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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.

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 – Section 24 – Additional amount of penal interest must be paid in place of shifting the date for determination of the amount of compensation or to determine the compensation as per 2013 Act.

SUPREME COURT OF INDIA DIVISON BENCH REDDY VEERANA — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : Vineet Saran and J.K. Maheshwari, JJ. ) Civil…

Section 124A of IPC – – All pending trials, appeals and proceedings with respect to the charge framed under Section 124A of IPC be kept in abeyance. Adjudication with respect to other Sections, if any, could proceed if the Courts are of the opinion that no prejudice would be caused to the accused. HELD We hope and expect that the State and Central Governments will restrain from registering any FIR, continuing any investigation or taking any coercive measures by invoking Section 124A of IPC

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION N.V. RAMANA; CJI., SURYA KANT; J., HIMA KOHLI; J. MAY 11, 2022 S.G. VOMBATKERE Versus UNION OF INDIA Indian Penal Code,…

Quashing of proceedings – Money Laundering – HELD till the allegations are proved, the appellant would be innocent – High Court by the impugned order has recorded the finding without due consideration of the letter of the I.T. Department and other material in right perspective – Proceedings quashed – Appeal allowed.

SUPREME COURT OF INDIA DIVISON BENCH J.SEKAR @SEKAR REDDY — Appellant Vs. DIRECTORATE OF ENFORCEMENT — Respondent ( Before : Vineet Saran and J.K. Maheshwari, JJ. ) Criminal Appeal No.…

Appointment of Arbitrator – Absence of Written Agreement – HELD the parties themselves agreed on a procedure for appointment of the arbitrator and appointed and nominated an arbitrator by mutual consent – Therefore, the application under section 11(6) of the Act, 1996 was not maintainable at all.

SUPREME COURT OF INDIA DIVISON BENCH SWADESH KUMAR AGARWAL — Appellant Vs. DINESH KUMAR AGARWAL AND OTHERS, ETC., ETC. — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…

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