Arbitration and Conciliation Act, 1996 — S. 11(6) and S. 43 — Time-barred claims — Non-reference of, to arbitration — Art. 137 of the Limitation Act i.e. the stipulated period of three years — Applicability of, to arbitration matters: Period of limitation for issuing notice of arbitration would not get extended by mere exchange of letters, or mere settlement discussions post accrual of cause of action, [B & T AG v. Union of India, (2024) 5 SCC 358]
Constitution of India — Arts. 32 and 226 — Writ petition for quashing of FIR and ECIR, registered against financial institutions/lenders and their officers, representatives and managers: Taking recourse to criminal law by bypassing statutory remedies to bring the financial institutions on their knees, has the inherent potentiality to affect the marrows of economic health of the nation. Thus, directions issued by Supreme Court for approaching jurisdictional High Court and not taking any coercive steps till final disposal of such petitions by the High Court, [Gagan Banga v. Samit Mandal, (2024) 5 SCC 432]
Constitution of India— Arts. 226, 136 and 32 — Stay of investigation with direction for not taking coercive action against accused: Guidelines that need to be followed by the Court, as laid down in Neeharika, (2021) 19 SCC 401, reiterated and applied to facts of the present case, [Enforcement Directorate v. Niraj Tyagi, (2024) 5 SCC 419]
Insolvency and Bankruptcy Code, 2016 — Ss. 95 to 100 — Validity of: Provisions of S. 95 to S. 100 IBC are not unconstitutional as they do not violate Art. 14 and Art. 21 of the Constitution, [Dilip B. Jiwrajka v. Union of India, (2024) 5 SCC 435]
Narcotic Drugs and Psychotropic Substances Act, 1985 — S. 8(c) r/w S. 20(b)(ii)(C) and Ss. 43, 49 and 52-A — Seizure of ganja from vehicle, stopped during transit: When recovery of narcotics is made from a vehicle, which stopped during transit, procedure of search and seizure would be governed by S. 43 r/w S. 49 NDPS Act, [Mohd. Khalid v. State of Telangana, (2024) 5 SCC 393]
Unlawful Activities (Prevention) Act, 1967 — S. 43-D(5) proviso and S. 43-D(6) — Grant or rejection of bail under — Requisites of: Law explained in detail re “prima facie” standard under rule that bail must be rejected if there are “reasonable grounds for believing that the accusation against such person is prima facie true”. Guidelines laid down in Watali, (2019) 5 SCC 1, restated and explained, [Gurwinder Singh v. State of Punjab, (2024) 5 SCC 403]
