Bombay City Improvement Trust Transfer Act, 1925 (16 of 1925) — Ss. 48(a) and 51(2) — Poorer Classes Accommodation Scheme: Land allocated under a special scheme, particularly one centred on “poorer classes” accommodation, cannot be allocated for any other purpose contrary to their genuine purpose, Municipal Corpn., [Greater Mumbai v. Century Textiles & Industries Ltd., (2025) 3 SCC 183]
Constitution of India — Art. 226 — Maintainability of writ petition — Question of fact — Reappreciation of evidence — Permissibility: High Court, while exercising its jurisdiction under Art. 226 cannot reappreciate evidence and arrive at a finding of facts unless authorities below had either exceeded their jurisdiction or acted perversely, [Ajay Singh v. Khacheru, (2025) 3 SCC 266]
Criminal Procedure Code, 1973 — Ss. 451 and 457 — Release of vehicle: Interim custody of vehicle involved in offence under NDPS Act, when permissible, explained, [Bishwajit Dey v. State of Assam, (2025) 3 SCC 241]
Evidence Act, 1872 — Ss. 155 and 145 — Eyewitnesses: Contradictions in testimony of eyewitnesses, when material, law clarified, [Edakkandi Dineshan v. State of Kerala, (2025) 3 SCC 273]
Prisoners Act, 1900 — Ss. 29(1)(a) to (d) — Inter-State transfer of prisoner: Law clarified on requirements of proper exercise of power in respect of inter-State transfer of prisoner, [State of Jharkhand v. Vikash Tiwary, (2025) 3 SCC 226]
Securities, Markets and Exchanges — Mergers, Acquisitions and Takeovers — Offer/Public Announcement — Competing offers — Interim direction/order regarding: Date on which the public announcement of an open offer, in terms of Regn. 20(1) had been made, determined, [Digvijay Laxhamsinh Gaekwad v. Sapna Govind Rao, (2025) 3 SCC 179]
Specific Relief Act, 1963 — Ss. 9, 10 and 19 — Suit for specific performance of agreement to sell against legal heirs of deceased vendor: Validity and enforceability of agreement to sell, explained. Law clarified on specific performance of agreement to sell, [Shyam Kumar Inani v. Vinod Agrawal, (2025) 3 SCC 286]
