Thought the Aadhaar issue was over with K.S. Puttaswamy judgment? Not yet. Here’s why
Supreme Court: On September 26, 2019, the 5-judge bench of former CJ Dipak Misra and A.K. Sikri, A.M. Khanwilkar, Dr D.Y. Chandrachud
Appoinments
Rules made under S. 184 of Finance Act struck down; Centre to make new Rules for appointment to Tribunals [Full Report]
Supreme Court: The 5-judge Constitution Bench of Ranjan Goigoi, CJ and NV Ramana, Dr. DY Chandrachud, Deepak Gupta and Sanjiv Khanna, JJ