Ayodhya hearing|Both Hindus & Muslims have always called the disputed site a ‘Janmasthana’: Ram Lalla’s counsel
Supreme Court: Senior Advocate K Parasaran, appearing for the Ram Lalla, one of the parties in title dispute case, has told the Supreme
Ayodhya
Ayodhya hearing| SC seeks evidence of possession of Ramjanmabhumi from Nirmohi Akhara
Supreme Court: The Court has sought evidence of possession of Ramjanmabhumi from Nirmohi Akhara, after it contended that it had lost the
Ayodhya hearing| No Muslim has entered the disputed land since 1934: Nirmohi Akhara
Supreme Court: On Day 1 of the day-to-day hearing in the Ayodhya land dispute, Nirmohi Akhara, told the 5-judge bench of Ranjan
Ayodhya Dispute: SC to take a call on live streaming of proceedings
Supreme Court: The Court has agreed to consider the live streaming of the proceeding in the Ayodhya land dispute case after deliberation and
Ayodhya Dispute: SC to hold day-to-day hearing from Aug 6 after Mediation Committee ‘fails’
Supreme Court: After the the Justice F.M. Ibrahim Kalifulla led Mediation Committee submitted the mediation report before the 5-judge bench of Ranjan
Ayodhya Dispute: SC extends mediation date till July 31; Daily hearing before 5-judge bench from Aug 2
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
Ayodhya dispute: SC seeks fresh status report on mediation proceedings
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
Ayodhya Dispute: Nirmohi Akhara moves SC against Centre’s plea to release excess land to original owners
Supreme Court: Nirmohi Akhara, one of the parties in the Ayodhya title dispute case, has filed an application in the Supreme Court,
Ayodhya Dispute to be settled by a ‘confidential’ Court monitored mediation; No Gag order passed [Full Report]
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
Should Ayodhya dispute be decided by mediation? SC reserves order
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has said
Should Ayodhya dispute be decided by mediation? SC to decide on March 6 [Full Report]
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ said that it
Ayodhya Matter adjourned to Jan 29 after Justice UU Lalit recuses himself from the case
Supreme Court: After Justice UU Lalit recused himself from the Ram Janmabhoomi-Babri Masjid land dispute title case famously known as the Ayodhya dispute,
Ayodhya matter: Appropriate bench to fix the date of hearing on Jan 10
Supreme Court: In a hearing that lasted for less than a minute, the bench comprising Ranjan Gogoi, CJ and S K Kaul, J
Ram Mandir Babri Masjid| Ayodhya matter not to be referred to larger bench; matter not barred by res judicata in Ismail Faruqui case either: SC
Supreme Court: The Bench comprising of CJ Dipak Misra and Ashok Bhushan and S. Abdul Nazeer, JJ., by a majority of 2:1, held
Ram Mandir Babri Masjid | Shia Waqf Board to SC: Want to settle the dispute by peace
Supreme Court: The 3-Judge Bench comprising of CJI Dipak Misra, Ashok Bhushan, and S. Abdul Nazeer JJ. resumed with the proceedings on
Ayodhya Matter: We are beyond 1992-93. All that remains is a title dispute over property: Harish Salve
Supreme Court: In the Ram Janamabhoomi-Babri Masjid dispute, famously known as the Ayodhya matter, Senior Advocate Raju Ramchandran, appearing for Sunni Waqf Board
Ayodhya Matter: “Don’t talk nonsense”, “You are talking nonsense”, Rajeev Dhavan & ASGs engage in war of words
Supreme Court: When the 3-judge Bench of Dipak Misra, CJI and Ashok Bhushan and S.A. Nazeer, JJ assembled to hear the Ram Janamabhoomi-Babri
Ayodhya Matter: All intervention applications dismissed; Registry directed not to entertain any intervention application
Supreme Court: The 3-judge bench of Dipak Misra, CJ and Ashok Bhushan and SA Nazeer, JJ dismissed all the intervention applications filed
Ayodhya Matter: SC refuses to defer the matter till 2019; fixes Feb 8, 2018 as next date of hearing
Supreme Court: Fixing the next hearing on 08.02.2018, the 3-judge bench of Dipak Misra, CJ and Ashok Bhushan and SA Nazeer, JJ
Ayodhya Matter: SC gives 3 months time for translation of Historic documents; Matter to be heard on Dec 5
Supreme Court: The 3-judge bench of Dipak Misra, Ashok Bhushan and SA Nazeer, JJ allowed 3-months time for the translation of the