2023 SCC Vol. 4 Part 4
Constitution of India — Art. 226 — Maintainability of writ petition: A writ under Art. 226 against a private educational institute would
Cases reported
2023 SCC Vol. 4 Part 1
Constitution of India — Arts. 19(1)(a) & (2) and Pt. III, Preamble & Art. 51-A — Right to freedom of speech and
2023 SCC Vol. 3 Part 5
Arbitration and Conciliation Act, 1996 — Ss. 20, 2(1)(e) and 42 — Jurisdiction of Court: Determination of jurisdiction of Court, based on
2023 SCC Vol. 3 Part 3
Motor Vehicles Act, 1988 — Ss. 166, 168 and 173 — Permanent disability: Principles to be adopted by Tribunals/Courts for determination of
2022 SCC Vol. 4 Part 4
2022 SCC Volume 4 Part 4 encapsulates, a very interesting decision of the Supreme Court in Brijmani Devi v. Pappu Kumar, (2022)
2022 SCC Vol. 4 Part 3
2022 SCC Volume 4 Part 3, consists a very pertinent decision of the Supreme Court wherein it was held that it cannot
2022 SCC Vol. 4 Part 2
In 2022 SCC Volume 4 Part 2, read this very pertinent matter of the Supreme Court wherein it was decided whether culpable
2022 SCC Vol. 4 Part 1
In 2022 SCC Volume 4 Part 1, read a very interesting case, wherein the grievance of the builder was that out of
2022 SCC Vol. 3 Part 5
Read four articles and nine significant decisions of Supreme Court in Part 5 of 2022 SCC Volume 3. Appointment of Arbitrators: In
2022 SCC Vol. 3 Part 3
In this Part, read a very interesting Supreme Court decision, held that, wherein the amounts paid by resident Indian end-users/distributors to non-resident
2022 SCC Vol. 3 Part 2
In 2022 SCC Volume 3 Part 2, read a very interesting case wherein a case where a Constable’s name was recommended by
2022 SCC Vol. 3 Part 1
In a pertinent decision, Supreme Court while rejecting claim for interest the compared it to the Shakespearean character Shylock and remarked, “…the
2022 SCC Vol. 2 Part 4
In 2022 SCC Volume 2 Part 4, read a very interesting decision, wherein a death row convict subjected a 5-year-old girl to
2022 SCC Vol. 2 Part 3
Central Goods and Services Tax Act, 2017 — Ss. 54 and 2(59) — Refund of unutilised input tax credit (“ITC”) — Restriction
2022 SCC Vol. 2 Part 2
Arbitration and Conciliation Act, 1996 — Ss. 31(7)(a), 28 and 34 — Award of interest: Arbitrator cannot award interest contrary to the
2022 SCC Vol. 2 Part 1
In this part read a very important matter, wherein a relative committed rape on the prosecutrix and none of the family members
2022 SCC Vol. 1 Part 3
In Part 3 of Volume 3, read the Supreme Court decision in Jaypee Kensington Boulevard Apartments Welfare Association v. NBCC (India) Ltd.,(2022)
2022 SCC Vol. 1 Part 2
In this part, read a very pertinent decision of the Supreme Court, Amazon.com NV Investment Holdings LLC v. Future Retail Ltd., 2021
2022 SCC Vol. 1 Part 1
In 2022 SCC Volume 1 Part 1, read a very significant decision of Supreme Court wherein it made a very pertinent observation
2021 SCC Vol. 10 Part 3
This part has a very interesting decision from the Supreme Court, wherein the Court issued “general uniform direction” of deduction of 15