Part 1 and 2 of Volume 6 of 2025 Supreme Court Cases (SCC), embody a curated selection of landmark cases decided by the Supreme Court addressing issues of determination of minority character of minority institutions, land acquisition proceedings, and abuse of process of Court.
Part 1
Constitution of India — Art. 30(1) — Minority institution under Art. 30(1) — Determination of minority character: Test and approach to be followed by Court or indicia for determination of minority character of an educational institution, explained. Law clarified on applicability of Art. 30 to a ‘University’ established before commencement of the Constitution, [Aligarh Muslim University v. Naresh Agarwal, (2025) 6 SCC 1]
Part 2
Practice and Procedure — Abuse of Process of Court/Law/Fraud on Court — Fraud on Court — CBI investigation when warranted: Fraud on court, noted and strongly deprecated. Warrantedness of CBI investigation in the matter, determined, [Bhagwan Singh v. State of U.P., (2025) 6 SCC 416]
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24(2) — Deemed lapse of the 1894 Act acquisition proceedings under: High Court followed earlier judgment of Supreme Court in Pune Municipal Corpn., (2014) 3 SCC 183 and granted relief to respondent landowners/subsequent purchasers. Pune Municipal Corpn. case stood overruled by five-Judge Bench in Indore Development Authority, (2020) 8 SCC 129. Hence, matter remanded to High Court for consideration afresh in light of law laid down by the said five-Judge Bench, [State of Haryana v. Aalamgir, (2025) 6 SCC 397]