Criminal Procedure Code, 1973 — S. 482 — Inherent power of High Court r/w Art. 226 of the Constitution — Quashment of proceedings — Multiple/Successive quashment applications — Jurisdiction of Court: Filing of petition before Single Bench of Bombay High Court seeking quashment of proceedings with prayer challenging cognizance orders, when earlier petition filed before Division Bench dismissed, not permissible, [CBI v. Manojdev Gokulchand Seksaria, (2025) 2 SCC 779]
Election — Conduct of Election — Voting Mechanism: Ballot Paper/Electronic Voting Machine — Electronic Voting Machine/VVPAT — Introduction of EVMs/VVPATs in India: Validity, viability and objective behind introduction of EVMs/VVPATs in India, clarified, [Assn. for Democratic Reforms v. Election Commission of India, (2025) 2 SCC 732]
Maharashtra Control of Organised Crime Act, 1999 (30 of 1999) — S. 21(4) r/w Ss. 3(1)(ii), 3(2) and 3(4) — Grant of bail under MCOCA — Requirements of — Clarified: Grant of bail by giving findings on merit and in violation of rigour of S. 21(4), not sustainable, [Jayshree Kanabar v. State of Maharashtra, (2025) 2 SCC 797]
Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Ss. 23 and 22 — Maintenance and welfare of parents: Cancellation of gift deed executed by mother in favour of her son, by Tribunal for not fulfilling conditions of gift, valid. Law clarified on nature and scope of powers of Tribunal, [Urmila Dixit v. Sunil Sharan Dixit, (2025) 2 SCC 787]
Penal Code, 1860 — Ss. 304-B and 498-A — Dowry death and cruelty — Liability of in-laws: Absence of requisite ingredients attracting dowry death and for drawing its presumption, as factors, for acquittal of in-laws, [Shoor Singh v. State of Uttarakhand, (2025) 2 SCC 815]
Succession Act, 1925 — S. 63(c) — Unprivileged will — Deemed executability — Requirements of — Clarified: “Unprivileged will” is deemed to be executable under S. 63(c) when requirements thereunder are satisfied i.e. when attesting witnesses have witnessed will’s testator signing or affixing their mark on will, [Gopal Krishan v. Daulat Ram, (2025) 2 SCC 804]
Wildlife (Protection) Act, 1972 — Ss. 38-H, 38-I, 38-O(1)(b) and 38-V(4) — Establishment of “Tiger Safaris” at Pakhrau: Establishment of “Tiger Safaris” at Pakhrau, Uttarakhand, valid. Directions issued for constitution of committee to decide the issues re-establishment and maintenance of Tiger Safaris and ecological damage at Corbett Tiger Reserve, T.N. Godavarman Thirumulpad, [In re v. Union of India, (2025) 2 SCC 641]
