This volume of the Supreme Court Cases (SCC), Part 1 of Volume 10, embodies landmark cases decided by the Supreme Court on validity of Waqf (Amendment) Act, cheque dishonour by partnership firm, communications in matrimonial cases, and more.
Constitution of India — Arts. 32, 226, 14, 15, 19, 21, 25, 26, 29, 30 and 300-A — Presumption of constitutionality of statute: Challenge to the validity of Waqf (Amendment) Act, 2025, in its entirety, rejected. Some provisions stayed, with clarifications and directions, [Waqf Amendment Act, 2025 (1), In re, (2025) 10 SCC 1]
Courts, Tribunals and Judiciary — Courts, Tribunals and Special Courts — Administration/Registry of Courts/Court Managers: Directions issued for regularisation of services of existing Court Managers and framing of uniform rules for their recruitment and pay, [All India Judges Assn. v. Union of India, (2025) 10 SCC 75]
Negotiable Instruments Act, 1881 — S. 141 Explns. (a) & (b) r/w S. 141(2) and S. 138 — Offence of cheque dishonour by partnership firm: Principles of joint and several liability in partnership law, clarified, [Dhanasingh Prabhu v. Chandrasekar, (2025) 10 SCC 96]
Evidence Act, 1872 — S. 122 — Communications during marriage: Law clarified on admissibility of secret recording of communications in matrimonial cases, [Vibhor Garg v. Neha, (2025) 10 SCC 128]