Criminal Procedure Code, 1973 — S. 438 — Anticipatory bail — In corruption offences: Law clarified on grant of anticipatory bail in corruption offences, [Devinder Kumar Bansal v. State of Punjab, (2025) 4 SCC 493]
Customs Act, 1962 — Ss. 2(34), 4, 5, 6, 17 and 28 — “The proper officer” — Who is — Power of review: Show-cause notices issued by officers of Directorate of Revenue Intelligence as proper officer under S. 28 of Customs Act, 1962, valid. Constitutionality of S. 97, Finance Act, 2022, which retrospectively validates the show-cause notices with effect from 1-4-2023, upheld, [Commr. of Customs v. Canon (India) (P) Ltd., (2025) 4 SCC 509]
Evidence Act, 1872 — S. 45 — Expert evidence: Law clarified on conviction based on testimony of handwriting expert, [C. Kamalakkannan v. State of T.N., (2025) 4 SCC 487]
Insolvency and Bankruptcy Code, 2016 — Ss. 95 and 96 r/w S. 79(15): Maintainability of execution of penal orders passed under S. 27 of the CP Act, 1986, against personal guarantor, when interim moratorium under S. 96 IBC exists, determined, [Saranga Anilkumar Aggarwal v. Bhavesh Dhirajlal Sheth, (2025) 4 SCC 629]
Limitation Act, 1963 — S. 14 — Exclusion of time — Entitlement to interest after exclusion of time spent in wrong forum: Claimant held entitled to interest @ 12% p.a. with effect from day Arbitral Tribunal held claims to be within time after excluding time spent by respondent-claimant in pursuing its remedy before NCDRC, [United India Insurance Co. Ltd. v. Bansal Wood Products (P) Ltd., (2025) 4 SCC 506]
Penal Code, 1860 — S. 302 or S. 304 Pt. II r/w S. 149 — Murder or culpable homicide: Delayed dead, absence of cause of death and absence of proof as to homicidal death, as factors for recording conviction under S. 304 Pt. II r/w S. 149, held justified, [State of M.P. v. Shyamlal, (2025) 4 SCC 616]
Prevention of Corruption Act, 1988 — Ss. 7(2), 13(1)(d) r/w Ss. 13(2) and 20 — Trap case: Presumption under S. 20, not available, when demand and acceptance of bribe not established on the record, [Madan Lal v. State of Rajasthan, (2025) 4 SCC 624]
