Arbitration Act, 1940 — S. 29 — Interest on interest or compound interest: Post award interest on interest awarded is not grantable under the 1940 Act, [D. Khosla & Co. v. Union of India, (2024) 9 SCC 476]
Constitution of India — Arts. 226 and 136: Review petition against order passed under Art. 226, once special leave petition (SLP) against the same order is declined by Supreme Court, maintainable. Doctrine of merger is not applicable, where SLP has been dismissed without granting leave, [Manisha Nimesh Mehta v. ICICI Bank, (2024) 9 SCC 573]
Constitution of India — Arts. 32 and 324: Law clarified re when interim order of suspension of legislation pending consideration of its constitutionality is permissible, [Jaya Thakur v. Union of India, (2024) 9 SCC 538]
Consumer Protection — Consumer Forums — Practice and Procedure — Pleadings and Particulars — Closure/forfeiture of right to file written statement — Effect of: Even when the defendant’s/opposite party’s right to file a written statement is forfeited that by itself will not make it obligatory on the part of NCDRC to pass an order in favour of a complainant in case the complainant concerned failed to establish its case, [Kaushik Narsinhbhai Patel v. S.J.R. Prime Corpn. (P) Ltd., (2024) 9 SCC 462]
Consumer Protection — Consumer/Consumer Dispute/Locus Standi — “Commercial purpose”: Burden of proof that goods/services were obtained for commercial purpose rests on goods/service provider i.e. opposite party. Onus to prove that the goods/service were obtained exclusively for the purpose of earning livelihood by means of self-employment shifts to complainant, only when burden of proof that goods/services were obtained for commercial purpose has been discharged by opposite party, [Shriram Chits (India) (P) Ltd. v. Raghachand Associates, (2024) 9 SCC 509]
Consumer Protection — Services — Housing and Real Estate — Compensation for non-delivery of possession: Refund of entire sum deposited along with 12% interest along with enhancement of interest from @ 9% granted by NCDRC, to 12%, in accordance with buyer agreement, [Vidya v. Parsvnath Developers Ltd., (2024) 9 SCC 651]
Criminal Procedure Code, 1973 — S. 439: Law clarified re interim bail to politician for period proximate to/period of elections, when warranted, [Arvind Kejriwal v. Directorate of Enforcement, (2024) 9 SCC 577]
Criminal Procedure Code, 1973 — S. 439: Law clarified re interim bail to politician for period proximate to/period of elections, when warranted and conditions that may be imposed, [State of A.P. v. Nara Chandra Babu Naidu, (2024) 9 SCC 584]
Criminal Procedure Code, 1973 — Ss. 432 and 433-A — Remission/premature release of life convicts: State is bound by Rules and Standing Policy formulated by State of U.P. for deciding cases of premature release of life convicts, to decide each case strictly in terms thereof, efficiently and transparently. It cannot arbitrarily pick and choose cases for premature release, [Rajkumar v. State of U.P., (2024) 9 SCC 598]
Criminal Procedure Code, 1973 — Ss. 432 and 433-A — Remission/premature release of life convicts — Policy of State of U.P. regarding: Supreme Court’s directions in Rashidul Jafar, (2024) 6 SCC 561, directing the State to consider applications for remission/premature release of life convicts. In miscellaneous application filed asserting that case of 50 convicts not yet considered by the State, Supreme Court directed DG Prisons of the State to file personal affidavit before it, furnishing requisite details in the matter, [Rajkumar v. State of U.P., (2024) 9 SCC 604]
Energy, Power and Electricity — Electricity — Tariff — Determination or Fixation/Review/Concession/Exemption/Incentive/Rebate/ Subsidy/Surcharge/Slab-rates/Security deposit: Additional reliability charges for implementing Zero Load Shedding (ZLS), not leviable, [Maharashtra State Electricity Distribution Co. Ltd. v. JSW Steel Ltd., (2024) 9 SCC 505]
Income Tax Act, 1961 — S. 17(2)(viii) — Interest-free loans/loans at a concessional rate given to bank employees: The benefit enjoyed by bank employees from interest-free loans or loans at a concessional rate is a unique benefit/advantage enjoyed by them. Further, it is in the nature of a “perquisite”, and hence is liable to taxation, [All India Bank Officers’ Confederation v. Central Bank of India, (2024) 9 SCC 664]
Insolvency and Bankruptcy Code, 2016 — Ss. 5(8)(f) and 5(21): Deposit made by “sales promoter” i.e. service provider with the corporate debtor under a written agreement, referred to as security deposit, is to be considered as financial and not operational debt, [Global Credit Capital Ltd. v. Sach Mktg. (P) Ltd., (2024) 9 SCC 482]
Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 (28 of 1971) — S. 13(2) — Accountability of officer/authority for delay in implementation of Schemes under the 1971 Act: Law clarified on accountable officer/authority for delay and determination of consequences of delay, [Yash Developers v. Harihar Krupa Coop. Housing Society Ltd., (2024) 9 SCC 606]
Medical and Health Law — Public Health — Government doctors/Central/State Health Services — Lack of institutional safety for doctors/nurses/paramedics: There is systemic failure to protects doctors, nurses and para medical staff in confines of hospital making them vulnerable to violence and women are more prone to sexual and non-sexual violence due to ingrained patriarchal attitudes and biases. Hence, there is a necessity to provide safe working conditions to realise equality of opportunity to working professionals, which is in national interest. Directions issued for enactment of legislation or imposition of enhanced punishment not sufficient to address institutional and systemic causes underlying the problem, [Rape & Murder Alleged of Trainee Doctor in Kolkata, In re, (2024) 9 SCC 528]
Motor Vehicles Act, 1988 — S. 136-A r/w R. 167-A of the Central Motor Vehicles Rules, 1989 incorporated by virtue of the Central Motor Vehicles (Seventeenth Amendment) Rules, 2021 — Electronic Monitoring and Enforcement of Road Safety: Directions issued for implementation of S. 136-A of the Motor Vehicles Act, 1988 and R. 167-A of the Central Motor Vehicles Rules, 1989, [S. Rajaseekaran v. Union of India, (2024) 9 SCC 519]
Motor Vehicles Act, 1988 — S. 166 — Motor accident — Contributory negligence: Concept of negligence and its types i.e. composite and Contributory, explained. Accident occurring while attempting to overtake a vehicle cannot be said to be an act of negligence, [Prem Lal Anand v. Narendra Kumar, (2024) 9 SCC 441]
Narcotic Drugs and Psychotropic Substances Act, 1985 — Ss. 8(c), 22(c), 29 and 67: Under S. 8(c), there is a complete prohibition on possessing and transporting any narcotic drug or psychotropic substance. S. 22, held, attracted when, in contravention of any provisions of the NDPS Act, anyone possesses or transports a psychotropic substance, [Ajay Kumar Gupta v. Union of India, (2024) 9 SCC 455]
Penal Code, 1860 — S. 302 r/w S. 120-B — Conspiracy to kill deceased: Absence of requisite time and opportunity to make conspiracy for assaulting deceased, as grounds for acquittal, explained, [Allarakha Habib Memon v. State of Gujarat, (2024) 9 SCC 546]
Railways Act, 1989 — S. 124-A — Claim arising from death of passenger: To reject plea of deceased being a bona fide passenger travelling on train during the course of incident, mere absence of ticket with injured/deceased is not sufficient, [Doli Rani Saha v. Union of India, (2024) 9 SCC 656]
Service Law — Repatriation: Repatriation of respondents, Class III & Class IV employees to their parental zone TSRTC, who were temporarily deputed to zones forming part of bifurcated State of A.P., valid, [A.P. SRTC v. V.V. Brahma Reddy, (2024) 9 SCC 448]
Supreme Court Rules, 2013 — Or. XV R. 5 and Or. XLVIII Rr. 1 to 4 — Curative petition: Determination of entertainability of curative petition, when review petition stands dismissed in open court, [Brahmaputra Concrete Pipe Industries v. Assam SEB, (2024) 9 SCC 637]
Surrogacy (Regulation) Rules, 2022 — R. 14: Meaning and requirements of R. 14, clarified. Provision is woman-centric, relates to her inability to conceive and give birth to a child owing to medical or congenial condition, necessitating gestational surrogacy, [ABC v. Union of India, (2024) 9 SCC 586]
Surrogacy (Regulation) Rules, 2022 — Rr. 14(a) and 7 r/w Form 2 Para 1(d)(I) (as substituted by Noti. dt. 14-3-2023): Couple undergoing gestational surrogacy, held, prima facie, substituted para contrary to R. 14(a), [ABC v. Union of India, (2024) 9 SCC 593]
