Civil Procedure Code, 1908 — S. 11 — Res judicata — Applicability between co-defendants — Conditions for: When in earlier suit rights of co-defendants in respect of suit land were neither in issue, nor ever adjudicated, held, principle of res judicata will not be applicable, [Har Narayan Tewari v. Ramgarh Cantonment Board, (2024) 8 SCC 114]
Constitution of India — Arts. 21 and 47 — Right to safe drugs — Misleading advertisements: Slew of measures directed by Supreme Court to protect consumers from misleading advertisements. Directions included equal responsibility of advertisers and endorsers qua misleading ads and uploading of a self-declaration form by advertisers before issuing any advertisements, [Indian Medical Assn. v. Union of India, (2024) 8 SCC 46]
Constitution of India — Arts. 21 and 47 — Right to safe drugs — Misleading advertisements: Directions proposed to be passed by Supreme Court. Various necessary parties directed to be impleaded, [Indian Medical Assn. v. Union of India, (2024) 8 SCC 57]
Criminal Procedure Code, 1973 — S. 378 — Appeal against acquittal — Scope of interference by the High Court: Principles needs to be kept in mind, reiterated, [Babu Sahebagouda Rudragoudar v. State of Karnataka, (2024) 8 SCC 149]
Insolvency and Bankruptcy Code, 2016 — S. 31: Obligations/Terms accepted by successful resolution applicant (SRA) must be complied with in the terms in which they were accepted. The manner/mode of compliance cannot be permitted to be modified subsequently, [SBI v. Murari Lal Jalan & Florian Fritsch Consortium, (2024) 8 SCC 1]
Insurance — General Insurance — Fire/Special Perils Insurance — Reinstatement value clause in policy — Loss computation on depreciation basis: Loss computation on depreciation basis is permissible when reinstatement value option in insurance policy has not been exercised, [New India Assurance Co. Ltd. v. Tata Steel Ltd., (2024) 8 SCC 15]
Penal Code, 1860 — S. 302 r/w S. 34 — Ocular evidence: Plea as to contradictions regarding location of occurrence and omission on part of IO in marking a spot on site plan, when not material, explained, [Dharmendra Kumar v. State of M.P., (2024) 8 SCC 60]
Penal Code, 1860 — Ss. 300 Firstly, Thirdly and 302 — Intention and nature of fatal injury: Intention to cause death can easily be discerned from conduct of appellant and nature of fatal injury inflicted, which in ordinary course of nature was sufficient to cause death. Fulfilment of any one condition of S. 300 is enough to convict appellant under S. 302, but in present case not one but two conditions have clearly been shown to exist to nail appellant for murder, [Joy Devaraj v. State of Kerala, (2024) 8 SCC 102]
Service Law — Recruitment Process — Eligibility criteria/conditions — Relaxation of norms/conditions — Age relaxation — Recruitment to post of “Prabodhak” (teacher): Age relaxation for recruitment to post of “Prabodhak” (teacher), in terms of R. 13(v) of Rajasthan Panchayati Raj Prabodhak Service Rules, 2008, valid, [Mahesh Chand Bareth v. State of Rajasthan, (2024) 8 SCC 124]
Service Law — Recruitment Process — Eligibility criteria/conditions: Prayer for award of bonus marks rejected as there can be no parity between people working in private sector and those working in the Government, [Manoj Kumar Acharya v. State of Rajasthan, (2024) 8 SCC 141]
Service Law — Recruitment Process — Eligibility criteria/conditions — Recruitment to Panchayati Raj institutions in State of Rajasthan: Policy framed by Government in terms of proviso to R. 273 of the 1996 Rules giving weightage to experience, must be allowed to operate on its own terms since quantum/measure of weightage can be decided by State by adopting rational policy in accordance with law, [State of Rajasthan v. Archana, (2024) 8 SCC 145]
Specific Relief Act, 1963 — S. 19(b) — Specific performance of agreement to sell: Plea of bona fide purchase by subsequent purchasers i.e. after execution of agreement to sell is not permissible, when agreement to sell registered as required by law. Principles clarified on deemed constructive notice under S. 3 Expln. I TPA when registration of agreement to sell is made compulsory by law, [Maharaj Singh v. Karan Singh, (2024) 8 SCC 83]
