Insolvency and Bankruptcy Code, 2016 — S. 238-A (as inserted w.e.f. 6-6-2018) r/w Ss. 7 and 9 — Art. 137 of Limitation Act, 1963 — Applicability: Date of coming into force of IB Code does not and cannot form a trigger point of limitation for applications filed under the Code and since “applications” are petitions which are filed under the Code, it is Art. 137 of the Limitation Act which will apply to such applications. [Sagar Sharma v. Phoenix ARC (P) Ltd., (2019) 10 SCC 353]

Constitution of India — Arts. 226 and 227 — Maintainability of writ petition — Alternative remedy/Exhaustion of remedies: In this case there was sale of immovable property belonging to deity, to appellant K, after following the procedure mandated by law (under Religious Endowments Act concerned). The Supreme Court held that the interference made by Division Bench of High Court in writ appeals considering the so-called lucrative offer made by R-4 and R-5 who were merely interveners, was not proper. [K. Arjun Das v. Commr. of Endowments, (2019) 10 SCC 355]

Service Law — Departmental Enquiry — Criminal proceedings — Acquittal: Law summarized regarding effect of acquittal in criminal proceedings on punishment imposed in departmental enquiry. [Karnataka Power Transmission Corpn. Ltd. v. C. Nagaraju, (2019) 10 SCC 367]

Criminal Procedure Code, 1973 — S. 482 — Quashment of proceedings: Where the allegations made in the FIR or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute a case against the accused, the High Court would be justified in quashing the proceedings. [M. Srikanth v. State of Telangana, (2019) 10 SCC 373]

Education Law — Employment and Service Matters re Educational Institutions — Appointment/Recruitment — Recruitment process — Eligibility criteria: In this case in recruitment of teachers in Zila Parishads, in terms of advertisement, applicants were required to fulfil requisite eligibility before last date of submission of application form while in terms of proviso proof of eligibility could be submitted before declaration of result. While determining the effect of the amendment of the R. 266(3) of the Rajasthan Panchayati Raj Rules, 1996, the Supreme Court held that the amendment which substitutes provision essentially does two things viz. firstly, provision which is substituted undergoes repeal and secondly, there is re-enactment through newly inserted provision. Further held, proviso being an integral part of cl. (3) of R. 266 it would not survive after substitution of R. 266(3). Thus candidates were required to possess stipulated educational qualifications on last date of submission of application form. Advertisement was thus, in consonance with statutory rules. Furthermore, Circular dt. 29-2-2012 extending benefit of proviso to candidates after changing conditions of advertisement related to advertisement issued in 2012 and would have no bearing on advertisement issued in this case in year 2013. Hence, High Court erred in extending benefit of proviso to respondent. [State of Rajasthan v. Trilok Ram, (2019) 10 SCC 383]

Bombay Public Trusts Act, 1950 (29 of 1950) — Ss. 2(13), 19 and 28: “Public trust” includes constructive public trust. Court’s jurisdiction to declare existence of constructive trust can be derived from S. 88 of Trust Act, 1882 and S. 151 CPC, notwithstanding repeal of S. 94 of Trusts Act, 1882. [Janardan Dagdu Khomane v. Eknath Bhiku Yadav, (2019) 10 SCC 395]

Limitation Act, 1963 — Ss. 5 and 14 — Condonation of delay: Factors to be considered for condonation of delay in application filed by State, delineated. [State of Manipur v. Koting Lamkang, (2019) 10 SCC 408]

U.P. Zamindari Abolition and Land Reforms Act, 1950 (1 of 1951) — Ss. 166, 167 and 161 [before and after amendment vide U.P. Act 20 of 1982 w.e.f. 3-6-1981]: Before Amendment, held, transfers illegal by virtue of S. 166 r/w S. 167 including exchange of land in violation of S. 161 i.e. exchange without permission of Assistant Collector, were only voidable as per procedure provided in 1950 Act. After Amendment, they are void and vest in State free of all encumbrances. [Sita Ram v. Bharat Singh, (2019) 10 SCC 412]

Penal Code, 1860 — Ss. 302/34 and 201 — Death sentence — When justified: In this case, accused (tantric husband and wife) gruesomely murdered 2 yr old boy of their neighbour as human sacrifice to God. Head of boy was severed and tongue and cheeks were also cut out. Having regard to age of the accused, they were not possessed of the basic humanness, they completely lacked the psyche or mindset which can be amenable for any reformation. Furthermore, accused had previously committed similar murder of a six year old girl and were sentenced to life imprisonment till the end of their lives without remission in Ishwari Lal Yadav, (2019) 10 SCC 437. Thus, death sentence was confirmed. [Ishwari Lal Yadav v. State of Chhattisgarh, (2019) 10 SCC 423]

Criminal Trial — Confession — Extra-judicial confession/Hearsay — Evidentiary value of: Extra-judicial confession is a weak piece of evidence but, at the same time, if the same is corroborated by other evidence on record, such confession can be taken into consideration to prove guilt of accused. [Ishwari Lal Yadav v. State of Chhattisgarh, (2019) 10 SCC 437]

Arbitration and Conciliation Act, 1996 — Ss. 11 and 12 — Appointment of arbitrator: In this case though arbitration clause provided for Tribunal of three members, at the request of parties sole arbitrator was appointed. Clarification was issued on place of arbitration and remuneration. 12 months’ duration was provided for completion of proceedings. [Shaf Broadcast (P) Ltd. v. Doordarshan, (2019) 10 SCC 447]

Armed Forces — Penalty/Punishment — Subjective satisfaction of competent authority — Interference with — Scope — Principles explained: In this case, AFT despite noting that punishment of censure awarded by competent authority was justified interfering on specious ground that punishment of “Severe Displeasure (Recordable)” was not commensurate with misconduct proved. This was held to be not proper. [Union of India v. Kuldeep Yadav, (2019) 10 SCC 449]

Goa, Daman and Diu Land Revenue Code, 1968 (9 of 1969) — Ss. 32(2)(c), (3) & (6): Procedure laid down under, for levy of conversion charges, explained. While determining the effect of amendment to S. 32, it was held that relevant date for fixing conversion charges is date on which decision is taken to grant sanad. [State of Goa v. Alvaro Alberto Mousinho De Noronha Ferreira, (2019) 10 SCC 465]

Narcotic Drugs and Psychotropic Substances Act, 1985 — S. 50 — Object and applicability: Mandate of S. 50 is confined to “personal search” and not to search of vehicle or container or premises. Thus, illicit article seized from person during personal search conducted in violation of safeguards provided in S. 50, cannot by itself be used as admissible evidence of proof of unlawful possession of contraband. However, as held in Baldev Singh, (1999) 6 SCC 172, conviction may not be based “only” on basis of possession of illicit article recovered from personal search in violation of requirements under S. 50 but if there is other evidence on record, such material can certainly be looked into, including material recovered from search of vehicle or container or premises which was not in compliance with S. 50. [State of Punjab v. Baljinder Singh, (2019) 10 SCC 473]

Government Grants, Largesse, Public Property and Public Premises — Allotment without advertisement — Impermissibility of: Public property cannot be disposed of without any advertisement and without giving opportunity to eligible persons to apply and seek consideration of allotment of public property in transparent and non-discriminatory manner. State and its instrumentalities must act in consonance with Art. 14 of the Constitution. [Bihar State Housing Board v. Radha Ballabh Health Care & Research Institute (P) Ltd., (2019) 10 SCC 483]

Armed Forces Tribunal Act, 2007 — S. 15 — Jurisdiction of Tribunal — Scope: S. 15 confers wide power on Tribunal to allow appeal against conviction by court martial where finding of court martial is legally unsustainable i.e. where finding involves wrong decision on question of law or where there is material irregularity in course of trial resulting in miscarriage of justice. However, mere difference of opinion on appreciation of evidence cannot be a ground for interference. [Union of India v. Sandeep Kumar, (2019) 10 SCC 496]

Service Law — Pension — Work-Charged Employee — Service rendered as work-charged employee — Whether can be reckoned for computation of qualifying service: In terms of Note appended to R. 3(8) of the U.P. Retirement Benefit Rules, if service is rendered by work-charged employee in non-pensionable establishment, work-charged establishment, or, in post paid from contingencies falls between two periods of temporary service in pensionable establishment or period between temporary and permanent service in pensionable establishment, it would be counted as qualifying service for computation of pensionary benefits. Regn. 370 of the U.P. Civil Services Regulations exclude service in non-pensionable establishment, work-charged establishment and in post paid from contingencies from purview of qualifying service. Para 669 of Financial Handbook, Vol. VI relating to engagement of employees in work-charged establishment provide that except in cases mentioned thereunder members of work-charged establishment were not entitled to any pension, leave salary or allowances. Hence, in thid case, it was held that it would be highly discriminatory and irrational because of the rider contained in the Note to R. 3(8) of the 1961 Rules, not to count service rendered as work-charged employee particularly, when it can be counted, in case such service is sandwiched between two temporary or in-between temporary and permanent services. Impermissible classification has been made under R. 3(8). Service of work-charged period remains same for all employees and once it is counted for one class it must be counted for all to prevent discrimination. Reading down R. 3(8) to make it valid and non-discriminatory, service rendered as work-charged employees, contingency paid fund employees or non-pensionable establishment, held, shall also be counted as qualifying service even if such service is not preceded by temporary or regular appointment in pensionable establishment. Consequently, Regn. 370 and Para 669 are liable to be struck down. Service rendered in work-charged establishment directed to be treated as qualifying service for grant of pension. However, clarified that arrears of pension would be limited to three years before date of order.[Prem Singh v. State of U.P., (2019) 10 SCC 516]

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