Applicability of judgment in N.N. Global Mercantile (P) Ltd. v. Indo Unique Flame Ltd., (2023) 7 SCC 1: In this article the question if the judgment in N.N. Global Mercantile (P) Ltd. v. Indo Unique Flame Ltd., (2023) 7 SCC 1, applies only to the pre-referral stage or whether it also applies to instruments already admitted in evidence in judicial/arbitral proceedings, has been discussed. [Has N.N. Global Mercantile (P) Ltd. v. Indo Unique Flame Ltd., (2023) 7 SCC 1, stamped Section 36 out of Stamp Act? by Mohit S. Shah, (2023) 8 SCC (J-1)]
Arbitration and Conciliation Act, 1996 — S. 12(5) r/w Sch. VII Para 1 and S. 11(6): Necessity of appointment of an impartial and independent adjudicator in contracts involving State, emphasised. [Glock Asia-Pacific Ltd. v. Union of India, (2023) 8 SCC 226]
Constitution of India — Art. 14 — Reasonable time for exercising power: When a power exists to effectuate a purpose it must be exercised within a reasonable time. What would be reasonable time, would depend upon the facts and circumstances of the case, nature of the default/statute, prejudice caused, whether the third-party rights had been created, etc. [Madras Aluminium Co. Ltd. v. T.N. SEB, (2023) 8 SCC 240]
Constitution of India — Arts. 161 to 163 — Scheme: Governor in exercise of powers under Art. 161, held, is bound by advice of State Cabinet in matters relating to commutation and remission of sentences. [A.G. Perarivalan v. State of T.N., (2023) 8 SCC 257]
Criminal Procedure Code, 1973 — S. 378(3) — Leave to appeal: Rejection of application in case of acquittal under Ss. 302 and 34 IPC, whether proper, determined. [CBI v. Shyam Bihari, (2023) 8 SCC 197]
Criminal Procedure Code, 1973 — S. 438 — Anticipatory bail — Grant of: Factors and parameters that need to be kept in mind by court, summarized. While the right to liberty and presumption of innocence are vital, the court must also consider the gravity of the offence, the impact on society, and the need for a fair and free investigation. [Pratibha Manchanda v. State of Haryana, (2023) 8 SCC 181]
Employees Compensation Act, 1923 — Ss. 2(1)(l), 4(1)(b), 30 and Sch. I Pt. I — Total disablement — Meaning and determination of: “Total disablement” in terms of S. 2(1)(l) is the extent of functional disability and not just physical disability, which is the determining factor in assessing total disablement of claimant. Further held, where disablement incurred in accident incapacitates workman for all work which he was capable of performing at time of accident resulting in such disablement, it should be taken as total disablement for purpose of awarding compensation, irrespective of whether injury sustained is specified in Pt. I of Sch. I [Indra Bai v. Oriental Insurance Co. Ltd., (2023) 8 SCC 217]
Employees Compensation Act, 1923 — Ss. 3 and 4 — Employer’s liability to pay compensation — Employer-employee relationship — Proof: Employer-employee relation needs to be proved for claiming compensation under the 1923 Act. [Shantabai Ananda Jagtap v. Jayram Ganpati Jagtap, (2023) 8 SCC 171]
Freedom Fighter, Educationist And A Judge: Bachu Jagannadhadas: This article is written in the memory of Justice Bachu Jagannadhadas and his good work. [Freedom Fighter, Educationist and a Judge: Bachu Jagannadhadas by K. Parameshwar and Arti Gupta, (2023) 8 SCC (J-21)]
Motor Vehicles Act, 1988 — Ss. 163, 166 and 173 — Compensation — Permanent disability — Functional disability resulting therefrom — Loss of future income — Assessment of: Any physical disability resulting from an accident has to be judged with reference to the nature of the work being performed by the person who suffered the disability. [Sarnam Singh v. Shriram General Insurance Co. Ltd., (2023) 8 SCC 193]
Passports Act, 1967 — S. 10(3) r/w Ss.
Penal Code, 1860 — S. 302 or S. 304-A r/w S. 80: Altercation between police officials in reporting room in police station resulting in accidental firing by service weapon, which caused death of one of them, murder, or, causing death by negligence, determined. [Arvind Kumar v. State (NCT of Delhi), (2023) 8 SCC 208]
Penal Code, 1860 — S. 308 or S. 338 — Alteration of conviction from S. 308 to one under S. 338 — Permissibility: By applying principles incorporated in S. 222(2) CrPC, the court can consider whether the accused has committed any other offence which is a minor offence in comparison to the offence for which he is tried. [Abdul Ansar v. State of Kerala, (2023) 8 SCC 175]
Securities, Markets and Exchanges — Securities — Bonds/Debentures: Law clarified relating to debenture-holders’ rights under inter-creditor agreements and retroactive application of SEBI Circular. [SEBI v. Rajkumar Nagpal, (2023) 8 SCC 274]
