Constitution of India — Art. 129 — Contempt of Supreme Court — Duty of contemnor to appear in person as per R. 6(1), Rules to Regulate Proceedings for Contempt of the Supreme Court, clarified: In this case contemnor (R-3) instead of appearing in person filed a recall petition to recall contempt notice, which was held improper and not a substitute for personal appearance. [SBI v. Kingfisher Airlines Ltd., (2017) 6 SCC 654]

Constitution of India — Art. 137 — Review — Minor girl of 4 yrs, raped and battered to death by 47 yr old man: Showing signs of reformation after initiating Review petition not enough to save a man, who raped and brutally killed a 4-year old, from death sentence. Hence, order of Supreme Court confirming death sentence, affirmed in review. [Vasanta Sampat Dupare v. State of Maharashtra, (2017) 6 SCC 631]

Prevention of Corruption Act, 1947 — S. 5(1)(2) r/w S. 5(2) — Disproportionate assets case — Calculation of income from lawful source: Evidence of income tax returns and orders thereon can be relied on in this case as it has been corroborated by other reliable and independent evidence and said tax return by respondent’s wife had been filed much prior to registration of case against respondent accused. [State of A.P. v. J. Satyanarayana, (2017) 6 SCC 628]

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