Arbitration and Conciliation Act, 1996 — Ss. 7 and 11(5) — Arbitration agreement/clause — Existence of: Agreement between the parties giving an option to the parties to choose dispute resolution by “arbitration” or “court”, can be considered as a valid arbitration agreement. [Zhejiang Bonly Elevator Guide Rail Manufacture Co. Ltd. v. Jade Elevator Components, (2018) 9 SCC 774]

Constitution of India — Art. 226 — Appeal against order of Single Judge under Art. 226 (Writ Appeal/Letters Patent Appeal): Once legal and factual issues are raised in intra-court appeal challenging order passed by Single Judge, it is incumbent upon Division Bench to deal with all such issues raised. Then record its finding on such issues keeping in view the submissions urged and applicability of legal provisions. [BDA v. B.N. Ramalingaswamy, (2018) 9 SCC 778]

Constitution of India — Art. 32 — CBI Investigation: Prayer for CBI investigation into degradation of forest due to illegal mining activities declined as requisite steps has been taken by State Government. [T.N. Godavarman Thirumulpad v. Union of India, (2018) 9 SCC 760]

Constitution of India — Art. 32 — Public Interest Litigation — Frivolous or vexatious PIL: In PIL filed seeking guidelines for conducting Caesarean deliveries, it was alleged that there was flagrant violation of health norms and C-sections performed without there being medical necessity. Through this PIL, constitution of Medical Board for supervising such activities was prayed for. Treating this writ petition as abuse of process of court, Supreme Court dismissed it by imposing costs of Rs 25,000. [Reepak Kansal v. Union of India, (2018) 9 SCC 744]

Constitution of India — Arts. 19(1)(a) and 19(2) — Restrictions upon free speech, expression, creativity and imagination of poets and authors: Meesha published in the weekly Mathrubhumi is not derogatory to women nor obscene, thus does not require intervention of the Court. Creative voices cannot be stifled or silenced and intellectual freedom cannot be annihilated and the culture of banning books directly impacts the free flow of ideas and is an affront to the freedom of speech, thought and expression. Further, a creative work has to be read with a matured spirit, catholicity of approach, objective tolerance and a sense of acceptability founded on reality that is differently projected but not with the obsessed idea of perversity that immediately connects one with the passion of didacticism or, for that matter, perception of puritanical attitude. The freedom enjoyed by an author is not absolute, but before imposition of any restriction, the duty of the Court is to see whether there is really something that comes within the ambit and sweep of Art. 19(2) of the Constitution. Also, a book should not be read in a fragmented manner and has to be read as a whole. The language used, the ideas developed, the style adopted, the manner in which the characters are portrayed, the type of imagery taken aid of for depiction, the thematic subsidiary concepts projected and the nature of delineation of situations have to be understood from an objective point of view. Further, there may be subjective perception of a book as regards its worth and evaluation but the said subjectivity cannot be allowed to enter into the legal arena for censorship or ban of a book. The craftsmanship of a writer deserves respect by acceptation of the concept of objective perceptibility. [N. Radhakrishnan v. Union of India, (2018) 9 SCC 725]

Constitution of India — Arts. 226, 32, 21 and 22(2) — Habeas corpus petition — Maintainability: When no challenge has been made to remand order in force, writ petition filed restricting it to relief of habeas corpus with respect to a person who is in police custody pursuant to the said remand order passed by the jurisdictional Magistrate in connection with the offence under investigation is not maintainable in such a case. [State of Maharashtra v. Tasneem Rizwan Siddiquee, (2018) 9 SCC 745]

Education Law — Medical and Dental Colleges — New College/Courses/Upgradation of College/Increase in capacity/seats: Medical Council of India (MCI) conducting surprise inspection in spite of observation of Hearing Committee (of Central Government) that deficiencies detected earlier had been prima facie removed, held, permissible and valid. In case where actual physical verification is required, it is within discretion of MCI to cause such physical verification. MCI can conduct compliance verification in manner in which it decides. It can look for additional deficiencies and if deficiencies detected earlier are not removed or additional deficiencies detected, college is not entitled for renewal of permission. [Medical Council of India v. KMCT Medical College, (2018) 9 SCC 766]

Election — Election Petition/Trial — Maintainability — Limitation/Delay/Laches: The Haryana Panchayati Raj Act, 1994 is a complete code for presentation of election petitions. It mandates that an election petition must be filed within 30 days from the date of declaration of results of election. Under the Act, there is no provision for condoning delay or extending the period of limitation. Hence, extension of that period of limitation by virtue of provisions under Limitation Act, 1963 (i.e. S. 14, Limitation Act, 1963 herein), not permissible. Legislature having prescribed a specific period for filing an election petition, any petition which fails to comply therewith is liable to be dismissed. [Suman Devi v. Manisha Devi, (2018) 9 SCC 808]

Hindu Marriage Act, 1955 — S. 15 — Interpretation of: Restriction placed on second marriage under S. 15 till dismissal of appeal, held, would not apply to such cases, where the facts establish, that the parties have decided not to pursue appeal. [Anurag Mittal v. Shaily Mishra Mittal, (2018) 9 SCC 691]

Income Tax Act, 1961 — S. 80-IC (as inserted by virtue of the Finance Act, 2003, applicable w.e.f. 1-4-2004): Availing of 100% deduction from sixth year onwards, in lieu of 25% deduction otherwise available, on the premise of having made substantial expansion is not permissible when the assessee had already claimed deduction under S. 80-IC @ 100% for five years. [CIT v. Classic Binding Industries, (2018) 9 SCC 753]

Insurance — Repudiation/Rescission of Insurance Policy — Repudiation of claim on ground of delay — When permissible: It is the duty of insured to inform insurer of loss forthwith so that insurer may make a meaningful investigation into cause of damage and nature of loss. This is of crucial importance in insurance claims. Breach of policy term stipulating such condition, given the crucial importance of such term, held, is a material breach. It is not a technical matter but sine qua non for a valid claim to be pursued by the insured. [Sonell Clocks & Gifts Ltd. v. New India Assurance Co. Ltd., (2018) 9 SCC 784]

Insurance — Repudiation/Rescission of Insurance Policy — Repudiation of claim on ground of delay — When permissible: As per terms of insurance policy insured is duty-bound to inform insurer about the loss immediately after the incident. On account of delayed intimation, insurer was deprived of its legitimate right to get an inquiry conducted into cause and nature of the loss, hence, held, repudiation of claim on ground of delay, was proper. [Oriental Insurance Co. Ltd. v. Parvesh Chander Chadha, (2018) 9 SCC 798]

Motor Vehicles Act, 1988 — Ss. 166 and 147: When death of owner-cum-driver of motor vehicle has been caused due to his own negligence, claim for compensation is not maintainable. [National Insurance Co. Ltd. v. Ashalata Bhowmik, (2018) 9 SCC 801]

Narcotic Drugs and Psychotropic Substances Act, 1985 — Ss. 42, 43 and 20(b)(ii)(C) — Search and seizure: In case of search and seizure in public place, when contraband has been recovered from bag carried by accused, compliance with S. 42 is not mandatory in such circumstances. Rather it is S. 43 which would apply. [Raju v. State of W.B., (2018) 9 SCC 708]

Penal Code, 1860 — Ss. 304 Pt. II/34, 323/34 & 324/34 or 307/34: In this case regarding dispute between neighbours with regard to cattle which had strayed and resulted in assault by accused persons which led to death of one and injuries to others, it was held by the Supreme Court that as occurrence took place on the spur of the moment without premeditation and assault was not made on vital part of body and no common intention was found to kill or knowledge that death was likely to ensue, conviction under Ss. 307/34 set aside, but under Ss. 304 Pt. II/34, 323/324/34, confirmed. [Lakshmi Chand v. State of U.P., (2018) 9 SCC 704]

Practice and Procedure — Appeal — Locus standi/Standing — Appeal at the instance of stranger to proceedings: A stranger to proceedings does not have locus standi to question legality of order passed in those proceedings. [Ashok Singh v. State of U.P., (2018) 9 SCC 723]

Service Law — Promotion — Ad hoc promotion: Ad hoc promotions in excess of eligible quota, not permissible. [Abdul Jawad M.F. v. R. Raj Pradeep, (2018) 9 SCC 781]

Specific Relief Act, 1963 — S. 16(c) — Readiness and willingness on part of plaintiff as condition precedent: Plaintiff must always plead and prove that he was always ready and willing to perform his part of contract — It must be established that he was ready and willing and has had capacity to perform his part of contract from date of contract up to date of filing of suit. If case of failure of plaintiff to establish readiness and willingness on his part, he is disentitled to specific performance of contract. [Jagjit Singh v. Amarjit Singh, (2018) 9 SCC 805]

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