Case BriefsSupreme Court Roundups

2020 has been a year of COVID-19, challenges, and changes. Of many things that this year has taught us, one of the

Know thy Judge

Suchita Shukla, Legal Editor has put this story together

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All four death row convicts in the Nirbhaya gang-rape and murder case, namely, Mukesh, Akshay, Vinay, and Pawan, were sent to the

Case BriefsSupreme Court (Constitution/Larger Benches)

Supreme Court: A five-judge Constitution bench of the Supreme Court today dismissed the curative petition filed by Pawan Kumar Gupta, a death

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Supreme Court: The 3-judge bench  of R Banumathi, Ashok Bhushan and Navin Sinha, JJ has said that it will hear on March

Case BriefsSupreme Court

Supreme Court: A 3-judge bench of R. Banumathi, Ashok Bhushan and AS Bopanna, JJ has dismissed the plea seeking review of the

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Supreme Court: A bench head by R. Banumathi, J has reserved the order on the issue of rejection of mercy petition of

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of R Banumathi, Ashok Bhushan and AS Bopanna, JJ has sought response from the four death row

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Supreme Court: A bench headed by Justice NV Ramana has agreed to hear Central government’s appeal against Delhi High Court order, which

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of R. Banumathi, Ashok Bhushan and AS Bopanna, JJ has refused to review it’s order dated 21.01.2020

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A Delhi Court postpones the execution of death convicts in the Nirbhaya case till further orders. The execution which was scheduled for

Case BriefsSupreme Court (Constitution/Larger Benches)

Supreme Court: A 5-judge bench of NV Ramana, Arun Mishra, RF Nariman, R. Banumathi and Ashok Bhushan, JJ has rejected the curative

Case BriefsSupreme Court

Supreme Court: Dismissing the petition filed Nirbhaya gang-rape and murder convict Mukesh Kumar Singh, challenging the rejection of his mercy petition by

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Supreme Court: After a day long hearing in he petition filed Nirbhaya gang-rape and murder convict Mukesh Kumar Singh, challenging the rejection

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Supreme Court : A bench headed by CJI SA Bobde has said that it will hear the writ petition filed by one

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of R. Banumathi, Ashok Bhushan and AS Bopanna, JJ has dismissed the Special Leave Petition filed by

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Supreme Court: In a last ditch effort to escape the noose, Vinay Kumar Sharma, one of the four men sentenced to death

Case BriefsSupreme Court

Supreme Court: In a bid to make criminal justice system responsive in cases relating to sexual assaults, a 3-judge bench of SA

Case BriefsSupreme Court

Supreme Court: After a brief hearing on the review petition filed by Akshay Kumar Singh, one of the convicts in the brutal

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Supreme Court: Akshay Kumar Singh, one of the convicts in the brutal December 16, 2012, Nirbhaya gang-rape and murder case, has filed