Bringing you the Best Analytical Legal News
2023 was the year of landmark decisions, it kickstarted with Demonetisation verdict; Appointment of Election Commissioners; same sex marriage verdict and went onto settling the tussle between Delhi LG and CM. The mega Maharashtra political crisis was also decided and finally the decision on Abrogation of Article 370 was pronounced.
This year was very busy for the Supreme Court’s Constitution Bench as it dealt with the maximum number of cases and decided major matters like Article 370; Same sex marriage; Maharashtra political crisis; and more
The piece delves into Chief Justice DY Chandrachud’s deep analysis of the history of Jammu and Kashmir, how the State did not possess ‘sovereignty’ and temporary status of Article 370 and validity of the Jammu and Kashmir (Reorganisation) Act, 2019.
Among the three judgments, one was authored by Dr. DY Chandrachud, CJI on behalf of himself, BR Gavai and Surya Kant, JJ., while Justice Justice Kaul and Khanna, J. authored separate but concurring judgments.
The hearing of the matter began on 02-08-2023 and was concluded on 05-09-2023.
The hearing of the matter will begin from 02-08-2023. Here is all you need to know about the Article 370 of the Constitution case.
“This is clearly a case of publicity interest litigation for the petitioners only to get their names in press.”
♦ Did you know? In the year 2020, All the Constitution bench verdicts were unanimous with no dissenting opinion. 9 out of
Supreme Court: The Centre has told a 3-judge bench of NV Ramana, R Subhash Reddy and B R Gavai, JJ that a
TOP STORIES COVID-19 No train or bus fare to be charged from migrant workers; SC issues interim directions SC takes suo motu
Supreme Court: A 3-judge bench of NV Ramana, R. Subhash Reddy and BR Gavai, JJ has constituted a three-member committee to look
Supreme Court: The Court has reserved its order on a batch of petitions seeking restoration of 4G internet services in Jammu and
Supreme Court: The 5-judge Constitution bench of NV Ramana, SK Kaul, R. Subhash Reddy, BR Gavai and Surya Kant, JJ has refused
Supreme Court: The 3-judge bench of Arun Mishra, Vineet Saran and MR Shah, JJ has issued a notice to the Jammu and
Supreme Court: A bench headed by Justice Arun Mishra has issued a notice to the Jammu and Kashmir administration on the plea
Supreme Court: Justice Mohan Shantanagoudar on Wednesday has recused from hearing the plea of former Jammu and Kashmir Chief Minister Omar Abdullah’s
Supreme Court: A petition has been filed in the Supreme Court challenging the detention of former Jammu and Kashmir Chief Minister Omar
“While the mountains of Himalayas spell tranquillity, yet blood is shed every day.” Supreme Court: In a major verdict, the 3-judge bench
Supreme Court: The 3-judge bench of N V Ramana, R Subhash Reddy, and B R Gavai, JJ has reserved the judgment on a
Supreme Court: The Court has sought Centre’s response on a PIL seeking direction from the Government to immediately restore high-speed internet services