2023 SCC Vol. 5 Part 5
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24(2) — Lapse whether occasioned: There
Cases reported in Supreme Court Cases
2023 SCC Vol. 5 Part 4
Constitution of India — Arts. 32, 14, 19 and 21 — Challenge to judgment of Supreme Court — Maintainability: Approach and duty
2023 SCC Vol. 5 Part 3
Arbitration and Conciliation Act, 1996 — S. 29-A (as amended w.e.f. 30-8-2019) — Time-limit for making award: Time-limit stipulated in this section,
2023 SCC Vol. 4 Part 4
Constitution of India — Art. 226 — Maintainability of writ petition: A writ under Art. 226 against a private educational institute would
2023 SCC Vol. 4 Part 1
Constitution of India — Arts. 19(1)(a) & (2) and Pt. III, Preamble & Art. 51-A — Right to freedom of speech and
2023 SCC Vol. 3 Part 4
Arbitration and Conciliation Act, 1996 — S. 36 — Enforcement/Execution of arbitration award — Speed/Expedition: Necessity of speed/expedition in enforcement/execution of arbitration
2023 SCC Vol. 3 Part 3
Motor Vehicles Act, 1988 — Ss. 166, 168 and 173 — Permanent disability: Principles to be adopted by Tribunals/Courts for determination of
2023 SCC Vol. 1 Part 2
Central Goods and Services Tax Act, 2017 — S. 174(2)(c) — Scope of: First part protects any right, privilege, obligation, etc. under
2018 SCC Vol. 8 October 14, 2018 Part 5
Constitution of India — Arts. 239-AA and 145(3) — Interpretation of Art. 239-AA: Appeals on the matter need to be heard by
2018 SCC Vol. 8 October 7, 2018 Part 4
Arbitrability of copyright disputes under Indian law: This article is an attempt to analyse some interesting Indian judicial precedents with respect to
2018 SCC Vol. 8 September 28, 2018 Part 3
Constitution of India — Art. 145 — Chief Justice as master of roster — Practice and procedure: “Chief Justice” in this context
2018 SCC Vol. 5 July 7, 2018 Part 5
Administrative Law — Administrative Action — Administrative or Executive Function — Application/Non-Application of Mind: Bangalore Development Authority (BDA) without applying mind to
2018 SCC Vol. 4 May 28, 2018 Part 5
Election — Democracy and General Principles — Criminalisation of politics/Electoral Reform: Information regarding sources of income of electoral candidates/legislators and their associates
2018 SCC Vol. 4 May 21, 2018 Part 4
Contract and Specific Relief — Formation Defects — Fraud and misrepresentation — Matters required to be established: In this case, appellant-plaintiff filed
2018 SCC Vol. 3 March 28, 2018 Part 2
CENVAT Credit Rules, 2004 — S. 2(l), as existing prior to 1-4-2008 — Circular No. 97/8/2007-ST dt. 23-8-2007 issued by the Central
2018 SCC Vol. 3 March 21, 2018 Part 1
Companies Act, 2013 — Ss. 421(3) and 433 — Limitation for appeal to Appellate Tribunal: Limitation period of 45 days in S.
2018 SCC Vol. 1 January 28, 2018 Part 4
Arbitration and Conciliation Act, 1996 — S. 34 — Award — Setting aside of, when the same is allegedly contrary to public