Cases reported

In this part, read three really interesting Articles along with some very carefully analysed decisions of the Supreme Court by our editors.

In Part 1 Volume 10 of 2021, read Supreme Court’s decision in Supertech Ltd. v. Emerald Court Owner Resident Welfare Assn., (2021)

Criminal Procedure Code, 1973 — S. 156(3) and Ss. 200 to 204 and S. 438: Power of Magistrate under S. 156(3) to

2021 SCC Vol. 8 Part 2 In this part read some very interesting decisions delivered by the Supreme Court expertly analysed by

2021 SCC Vol. 8 Part 1 In Part 1 of Volume 8 read this seminal decision on the validity of ‘Maratha Reservation’

2021 SCC Vol. 7 Part 4 Contingent Claims and Liabilities: The Insolvency & Bankruptcy Code, 2016 does not seem to provide any

Courts, Tribunals and Judiciary — Courts, Tribunals and Special Courts — Tribunals: Extensive directions issued by Supreme Court relating to selection, appointment,

In Part 1 of Volume 7, read this very interesting article titled: Personal Guarantors of Corporate Debtors Finally in the Net of

2021 SCC Vol. 6 Part 3 In this part read a very interesting decision delivered by the Supreme Court expertly analysed by

Civil Procedure Code, 1908 — Or. 41 Rr. 27 to 29: Order for taking additional evidence in appeal without following procedure under

2021 SCC Vol. 5 Part 1 In this part read a very interesting decision delivered by the Supreme Court running into over

2021 SCC Vol. 4 Part 3 Arbitration and Conciliation Act, 1996 — Pt. II and S. 20 — Law of arbitration/curial law/seat

Foreword to Anomalies in Law and Justice: A tribute to Justice Raveendran and an introduction to the book “Anomalies in Law &

SCC Issue dated April 14th, 2021 (Vol. 3 Part 5) In this part read a very interesting article Existence and Mortgageability of