Advocates Act, 1961 — Ss. 7(1)(g), (h), (l), (m), 24, 49(1)(ah): Bar Council of India, held, has jurisdiction and power to introduce pre-enrolment training course, or, All India Bar Examination. V. Sudeer, (1999) 3 SCC 176, overruled. [Bar Council of India v. Bonnie Foi Law College, (2023) 7 SCC 756]
Companies Act, 2013 — Ss. 272, 273(b) and (e), 337, 339, 340, 342 and 347 — Winding-up proceedings: Interim order, as in this case restraining the transfer, selling or alienating of 11 properties, extent to which can be passed/is sufficient and relevance of quantum of claim vis-à-vis the total value of all the properties in question, for such determination, explained. [Developer Group India (P) Ltd. v. Surinder Singh Marwah, (2023) 7 SCC 814]
Constitution of India — Art. 136 — SLP — Maintainability: In this case, SLP against order of High Court after earlier SLP against same order was withdrawn without any liberty to file a fresh SLP, but with liberty to pursue remedy of review before the High Court. Second SLP was filed challenging dismissal of review as well as dismissal of appeal in High Court. Question that liberty granted by Supreme Court to approach High Court in review, whether automatically places said matter in escalation matrix, and makes remedy of SLP available again, referred to larger Bench. [S. Narahari v. S.R. Kumar, (2023) 7 SCC 740]
Constitution of India — Art. 226(2) — Maintainability of writ petition — Territorial jurisdiction: Principles clarified relating to applicability of fundamental principle while dealing with an objection as to lack of territorial jurisdiction to entertain writ petition on the ground that the cause of action has not arisen within its jurisdiction, namely, that High Court essentially has to arrive at a conclusion on the basis of the averments made in the petition memo treating the contents as true and correct. [State of Goa v. Summit Online Trade Solutions (P) Ltd., (2023) 7 SCC 791]
Consumer Protection — Services — Banking/Shares/Securities and other Financial Services — Deficiency in service by bank/employees of bank — Burden of Proof — Resting of on complainant: Adjudicability of complaints involving highly disputed questions of facts/tortious acts or criminality like fraud or cheating, by Consumer Fora, discussed. [City Union Bank Ltd. v. R. Chandramohan, (2023) 7 SCC 775]
Contempt of Court — Punishment for Contempt — Civil contempt — Punishment for contempt: Imposition of punishment for contempt, on failure to avail opportunity for purging contempt. Offering of inadequate assets to satisfy amount awarded in foreign arbitral award is insufficient for purging contempt. [Daiichi Sankyo Co. Ltd. v. Oscar Investments Ltd., (2023) 7 SCC 641]
Criminal Law — Criminal Trial — Circumstantial Evidence — Confession — Extra-judicial confession/Hearsay: Law with regard to evidentiary value of extra-judicial confession as succinctly laid down in Munna Kumar Upadhyay, (2012) 6 SCC 174, commended to be followed as locus classicus. [Pritinder Singh v. State of Punjab, (2023) 7 SCC 727]
Criminal Procedure Code, 1973 — S. 102: Condition imposed for release of seized funds subject to bank guarantee equivalent to amount is invalid when accused not connected with the Company entitled to such funds and also discharged of alleged offence. Freezing of assets and imposition of bank guarantee against appellant is not permissible where investigation against the appellant Company, itself is rendered redundant. [Jermyn Capital LLC v. CBI, (2023) 7 SCC 810]
Criminal Procedure Code, 1973 — S. 439 — Bail: Grant of bail, by High Court to accused-respondents in this case, charge-sheeted after investigation for offences under Ss. 302, 307, 201 and 120-B IPC, by non-speaking order, and without taking into consideration any of material forming part of charge-sheet and without even considering seriousness of offences alleged and material collected during investigation and only observations made by High Court were that looking to possibility that trial may take long time to conclude, it was just and proper to enlarge respondents on bail, is unsustainable. [Rahul Gupta v. State of Rajasthan, (2023) 7 SCC 781]
Excise — Classification of Goods — All-in-One Integrated Desktop Computer: Classification of All-in-One Integrated Desktop Computer under Tariff Item 8471 50 00, as opposed to under Tariff Item 8471 30 10 applicable to portable goods i.e. laptops/notebooks, explained. Meaning of the expression “portable” and Test for determining portability, clarified. Source of power, namely, built-in power or external, and weight of the goods is irrelevant. [Hewlett Packard India Sales (P) Ltd. v. Commr. of Customs, (2023) 7 SCC 799]
Penal Code, 1860 — Ss. 420, 406, 506, 379, 120-B and 180 — Quashment of charge/proceedings: Principles reiterated relating to when quashment of charge is warranted and care and caution to be exercised by the Court in the matter. [Supriya Jain v. State of Haryana, (2023) 7 SCC 711]
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (17 of 1950) — S. 14(3) — Suit for eviction within five years of tenancy — Maintainability — Bar under S. 14(3): Principles clarified relating to interpretation of bar under S. 14(3). Irregularity of suit filed within five years of tenancy would get cured by decree of eviction being made after expiry of such period. [Ravi Khandelwal v. Taluka Stores, (2023) 7 SCC 720]
SEBI (Stockbrokers and Sub-Brokers) Regulations, 1992 — Regn. 10 — Multiple registrations by stockbroker to operate on more than one stock exchange(s) — Requirement of: Stockbroker not only has to obtain a certificate of registration from SEBI for each of the stock exchange where he operates, at the same time, has to pay ad valorem fee prescribed in terms of Pt. III annexed to Regn. 10 of the 1992 Regulations in reference to each certificate of registration from SEBI in terms of the computation prescribed under Circular dt. 28-3-2002 and fee is to be paid as a guiding principle by the stockbroker which is in conformity with the scheme of the 1992 Regulations. [GPSK Capital (P) Ltd. v. SEBI, (2023) 7 SCC 784]
Securities, Markets and Exchanges — Securities — Bonds/Debentures — Resolution plan: Procedure relating to implementation of resolution plan when there is default by issuers of listed debt securities (debentures) and voting by the debenture holders, explained. Exemption from applicability of SEBI Circular dt. 13-10-2020 r/w RBI Circular dt. 7-6-2019, when warranted, also explained. [Authum Investment & Infrastructure Ltd. v. R.K. Mohatta Family Trust, (2023) 7 SCC 749]