Certain general directions and time schedule to be adhered to for filling vacancies that may arise in District Judiciary.

Certain directions for M.V.Amendment Act and Rules.

Instructions for designation of Advocates as Senior Advocates

Directed to issue practice direction to the effect that all courts including the High Court while furnishing the copy of the judgment of conviction/dismissal/reversal of acquittal/dismissal of bail applications, may append a coversheet to the judgment informing the convict about the availability of free legal aid facilities for pursuing higher remedies. The coversheet may set out the contact address and phone number of the legal aid committee attached to the court for seeking appropriate guidance. Similar information may be made available in the notices issued to the respondents by the concerned courts in appeals against acquittal. The High Courts may on their webpage carry information about the legal aid facilities available in the State.”

Directed to expedite the hearing and disposal of cases that are being restored to file of High Court of Andhra Pradesh

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) – Scope, Interpretation, and Retrospective Application of Judicial Decisions - The interpretation of Section 8 of the NDPS Act, as clarified in Sanjeev V. Deshpande v. State, is to be applied retrospectively. The Court reaffirmed the general rule that judicial decisions operate retrospectively unless expressly limited. The absence of any invocation of the doctrine of prospective overruling in Sanjeev V. Deshpande indicates legislative intent to apply the interpretation to both past and pending cases. Consequently, all pending cases, including those instituted prior to the said decision, shall be governed by this interpretation. Retrospective application of the ruling does not violate Article 20(1) of the Constitution, as it does not create a new offence but merely clarifies the existing legal position. Overruling a prior judgment does not amount to enacting an ex post facto law, particularly where the interpretation is reasonable and foreseeable particularly where the interpretation is reasonable and foreseeable.

Directed to disseminate among the stake holders –Solicits directions – Reg. if the Central or the State tax authority, as the case may be finds that the matter being inquired into or investigated by it is already the subject of inquiry or investigation by another authority, both authorities shall decide inter-se which of them shall continue with the inquiry or investigation.

Certain directions issued for disposal of bail and anticipatory bail applications – Needs to be circulated to the stake holders.

Directed all the High Courts to issue a circular on administrative side for continuous trial of criminal cases.

Certain directions for grant of benefit of stay of execution of a decree by an appellate Court in term of Order XVI.

Observed that administrative lethargy and laxity can never stand as a sufficient ground for condonation of delay, delays shall not be condoned on frivolous and superficial grounds, until a proper case of sufficient cause is made out.

Observed anomaly in respect of Section 13(8) of the SARFAESI Act and Rules 8 and 9 of the SARFAESI Rules – Reg.

Directed to disseminate among the stake holders.

Directed to disseminate among stakeholders and solicit compliance regarding victim compensation mechanisms.

Doctrine of Lis- pendens, execution of decrees, and remedies of parties under Rules 58–104, Order XXI CPC and Section 47 CPC.

1. The Motor Vehicles Act,1988 to state the obvious, is a beneficial legislation aimed at providing just and fair compensation.
2. Both of these salutary values are denuded by long pendency.
3. The learned Chief Justices of the High Courts are requested to issue necessary directions to have matters that have remained pending for the longest amount of time, listed according to the date of institution of the appeal, before the appropriate benches.
4. Having taken stock of the number of cases pending in the respective High Courts, it may be determined by the learned Chief Justices in their wisdom whether number of benches with the MACT compensation roster need to be increased or not.
5. Delay in expeditious disposal of cases is not only a feature at the High Court level but also at the Tribunal.
6. It is noted that Section 169 of the Act provides the option to the Tribunals to adopt a ‘summary procedure as it thinks fit’.
7. If it is adopted where possible it would go a long way in ensuring that the deserved compensation reaches the claimants as soon as possible.
8. The same be strictly enforced.
9. At the cost of repetition, it is stated that in a case of death involving homemaker, compensation in terms of the above discussion, the head of ‘loss of domestic care’ be added.
10. Heads as stipulated by Pranay Sethi (supra) be strictly adhered to including the 10% enhancement every three years, implemented for the heads of loss of consortium, loss of estate and funeral expenses.
11. It is our hope that the word housewife/homemaker, is in future, in recognition of the contributions of the lady of the house is now used as “Nation Builder”.

Directions prohibiting grant of Bail based on monetary undertakings and emphasizing merit-based consideration

Termination and recall of Arbitral proceedings, payment of fees, and appointment of Substitute Arbitrator under the Arbitration and Conciliation Act, 1996 - remedies for non-deposit of Arbitral fees and resumption of Arbitration through Substitute Arbitrator.

Instructions to Honble High Courts for speedy disposal of Bail, Anticipatory bail and suspension of sentence petitions - request the Hon’ble Chief Justices to revisit the roster/listing arrangements

Summary of legal principles governing Sec. 11 of the SARFAESI Act and its applicability to Dispute Resolution and Arbitration

Guidelines on “Land Acquisition, compensation, and limits ofRehabilitation Schemes by the State

Guidelines to prevent overlapping Tax investigations and ensure coordination between Central and State Authorities under the GST Regime.

Guidelines for collection, preservation, transportation, and maintenance of register of Chain of Custody of DNA Evidence in Criminal Investigations.

Jurisdiction and transfer of Cheque dishonour cases: continuation of proceedings post evidence stage under Section 138 NI Act - principles governing territorial jurisdiction and transfer of proceedings under Sections 138, 142(2) & 142A of the Negotiable Instruments Act, 1881 - Transfer of pending complaint cases after commencement of evidence: Clarification of Law on Jurisdiction - “Jurisdiction of Payee’s Bank and Continuity of trial in Section 138 proceedings: Supreme Court guidelines - “Doctrine of Continuity in trial proceedings despite jurisdictional defect in Cheque bounce cases - once evidence begins, trial must continue: Supreme court on Jurisdiction and transfer in Section 138 NI Act Case.

Passive euthanasia occurs when medical practitioners do not provide life-sustaining treatment (i.e. treatment necessary to keep a patient alive) or remove patients from lifesustaining treatment. This could include discontinuing treatment. This could include discontinuing life-support machines or feeding tubes or not carrying out life-saving operations or providing life-extending drugs.

Solid Waste Management Rules - requested all he Chief Justices of the High Courts and the Learned airpersons of the Tribunals to ensure compliance with SWM Rules, 2024, by all the courts and tribunals within their jurisdictions with effect from 01.04.2026.

Principles governing cognizance of offences, committal of cases, and power to summon additional accused under the Code of Criminal Procedure

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The Central Project Co-ordinator of e-court project or Registrar (Computer/IT) of the High Courts, as the case may be, with the help of the State Government, shall create a dashboard on which the information regarding the amounts lying deposited in connection with the compensation granted under 1988 or 1923 Acts shall be regularly uploaded with all details. It will help all concerned to implement the directions issued under this order.

No one is above the law: principles governing bail, equality before law, and accountability of Influential accused -influence of accused, and protection of fair trial.

Service Law / Administrative Law – Challenge to State action – Scope of judicial review over administrative decisions and principles of natural justice in grant/denial of relief. - A judicial officer cannot be disciplined for an erroneous or inconsistent judicial orders unless there is clear evidence of mala fide, corruption, or extraneous influence.

Guidelines for compounding of Cheque bounce cases

Where the arbitration proceedings are still underway, but statement of defence has been filed, there it would not be open for the parties to raise an objection of lack of jurisdiction, but if the statement of defence has already been filed, the relevant stage for raising an issue of jurisdictions is already crossed and it would not be open for the parties to raise an objection of lack of jurisdiction.

Comprehensive principles on maintainability of suits under Sec. 92 CPC, Public and Constructive trusts, and scope of judicial intervention.

Legal analysis of Sec.304 IPC, applicability of exceptions to Section 300 IPC, and grounds for acquittal.

Directions to the Union of India, the States and Union Territories respectively to ensure providing of (i) free sanitary pads to every female child studying between classes 6 & 12; and (ii) a separate toilet for females in all government aided and residential schools, and other consequential reliefs including the maintenance of toilets and spread of awareness programmes.

Applicability of Section 436A CrPC in offences punishable with death, balancing Article 21 rights with national security concerns in UAPA cases, prolonged incarceration of undertrial prisoners, and directions for expeditious trial in cases involving reverse burden of proof statutes.

Directions to High Court for expeditious disposal of the petitions wherein intermorders are passed holding up the trial more particularly in sensitive and serious matters like murder, dowry death and rape etc