Bringing you the Best Analytical Legal News
The Supreme Court held that the issue of whether a reference to a bench of 7 judges should be made cannot be considered in the abstract, isolated and divorced from the facts of the case. The bench to decide the issue, along with the merits of the case on 21-02-2023.
Supreme Court: The Vacation Bench of Surya Kant and JB Pardiwala, JJ has given a go ahead to the Special Session of
by Ajay Gupta* & Aryan Gupta**
Supreme Court: The bench of Dr. DY Chandrachud and Hemant Gupta, JJ has held that the Madhya Pradesh Governor was right in
Supreme Court: A division bench of Dr. DY Chandrachud and Hemant Gupta, CJ has issued notices to the Madhya Pradesh Chief Minister
Supreme Court: After hearing the Congress-NCP-Shiv Sena’s plea today against the decision of the Maharashtra Governor inviting Devendra Fadnavis to form the
Supreme Court’s three-judge bench comprising of N.V. Ramana, Ashok Bhushan and Sanjiv Khanna, JJ., heard the Congress-NCP-Shiv Sena’s plea today against the
Supreme Court: Refusing to interfere with the appointment of KG Bopaiah as the pro-tem speaker, the 3-judge bench of Dr. AK Sikri, SA
Supreme Court: In the high-voltage political drama that has reached the highest Court of the nation, the 3-judge bench of Dr. AK
Supreme Court: In yet another high-profile election drama, when the Congress-JDS approached the Supreme Court at late hours of Wednesday to stall
Supreme Court: The special bench of Jagdish Singh Khehar, CJ and Ranjan Gogoi and R.K. Agrawal, JJ refused to stay the swearing
SUPREME COURT: Putting an end to the Uttarakhand Assembly crisis, the bench of Dipak Misra and Shiva Kirti Singh, J.J., allowed Harish
Uttaranchal High Court: While deciding the issue that whether the Speaker of the Uttarakhand Legislative Assembly followed the principles of natural justice,