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Environmental Law — Forest Conservation — Encroachment — Supreme Court directs stringent measures for eviction of encroachers from Reserve Forests, Wildlife Sanctuaries and Tiger Reserves in Tamil Nadu, emphasizing constitutional obligation to protect ecologically sensitive regions and fragile ecosystems. Pronouncement of Reserved Judgments — Guidelines issued by Supreme Court for timely pronouncement in High Courts — Maximum period of 3 months for reasoned judgments, prompt pronouncement in matters of personal liberty, and specific timelines for bail applications and appeals involving custody. Criminal Procedure Code, 1973 (CrPC) — Quashing of proceedings — Abuse of process of law — Allegations of sexual offence against father and uncle of prosecutrix — Held, complaint lacked specific factual details and material evidence to establish a prima facie case — Wide-ranging matrimonial litigation between parties indicated a possibility of vexatious litigation and abuse of process — Mere bald allegations without supporting evidence, particularly lack of medical reports for allegations of rape and sexual assault, held insufficient to sustain criminal prosecution, especially where statements of prosecutrix and complainant were verbatim reproductions, suggesting tutoring — Court can quash proceedings under Section 482 CrPC if no offence is made out or allegations are absurd/inherently improbable, or instituted with malafide intent for vengeance Securities Contracts (Regulation) Act, 1956 (SCRA) — Section 18A — Validity of derivative contracts — Breach of position limits under SEBI Circular 2001 does not render derivative contracts void — The Circular mandates disclosure of positions exceeding limits and imposes penalties for non-disclosure, not voiding of contracts — Therefore, breach of position limits does not invalidate trades under Section 18A. the reasoning in the impugned judgment that the non-obstante clause would not in any manner dilute or override the employer’s obligation to deposit the amounts retained by it or deducted by it from the employee’s income, unless the condition that it is deposited on or before the due date, is correct and justified. The non-obstante clause has to be understood in the context of the entire provision of Section 43B which is to ensure timely payment before the returns are filed, of certain liabilities which are to be borne by the assessee in the form of tax, interest payment and other statutory liability. I

It is well settled that even if the decision on a question of law has been reversed or modified by subsequent decision of a superior court in any other case it shall not be a ground for review of such judgment merely because a subsequent judgment of the Single Judge has taken contrary view.

SUPREME COURT OF INDIA DIVISION BENCH SHRAMJEEVI COOPERATIVE HOUSING SOCIETY LIMITED — Appellant Vs. DINESH JOSHI AND OTHERS — Respondent ( Before : S. Ravindra Bhat and Dipankar Datta, JJ.…

Anticipatory Bail in CBI case HELD When the primary focus is on documentary evidence, court fail to understand as to why the appellants should now be arrested – CBI did not require the custodial interrogation of the appellants during the period of investigation from 29.06.2019 till 31.12.2021 Bail granted

SUPREME COURT OF INDIA DIVISION BENCH MAHDOOM BAVA — Appellant Vs. CENTRAL BUREAU OF INVESTIGATION — Respondent ( Before : V. Ramasubramanian and Pankaj Mithal, JJ. ) Criminal Appeal No……..…

HELD the question stock broker not only has to obtain a certificate of registration from SEBI for each of the stock exchange where he operates, at the same time, has to pay ad valorem fee prescribed no more res integra in view of Securities and Exchange Board of India Vs. National Stock Exchange Members Association and Another 2022 SCCOnline SC 1392

SUPREME COURT OF INDIA DIVISION BENCH GPSK CAPITAL PRIVATE LIMITED (FORMERLY KNOWN AS MANTRI FINANCE LIMITED) — Appellant Vs. THE SECURITIES AND EXCHANGE BOARD OF INDIA — Respondent ( Before…

(CrPC) – Section 482 – – howsoever well intentioned, cannot be permitted to be operated in utter disregard of the well-recognized judicial principles governing uniform application of law – Unwarranted judicial activism may cause uncertainty or confusion not only in the mind of the authorities but also in the mind of the litigants.

SUPREME COURT OF INDIA DIVISION BENCH CARDINAL MAR GEORGE ALENCHERRY — Appellant Vs. STATE OF KERALA AND ANOTHER — Respondent ( Before : Dinesh Maheshwari and Bela M. Trivedi, JJ.…

Penal Code, 1860 (IPC) – Sections 354, 354-B, 376 and 506 – Cancellation of anticipatory bail – sufficient material in the FIR that would prima facie attract the provision of Section 376, IPC – These factors ought to have dissuaded the High Court from exercising its discretion in favour of the respondent No.2/accused for granting him anticipatory bail – Impugned orders, granting anticipatory bail to the respondent No. 2/accused, cannot be sustained – Appeal allowed.

SUPREME COURT OF INDIA DIVISION BENCH MS. X — Appellant Vs. THE STATE OF MAHARASHTRA AND ANOTHER — Respondent ( Before : A.S. Bopanna and Hima Kohli, JJ. ) Criminal…

Prevention of Corruption Act 1988 – Section 7 and Section 13(1)(d) read with Section 13(2) – Illegal gratification – Conviction and sentence – Appeal against – there are no circumstances brought on record which will prove the demand for gratification. Therefore, the ingredients of the offence under Section 7 of the PC Act were not established and consequently, the offence under Section 13(1)(d) will not be attracted – Conviction and sentence is set aside – Appeal allowed.

SUPREME COURT OF INDIA DIVISION BENCH NEERAJ DUTTA — Appellant Vs. STATE (GOVT. OF N.C.T. OF DELHI) — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. )…

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