2014 regarding his father’s suspicious death, leading to an FIR against Respondent No. 2 under Sections 120-B and 306/34 of the IPC.
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The father of the appellants filed a criminal complaint in 2007 before the JMFC, Bhiloda, alleging that while he was on pilgrimage in 2002, the respondents forged his signature to create a partition deed and sale deed...
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Pursuant to a 2011 Supreme Court order in W.P. (C) No. 562/2009 aimed at liquidating iron ore stocks in Karnataka, a Monitoring Committee was formed to conduct e-auctions.
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The Respondent No. 1 (claimant), aged over 55, suffered extensive injuries in a motor vehicle accident, leaving him 100% disabled and requiring 24/7 assistance.
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The appellant-husband and respondent-wife have lived separately since 2003.
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The appellant, Shephali Chakraborty, acting as the natural guardian (mother) of minor Basab Chakraborty, inherited a fractional share of immovable property following the intestate death of her husband in 2018.
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The parties, both doctors in government service, married on 05.12.2007
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On January 10, 2024, police intercepted a vehicle in Village Veeram, recovering 1.465 kg of heroin from two co-accused persons after compliance with Section 50 of the NDPS Act.
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The Appellant's mother was a fair price shop dealer in District Amethi, Uttar Pradesh
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The Ministry of Shipping, Road Transport and Highways acquired land in Bellary District under the National Highways Act, 1956.
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The Appellant (husband) and the deceased (Sangeetha) married on 02.11.2014. The Appellant left for work in Oman on 29.11.2014, and the deceased shifted to her parental home on 18.01.2015.
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The dispute involves a step-mother (Appellant/Defendant) and four daughters (Respondents/Plaintiffs) over the separate property of the late Dajiba, who died intestate.
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The Appellants involve former casual labourers (Night Guards) or their legal representatives who served the Department of Posts for several decades.
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