This volume of the Supreme Court Cases (SCC), Part 4 of Volume 8, embodies a curated selection of landmark cases decided by the Supreme Court addressing key issues such as appointment of President and Members of State and District Consumer Commissions, child rape, murder of wife, and more.
Consumer Protection — Consumer Protection (Qualification for Appointment, Method of Recruitment, Procedure of Appointment, Term of Office, Resignation and Removal of the President and Members of the State Commission and District Commission) Rules, 2020 — Rr. 3(1), 3(2)(a) and (b), 4(1) and 2(c) and 6(9) — Qualifications for appointment of President and Members of State Commission and District Commission: No requirement of written examination followed by viva voce for selection to posts of President and Members of State and District Commission; Central Government directed to file affidavit on feasibility of permanent adjudicatory forum for consumer disputes, [Ganeshkumar Rajeshwarrao Selukar v. Mahendra Bhaskar Limaye, (2025) 8 SCC 634]
Penal Code, 1860 — S. 376 — Child rape: Silence of rape victim child cannot accrue to the benefit of accused; Duty of Court in cases of child rape, explained, [State of Rajasthan v. Chatra, (2025) 8 SCC 613]
Penal Code, 1860 — Ss. 302, 201 and 34 — Murder of wife: Conviction of accused of murdering his wife based on eyewitness testimony of their seven-year-old child, restored. Law summarised on admissibility and credibility of testimony of child witness, [State of M.P. v. Balveer Singh, (2025) 8 SCC 545]