Know thy Judge

After an extensive tenure of 6 years, Justice S. Abdul Nazeer retires today. During this time, Justice Nazeer had been a part of some path-breaking decisions such as- Right to Privacy, Triple Talaq, Ayodhya verdict etc. Justice Nazeer has also been the part of the Constitution Bench which decided upon the validity of Central Govt’s 2016 Demonetisation Scheme.

Hot Off The PressNews

Supreme Court: The 5-judge bench headed by SA Bobde, CJ has dismissed a batch of petitions seeking review of its November 9

Case BriefsSupreme Court (Constitution/Larger Benches)

Supreme Court: “This Court as the final arbiter must preserve the sense of balance that the beliefs of one citizen do not

Hot Off The PressNews

Supreme Court:  The 5-judge bench of Ranjan Gogoi, CJ, S.A. Bobde, Dr. D.Y. Chandrachud, Ashok Bhushan and S. Abdul Nazeer, JJ will

Hot Off The PressNews

Supreme Court: Ahead of the impending verdict in the Ayodhya case, Chief Justice of India Ranjan Gogoi held a meeting on Friday

Hot Off The PressNews

Supreme Court: The 40-days long Ayodhya title dispute hearing has finally come to an end today. The 5-judge bench of Ranjan Gogoi,

Hot Off The PressNews

Supreme Court: On the 40th day of the Ayodhya Title dispute hearing, Chief Justice of India Ranjan Gogoi said that the daily

Case Briefs

Supreme Court: Considering the threat perceptions of Zufar Ahmad Faruqui, Chairman, U.P. Sunni Central Waqf Board, the Court has dire ted the

Hot Off The PressNews

Supreme Court: Ram Lalla Virajman, one of the parties in the Ayodhya title dispute case, on Monday told the Supreme Court that

Hot Off The PressNews

Supreme Court: Indicating that judgment in Ayodhya dispute case is likely to be delivered before CJI Ranjan Gogoi’s retirement in November, the

Hot Off The PressNews

Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has

Hot Off The PressNews

Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has

Hot Off The PressNews

Supreme Court: When Nirmohi Akhara submitted that being the ‘shebait’ (devotee), only its lawsuit was maintainable and the case filed by deity

Hot Off The PressNews

Supreme Court: Senior counsel appearing for Nirmohi Akhara, one of the parties in the Ayodhya title dispute case, told the Supreme Court

Hot Off The PressNews

Supreme Court: On the 8th Day of the Ayodhya Title dispute hearing, Ram Lalla’s counsel, Senior Advocate CS Vaidyanathan, told the 5-judge

Hot Off The PressNews

Supreme Court: On the 7th Day of the Ayodhya Title dispute hearing, Ram Lalla’s counsel, Senior Advocate CS Vaidyanathan, told the 5-judge bench

Hot Off The PressNews

Supreme Court: On Day 6 of the Ayodhya Title dispute hearing, Senior advocate C.S. Vaidyanathan, appearing for deity Ram Lalla, told the

Hot Off The PressNews

Supreme Court: On the 5th Day of the Ayodhya Title dispute hearing, arguments on whether a temple existed at the disputed site in

Hot Off The PressNews

Supreme Court:  On the fourth day of hearing in the Ayodhya title dispute case, the counsel appearing for one of the Muslim

Hot Off The PressNews

Supreme Court: Senior Advocate K Parasaran, appearing for the Ram Lalla, one of the parties in title dispute case, has told the Supreme