This volume of the Supreme Court Cases (SCC), Part 3 of Volume 8, carries key cases decided by the Supreme Court on issues such as degradation of the Jojari river system, divorce on ground of mental cruelty, stem cell research, and more.
Environment Law — Water/River/Coastal Pollution — Effluents, Sewage, River and Lake Pollution — Severe degradation and destruction of Jojari River System: Directions issued to effectively arrest ongoing environmental degradation and ensure meaningful restoration of river system, 2 Million Lives at Risk, [Contamination in Jojari River, Rajasthan, In re, (2026) 8 SCC 366]
Hindu Marriage Act, 1955 — S. 13(1)(i-a) — Divorce on ground of mental cruelty: Denial of conjugal rights including persistent refusal of sexual intercourse without a reasonable cause, held, constitutes mental cruelty; Divorce granted on ground of mental cruelty, affirmed, [Sonal Talpada v. Veerbhan Singh, (2026) 8 SCC 401]
Medical and Health Law — Public Health — Stem Cell Research/Therapy: Law clarified on permissibility of therapeutic use of stem cells as routine healthcare service for treatment of Autism Spectrum Disorder (ASD), [Yash Charitable Trust v. Union of India, (2026) 8 SCC 415]
