7-judge bench

political immunity from prosecution
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Since the decision in Sita Soren, decided by the Jharkhand High Court, was appealed against, the Supreme Court constituted a 7-Judge Constitution Bench.

Allahabad High Court
Case BriefsHigh Courts

7-Judge Bench of Allahabad High Court said that despite sincere efforts being made by this Court, the lawyers are adamant not to perform their work in the Court and their actions are creating hurdle in dispensation of justice, which is nothing but a sort of contempt of Court.

Case BriefsSupreme Court (Constitution/Larger Benches)

Supreme Court: On September 26, 2019, the 5-judge bench of former CJ Dipak Misra and A.K. Sikri, A.M. Khanwilkar, Dr D.Y. Chandrachud

Case BriefsSupreme Court

Supreme Court: The 7-Judge Bench of Jagdish Singh Khehar, CJ and Dipak Misra, J. Chelameswar, Ranjan Gogoi, Madan B. Lokur, PC Ghose

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Supreme Court: The vacation bench of D.Y. Chandrachud and S.K. Kaul, JJ refused to grant interim bail to Justice C.S. Karnan who was

Case BriefsSupreme Court

Supreme Court:  Due to non-appearance of Justice C.S. Karnan before the Court in the contempt proceedings initiated against him, the 7-judge bench

Case BriefsSupreme Court

Supreme Court: Stating that re-promulgation of ordinances is a fraud on the Constitution and a subversion of democratic legislative processes, the 7