Bringing you the Best Analytical Legal News
Supreme Court expressed that “The power to transfer investigation must be exercised in exceptional circumstances. Such powers cannot be exercised in the absence of cogent justifications.”
On 21-12-2023, the Lok Sabha passed the Chief Election Commissioner and Other Election Commissioners (Appointment, Conditions of Service and Term of Office)
Great expectations followed Justice Dr DY Chandrachud when he was elevated to the post of Chief Justice of India. As 1 year has gone by in Justice Dr Chandrachud’s 2-year tenure, one thing is clear that interesting times are afoot indeed!
Justice Vikram Nath, a fourth generation legal luminary and sitting Judge of the Supreme Court of India, is likely to become Chief Justice of India for seven months in 2027.
“Scrutiny of Judicial Process by Half Truth Knowledgeable is real danger to Rule of Law” — Justice J.B. Pardiwala at ‘2nd Justice
The makers of the Constitution of India advocated for Separation of Power and demarcated the limits, roles and functions of every organ
The Supreme Court has directed that the Chief Election Commissioner and Election Commissioners shall appointed by the President on the advice of the Committee of the Prime Minister of India, the leader of opposition in Lok Sabha and the Chief Justice of India. This will curtail the devastating effect of continuing to leave appointments in sole hands of the Executive on Fundamental Rights and values.
The Journal of Legal Studies (JLS) is National Law University Delhi’s annual student edited, peer-reviewed law journal. It seeks to
The year 2022 saw a bustling activity in the Supreme Court vis-a-vis appointments and retirements. The Collegium headed by 3 CJIs this year, oversaw new elevations and recommendations. Whereas a significant number of Judges bid farewell to their Judgeship this year as well. Read this curated piece to know how 2022 affected the judicial strength of the Supreme Court.
About College ‘Karnatak Law Society’s Raja Lakhamgouda Law College, Belagavi, one of the oldest law collegesin India and a premier institution of
by Namit Saxena†
Changing the face of the District Judiciary, institutionalising processes like listing of matters and E-filing in the Supreme Court, elevation of members of the Bar to High Courts and filling up of judicial vacancies, would be some of the key focus areas of Dr Justice DY Chandrachud as the 50th Chief Justice of India.
by Abhijith Christopher*
On 17.10.2022, it has been notified that President Droupadi Murmu has appointed Justice Dr. DY Chandrachud to be the 50th Chief Justice
This roundup contains reports on Justice NV Ramana’s retirement as the 48th CJI; Justice UU Lalit’s plan as new CJI; Rulings on Benami Property law; Unconventional families and their rights; UP CM Yogi Adityanath Hate Speech; Orders on Release of Bilkis Bano’s rapists, PM Security lapse, Pegasus Spyware; PMLA cases; Explainers; Important references to larger/Constitution Benches and ‘Know Thy Judge’ reports on Supreme Court Judges and more.
Justice Lalit , who took oath as a Supreme Court judge in 2014, has delivered over 270 judgments so far.
