Supreme Court Monthly Roundup – June 2020

TOP STORIES COVID-19  Procedural Relaxations| SC’s March 23 order on extension of limitation not applicable to the period of filing charge sheet

TOP STORIES


COVID-19 

Procedural Relaxations| SC’s March 23 order on extension of limitation not applicable to the period of filing charge sheet under Section 167(2) CrPC

Migrant Workers| Transportation of stranded migrant workers must be completed in next 15 days

Payment of Salary/Wages| SC asks employers and workers to reach settlement in dispute regarding payment of wages for lockdown period

Health Care| Prescribe uniform reasonable rates for treatment; Install CCTV cameras in Hospitals: SC issues elaborate directions

Health Care| Direct States to pay salaries to Doctors and healthcare workers: SC tells Centre

Health Care| “A very sorry state” of Delhi Hospitals; SC Asks all States to submit status report on Government Hospitals

CA Exams| SC asks ICAI to submit modified Notification with a flexible opt-out scheme by Thursday

Board exams| SC refuses to interfere; Rajasthan Class 10 Board exams to continue as per schedule

Board exams| SC disposes of all petitions as CBSE and ICSE propose to cancel pending Board Exams

Protection Homes| 35 out of 57 Children in a Chennai Protection home get infected; SC seeks report on all Protection homes

Rath Yatra| SC modifies order; Jagannath Puri Rath Yatra to take place in a restricted manner

AGR Case

DoT withdraws 96% of AGR dues of PSUs; SC asks telecos to prove bonafides by paying reasonable amount

SC asks telecom companies to file affidavit on how they propose to clear the dues

Vinod Dua sedition case

In a special Sunday hearing, SC retrains HP police from arresting Vinod Dua till July 6

CAA Protests

Manipur, Assam, Arunachal Pradesh get more time to file response in Sharjeel Imam’s consolidation of FIRs’ plea


MORE STORIES


Restructure the loan amount and release it to home buyers of Amrapali Group: SC to RBI

PIL seeks ban on sale of Coca cola, Thums Up; SC imposes fine of Rs. 5 Lakhs for abuse of process

Every consideration received in foreign exchange does not ipso facto fall within the ambit of Section 80-O IT Act

For bringing any particular foreign exchange receipt within the ambit of Section 80-O of Income Tax Act for deduction, it must be a consideration attributable to information and service contemplated by Section 80-O; and in case of a contract involving multiple or manifold activities and obligations, every consideration received therein in foreign exchange will not ipso facto fall within the ambit of Section 80-O.

Treating ‘loss of love and affection’ as a separate head not justified when compensation for ‘loss of consortium’ already awarded

Taking note of the fact that several Tribunals and High Courts have been awarding compensation for both loss of consortium and loss of love and affection, the Court said,

“There is no justification to award compensation towards loss of love and affection as a separate head.”

You don’t have a right to walk in here as and when you please: SC to Govt seeking condonation of 1697 days’ delay

Testamentary disposition of agricultural land to a non-agriculturist defeats the purpose of Sections 43 and 63 of Bombay Tenancy Act

“if it is held that the testamentary disposition would not get covered by the provisions of Section 43, a gullible person can be made to execute a testament in favour of a person who may not fulfil the requirements and be eligible to be a transferee in accordance with law. This may not only render the natural heirs of the tenant without any support or sustenance but may also have serious impact on agricultural operations.”

Can Family Court convert petition for maintenance under Section 125 CrPC to one under Muslim Women’s Protection Act? Split verdict by SC

Property’s market value can be enhanced while deciding appeal under Section 47A of Stamp Act in case of obvious illegality

“There is nothing in the scheme of the Act which purports to restrict the exercise of suo motu power under Section 47-A, and confines it to cases where knowledge of any illegality or infirmity in the proceedings undertaken by the subordinate officers must be gathered from sources other than through a pending appeal.”

SC refuses to direct Govt to use Indian Community Welfare Fund for repatriation of the economically weaker Indian expatriates

Presumption of murder can be drawn when abduction and destroying of the body by the accused is already proved

“Where abduction is followed by illegal confinement and still later by death, the inference becomes overwhelming that the victim died at the hands of those who abducted/confined him.”

Transferee has to pay the outstanding dues if he desires to enjoy the Electricity connection

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