supreme court june 2023
Legal RoundUpSupreme Court Roundups

The month of June was a vacation month for the Supreme Court. The Vacation Benches, nevertheless, assembled to pass some orders in important and urgent matters. The retiring judges of the Supreme Court also delivered some important judgments. This roundup covers reports on these judgments and orders and some special posts on the Judges, the Never reported Judgments, interesting cases from SCC Archives, and more.

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Case BriefsSupreme Court

The Allahabad High Court had directed the Astrology Department of Lucknow University to determine if the alleged rape victim is a Mangalik, after the accused refused to marry her due to her Mangal Dosh.

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On May 11, 2021, Madhya Pradesh High Court has partially modified it’s May 6th Order wherein it had issued directions as to

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Supreme Court:  Refusing to hear the mentioning, Court has asked lawyer-cum-petitioner Mohan Babu Agrawal to approach the regular bench of the Supreme

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Supreme Court: After the Uttar Pradesh government has knocked the door of Supreme Court, challenging the Allahabad High Court’s order regarding the

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Supreme Court: The Constitution bench of 5 judges belonging to 5 different faiths started hearing the Triple Talaq matter on 11.05.2017. The

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On 08.05.2017, the final list of the matters to be listed for hearing during summer vacation before the vacation bench was notified. During

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As per the Circulars dated 05.05.2017, the Constitution bench of 5-judges will hear the below mentioned matters during summer vacations that are commencing