Consumer Protection — Consumer Forums — Jurisdiction and Powers of Consumer Forum — Relegation to civil suit/ADR/Arbitration: Consumer disputes are non-arbitrable, [M. Hemalatha Devi v. B. Udayasri, (2024) 4 SCC 255]
Consumer Protection — Services — Housing and Real Estate — Terms and conditions of contract — Binding effect of: Consumer Forums cannot rewrite contractual terms based on their own standards/subjective criteria, [Venkataraman Krishnamurthy v. Lodha Crown Buildmart (P) Ltd., (2024) 4 SCC 230]
Criminal Law — Criminal Trial — Injuries, Wounds and Weapons — Firearm/Gunshot injuries/wounds/Ballistics/Ballistic expert — Non-recovery of weapon of crime — If fatal to prosecution case: Law summarised re omission to seek ballistic opinion and examination of ballistic expert in case of death of victim due to gunshot, when may be fatal to prosecution case, and when not, [Ram Singh v. State of U.P., (2024) 4 SCC 208]
Criminal Procedure Code, 1973 — Ss. 200, 202(1), 204 and 482: Issuance of summoning order, when not justified, explained, [Shiv Jatia v. Gian Chand Malick, (2024) 4 SCC 289]
Criminal Procedure Code, 1973 — Ss. 439(2), 362 and 437 — Bail: Distinction between parameters for grant of bail and cancellation of bail, explained. Law summarised re when bail may be cancelled, [Himanshu Sharma v. State of M.P., (2024) 4 SCC 222]
Education Law — Employment and Service Matters re Educational Institutions — Reservation/Concession/Exemption/Relaxation and Affirmative Action: Principles clarified re scope of judicial review re recruitment whether made in compliance with the applicable Rules/norms, [Telangana Residential Educational Institutions Recruitment Board v. Saluvadi Sumalatha, (2024) 4 SCC 336]
Family and Personal Laws — Family Property, Succession and Inheritance — Will — Requirements of Valid Will/Validity/Invalidity of Will/Grant/Non-grant of Probate/Letters of Administration: Principles reiterated re determination of suspicious circumstances/Undue influence re making of will/Substance of will if arouses suspicion, [Thangam v. Navamani Ammal, (2024) 4 SCC 247]
Insolvency and Bankruptcy Code, 2016 — Ss. 33 and 35 r/w the Liquidation Process Regulations, 2016 — Auction in liquidation — Powers and discretion of liquidator — Scope of: Law summarised re scope of powers and discretion of liquidator in relation to auction in liquidation and interference by Court, when permissible, [R.K. Industries (Unit-II) LLP v. H.R. Commercials (P) Ltd., (2024) 4 SCC 166]
Negotiable Instruments Act, 1881 — Ss. 138 and 141 — Dishonour of cheque: Director who has resigned, whether can be held liable for cheques issued after such resignation, determined, [Rajesh Viren Shah v. Redington India Ltd., (2024) 4 SCC 305]
Penal Code, 1860 — Ss. 409, 420, 467, 468 and 471 — Quashing of FIR, cognizance and consequential proceedings: Court concerned whether has territorial jurisdiction, and absence of involvement of appellant, as factors, determined, [Bharat Sher Singh Kalsia v. State of Bihar, (2024) 4 SCC 318]
Representation of the People Act, 1951 — S. 81(3) — Election petition: Plea that sufficient number of authenticated copies were not furnished by election petitioner as required under R. 212 of the 1971 Rules, hence election petition was not maintainable, rejected, as R. 212 of the 1971 Rules introduces additional requirements prescribed by High Court and the same cannot be read into and be made part and parcel of S. 81(3) of the RP Act, 1951, [K. Babu v. M. Swaraj, (2024) 4 SCC 299]
Service Law — Promotion — Criteria/Eligibility — Feeder post — Formal appointment to feeder post — Necessity of: Officiation/Utilisation on attachment on feeder post, without formal appointment thereto, whether sufficient, explained, [Council of Scientific & Industrial Research v. J.K. Prashar, (2024) 4 SCC 244]
Specific Relief Act, 1963 — S. 9 — Pre-condition under S. 36-A of the Maharashtra Land Revenue Code, 1966: Law clarified re stage at which pre-condition under S. 36-A of the Maharashtra Land Revenue Code, 1966 is applicable and whether it is a bar to relief of specific performance, [Babasaheb Dhondiba Kute v. Radhu Vithoba Barde, (2024) 4 SCC 310]
Succession Act, 1925 — S. 63: Will duly proved in compliance therewith and S. 68 of the Evidence Act, 1872: Effect of such will, held, is that bequest thereunder stands perfected, and title to such bequest can only be transferred by person to whom it was bequeathed, [Savitri Bai v. Savitri Bai, (2024) 4 SCC 282]
Trusts and Trustees — Religious and Charitable Endowments and Trusts — Temple — Temple property — Eviction proceedings — Compromise in Supreme Court: Petition disposed of in terms of compromise as all disputes inter se parties stood resolved in terms of settlement, [K. Balasubramani v. State of T.N., (2024) 4 SCC 330]
