This volume of the Supreme Court Cases (SCC), Part 5 of Volume 8, embodies a curated selection of landmark cases decided by the Supreme Court addressing key issues such as fake encounters by police, departmental enquiry, gift deed, and more.
Constitution of India — Arts. 21 and 226 — Public Interest Litigation — Fake encounters by the Police: The mere compilation or aggregation of cases does not, by itself, call for omnibus judicial directions, [Arif Md. Yeasin Jwadder v. State of Assam, (2025) 8 SCC 804]
Consumer Protection — Consumer Forums — Appointment/Recruitment/ Service Matters — Appointment to post of President, State Consumer Disputes Redressal Commissions — Eligibility — Conduct of Written Examination/Viva voce: Criteria relaxed by Supreme Court vide order dt. 7-3-2024, since same was found neither feasible nor practicable, would enure to benefit of other States as well, [Ministry of Consumer Affairs v. Mahindra Bhaskar Limaye, (2025) 8 SCC 694]
Electricity Act, 2003 — Ss. 79 and 178 — CERC’s power under S. 79 to award compensation for delays in inter-State transmission projects: CERC’s power in awarding compensation is regulatory, not adjudicatory, and extends to issuing case-specific orders even in absence of general regulations under S. 178, to ensure effective transmission planning and execution, [POWERGRID v. M.P. Power Transmission Co. Ltd., (2025) 8 SCC 705]
Energy, Power and Electricity — Electricity — Generation and Transmission/Supply/Distribution of electricity — Open Access Charges and Related Matters — Open access drawal of power — Scheduling, imposition of penalties, and limits on — Validity of: Rajasthan Electricity Regulatory Commission has jurisdiction to regulate inter-State open access under Electricity Act, 2003. Validity of Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016, upheld, [Ramayana Ispat (P) Ltd. v. State of Rajasthan, (2025) 8 SCC 747]
Service Law — Departmental Enquiry — Enquiry procedure — Natural Justice — Allegations pertaining to violation of principles of natural justice — Prejudice — Proof — Necessity: Allegations of violation of principles of natural justice cannot be made on touchstone of technical infringement unless prejudice is caused to employee. Principles of natural justice not mechanical or ritualistic formality, but substantive principles intended to safeguard rule of law and facilitate assertion of legitimate rights of individuals, [S. Janaki Iyer v. Union of India, (2025) 8 SCC 696]
Transfer of Property Act, 1882 — S. 122 — Gift, or, settlement deed — Determination: If settlement is between members of a family and transfer is made in recognition of fact that transferee had been taking care of transferors and would continue to do so while also using same to carry out charitable work, same cannot be a gift, it is a settlement. Consideration need not always be in monetary terms gave rise to present property dispute, was a gift deed or a deed of settlement, [Ramachandra Reddy v. Ramulu Ammal, (2025) 8 SCC 788]