Civil Procedure Code, 1908 — Or. 6 R. 17 — Amendment of plaint: Principles summarized re when amendment of plaint is permissible. Amendment which would change nature of suit cannot be allowed, [Basavaraj v. Indira, (2024) 3 SCC 705]
Constitution of India — Art. 14 — Doctrine of legitimate expectation: Basis and scope of doctrine of legitimate expectation under Indian law, explained in detail. Law explained on requirements of claiming relief based on substantive legitimate expectation, [Sivanandan C.T. v. High Court of Kerala, (2024) 3 SCC 799]
Constitution of India — Art. 226 — Interim bail: Interim bail is invalid when interim bail granted without recording reasons; in a writ petition for quashing of complaint; and when the roster of the writ petition assigned to another Bench, [Enforcement Directorate v. Bablu Sonkar, (2024) 3 SCC 714]
Constitution of India — Art. 226 — Power of High Court to ensure free and fair investigation — Scope and ambit: High Court, held, cannot assume disciplinary jurisdiction by directing transfer of police officers, [Sanjay Kundu v. High Court of H.P., (2024) 3 SCC 723]
Constitution of India — Arts. 105(2) and 194(2) and Art. 19(1)(a): Object, nature and scope of immunity of MPs/MLAs from liability to “any proceedings in any court in respect of anything said or any vote given by him in Parliament/State Legislative Assembly”, explained, [Sita Soren v. Union of India, (2024) 3 SCC 786]
Criminal Procedure Code, 1973 — S. 167(2) proviso r/w Ss. 173(2), 173(5), 173(8) and 309 — Grant of statutory/default bail: Right to default bail extinguishes upon filing of challan or charge-sheet, [CBI v. Kapil Wadhawan, (2024) 3 SCC 734]
Criminal Procedure Code, 1973 — S. 439 — Bail: Grant of bail, with stringent conditions, in offence under S. 376(2) IPC, [Naval Dipakkumar Thakkar v. State of Gujarat, (2024) 3 SCC 784]
Criminal Procedure Code, 1973 — Ss. 389 and 374: Suspension of sentence pending appeal, and grant of bail, when warranted, explained, [Atul v. State of M.P., (2024) 3 SCC 663]
Customs — Duty drawback — Duty drawback and interest thereon — Entitlement — Deemed exports covered under Exim Policy of 1992-1997: Scope of Supply of goods to projects financed by multilateral or bilateral agencies or any other agency notified by the Central Government, under international competitive bidding or under limited tender system in accordance with the procedures of those agencies. Supply of goods to project in question, being such a project, held, was a case of “deemed export” under the Exim Policy of 1992-1997. Thus, contractor, held, entitled to benefit under Duty Drawback Scheme. Since there was considerable delay in refund of the duty drawback, contractor, held, entitled to interest thereon, [Union of India v. B.T. Patil & Sons Belgaum (Construction) (P) Ltd., (2024) 3 SCC 645]
Election — Elections to Particular Bodies/Offices — Local Government/Bodies/Municipalities/Panchayats/Autonomous and Other Bodies — Reservation — Panchayat elections — Reserved post: Submission of caste validity certificate within time-limit prescribed in 1959, Act, is mandatory. Thus, failure of elected candidate to submit his caste validity certificate within the prescribed period of 12 months from date of declaration of result of Gram Panchayat leads to automatic disqualification. Further held, such elected candidate is not entitled to protection of the 2023 Act, [Sudhir Vikas Kalel v. Bapu Rajaram Kalel, (2024) 3 SCC 679]
Insolvency and Bankruptcy Code, 2016 — S. 30(2)(b)(ii) (as amended w.e.f. 16-8-2019) — Minimum value of security interest — Payability of, to dissenting financial creditor: There is a contradiction in the reasoning given in the judgment of Supreme Court in India Resurgence case, which is in discord with the ratio decidendi of the decisions of the three-Judge Bench in Essar Steel case and Jaypee Kensington case. Hence, question “whether S. 30(2)(b)(ii) IBC, as amended in 2019, entitles the dissenting financial creditor to be paid the minimum value of its security interest?” referred to a larger Bench, [DBS Bank Ltd. v. Ruchi Soya Industries Ltd., (2024) 3 SCC 752]
Motor Vehicles Act, 1988 — Ss. 161(3), 161(2) and 145(d) — Compensation of Victims of Hit and Run Motor Accidents Scheme, 2022 under S. 161(3) w.e.f. 1-4-2022: Statistics showing few eligible claimants taking benefit of the Scheme, despite a large number of hit and run accidents. Hence, clarifications and directions issued re evaluation and amendment of Scheme, and public awareness and sensitization, [S. Rajaseekaran v. Union of India, (2024) 3 SCC 776]
Penal Code, 1860 — Ss. 499 and 500: Dismissal of complaint by Magistrate in case of publication of allegedly defamatory article, justified, and, thus, same held to be wrongly interfered with by the High Court in its revisional jurisdiction, [Sanjay Upadhya v. Anand Dubey, (2024) 3 SCC 718]
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24(2) — Deemed lapse of acquisition proceedings: Non-payment of compensation is not a ground, where possession of land taken. Furthermore, writ petition by subsequent purchaser claiming lapse of proceedings, held, not maintainable as such person does not have locus standi to challenge acquisition proceedings and/or pray for deemed lapse of acquisition proceedings, [DDA v. Narendra Kumar Jain, (2024) 3 SCC 721]
SCs, STs, OBCs and Minorities — Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — S. 3(2)(v) — Offence under: Ingredients and requirements of offence under S. 3(2)(v), SCs/STs (Prevention of Atrocities) Act, 1989, enumerated , [Prabhat Kumar Mishra v. State of U.P., (2024) 3 SCC 665]
