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Electricity Act, 2003 — Section 61(d), Section 62, Section 125 — Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Generation Tariff) Regulations, 2011 — Regulation 6.32, Regulation 4.1 — Capital Cost Recovery — Depreciation — Consumers’ Interest — The Electricity Act mandates that tariff determination must safeguard consumer interests and allow reasonable cost recovery — Depreciation recovery for a power plant cannot extend beyond the period for which electricity was actually supplied to consumers or the approved operational period under a Power Purchase Agreement (PPA), even if the plant has a longer technical useful life Sarva Shiksha Abhiyan (SSA) — Engagement of para-teachers on contract basis — Part of Government of India’s flagship program for universal elementary education — Aimed to address human resource gaps in employing teachers — Jharkhand Education Project Council responsible for implementation in Jharkhand — Para-teachers engaged since 2002 — Primarily vehicle for Right of Children to Free and Compulsory Education Act, 2009 (RTE Act) Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Applicability — Interpretation of delay in initiating proceedings — While delay is generally discouraged, it may not be fatal in cases of beneficial legislation aimed at protecting Scheduled Castes and Scheduled Tribes lands, especially when parties to the original transaction are privy to the proceedings. Arbitration and Conciliation Act, 1996 — Section 11(6) — Privity of Contract — Collaborator invoked arbitration clause — High Court rejected petition claiming no privity of contract — Supreme Court granted leave and held Collaborator as veritable party with joint and several liability. Penal Code, 1860 (IPC) — Section 498A — Cruelty by husband or relatives of husband — For the conviction under Section 498A, the prosecution must prove beyond reasonable doubt that the accused caused mental or physical cruelty to the woman. In this case, the evidence presented by the prosecution regarding dowry demands and cruelty was found to be contradictory and uncorroborated by independent witnesses. Therefore, the conviction of the appellant under Section 498A IPC was set aside.

Constitution of India, 1950 — Article 22(3)(b) — Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Sections 3(1), 8(c), 8(e) — Right to legal representation before Advisory Board — A detenu does not have a right to be represented by a legal practitioner before the Advisory Board — This right only arises if the detaining authority or government uses a legal practitioner, in which case the detenu must also be allowed legal representation — Mere assistance by officials in producing records does not grant this right

2026 INSC 371 SUPREME COURT OF INDIA DIVISION BENCH PRIYANKA SARKARIYA Vs. THE UNION OF INDIA AND ANOTHER ( Before : M. M. Sundresh and Nongmeikapam Kotiswar Singh, JJ. )…

Penal Code, 1860 (IPC) — Section 306 — Abetment of Suicide — Essential Ingredients — For a charge under Section 306, the prosecution must prove that the accused contributed to the suicide through a direct or indirect act of instigation or incitement — This act must reveal a clear intention (mens rea) to abet suicide and leave the victim with no other option — The act of instigation must be in close proximity to the suicide and form a direct nexus, indicating the suicide was a direct result of the instigation.

2026 INSC 375 SUPREME COURT OF INDIA DIVISION BENCH BALAJI JAISWAL Vs. STATE OF CHATTISGARH AND ANOTHER ( Before : K.V. Viswanathan and Atul S. Chandurkar, JJ. ) Criminal Appeal…

Dowry Prohibition Act, 1961 — Section 3 and Section 7(3) — Prosecution for ‘giving’ dowry — Protection to ‘person aggrieved’ — Wife and her family members made statements alleging ‘giving’ of dowry in a dowry harassment case against husband — Held, these statements, being made by ‘persons aggrieved’, cannot be the sole basis for prosecuting them for the offence of ‘giving’ dowry under Section 3 of the Act, due to the protection under Section 7(3) which states that their statements shall not subject them to prosecution.

2026 INSC 374 SUPREME COURT OF INDIA DIVISION BENCH RAHUL GUPTA Vs. STATION HOUSE OFFICER AND OTHERS ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Special Leave…

. Grant of Anticipatory Bail — Supreme Court set aside the High Court’s order, allowing the appeal and directing the release of the appellant on bail upon arrest, subject to furnishing security and cooperating with the investigation — The Court emphasized that observations made would not prejudice the trial proceedings.

2026 INSC 373 SUPREME COURT OF INDIA DIVISION BENCH VENU GOPALAKRISHNAN Vs. STATE OF KERALA AND ANOTHER ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ. ) Criminal Appeal No.…

Civil Procedure Code, 1908 (CPC) — Subsequent events in litigation — Consideration by courts — Principle for considering subsequent events requires them to be brought promptly, consistently with procedure, with opportunity to oppose, and must have material bearing on relief — Landlord-tenant disputes require pragmatic approach, assessing bonafide need as of the date of filing suit, unless subsequent events materially change the ground of relief and overshadow the need altogether.

2026 INSC 376 SUPREME COURT OF INDIA DIVISION BENCH MARIA MARTINS Vs. NOEL ZUZARTE AND OTHERS ( Before : J.K.Maheshwari and Atul S. Chandurkar, JJ. ) Civil Appeal No. ….of…

Sick Industrial Companies (Special Provisions) Act, 1985 (SICA) — Insolvency and Bankruptcy Code, 2016 (IBC) – Repeal of SICA and Abatement of Proceedings – Companies whose proceedings were pending before BIFR/AAIFR could approach NCLT within 180 days of IBC enactment – Failure to do so results in abatement and revival of earlier orders, like winding up recommendation.

2026 INSC 364 SUPREME COURT OF INDIA DIVISION BENCH BHARTIYA MAZDOOR SANGH, U.P. AND ANOTHER Vs. STATE OF U.P. AND OTHERS ( Before : Rajesh Bindal and Vijay Bishnoi, JJ.…

Prevention of Corruption Act, 1988 — Sections 7 and 13(1)(d) read with 13(2) — Demand and Acceptance of Bribe — Ingredients for establishing guilt of public servant under Section 7 and 13(1)(d) include proof of demand and acceptance of illegal gratification, which are sine qua non — While acceptance of bribe was admitted, the proof of demand was the crucial aspect in this case.

2026 INSC 365 SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF KERALA Vs. K.A. ABDUL RASHEED ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Criminal Appeal…

Consumer Protection Act, 1986 — Deficiency in Service — Banking — Cheque Presentation — Bank’s failure to re-present cheques within their validity period after they were returned due to a bank strike constitutes negligence and a deficiency in service, as banks have a duty of due diligence in handling customer deposits.Consumer Protection Act, 1986 — Deficiency in Service — Banking — Cheque Presentation — Bank’s failure to re-present cheques within their validity period after they were returned due to a bank strike constitutes negligence and a deficiency in service, as banks have a duty of due diligence in handling customer deposits.

2026 INSC 363 SUPREME COURT OF INDIA DIVISION BENCH CANARA BANK Vs. KAVITA CHOWDHARY ( Before : B.V. Nagarathna and Ujjal Bhuyan, JJ. ) Civil Appeal No. 2587 of 2025…

Service Matters

Air Force Act, 1950 — Section 19 — Air Force Rules, 1969 — Rule 16 — Administrative action after discharge from criminal court — Initiation of administrative action for disciplinary purposes is not permissible if the matter has already been decided by a criminal court by way of discharge, as discharge signifies no sufficient grounds for proceeding, placing the individual on a better footing than acquittal and thus ending the matter.

2026 INSC 366 SUPREME COURT OF INDIA DIVISION BENCH EX. SQN. LDR. R. SOOD Vs. UNION OF INDIA AND OTHERS ( Before : Dipankar Datta and K.V. Viswanathan, JJ. )…

Prevention of Corruption Act, 1988, Section 13(1)(d) — Disproportionate Assets — Chargesheet splitting — Allegations of acquiring disproportionate assets and tribal lands misuse — Two separate chargesheets filed from the same FIR, R.C — Case No 04(A)/2010-AHD-R(B) and R.C — Case No 04(A)/2010-AHD-R(C) — Overlapping allegations in both cases — Plea of double jeopardy raised — Supreme Court noted overlapping allegations and previous conviction with suspended sentence, inclined to grant bail in the present case as well.

2026 INSC 357 SUPREME COURT OF INDIA DIVISION BENCH ANOSH EKKA Vs. STATE THROUGH CENTRAL BUREAU OF INVESTIGATION ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Criminal Appeal…

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