Insolvency and Bankruptcy Code, 2016 — Ss. 7 and 238-A — Limitation period for initiating CIRP: Documents reflecting acknowledgments of debts i.e. for the purpose of showing thepetition is within limitation period are admissible, even post filing of petition. [Axis Bank Ltd. v. Naren Sheth, (2024) 1 SCC 679]
Cooperative Societies — General Issues — Cooperative Housing/Housing Society — Allotment of plot: Mere living in a particular house by itself, held, would not mean that said house is under ownership of person living therein in his individual capacity or even that it is within area of operation of society. [Purushottam Bagh Sahkari Awas Samiti Ltd. v. Shobhan Pal Singh, (2024) 1 SCC 693]
Transfer of Property Act, 1882 — Ss. 109 and 106 — Subsequent purchaser of lessor’s interest, issuing quit notice to lessee of original landlord — Validity of: It was held on facts held that subsequent purchaser stepped into shoes of original landlord and issuanceof quit notice was proper. [Mohideen Abdul Khadar v. Rahmath Beevi, (2024) 1 SCC 698]
E.P. Urban Rent Restriction Act, 1949 (3 of 1949) — Ss. 13-B and 19(2-B) — Special provision for NRI landlord to show bona fides of need for tenantedpremises to maintain eviction under S. 13-B: Law summarized relating to matters to be established of seeking benefit of by landlord of special provision for NRI landlord to show bona fides of need for tenantedpremises to maintain eviction under S. 13-B and grounds on which leaveto defend by tenant in such a case may be claimed and matters to be established by tenant soas to be granted leave to defend. [Mukesh Kumar v. S. Kuldeep Singh, (2024) 1 SCC 705]
Airports Economic Regulatory Authority of India Act, 2008 — S. 13 — Tariff determination for aeronautical services — Matters to be considered: Principles clarified re matters to be considered while determination of tariff for aeronautical services for agreements entered into prior to Airports Economic Regulatory Authority of India Act, 2008. [Delhi International Airport Ltd. v. AERA, (2024) 1 SCC 716]
Airports Economic Regulatory Authority of India Act, 2008 — S. 13 — Tariff determination for aeronautical services: Effect of change in circumstances i.e. coming into force offresh Tariff Order, explained. [Air India Ltd. v. Delhi International Airport (P) Ltd., (2024) 1 SCC 773]
Airports Economic Regulatory Authority of India Act, 2008 — Ss. 13, 29 and 31 — Tariff determination for aeronautical services: Computation of hypothetical regulatory asset base(HRAB)in agreements regarding operation,management and development of airports at Delhi and Mumbai, namely, Operation, Management andDevelopment Agreement (OMDA) and State Support Agreement (SSA), determined. [Delhi International Airport Ltd. v. AERA, (2024) 1 SCC 775]
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Ss. 2(f), 2(g), 2(o), 4, 6, 7, 8, 10, 11, 13, 14, 17 and 21 to 26 r/w the 2013 Rules — Lacunae in implementation of: Directions issued in Aureliano Fernandes, (2024) 1 SCC 632 emphatically reiterated. Tiered-model for functioning and monitoring its implementation envisaged. Additional directions issued to Union Government, State Governments/UTs with regard to: (i) Coordination between Union Government and State/UT Governments; (ii) Appointment of public authorities; (iii) Amendments and gaps in Rules that State must fill; (iv)Training and capacity building; (v) Larger efforts towards awareness; (vi) Annual compliance reports; and (vii)Monitoring of ICs and compliance by employers. [Initiatives for Inclusion Foundation v. Union of India, (2024) 1 SCC 779]
Corporate Laws — Company Law — Amalgamation/Merger/Restructuring — Criminal liability of transferor company: Criminal liability of transferor company, whether can be fastened on/extended to amalgamated/transferee Company, explained [ReligareFinvest Ltd. v. State (NCT of Delhi), (2024) 1 SCC 797]
Motor Vehicles Act, 1988 — Ss. 2(21), 2(15), 2(48) and 10(2)(d) — Driving transport vehicle on the strength of licence to drive light motor vehicle — Permissibility of: In view of the consequences which may arise by the reversal of Mukund Dewangan, (2017) 14 SCC 663, it would be appropriate if the entire matter is evaluated by the Government before Court embarks upon the interpretive exercise. Further, Union Government requested to carry out this exercise within a period of two months. [Bajaj Alliance General Insurance Co. Ltd. v. Rambha Devi, (2024) 1 SCC 818]
