This volume of the Supreme Court Cases (SCC), Part 3 of Volume 3, embodies a landmark case decided by the Supreme Court on the High Court’s power of supervision over subordinate courts, Hiba under Muslim law, eviction of unauthorized occupant, grounds for declaring election void, and more.
Constitution of India — Art. 235 — High Court’s power of supervision over subordinate courts — Exercise of disciplinary powers — Scope: Manner of exercise of supervisory control of High Court over subordinate courts and vigilance against and thwarting of intimidatory tactics against the members of the trial judiciary by engineering false and anonymous complaints, clarified and explained, [Nirbhay Singh Suliya v. State of M.P., (2026) 3 SCC 325]
Family and Personal Laws — Muslim Law — Family Property, Succession and Inheritance — Gift/Hiba: Requirements of, and effect of a valid oral gift, explained in detail. Law clarified on validity of hiba under Muslim law, [Dharmrao Sharanappa Shabadi v. Syeda Arifa Parveen, (2026) 3 SCC 460]
Government Contracts and Tenders — Formation of Government Contract — Letter of Intent (LOI)— Legal character and nature of: When LoI is a provisional communication signifying State’s intent to enter into formal arrangement upon fulfilment of certain technical and procedural conditions, such conditional LoI, held, does not create any binding contractual rights in favour of bidder, [State of H.P. v. OASYS Cybernatics (P) Ltd., (2026) 3 SCC 348]
Motor Vehicles Act, 1988 — Ss. 163-A, 155, 147 and 149 — Compensation — Claim under S. 163-A qua owner/insured: Issue that whether families of vehicle owners who die in self-accidents can be allowed compensation under “no-fault liability” provision (S. 163-A) or whether such claims are limited solely to third-party liability, referred to larger Bench, [Wakia Afrin v. National Insurance Co. Ltd., (2026) 3 SCC 418]
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Ss. 5, 2(e) and 2(g) — Eviction of unauthorized occupant: Public Premises (Eviction of Unauthorised Occupants) Act, 1971 has overriding effect over conflicting provisions of State Rent Control statutes, [LIC v. Vita, (2026) 3 SCC 427]
Representation of the People Act, 1951 — S. 100(1)(d)(i) — Grounds for declaring election void: Mere non-disclosure of income (assets), unless substantial, does not make acceptance of nomination improper, invalidating election, [Ajmera Shyam v. Kova Laxmi, (2026) 3 SCC 373]
