SCMONTHLY CASE LAW ARCHIVE
Read 74 LawLens analyses of Supreme Court judgments published in October 2026, covering key rulings, legal principles and case law.
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In the continuing proceedings arising from Just Rights for Children Alliance & Anr. v. S. Harish & Ors., 2024 INSC 716, the applicants placed before the Supreme Court reports alleging that child sexual exploitation an...
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On 9 February 2019, the deceased was found dead in an open field beside his motorcycle.
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The appellant, a constable, was accused of demanding a bribe of ₹1.5 lakh on behalf of the Superintendent of Police.
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The dispute concerned 0.72 acres in Survey No. 572, Thirumullaivoyal, recorded in the earliest revenue records as Government poramboke—“Kanakkan Kuttai”.
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Two claimants were injured in a scooter collision on 22 October 2016. Sunil Kumar, then aged 43 and a pillion rider, suffered severe head and other injuries; Sreejith K.S., then aged 22 and the scooter’s driver, suffe...
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The disputed 1 acre and 10 cents in Kodumudi Village belonged to Nagapalayam Mariamman-Ponnachiamman Temple.
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The Chandigarh Administration auctioned two nursing-home sites in Sector 33C, Chandigarh.
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The appellant supplied Ascorbic Acid and Ethambutol tablets to Government hospitals under contracts with M.P. Public Health Services Corporation Limited.
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The appeals arose from FIR No. 245/2024, registered over alleged irregularities in PHED tenders under the Jal Jeevan Mission.
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The Senior Intelligence Officer challenged the Karnataka High Court’s order granting Mohammed Kamran bail in a prosecution alleging fraudulent input tax credit and related offences under the Central Goods and Services...
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The appellant, father of the deceased Chandan Ram, challenged three Patna High Court orders granting anticipatory bail to Kamakhya Singh and regular bail to Ram Pratap Singh and Ramakant Solanki.
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The appellant filed a private complaint under Section 200 of the Code of Criminal Procedure, 1973 (CrPC), alleging that the respondent, a returned MLA, had made a false disclosure of his residential address in the aff...
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In 1952, the Society entered into an agreement to sell a plot to Sohan Singh, subject to a covenant that he construct a house within three years. In 1954, Sohan Singh wrote to the Society stating that he could not und...
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The appellant, a Deputy Registrar of Periyar University, was removed from service after a One-man Commission found certain charges proved, including that he influenced the grant of affiliation to a college managed by...
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Pancard Clubs Limited, the corporate debtor, owned a developed resort.
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On 11 January 1991, NBCC subcontracted flooring and cladding work at Vashi Railway Station-cum-Commercial Complex to Sharma Enterprises. Delays in the underlying civil works restricted the appellant’s work, and NBCC t...
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Piramal Finance extended term-loan and rolling-credit facilities to GSTAAD Hotels Pvt. Ltd. and Neo Capricorn Plaza Pvt. Ltd.
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The respondent-company had obtained credit facilities from the State Bank of India from 2010; its accounts were declared non-performing in 2016. The company’s directors alleged that bank officials discriminated agains...
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YES BANK issued Basel III-compliant Additional Tier 1 (AT-1) bonds in 2016 and 2017, with Axis Trustee Services Limited appointed as trustee
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The Borrower booked an apartment in the Builder’s Hyderabad project for approximately ₹2.31 crore and paid ₹51,11,576 from his own funds. The Bank sanctioned a ₹2 crore housing loan and disbursed ₹1,68,80,531 to the B...
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The appellant-father, a U.S. citizen, and Respondent No. 4 married and established their matrimonial home in California, where their daughter was born.
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Respondent No. 1 was born to Hindu parents and was originally named Paramasivara. After converting to Islam in 2015 and changing his name to Sameer Ahamed, he applied for a Backward Class (Muslim) community certificat...
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Students admitted to the Appellant-College’s B.Tech. courses for the 2023–27 cohort completed admission in September 2023 on the basis of the fee structure then published.
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The respondents alleged that the appellant, an alleged contemnor, had failed to comply with an order allowing their writ petition and directing consideration of their candidature for recruitment as Assistant Prosecuti...
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The appellant completed a B.Tech. (Civil Engineering) course at Manav Bharti University for the 2014–2018 session and was issued his marksheets and degree.
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A family settlement dated 19 April 1959 allotted separate properties to members of the family, including Manikyamma, Anasuyamma, Madhusudhan Reddy and Janardhan Reddy.
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Sahakar and Dhanlaxmi had each operated a sand-mining group under earlier contracts, which they surrendered under Rule 16 of the Madhya Pradesh Sand (Mining, Transportation, Storage and Trading) Rules, 2019, as then i...
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The case arose from an insolvency process concerning Concast Steel and Power Limited. After the NCLT dismissed the liquidator’s application alleging fraudulent and avoidable transactions, the CBI registered a predicat...
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The NCLAT dismissed the Revenue’s challenge to the NCLT-approved resolution plan on 2 August 2023.
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Respondent No. 1 obtained an ex parte decree for specific performance and possession of the suit property against Respondent No. 2.
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The appellant applied online, through a Jan Sewa Kendra, for a certificate recording her mother’s date of death as 21 November 2019; the certificate was issued by the competent authority of the Uttar Pradesh Panchayat...
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Sudhir was appointed as a commerce lecturer in a college operating on a “no grant-in-aid” basis in the 1990–1991 academic session. After a departmental enquiry, he was terminated in 1999; the University had also permi...
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The appellant was admitted to the University’s five-year BA.LLB programme for the 2016–2021 session.
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The appellant was the Chief Executive Officer and authorised signatory of Darjeeling Organic Tea Estates Private Limited (the Company). The Company and respondent No. 1, proprietor of C.R. Traders, entered into an MoU...
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The Union of India sought clarification of the Supreme Court’s common judgment dated 12 February 2026 in Union of India Through Its Secretary & Ors. v. Sgt Girish Kumar & Ors., which dismissed the Union’s appeals and...
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The victim was attacked by two accused with a cutting weapon and a firearm, sustaining grievous injuries with continuing effects on his mobility and use of his hands.
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The original plaintiff, whose legal heirs pursued the appeal, brought a suit seeking declarations of title and consequential reliefs concerning land that included Hal Plot No. 3371/4050.
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The parties’ Franchise Agreement contained an arbitration clause providing that the “location” of arbitration would be within Delhi, that the proceedings would be held in Goa, and that a sole arbitrator would be appoi...
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The dispute concerned ownership of a commercial unit originally acquired by a partnership firm.
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The appellant’s bid for a railway EPC project was rejected at the technical-bid stage because it had not physically submitted the original Bid Security. The appellant had paid the security through the respondent’s e-p...
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Advertisement Notice No. 01 of 2014 prescribed “Graduation with M.Lib having 3 years’ experience” for the post of Librarian, without specifying the nature of the experience or whether it had to be acquired after obtai...
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Khajano held the disputed agricultural land and was declared a Bhumidhar under the Delhi Land Reforms Act, 1954 (“DLR Act”).
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The petitions arose from land acquisition proceedings initiated in 1987 under the Shatabdi Nagar Housing Scheme. The Special Land Acquisition Officer awarded compensation at ₹20 and ₹27 per square yard; on reference,...
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The prosecution alleged that the appellant sexually assaulted the 11-year-old daughter of the informant, who had an intellectual disability, at her home on 28 May 2015.
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The dispute concerned inter se seniority among three groups in the Tamil Nadu Ministerial Service: Direct recruits selected through the Tamil Nadu Public Service Commission (TNPSC) examination held in November 1983; S...
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Modern Asset and KNK Construction entered into a construction contract containing an arbitration clause.
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The appellant, a Sipahi at Sabarmati Central Prison, was alleged to have received a mobile phone for repair from an accused person while on duty.
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Shubham Equipment Private Limited (“SEPL”) and Rothwell Water Company Limited (“RWCL”) entered into a Technical Collaboration Licence Agreement in 2019.
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The petitioners invoked Article 32, alleging that pharmaceutical companies used gifts, hospitality, sponsored travel and other inducements to influence medical professionals’ prescribing practices, with potential cons...
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The appellant, a cashier-cum-counter clerk in the Telephone Department, was charged under Section 409 IPC with collecting ₹8,73,737 in telephone charges between 1 July and 9 October 1993, allegedly depositing ₹3,88,03...
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The Supreme Court took suo motu cognisance of recent rape incidents in Delhi NCR and had, by an earlier order dated 28.09.2026, sought status reports and directed interim measures including enhanced patrolling, vulner...
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Land measuring approximately 34.72 acres was acquired under the Land Acquisition Act, 1894 for JK Paper Ltd. The Special Land Acquisition Officer assessed compensation at ₹124 per square metre; the Reference Court enh...
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The respondent obtained a Senior Teacher Training Certificate from Dr. B. C. Roy College of Education, Calcutta, on 2 January 1995, before the NCTE Act came into force.
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On 26 November 2020, the appellant alleged that respondent No. 2 drove a tractor repeatedly towards him and his family in their agricultural field, striking the appellant’s mother, and that respondent No. 2 and others...
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The appellant, a manufacturer of potassium chlorate, received electricity subsidy of ₹16,20,745 for Assessment Year 1997–98 under the Government of Pondicherry’s Power Subsidy Scheme.
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The petitioner filed an election petition challenging the election of Respondent No. 1 from the Thirumayam Assembly Constituency, alleging corrupt practice and seeking that the election be declared void
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The complainant alleged that four persons entered her farmhouse at night, where the appellant threatened and assaulted her, causing injuries, and took her mangalsutra and dorle.
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The Goa Directorate of Skills Development and Entrepreneurship advertised a post of Vocational Instructor (Practical), Plumber, requiring candidates to have “passed 10th standard under 10+2 system of education,” in ad...
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The appellants and other petitioners had served in Gujarat’s Irrigation Department as daily-wage skilled workers for more than 30 years and retired on 30 June in different years.
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The appellants, the complainant’s parents-in-law, were named with her husband in an FIR alleging dowry demands, cruelty, criminal breach of trust, intimidation and assault.
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The landowners entered into an agreement for sale dated 19.11.2012 with respondent no. 2 and another prospective buyer, acting through the petitioner as their GPA holder.
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The Respondents manufactured and sold “GRD Powder” and “GRD Mix” in powder and biscuit forms. The Madhya Pradesh tax authorities argued that the products were non-alcoholic drinks or beverages under Entry 20(ii), Part...
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The appellant, an Assistant in the District Education Office, was accused of demanding ₹5,000 from a newly appointed orderly for release of his salary. The complainant reported the demand to the Vigilance Bureau; a tr...
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Police found two persons near a car and seized 32.615 kg of ganja concealed in it; a third person fled and was later identified as the respondent, who was arrayed as Accused No. 3 and shown as an absconder in a split...
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The second respondent alleged that the appellant raped her on 5 May 2024, then expressed a desire to marry her to dissuade her from reporting the incident.
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The second respondent, an engineering graduate, met the appellant at a coaching academy. They entered into a relationship and, on an understanding that they would marry, had a physical relationship over approximately...
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The appellants, Lecturers/Assistant Professors, received financial benefits following the grant of Academic Grade Pay in or about October 2009. The benefits were withdrawn and amounts recovered in January 2010 after t...
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The appellants, directors of Shivamy Enterprises Pvt. Ltd., allegedly purchased 293 metric tonnes of TMT bars worth ₹1.19 crore from Hans Ispat Ltd. in November 2011. After the bills remained unpaid and ten post-dated...
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Sulender was convicted by the trial court under Section 302 of the Indian Penal Code (IPC) for murdering his wife, Devki, and sentenced to life imprisonment.
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The respondent was convicted by the Sessions Court under Section 302 IPC for the strangulation deaths of her stepmother and minor stepbrother, whose bodies were found in the stepmother’s locked house on 7 September 2011.
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The appellant was one of six persons convicted under Section 6 of the Chhattisgarh Agricultural Cattle Preservation Act, 2004, for allegedly transporting cattle for slaughter or knowing they were likely to be slaughte...
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The prosecution alleged that respondent No. 1, an elected municipal corporator, led respondents Nos. 2–4 in assaulting and abusing three doctors, including a woman doctor, at a municipal hospital while they were on duty.
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The appellant was convicted by the Sessions Court under Sections 376(2)(i), 302 and 201 of the Indian Penal Code, 1860, and Sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012; the High Court...
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The accused applied under Section 91 of the Code of Criminal Procedure, 1973 (CrPC), for documents including unrelied-upon material, registers, committee minutes and other records.
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