“With sorrow—for this Court, but more, for the many millions of American women…we dissent.” Read SCOTUS dissent on Right to Abortion case
“After today, young women will come of age with fewer rights than their mothers and grandmothers had”.
Stare Decisis
SCOTUS| United States’ Constitution does not confer any right to abortion; Roe v. Wade overruled after 49 years
Supreme Court of The United States: In a far-reaching decision concerning an American woman’s right to abortion, the Court held that the
Dismissal of SLP by reasoned order would not attract doctrine of merger but will be binding on all courts/tribunals in India
Supreme Court: Explaining the doctrine of merger in case of dismissal of Special Leave Petitions (SLPs), the bench of L. Nageswara Rao
SCOTUS | Louisiana’s Act 620 declared unconstitutional as it imposes a severe burden on women for access to abortion
Supreme Court of the United States: While looking into the validity of Louisiana’s Act 620 laying out certain laws for abortion, the
Per Incuriam – An Analysis
by Karl Shroff*
Decree or Order of Supreme Court in exercise of its extraordinary power does not lay down precedent for subordinate courts
Rajasthan High Court: The division bench comprising of Atul Kumar Jain and Govind Mathur, JJ, on reference of the matter by the