Coal Bearing Areas (Acquisition and Development) Act, 1957 — Ss. 2(d), 9, 10, 11 and 18(a) — Demand towards premium of government land — Validity: Government company in whose favour order issued by Central Government, which had acquired land of State Government, shall be deemed to be lessee and shall be liable to pay compensation/rental, etc. to State Government being “person interested”. Thus, demand notice by State Government towards premium of government land in present case, held, valid. [Mahanadi Coalfields Ltd. v. State of Odisha, (2023) 4 SCC 343]
Entertainment, Amusement, Leisure and Sports — Gaming/Gambling, Lotteries and Prize Competitions — Lotteries: Tax on lotteries distinguished from Regulation of lotteries. Scope and ambit of legislative competence of State Legislatures vis-à-vis Parliament, clarified by : (1) Interpreting Sch. VII List II Entry 62 (on taxation), Entry 34 (on regulation), List I Entry 40 (on regulation), Entry 97 (residuary entry), and (2) Interpreting that “betting and gambling” occurring in Sch. VII List II Entries 34 and 62 is the genus of the species “lotteries” occurring in Sch. VII List I Entry 40 of the Constitution but distinguishing the manner of interpretation of taxation entry from a general entry. [State of Karnataka v. State of Meghalaya, (2023) 4 SCC 416]
Motor Vehicles — Taxis, Cabs and Vehicle Aggregators — Noti. dt. 19-1-2023 issued by State of Maharashtra: Directions issued to State Government to take final decision on or before 31-3-2023 on the issue that whether licence/claim to provide services of an aggregator for two-wheeler vehicles across State of Maharashtra is grantable. [Roppen Transportation Services (P) Ltd. v. Union of India, (2023) 4 SCC 349]
Motor Vehicles Act, 1988 — Ch. XII (Ss. 165 to 176), Ch. X (Ss. 140 to 144) and Ch. XI (Ss. 145 to 164-D) [as they stand after 2019 Amendment] — Convenient procedure for adjudication of claim cases without delay: Considering overall aspects of Amending Act of 2019, elaborate directions issued under Art. 142 of the Constitution to ensure expeditious disposal of accident compensation cases. [Gohar Mohammed v. U.P. SRTC, (2023) 4 SCC 381]
Negotiable Instruments Act, 1881 — S. 138: Dismissal of complaint for non-appearance of complainant, when not justified, determined. Principles relaring to applicability of S. 256(1) proviso CrPC, explained. [BLS Infrastructure Ltd. v. Rajwant Singh, (2023) 4 SCC 326]
Penal Code, 1860 — S. 124-A : Quashing of proceedings: Direction for quashing of proceedings, after conducting mini trial, not justified, because, while exercising powers of quashing, High Court has to consider only the nature of accusations and allegations in the FIR and whether the averments/allegations in the FIR prima facie disclosed the commission of cognizable offence or not. [State v. M. Maridoss, (2023) 4 SCC 338]
Prevention of Money-Laundering Act, 2002 — Ss. 43(1) & (2), 44(1)(a) and 44(1)(c) r/w S. 4 — Territorial jurisdiction of Special Court — Determination of: Law clarified on the issue that whether the trial of offence of money-laundering should follow the trial of the scheduled/predicate offence or vice versa. [Rana Ayyub v. Directorate of Enforcement, (2023) 4 SCC 357]
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24(2) — Deemed lapse of acquisition proceedings: Non-payment of compensation is not a sole ground for lapse of the proceedings, where possession of land has been taken. [Collector (LA) v. B.S. Dhillon, (2023) 4 SCC 377]
Securities, Markets and Exchanges — Manipulative/Fraudulent, Unfair Trade Practices and Market abuse: Directions issued to SEBI regarding ongoing investigation into allegations made against Adani Group companies. [Vishal Tiwari (Adani Group Investigation) v. Union of India, (2023) 4 SCC 332]
Service Law — Retirement/Superannuation — Age of retirement/superannuation — Cl. 17(7)(iii) of ITI Certified Standing Orders — Interpretation of: In terms of Cl. 17(7), employee attaining 58 yrs of age “may” be continued in service up to 60 yrs of age subject to medical fitness. Cl. 17(7)(iii) is only an enabling provision that enables appellant to continue employee who had attained 58 yrs of age up to 60 yrs provided he/she is medically fit but does not create any right in favour of employee to continue up to 60 yrs of age. [ITI Ltd. v. K. Muniswamy, (2023) 4 SCC 373]
