Sabarimala| Questions of law can be referred to larger bench while hearing a review petition; Issues framed
Supreme Court: The 9-judge bench of SA Bobde, CJ and R Banumathi, Ashok Bhushan, L Nageswara Rao, M M Shantanagoudar, S A
9-judge bench
Sabarimala| 9-judge bench reserves order on whether a reference can be made in a review petition
Supreme Court: The 9-judge bench of SA Bobde, CJ and R Banumathi, Ashok Bhushan, L Nageswara Rao, M M Shantanagoudar, S A
Sabarimala| Can reference be made in a review petition?9-judge bench to decide along with other issues
Supreme Court: A nine-judge Constitution bench of the Supreme Court will hear on February 6 argument on the issue whether the court
Sabarimala| SG tells the Court that issues can be framed in chambers; SC to hear the matter on Thursday
Supreme Court: The nine-judge bench of Supreme Court will hear the Sabarimala matter again on Thursday after hearing the matter today. Solicitor
Sabarimala| Hearing before the 9-judge bench to conclude in 10 days
Supreme Court: A three-judge bench of the Supreme Court, headed by CJI Sharad Arvind Bobde has fixed a 10-day period for concluding
9-judge bench declares privacy as a Fundamental Right; Information, family life, sexual orientation are all part of Privacy [Judgment]
Supreme Court: In a landmark judgment that will remain law for years to come, the 9-judge bench of J.S. Khehar, CJ and
BREAKING| 9-judge Constitution bench unanimously declares Privacy as a Fundamental Right
Supreme Court: In the landmark verdict, the 9-judge Constitution bench has declared that the Right to Privacy is a part of Article
Right to Privacy hearing: 15 big takeaways from the Union & States’ submissions
The 9-judge bench of J.S. Khehar, CJ and J. Chelameswar, S.A. Bobde, R.K. Agrawal, R.F. Nariman, A.M. Sapre, Dr. D.Y. Chandrachud, S.K.
‘Right to privacy’ hearing rescheduled in the light of President-elect’s swearing in ceremony tomorrow
On 24.07.2017, it was notified that the Constitution Bench will not be sitting on 25.07.2017 in the light of the swearing in
Right to Privacy Hearing: 12-Point cheat sheet
The 9-judge bench of J.S. Khehar, CJ and J. Chelameswar, S.A. Bobde, R.K. Agrawal, R.F. Nariman, A.M. Sapre, Dr. D.Y. Chandrachud, S.K.
9-judge bench Right to Privacy hearing concludes; Judgment reserved
Supreme Court: The 9-judge bench of J.S. Khehar, CJ and J. Chelameswar, S.A. Bobde, R.K. Agrawal, R.F. Nariman, A.M. Sapre, Dr. D.Y.
BREAKING| Aadhaar: 9-judge bench to hear the Right to Privacy Issue tomorrow
Supreme Court: The 5-judge bench of J.S. Khehar, CJ and J Chelameswar, SA Bobde, DY Chandrachud & Abdul Nazeer, JJ referred the
9-judge bench upholds the validity of entry tax imposed on goods imported from other States
Supreme Court: Writing down a long judgment of 883 pages, the 9-judge bench, by a 7:2 majority, upheld the validity of the