Civil Procedure Code, 1908 — Or. 22 Rr. 3 and 4 — Abatement of appeal: Appeal as a whole cannot be dismissed as abated for not bringing on record legal representatives of co-sharers/co-owners who died during pendency of appeal. [DDA v. Diwan Chand Anand, (2022) 10 SCC 428]

Civil Procedure Code, 1908 — Or. 9 R. 13 and S. 115 — Setting aside of ex parte decree: Condonation of delay in filing of application for setting aside ex parte decree, whether warranted, determined. Proper forum for challenging refusal to set aside ex parte decree under Or. 9 R. 13, ascertained. [Mohd. Ali v. V. Jaya, (2022) 10 SCC 477]

Civil Procedure Code, 1908 — S. 100 — Second appeal: Remand of matter to High Court, when warranted, explained. [Farooqi Begum v. State of U.P., (2022) 10 SCC 399]

Consumer Protection — Services — Housing and Real Estate — Maintenance charges: Person/body to whom maintenance charges of a flat to be paid, ascertained. [Utpal Trehan v. DLF Home Developers Ltd., (2022) 10 SCC 409]

Karnataka Industrial Areas Development Act, 1966 (18 of 1966) — S. 28(4) — Acquisition proceedings — “Interested person” — Who is: Allottee of land by KIAD Board, after acquisition of lands under S. 28 of the KIAD Act, 1966, which was for benefit of Karnataka Industrial Areas Development Board (KIADB), cannot be said to be a “person interested” under provisions of the KIAD Act, 1966. [Gregory Patrao v. Mangalore Refinery & Petrochemicals Ltd., (2022) 10 SCC 461]

Penal Code, 1860 — Ss. 302, 376 & 201 — Brutal rape and murder of minor — Death sentence: Abhorrent nature of crime alone cannot be the decisive factor for awarding death sentence. Death sentence commuted to imprisonment for life without remission till 30 yrs RI, for rape and murder of minor. [Pappu v. State of U.P., (2022) 10 SCC 321]

Penal Code, 1860 — Ss. 409, 420, 467, 471, 474, 477-A r/w Ss. 109 and 120-B: In this case, scandal alleged as to sale of used tickets/fake tickets/tickets bearing the nomination of higher value in certain buses of Punjab Roadways. There was absence of valid proof as to recovery of tickets and inquiry report submitted by the Enquiry Committee. Resultantly, considering said infirmities, appellant conductors, acquitted. [Jarnail Singh v. State of Punjab, (2022) 10 SCC 451]

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