Civil Procedure Code, 1908 — S. 114 r/w Or. 47 — Exercise of review jurisdiction: Court can consider any document with intrinsic worth having bearing on lis decided earlier, which was not on record because despite due diligence same could not be produced earlier, and if the same had been produced outcome could have been different, [Maharashtra SRTC v. Mahadeo Krishna Naik, (2025) 4 SCC 321]
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Ss. 3(1)(i) to (iv) — Preventive detention: Requisite ingredients attracting Ss. 3(1)(i) to (iv) held, made out of the record, when detenu found not only involved in smuggling of goods, but also abetted such smuggling of goods through carriers, engaged in receiving the same, dispatching it to middlemen for keeping it concealed in their premises and effecting sale through them, who found paid a commission. Further, different grounds mentioned in S. 3(1), held, all regarding smuggling of goods and the word smuggling, held, includes abetting smuggling activities, [Joyi Kitty Joseph v. Union of India, (2025) 4 SCC 476]
Constitution of India — Art. 226 — Natural justice — Violation of, by High Court: Closing of case based on respondent’s affidavit without giving petitioner a chance to respond, is a violation of principle of natural justice, on this ground alone impugned judgment and order passed by Division Bench of High Court quashed and set aside, [D.M. Jagadish v. Bangalore Development Authority, (2025) 4 SCC 347]
Family and Personal Laws — Guardians and Wards — Custody of Child/Minor: Maternal grandparents cannot have a better claim than father, who is natural guardian particularly when there is no allegation of any matrimonial dispute when mother of child was alive nor a complaint of abuse perpetrated against wife or son, [Vivek Kumar Chaturvedi v. State of U.P., (2025) 4 SCC 342]
Insolvency and Bankruptcy Code, 2016 — S. 31 — Non-implementation of resolution plan — Adjustment of performance bank guarantee (PBG) against payment of first tranche by successful resolution applicant: Law clarified on conditions for adjusting performance bank guarantees in insolvency resolutions. Principles on bindingness of resolution plan, reiterated, [SBI v. Murari Lal Jalan & Florian Fritsch (Consortium), (2025) 4 SCC 354]
Penal Code, 1860 — Ss. 376 and 323 — Interested witnesses: Challenge on ground of interestedness, not tenable, when testimony of the prosecutrix found wholly trustworthy, unshaken and inspires confidence, [Lok Mal v. State of U.P., (2025) 4 SCC 470]
