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The Supreme Court observed that this was not a case where Akhil Gogoi should be allowed to be detained in custody, especially after having secured an order of discharge, rightly or wrongly.”
It is not that democracy and sovereignty are at crossroads. It is only that democratic rights have to be exercised in a lawful manner, so that order in society, which sovereignty has to uphold at all costs, is not lost.
Saket Court, Delhi: In an application filed seeking bail for Sharjeel Imam, (‘bail-applicant’) who is a JNU student alleged for
by Rahul Agarwal† and Madhav Goel††
Supreme Court: The 3-judge bench of NV Ramana, Surya Kant and Aniruddha Bose, JJ refused to grant bail to activist Akhil Gogoi
Supreme Court: The 3-judge bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ has refused to interfere with Allahabad
“Each fundamental right, be it of an individual or of a class, does not exist in isolation and has to be balanced with every other contrasting right.”
Bombay High Court: A Division Bench of T.V. Nalawade and M.G. Sewlikar, JJ. has quashed all FIRs filed against the foreign nationals
Madras High Court: G.K. Ilanthiraiyan, J., allowed a criminal petition and quashed proceedings in the criminal case filed against the petitioner protesting against
Supreme Court: In JNU student Sharjeel Imam’s plea to club all FIRs filed against him for his speech during the anti-CAA protests
Supreme Court: After the Uttar Pradesh government has knocked the door of Supreme Court, challenging the Allahabad High Court’s order regarding the
by V. Sudhish Pai†
As reported by ANI, A Division bench comprising of DN Patel CJ and C Harishanka, J. of Delhi High Court have issued
Supreme Court: A bench of SK Kaul and KM Joseph has adjourned March 23 hearing on pleas seeking removal of the crowd
Supreme Court: A bench of SK Kaul and KM Joseph, JJ has adjourned the hearing in the matter pertaining to the protests
Bombay High Court: A Division Bench of M.G. Sewlikar and T.V. Nalawade, JJ., while allowing the present petition with respect to the
Supreme Court: A bench headed by CJI SA Bobde has issued a notice to Centre and Delhi government asking it to respond
Supreme Court: A bench of SK Kaul and KM Joseph has said that the protesters at Shaheen Bagh cannot block public road and
Supreme Court: The 3-judge bench of SA Bobde, CJ and SA Nazeer and Sanjiv Khanna, JJ refused to put a stay on
Supreme Court: Refusing urgent hearing on a plea seeking to declare the Citizenship Amendment Act as constitutional, CJI S A Bobde observed