Case BriefsSupreme Court

Supreme Court: In a case relating to a drug racket spread across three States namely, U.P., Punjab and Rajasthan, the 3-Judge Bench

Canada SC
Case BriefsForeign Courts

    [6:3 verdict] Canada Supreme Court: In the recent matter, the Canada Supreme Court, deliberated upon the matter of expanded rape

Op EdsOP. ED.

by Hiroo Advani†, Asif Lampwala†† and Kenneth Martin†††
Cite as: 2022 SCC OnLine Blog Exp 10

Case BriefsSupreme Court

“If the Khararunama by itself, does not ‘affect’ immovable property… there would be no breach of Section 49(1)(c), as it is not being used as evidence of a transaction effecting such property.”

Case Briefs

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Ramesh Nair (Judicial Member) allowed an appeal which was filed against the order of

Case BriefsHigh Courts

Himachal Pradesh High Court: Vivek Thakur J. allowed the appeal and compensated the appellants because of false denial on thepart of respondents

Case BriefsSupreme Court

Supreme Court: The bench of Navin Sinha and Krishan Murari, JJ has held that there cannot be any rigid standard or yardstick

Case BriefsSupreme Court

Supreme Court: In a reference dealing with the interpretation of Section 65B of the Evidence Act, 1872 that deals with admissibility of

Case BriefsSupreme Court

Supreme Court: The bench of MM Shantanagoudar and Dinesh Maheshwari, JJ has held that it cannot be laid down as an absolute

Case BriefsSupreme Court

Supreme Court: Writing down a 338-page-long verdict, the 5-judge Constitution Bench of Dipak Misra, CJ and AM Khanwilkar, Dr. DY Chandrachud, Dr.

Case BriefsHigh Courts

Chhattisgarh High Court: Order of conviction and sentence passed against the accused-appellants by the trial court under Section 302 of IPC was

Case BriefsSupreme Court

Supreme Court: In the issue relating to admissibility of the certificate issued by Gram Panchayat Secretary as a proof of citizenship, the

Case BriefsSupreme Court

Supreme Court: The Bench of Dipak Misra and R.F. Nariman, JJ referred the matter relating to referring and relying upon the report

Case BriefsSupreme Court

Supreme Court: In the petition seeking setting aside the appointment of K.V. Chaudhary as Central Vigilance Commissioner and T.M. Bhasin as Vigilance