This volume of the Supreme Court Cases (SCC), Part 2 of Volume 9, embodies landmark cases decided by the Supreme Court on disputes between any Bank/financial institution/asset reconstruction company/qualified buyer under SARFAESI Act, termination of services of a probationer, and more.
Debt, Financial and Monetary Laws — Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Ss. 11, 13 and 17: Disputes between any Bank/financial institution/asset reconstruction company/qualified buyer must be resolved through arbitration stipulated under S. 11, SARFAESI Act, [Bank of India v. Sri Nangli Rice Mills (P) Ltd., (2025) 9 SCC 225]
Service Law — Judiciary — Probation/Probationer — Termination of services of probationer: Law clarified on determination of nature of termination of services of probationer, factors to be considered and procedural safeguards envisaged for the same, [Sarita Choudhary v. High Court of M.P., (2025) 9 SCC 297]