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Motor Vehicles Act, 1988 — Sections 165, 166 — Death allegedly caused by murder inside a motor vehicle — Claim for compensation — Requirement of causal link between death and “use” of motor vehicle — Held, mere presence of a motor vehicle in the chain of circumstances leading to death does not attract liability under MVA — Some nexus between the vehicle and the death must be established. Maharashtra Housing and Area Development Act, 1976 — Section 2(25) — “Occupier” — Scope of definition — The MHAD Act defines only “occupier,” which includes any person liable to pay rent, an owner in occupation, a rent-free tenant, a licensee, or one liable to pay damages for use and occupation — Occupancy is not a statutory tenancy dependent on the owner’s will, and even a person in possession without formal rent liability may claim occupancy status for reallotment purposes. Stamp Act, 1899 — Section 26, proviso — Mining lease — Stamp duty on instrument with indeterminate value — Determinant of stamp duty — Where value of subject-matter is indeterminate at execution, proviso to S.26 specifically governs mining leases, directing that estimated royalty or value of share, as estimated by the Collector where State is lessor, suffices for stamp duty purposes — Proviso held not inconsistent with main provision — actual value of mining lease is ascertainable only once mining operations commence Service Law — Modified Assured Career Progression Scheme (MACPS) — Grade Pay convergence — Effect on promotions within cadre — Convergence of Grade Pay pursuant to Sixth Central Pay Commission does not obliterate separate identity of promotional posts within a cadre — Promotions carry promotional increments, enhanced running-duty allowances and post-specific benefits, remaining financially meaningful notwithstanding constancy of Grade Pay. Multiple FIRs across States cannot be quashed or clubbed under Article 32 where they relate to distinct transactions, victims, and offences despite similar modus operandi. A. Cyber Fraud — Multiple FIRs across States — Clubbing declined — Clubbing/consolidation of FIRs registered in different States was declined where each FIR was lodged by a different complainant induced to part with money on separate occasions, with distinct victims, amounts and transactions, notwithstanding a common bank account and similar modus operandi; clubbing at a nascent investigation stage involving complex cyber-forensic tracing would impede fair investigation and cause hardship to complainants.

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Abuse of Process of Court — Discharge of Accused — Vague Allegations — Where allegations in FIR and charge sheet are general and do not specify the role of the accused, continuation of criminal proceedings amounts to abuse of process of court and may cause prejudice.

2026 INSC 510 SUPREME COURT OF INDIA DIVISION BENCH SUSANTA KUMAR DALEI @ SUSANTA KUMAR DALAI Vs. STATE OF ODISHA (VIGILANCE) ( Before : Pankaj Mithal and Prasanna B. Varale,…

Civil Procedure Code, 1908 (CPC) — Section 2(2), Order 20 Rule 18 — Preliminary vs. Final Decree — A Preliminary Decree declares rights and liabilities, leaving actual results to be worked out in further proceedings — A Final Decree is passed after further inquiries, completely disposing of the suit — A Preliminary Decree cannot be executed directly unless it is partly final — Provisions of Order 20 Rule 18 allow a court to pass a Preliminary Decree declaring rights and giving further directions if partition cannot be conveniently made without further inquiry in suits for partition of immovable property — The Supreme Court noted that the High Court erred by focusing on the nomenclature of the decree rather than its executable portions, especially when the property was not divisible by metes and bounds.

2026 INSC 502 SUPREME COURT OF INDIA DIVISION BENCH JENNIFER MESSIAS Vs. LEONARD G LOBO ( Before : K.V. Viswanathan and S.V.N. Bhatti, JJ. ) Civil Appeal Nos. ….of 2026…

Unlawful Activities (Prevention) Act, 1967 — Section 43-D(5) — Bail — Constitutional Courts’ power to grant bail — The Supreme Court reiterated that statutory restrictions on bail under the UAP Act do not oust the power of constitutional courts to grant bail on grounds of violation of fundamental rights, particularly the right to a speedy trial under Article 21 of the Constitution — The Court emphasized that the rigors of Section 43-D(5) can “melt down” when there is no likelihood of trial completion within a reasonable time and the period of incarceration is substantial.

2026 INSC 503 SUPREME COURT OF INDIA DIVISION BENCH SYED IFTIKHAR ANDRABI Vs. NATIONAL INVESTIGATION AGENCY, JAMMU ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ. ) Criminal Appeal No….of…

Penal Code, 1860 (IPC) — Section 304-A — Causing death by negligence — Motor Vehicles Act, 1988 — Section 134(b) and Section 187 — Duty of driver in case of accident and injury to a person and Punishment for offences relating to accident — Appeal against conviction and sentence — Driver convicted under Section 304-A IPC and Sections 134(b) and 187 MVA — High Court partly allowed revision, setting aside conviction for Section 279 IPC but maintaining conviction for Section 304-A IPC.

2026 INSC 504 SUPREME COURT OF INDIA DIVISION BENCH MAHADEVANNA D.M. Vs. STATE OF KARNATAKA AND ANOTHER ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. ) Criminal Appeal…

Penal Code, 1860 (IPC) — Section 307 — Attempt to Murder — Essential ingredients are intention/knowledge to commit murder and an overt act in pursuance of that intention/knowledge. The nature of the injury is a relevant consideration, but not determinative; intention can be inferred from circumstances like weapons used, motive, etc.

2026 INSC 524 SUPREME COURT OF INDIA DIVISION BENCH ROSHAN LAL Vs. THE STATE OF HARYANA AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal…

Criminal Procedure Code, 1973 (CrPC) — Sections 82, 439 — Arms Act, 1959 — Sections 3, 25, 27 — Penal Code, 1860 (IPC) — Sections 147, 148, 149, 323, 324, 452, 504, 506, 307 — Bail — Cancellation of — Supreme Court’s previous order directing surrender — Accused failing to surrender and absconding — Initiation of proceedings under Section 82 CrPC — Subsequent surrender after considerable delay — High Court granting bail overlooking previous order and material on record — Held, High Court order suffers from manifest error of law and is set aside.

2026 INSC 526 SUPREME COURT OF INDIA DIVISION BENCH MOHSEEN Vs. THE STATE OF UTTAR PRADESH AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. ) Criminal…

Bail — Grant of — High Court’s order reversed — High Court granted bail without considering material facts and circumstances, particularly the FIR, post-mortem report, recovery of weapon, and witness statements, relying solely on absence of allegations in inquest proceedings.

2026 INSC 527 SUPREME COURT OF INDIA DIVISION BENCH BHAGAT SINGH Vs. THE STATE OF UTTAR PRADESH AND ANOTHER ( Before : Sanjay Karol and Nongmeikapam Kotiswar Singh, JJ. )…

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31 — First Appellate Court’s judgment — Compliance with mandatory requirements of Order 41 Rule 31 of the CPC is substantial rather than technical, and the substance of the judgment and the manner of dealing with the controversy are more significant than the form of points framed. – -Power of Attorney Act, 1882 — General Power of Attorney (GPA) — Misuse of GPA for sale of property — Held, where GPA holder enters into sale deeds and subsequent transfers are within the family, and the original owner fails to prove loan transactions, repayment, or continued possession, the transactions are unlikely to be considered shams or fraudulent.

2026 INSC 529 SUPREME COURT OF INDIA DIVISION BENCH MALLIKA Vs. R. NALLATHAMBI AND OTHERS ( Before : Ujjal Bhuyan and Vipul M. Pancholi, JJ. ) Civil Appeal No. 9837…

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