Euthanasia Judgment
Case BriefsSupreme CourtSupreme Court (Constitution/Larger Benches)

5-Judge Constitution Bench in a miscellaneous application filed to seek modifications of guidelines prescribed in 2018 Euthanasia Judgment, viewed that the guidelines need modifications. Thus, simplified the process for passive euthanasia.

Legal RoundUpSupreme Court Roundups

This roundup revisits the analyses of Supreme Court’s judgments/orders on constitutionality of Demonetisation; Freedom of Speech of Ministers; Guidelines to withhold life support of a terminally ill patients; Tussle between Delhi Government and Centre, and more. It also covers reports on Justice SA Nazeer’s retirement; the career trajectory & important decision of Justice CT Ravikumar; Explainers on important law points; five ‘Did You Know’ facts; Cases Reported in SCC Weekly in the month of January; and a throwback from SCC Archives.

Hot Off The PressNews

5-Judge Constitution Bench of SC was hearing application to modify guidelines prescribed in 2018 Euthanasia Judgment and viewed that the guidelines need modifications. Thus, simplified the process for passive euthanasia. A detailed order with specific directions is awaited.

Case BriefsForeign Courts

Supreme Court of Ireland: While deliberating on a somber appeal of “life or death”, filed by the parents of a boy (hereinafter

Op EdsOP. ED.

by Achal Gupta*

Case BriefsHigh Courts

Madras High Court: The Bench comprising of N. Kirubakaran and Abdul Quiddhose, JJ. dealt with a petition in which father (i.e. petitioner)

Case BriefsSupreme Court

Supreme Court: “Why should I fear death? If I am, then death is not. If death is, then I am not. Why

Hot Off The PressNews

Supreme Court: The 5-judge Constitution bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar, Dr. DY Chandrachud and Ashok Bhushan,

Case BriefsForeign Courts

Supreme Court of Appeal of South Africa: While deciding the present case wherein the legality of an order by the High Court