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On the question of reference, the coram on 17-02-2023 had stated that the matter could not be decided in isolation and divorced from the facts of the case and same needed to be decided along with the merits of the case.

Law School NewsLive Blogging

The Asia Chapter of the 2022 CLEA Mooting Competition will commence with the National Round for India, Sri Lanka and Bangladesh. It

Law School NewsLive Blogging

The National Law Institute University’s Alternative Dispute Resolution Cell, which was constituted in 2007, has, since its inception, had the vision to

Cases ReportedSCC Archives

In Union of India v. W.N. Chadha,1993 Supp (4) SCC 260, the bench of S. Ratnavel Pandian and K. Jayachandra Reddy, JJ explained the exclusion of the application of the principle of audi alteram partem in relation to an accused at the stage of investigation.

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Address delivered by Hon’ble Mrs. Justice B.V. Nagarathna, Judge, Supreme Court of India at the Release ceremony of the  of Supreme Court

Events/WebinarsNew releasesNews

SCC is proud to announce that the launch of SCC Pre 69 will take place on 10th August. The Chief Guest for

Cases ReportedSCC Weekly

The bench of GS Singhvi and AK Ganguly, JJ, in Kranti Associates Private Limited v. Masood Ahmed Khan, (2010) 9 SCC 496,

SCC Part
Cases ReportedSCC Weekly

In 2022 SCC Volume 4 Part 1, read a very interesting case, wherein the grievance of the builder was that out of

Cases ReportedSCC Weekly

Read four articles and nine significant decisions of Supreme Court in Part 5 of 2022 SCC Volume 3. Appointment of Arbitrators: In

Legal RoundUpSupreme Court Roundups

Most Read story of the Month Producing false/fake certificate is a grave misconduct; Dismissal of service justified in such cases “The question

Cases ReportedSCC Weekly

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

Cases ReportedSCC Weekly

In 2022 SCC Volume 3 Part 2, read a very interesting case wherein a case where a Constable’s name was recommended by

Cases ReportedSCC Weekly

In a pertinent decision, Supreme Court while rejecting claim for interest the compared it to the Shakespearean character Shylock and remarked, “…the

Cases ReportedSCC Weekly

In 2022 SCC Volume 2 Part 4, read a very interesting decision, wherein a death row convict subjected a 5-year-old girl to

Cases ReportedSCC Weekly

Central Goods and Services Tax Act, 2017 — Ss. 54 and 2(59) — Refund of unutilised input tax credit (“ITC”) — Restriction

Cases ReportedSCC Weekly

Arbitration and Conciliation Act, 1996 — Ss. 31(7)(a), 28 and 34 — Award of interest: Arbitrator cannot award interest contrary to the

Law School NewsLive Blogging

The National Law University Odisha is pleased to welcome you to the live blogging of the Virtual Oral Rounds of 9th Bose

Cases ReportedSCC Weekly

In this part read a very important matter, wherein a relative committed rape on the prosecutrix and none of the family members

Law School NewsLive Blogging

Greetings Everyone! Symbiosis Law School, Hyderabad welcomes you to the  Symbiosis Law School, Hyderabad 6th National Moot Court Competition, 2022 live blog. The

Law School NewsLive Blogging

Welcome to the 13th NLU Antitrust Law Moot Court Competition, 2022 organized by National Law University, Jodhpur. The Competition is scheduled from