Evidence Act, 1872 — Ss. 135 to 139, 154, 155 & 120 r/w Or. 14 R. 21, Or. 16 Rr. 14 & 21 and Or. 18 R. 3-A CPC — “Witness” in a case — Who is: “Plaintiff’s/defendant’s witness”, does not exclude plaintiff or defendant themselves, when they appear as witnesses in their own cause. [Mohd. Abdul Wahid v. Nilofer, (2024) 2 SCC 144]
Insolvency and Bankruptcy Code, 2016 — Ss. 30 and 31 r/w S. 60(5) — Adjudicating authority’s (NCLT’s) direction to Official Liquidator (OL) to carry out revaluation of assets of corporate debtor — Permissibility of: Primacy of Commercial wisdom of CoC and effect of absence of reasoned order by NCLT, explained. [Ramkrishna Forgings Ltd. v. Acil Ltd. (Resolution Professional), (2024) 2 SCC 122]
Penal Code, 1860 — Ss. 499 and 500 — Exception(s) to offence of defamation: At the stage the Magistrate considers whether to issue process, he has to form his opinion based on the allegations in the complaint and other material as to whether “sufficient ground for proceeding” exists as distinguished from “sufficient ground for conviction”, which has to be left for determination at the trial and not at the stage when process is issued. [Iveco Magirus Brandschutztechnik GMBH v. Nirmal Kishore Bhartiya, (2024) 2 SCC 86]
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — S. 13(8) (post 2016 Amendment) r/w S. 60 TPA and R. 9 of the 2002 Rules — Right of redemption: Law clarified on extinguishment of right of mortgagor to redeem property, on publication of notice for public auction under R. 9(1) of Security Interest (Enforcement) Rules, 2000. [Celir LLP v. Bafna Motors (Mumbai) (P) Ltd., (2024) 2 SCC 1]
