This volume of the Supreme Court Cases (SCC), Part 2 of Volume 7, embodies a curated selection of landmark cases decided by the Supreme Court addressing a wide range of issues such as bail in child trafficking cases, dishonour of cheque, revocation of Letters of Administration, refund of stamp duty, and more.
Constitution of India — Art. 345 — Signboard on building of Municipal Council: Concept of language, explained; Challenge to use of Urdu language in addition to official language on Municipal signboards in Maharashtra, rejected, [Varshatai v. State of Maharashtra, (2025) 7 SCC 293]
Criminal Procedure Code, 1973 — S. 256 — Acquittal — When does not necessarily follow as the logical result of absence of the complainant: For invoking S. 256, purpose for which the case is fixed, held, very material. If the date is not appointed for appearance of the accused but for some other purpose, acquittal of the accused does not necessarily follow as the logical result of absence of the complainant. Further, the words “on any day subsequent thereto”, held, must be understood in reference to the words preceding, namely, “the day appointed for the appearance of the accused”, [Ranjit Sarkar v. Ravi Ganesh Bhardwaj, (2025) 7 SCC 234]
Criminal Procedure Code, 1973 — S. 439 — Grant of bail, in cases of child trafficking: Law clarified on matters to be considered by Court for grant of bail, in cases of child trafficking, [Pinki v. State of U.P., (2025) 7 SCC 314]
Evidence Act, 1872 — S. 65-B(4) r/w S. 65-B(1) — Electronic evidence: Law clarified on admissibility of electronic evidence in absence of certificate under S. 65-B(4) r/w S. 65-B(1), Evidence Act, [Chandrabhan Sudam Sanap v. State of Maharashtra, (2025) 7 SCC 401]
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 (45 of 1963) — Ss. 11(3), 11(4) and 13(5) — Proceedings before competent authority — Nature of — Adjudication on title regarding property: Adjudication on title regarding property is not within powers of competent authority under S. 11, Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963, [Arunkumar H. Shah v. Avon Arcade Premises Coop. Society Ltd., (2025) 7 SCC 249]
Negotiable Instruments Act, 1881 — Ss. 141 and 138 — Dishonour of cheque — Vicarious liability: Independent, non-executive Directors of an accused company cannot be held liable under S. 138 if complaints do not include specific allegations detailing their active role in offence, [Kamalkishor Shrigopal Taparia v. India Ener-Gen (P) Ltd., (2025) 7 SCC 393]
Stamp Acts and Rules — Refund — Interest on delay in refund of stamp duty amount — Grantability of: Refund of stamp duty on account of loss/misplaced stamp papers, permissible. Interest to be granted on delay in refund of stamp duty amount, [Poornima Advani v. State (NCT of Delhi), (2025) 7 SCC 269]
Succession Act, 1925 — S. 263 — Application for revocation of Letters of Administration: Legality of setting aside of order, allowing the application for revocation of Letters of Administration, on ground that application was barred by limitation being hit by Art. 137 of the Limitation Act, 1963, determined, [Jai Ram v. Som Prakash, (2025) 7 SCC 245]
