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National Highways Act, 1956 — Amendments and compensation provisions — Section 3-J introduced in 1997 removed applicability of Land Acquisition Act, 1894 (1894 Act) provisions for solatium and interest — Overturned by various High Courts, including reading down Sections 3-G and 3-J to grant solatium and interest — Subsequently, Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (2013 Act) and its amended provisions extended to NH Act — Court clarified that landowners acquired lands under NH Act between 1997 and 2015 are entitled to solatium and interest — Review Petition filed by NHAI arguing financial burden was underestimated rejected, but clarification on delayed claims issued. Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102 — Applicability — Provision contemplates a situation where a judgment debtor transfers property after institution of suit to a person who then obstructs execution — Not applicable where respondents derived title from independent registered sale deeds, not from the judgment debtor. Land Acquisition Act, 1894 — Section 28-A — Re-determination of compensation — Second application for re-determination based on High Court award maintainable even after accepting compensation based on Reference Court award — Principle of merger means appellate court’s award supersedes earlier award, entitling landowners to benefit from higher compensation — Object of Section 28-A is to ensure equality in compensation among similarly placed landowners. Electricity Act, 2003 — Section 61, 86 — Tariff determination and Generation Based Incentive (GBI) — State Electricity Regulatory Commission (SERC) has exclusive power to determine tariff — Ministry of New and Renewable Energy (MNRE) introduced GBI to incentivise renewable energy generation — GBI is intended to be over and above the tariff fixed by SERC — SERC must consider GBI while determining tariff, but not necessarily deduct it — SERC’s power to determine tariff includes considering incentives — Parliament’s allocation of funds for GBI does not prevent SERC from considering it in tariff — SERC must exercise its power harmoniously with other stakeholders to achieve policy objectives. Contract Law — Award of Tender — Judicial Review — High Court should exercise restraint when reviewing tender evaluation processes, especially in technical matters, unless there is clear evidence of mala fide, arbitrariness, or irrationality — A marginal difference in scores, as seen in this case, does not automatically warrant interference, especially when the owner has the right to accept or reject bids and the contract is already underway.

Motor Vehicles Act, 1988 — Sections 166, 173 — Award of Tribunal reversed by High Court — Claimant appealing — Death in hit and run accident alleged — Victim’s family claiming compensation — Husband of first appellant died in alleged accident — Accident witnessed by neighbour — High Court found accident and vehicle involvement not proved — Appeal dismissed.

2025 INSC 1176 SUPREME COURT OF INDIA DIVISION BENCH RAJAMMA AND OTHERS Vs. M/S. RELIANCE GENERAL INSURANCE CO. LTD. AND ANOTHER ( Before : K. Vinod Chandran and N. V.…

. Insolvency and Bankruptcy Code, 2016 — Section 62 — Appeal to Supreme Court — Limited to questions of law — Concurrent findings of fact by NCLT and NCLAT ordinarily not to be interfered with — Unless view taken in ignorance of statutory provisions, based on extraneous consideration or ex-facie arbitrary/illegal.

2025 INSC 1165 SUPREME COURT OF INDIA FULL BENCH KALYANI TRANSCO Vs. M/S BHUSHAN POWER AND STEEL LIMITED AND OTHERS ( Before : B.R. Gavai, CJI, Satish Chandra Sharma and…

Motor Vehicles Act, 1988 — Sections 166, 173 — Motor Vehicle Accident Claim — Quantum of Compensation — Medical Expenses — Insurance company unable to verify medical bills from hospitals in places other than victim’s hometown is not a valid contention. Explanation for treatment in other locations due to victim’s medical condition (paraplegia and pneumonia) and climatic conditions is accepted.

2025 INSC 1164 SUPREME COURT OF INDIA DIVISION BENCH SHARAD SINGH (DEAD) THROUGH LR. Vs. H. D. NARANG AND ANOTHER ( Before : K. Vinod Chandran and N.V. Anjaria, JJ.…

Service Matters

Telangana State Judicial Rules, 2023 — Rule 5(5.1)(a) and Rule 2(k) — Interpretation of “practicing as an Advocate in the High Court” — Rejection of candidature for District Judge post — High Court’s dismissal of writ petitions based on interpretation that “High Court” refers solely to the Telangana High Court — Supreme Court’s decision to permit appointment as a special case without unsettling the rules — Orders for declaration of results and appointment of qualified candidates — Clarification that the order is not a precedent and does not grant arrears of monetary benefits or claim to pre-existing seniority.

2025 INSC 1169 SUPREME COURT OF INDIA DIVISION BENCH USHA KIRAN KSHATRI AND OTHERS Vs. THE STATE OF TELANGANA AND OTHERS ( Before : Dipankar Datta and Augustine George Masih,…

Punjab Village Common Lands (Regulation) Act, 1961, as amended by Haryana Act No. 9 of 1992 — Section 2(g)(6) — Validity — Land reserved for common purposes under East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948, vesting with Gram Panchayat — Held valid — Amendment did not suffer from constitutional infirmity — Land reserved for common purposes cannot be re-partitioned amongst proprietors.

2025 INSC 1122 SUPREME COURT OF INDIA FULL BENCH THE STATE OF HARYANA Vs. JAI SINGH AND OTHERS ( Before : B.R. Gavai, CJI, Prashant Kumar Mishra and K.V. Viswanathan,…

Constitution of India, 1950 — Article 142 — Supreme Court’s inherent powers — Invoking powers for divorce by mutual consent after mediation settlement and agreement to withdraw all cases — Parties having irretrievable breakdown of marriage and living separately for over five years — Court grants decree of divorce by mutual consent and quashes pending criminal cases and FIRs.

SUPREME COURT OF INDIA DIVISION BENCH ISHA JAIN (AGGARWAL) Vs. NISHANT JAIN AND OTHERS ( Before : J.K. Maheshwari and Vijay Bishnoi, JJ. ) Transfer Petition (Criminal) No. 999 of…

Penal Code, 1860 — Sections 302, 364, and 201 — Conviction for murder, kidnapping, and causing disappearance of evidence — Circumstantial evidence — “Last seen” theory — Prosecution failed to prove essential elements of the crime — Witnesses turned hostile and could not identify the accused or prove the alleged kidnapping — Evidence did not establish that the deceased was last seen with the accused

2025 INSC 1124 SUPREME COURT OF INDIA DIVISION BENCH THAMMINENI BHASKAR Vs. THE STATE OF ANDHRA PRADESH ( Before : Pankaj Mithal and Prasanna B. Varale, JJ. ) Criminal Appeal…

Indian Penal Code, 1860 — Section 498A — Cruelty by husband or relatives of husband — Quashing of FIR — Abuse of process of law — FIR filed by respondent-wife after divorce proceedings initiated by appellant-husband and a foreign court order for child’s return — Respondent’s conduct questionable regarding child’s return to Australia and allegations in the complaint not supporting the offence of cruelty under Section 498A IPC as defined — FIR quashed as a retaliatory measure and abuse of process.

2025 INSC 1128 SUPREME COURT OF INDIA DIVISION BENCH NITIN AHLUWALIA Vs. STATE OF PUNJAB AND ANOTHER ( Before : Sanjay Karol and Prashant Kumar Mishra, JJ. ) Criminal Appeal…

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