Arbitration and Conciliation Act, 1996 — Ss. 8, 11 and 45 r/w Ss. 2(1)(h) and 7 — Group of Companies doctrine: Scope and ambit of Group of Companies doctrine and validity and applicability of the same for binding non-signatories to the arbitration agreement, explained. Relevance of conduct/consent of non-signatory parties to be bound by the arbitration agreement, also explained, [Cox & Kings Ltd. v. SAP India (P) Ltd., (2024) 4 SCC 1]
Constitution of India — Arts. 19(1)(a) and 21: Right to dissent, peacefully protest against, and criticise Government decisions, in legitimate and lawful manner, held, integral and essential part of democracy, Art. 19(1) and right to lead dignified life under Art. 21. Cautioned however, the protest or dissent must be within fours of modes permissible in a democracy. The said right is subject to reasonable restrictions imposed in accordance with Art. 19(2), [Javed Ahmad Hajam v. State of Maharashtra, (2024) 4 SCC 156]
Juvenile Justice (Care and Protection of Children) Act, 2015 — S. 94 — Claim of juvenility — Determination of: Law clarified on documents and medical tests which may be relied on for determination of juvenility. Inter se priorities between the same and matters to be considered to determine their reliability, [Vinod Katara v. State of U.P., (2024) 4 SCC 150]
Securities, Markets and Exchanges — Securities Markets Contracts/Transactions: Law summarized relating to scope of judicial review over SEBI’s regulatory domain of securities markets contracts/transactions, [Vishal Tiwari (Adani Group Investigation) v. Union of India, (2024) 4 SCC 115]
