Arbitration and Conciliation Act, 1996 — S. 37 — Award contrary to terms of contract — Setting aside of: Claim relating to loss due to idle labour, machinery is not grantable, when contract prohibits it, [Pam Developments (P) Ltd. v. State of W.B., (2024) 10 SCC 715]
Concepts of the Constitution: Definitions and classification of Constitution, discussed, Defining the Constitution by [Mahendra Pal Singh, (2024) 10 SCC (J-1)]
Constitution of India — Art. 136 — Special leave petition — Exemption from filing the certified copy of the impugned order of the High Court: Practice direction issued directing that exemption from filing the certified copy of the impugned order of the High Court has to be observed by all litigants who propose to file special leave petitions both on the civil side as well as on the criminal side with effect from 20-8-2024, [Harsh Bhuwalka v. Sanjay Kumar Bajoria, (2024) 10 SCC 790]
Constitution of India — Arts. 137 and 142 — Curative petition — Maintainability: Inherent power should be exercised with circumspection. In Bhopal gas leak disaster case, curative petition filed by GoI for reconsideration of settlement with Union Carbide Corpn. (UCC), as finalised by Supreme Court’s order, for payment of lump sum amount of compensation by UCC for disbursal to victims, held, not maintainable, order of Supreme Court having become final on dismissal of review petitions, [Union of India v. Union Carbide Corpn., (2024) 10 SCC 795]
Constitution of India — Arts. 21 and 39-A — Grant of bail to undertrial prisoners — Standard operating procedure (SOP) and e-prison software of NIC: Government of India directed to discuss this issue with NALSA so that necessary directions, if any, can be passed, [Policy Strategy for Grant of Bail, In re, (2024) 10 SCC 685]
Consumer Protection — Services — Housing and Real Estate — Allotment — Cancellation of allotment/Scheme: Revocation of power of attorney in favour of builder/developer by owner, post execution of agreements by builder/developer with buyers does not affect liability of owner and builder/developer towards consumers/buyers, [Akshay v. Aditya, (2024) 10 SCC 748]
Criminal Procedure Code, 1973 — S. 439 — Bail: Bail granted on ground of parity i.e. bail being granted to co-accused set aside on cancellation of bail granted to co-accused, [Ajwar v. Waseem, (2024) 10 SCC 787]
Criminal Procedure Code, 1973 — S. 439 — Bail: Law clarified on effect of violation of principles while considering prayer for bail (particularly in serious offences like murder) and non-consideration of relevant factors, [Ajwar v. Waseem, (2024) 10 SCC 768]
Criminal Procedure Code, 1973 — S. 439 — Grant of bail: Setting aside of bail in appeal, when discretion not exercised by the High Court in tune with settled principles that conventionally govern exercise of such power, [Manik Madhukar Sarve v. Vitthal Damuji Meher, (2024) 10 SCC 753]
Criminal Procedure Code, 1973 — Ss. 441 and 446: Law clarified re whether personal bonds and sureties executed by petitioner in connection with certain cases, can be treated as holding good for the other bail orders passed in favour of the petitioner from the courts of different States, [Girish Gandhi v. State of U.P., (2024) 10 SCC 674]
Freezing of demat accounts: The author suggests revisiting of current regulatory framework, which treats all promoters equally accountable, should be made applicable only to person(s) in control who are involved in the decision-making and management of the company and who remain primarily accountable for regulatory compliances, Cease the Demat Freeze! Passive promoters caught in the crossfire of regulatory actions by [Namita Shetty and Divyansh Sharma, (2024) 10 SCC (J-20)]
Justice R.S. Pathak: Atribute to Justice R.S. Pathak, Justice R.S. Pathak — A Centenary Tribute by [V. Sudhish Pai, (2024) 10 SCC (J-12)]
Leviability of service tax — Ss. 65(105)(zzb) and 65(19)(i) and (ii) of the Finance Act, 1994: Service tax on lottery tickets purchased from State by assessee for further sale, on the premise of providing services in relation to business auxiliary service either under subclause (i) of cl. (19) of S. 65 of the Finance Act, 1994 or under the Explanation to sub-clause (ii) of cl. (19) of S. 65 of the Finance Act, 1994, not leviable, [K. Arumugam v. Union of India, (2024) 10 SCC 733]
Penal Code, 1860 — S. 406 — Criminal breach of trust — Applicability of: In case of a sale, S. 406 goes out of the picture, [Delhi Race Club (1940) Ltd. v. State of U.P., (2024) 10 SCC 690]
Penal Code, 1860 — Ss. 302 and 201 — Circumstantial evidence: Presence of deceased and the appellant on the spot at the same time not conclusively proved by the evidence led by the prosecution, [Karakkattu Muhammed Basheer v. State of Kerala, (2024) 10 SCC 813]
Prevention of Food Adulteration Rules, 1955 — Rr. 32(c) and (f) — Sample of sugar boiled confectionery: In case of absence of complete address of manufacturer and date of manufacturing on packets, 1955 Rules applicable and stood violated, [A.K. Sarkar & Co. v. State of W.B., (2024) 10 SCC 727]