Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24(2) — Lapse whether occasioned: There will be deemed lapse of acquisition proceedings where possession of land was not taken due to inaction of officials for five years or more prior to commencement of the 2013 Act. [DDA v. Narvada Devi, (2023) 5 SCC 646]
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24(2) — Deemed lapse of acquisition proceedings: For invoking S. 24(2) of the 2013 Act, it must be established that: (i) there was non-payment of compensation; and (ii) possession was not taken. These conditions are cumulative in nature. Thus, even if any one ground is not made out, then there would not be deemed lapse of acquisition proceedings under S. 24(2). [State (NCT of Delhi) v. Sushil Kumar Gupta, (2023) 5 SCC 650]
Consumer Protection — Consumer Forums — Exercise of power — Relief — Compensation — Compensation for deficiency in service: For quantification under different heads like pain, suffering, trauma, relevant material to substantiate claims, held, must be produced by claimant. [ITC Ltd. v. Aashna Roy, (2023) 5 SCC 655]
Constitution of India — Arts. 217, 124, 32 and 226 — Judicial review of appointment of High Court Judges — Scope and ambit — Collegium system: Evaluation of fitness and suitability of a person for appointment by following consultative process underlying Collegium system, held, not amenable to judicial review. [Anna Mathews v. Supreme Court of India, (2023) 5 SCC 661]
Constitution of India — Arts. 32,
Penal Code, 1860 — S. 84 — Unsoundness of mind: For impairment of cognitive faculties of mind rendering accused incapable of knowing nature of the act committed, legal insanity, not medical insanity, needs to be proved. Test of prudent man to be applied. Conduct of accused shortly before, at the time of and immediately after commission of crime, held, are relevant. [Prakash Nayi v. State of Goa, (2023) 5 SCC 673]
Armed Forces — Gender Equality/Equality of Opportunities — Grant of PCs to women Short Service Commission officers: Implementation of directions issued in Babita Puniya, 2010 SCC OnLine Del 1116, granting PC to WSSCOs, discussed. [A.U. Tayyaba v. Union of India, (2023) 5 SCC 688]
Constitution of India — Art. 226(2) — Territorial jurisdiction of High Court: Matter relating to jurisdiction of High Court over Tribunal situated outside its territorial limits, particularly in service matters involving Central Government, referred to larger Bench. [Union of India v. Sanjiv Chaturvedi, (2023) 5 SCC 706]
Income Tax Act, 1961 — S. 10(26-AAA) Expln. — Ambit of expression “Sikkimese” in S. 10(26-AAA) Expln.: Law clarified relating to effect of merger of Sikkim with India and all Sikkimese becoming Indians on the ambit of expression “Sikkimese” in S. 10(26-AAA) Expln. [Assn. of Old Settlers of Sikkim v. Union of India, (2023) 5 SCC 717]
Constitution of India — Arts. 371-F and 32 — Matters not in issue: No clarification is required on matters, not in issue. As the validity or interpretation of Art. 371-F of the Constitution was not an issue, no clarification is required thereon. [Assn. of Old Settlers of Sikkim v. Union of India, (2023) 5 SCC 783]
Entertainment, Amusement, Leisure and Sports — Films, Cinemas, Videos, Television and Radio — Cinema/Movie Theatres – Rights and Duties of Owners/Management and Patrons/Cinemagoers: Validity of prohibition imposed on moviegoers from carrying their own food to cinema hall by cinema hall owners, determined. [K.C. Cinema v. State of J&K, (2023) 5 SCC 786]
Constitution of India — Arts. 226, 136 and 32 — Investigation by CBI: Principles summarized relating to direction for reinvestigation/de novo investigation or further investigation by CBI, when warranted. [Anant Thanur Karmuse v. State of Maharashtra, (2023) 5 SCC 802]
