Supreme Court acts against Gutka Spitting inside its Premises

The Supreme Court has formally directed all users of its buildings to stop chewing and spitting pan masala, gutka, tobacco, and similar substances within the court complex, issuing an administrative circular to curb unhygienic practices that affect public health and infrastructure inside India’s highest court.

The direction stems from repeated instances noticed within the Supreme Court premises where individuals were found chewing tobacco based products and spitting residue in wall corners, washbasins, and even drinking water areas, leading to clogged water systems, sanitation issues, and health risks for court users, including litigants, lawyers, staff, and visitors.

In its administrative assessment, the Court flagged the conduct as detrimental to hygiene and maintenance, noting that such acts cause water blockage and raise the risk of infection for others. Through a circular dated February 11, 2026, issued by the Administrative General Branch under the Assistant Registrar (AG), the Court has “impressed upon all concerned” to strictly refrain from spitting any such substances within the premises and to cooperate in maintaining cleanliness, with the directive being circulated to all stakeholders using the building.

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