Section 43D (5) of UAPA
Case BriefsSupreme Court

Supreme Court observed that “mere delay in trial pertaining to grave offences as one involved in the instant case cannot be used as a ground to grant bail.”

2024 SCC Vol. 1 Part 1
Cases ReportedSCC Weekly

Advocates Act, 1961 — Ss. 16 and 23(5) — Designation of Advocates as Senior Advocates — Validity of: The classification of advocates

Law Reports and Law Reporting
OP. ED.SCC Journal Section Archives

by Justice N.V. Ramana†

Events/WebinarsNews

EBC brings Saurabh Bindal’s book on “OBSCENITY: Prevention, Law & Practice

Cases ReportedSCC Weekly

Arbitration and Conciliation Act, 1996 — S. 36 — Enforcement/Execution of arbitration award — Speed/Expedition: Necessity of speed/expedition in enforcement/execution of arbitration

New releasesNews

SCC Pre 69 Volumes were released by the Chief Justice of India, Justice NV Ramana on August 10, 2022 at The Claridges,

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

2022 SCC Volume 4 Part 4 encapsulates, a very interesting decision of the Supreme Court in Brijmani Devi v. Pappu Kumar, (2022)

SCC Part
Cases ReportedSCC Weekly

2022 SCC Volume 4 Part 3, consists a very pertinent decision of the Supreme Court wherein it was held  that it cannot

SCC Part
Cases ReportedSCC Weekly

In 2022 SCC Volume 4 Part 2, read this very pertinent matter of the Supreme Court wherein it was decided whether culpable

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

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

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

Cases ReportedSCC Weekly

In Part 3 of Volume 3, read the Supreme Court decision in Jaypee Kensington Boulevard Apartments Welfare Association v. NBCC (India) Ltd.,(2022)