M.P. Municipal Corporation Act, 1956 (23 of 1956) — S. 132(6)(l) — Tax on advertisement: Law clarified on requisites for levy of tax on advertisement and what is “advertisement”. [Harsh Automobiles (P) Ltd. v. Indore Municipal Corpn., (2024) 2 SCC 485]
Electricity Act, 2003 — S. 125 — Scope of appeal to Supreme Court: The scope of the appeals is very limited and an appeal against an order or decision of the Appellate Tribunal will lie to Supreme Court only on substantial questions of law. [GRIDCO Ltd. v. Western Electricity Supply Co. of Orissa Ltd., (2024) 2 SCC 500]
Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing Rules, 2020 — R. 3: Validity of mandatory e-filing of pleadings in DRTs and DRATs, affirmed. Directions and recommendations issued to ameliorate difficulties in implementation of the same. [M.P. High Court Bar Assn. v. Union of India, (2024) 2 SCC 536]
Insolvency and Bankruptcy Code, 2016 — Ss. 9 and 8 — Application for initiating CIRP by operational creditor: For rejection of application for initiating CIRP by operational creditor, when amount claimed i.e. interest on principal is disputed while principal stands paid by debtor, there must be satisfaction of ground for rejection of application, namely, that a dispute truly exists in fact and is not spurious, hypothetical or illusory. [Valley Iron & Steel Co. Ltd. v. Good Luck Traders, (2024) 2 SCC 542]
Insolvency and Bankruptcy Code, 2016 — Ss. 61(2) and 238-A: Computation of limitation period for filing appeal before NCLAT, explained. [Sanket Kumar Agarwal v. APG Logistics (P) Ltd., (2024) 2 SCC 545]
Penal Code, 1860 — S. 302 — FIR: Delay of about more than one year in lodging FIR, when not material, explained. [Hariprasad v. State of Chhattisgarh, (2024) 2 SCC 557]
Consumer Protection — Consumer Forums — Exercise of power — Relief — Compensation: Compensation in excess of prayers sought is not grantable. [Rajasthan Art Emporium v. Kuwait Airways, (2024) 2 SCC 570]
Evidence Act, 1872 — Ss. 137 to 139 — Cross-examination: Obligations of the Bar, clarified. [Brihan Karan Sugar Syndicate (P) Ltd. v. Yashwantrao Mohite Krushna Sahakari Sakhar Karkhana, (2024) 2 SCC 577]
Service Law — Reservation/Concession/Exemption/Relaxation and Affirmative Action — Caste/Tribe Certificate: In this case, for selection for posts of ‘A’ Grade Staff Nurse, caste certificate (OBC certificate) submitted by the appellant before notified cut-off date but said certificate was defective as it was not issued by prescribed authority. Selecting authority not permitting rectification after cut-off date for availing the benefit of reservation, is not warranted. [Karn Singh Yadav v. State (NCT of Delhi), (2024) 2 SCC 588]
Adverse Possession — Tenants of original owner, whether and when can claim adverse possession against transferee of such owner’s title: Tenants of the original owner, held, cannot claim adverse possession against transferee of such owner, from time of permissive possession of such tenants which precedes the transfer in question. Such tenants can only claim adverse possession, if at all, against such transferee from date on which title stood transferred to such transferee, and not prior thereto, as dispute as to possession can only arise subsequent to date of such transfer. Possession of tenants prior thereto is permissible in nature. [Brij Narayan Shukla v. Sudesh Kumar, (2024) 2 SCC 590]
Representation of the People Act, 1951 — S. 8 — Wide-ranging ramifications on rights of representative and electorates of constituency: Effect of wide-ranging ramifications on rights of representative and electorates of constituency on adjudication relating to stay of conviction, clarified. [Rahul Gandhi v. Purnesh Ishwarbhai Modi, (2024) 2 SCC 595]
Penal Code, 1860 — Ss. 299, 300, 302 and 304 — Culpable homicide amounting to murder and culpable homicide not amounting to Murder: Principles reiterated relating to distinction between culpable homicide amounting to murder and culpable homicide not amounting to murder and manner in which to be determined, explained. [Mariappan v. State, (2024) 2 SCC 598]
Information Technology, Internet, Computer and Cyber Laws — Informational/Technological Privacy, Biometrics, Aadhaar and Data Protection — Instant Messaging (IM) Apps, including WhatsApp — Data privacy: In case of deactivation or disconnection of mobile phone number associated with IM Apps, it is the duty of earlier subscriber to take steps to prevent misuse of their data on/associated with the earlier phone number. [Rajeswari v. Union of India, (2024) 2 SCC 604]
Constitution of India — Arts. 16(6) and 15(6) — Eligibility for claiming EWS category reservation: Judicial review and scope of interference on validity of I&A Certificates, which go to root of eligibility in EWS category, is limited. [UPSC v. Gaurav Singh, (2024) 2 SCC 605]
Arbitration and Conciliation Act, 1996 — Ss. 34 and 37 — Scope of interference under: Substitution of arbitrators’ view, who were also technical experts in the field concerned, is not permissible, when such view is a plausible view. [Hindustan Construction Co. Ltd. v. National Highways Authority of India, (2024) 2 SCC 613]
