minister
Case BriefsSupreme CourtSupreme Court (Constitution/Larger Benches)

The issue emerged after SP leader Azam called the unfortunate incident of 2016 gang-rape of a minor and her mother in Uttar Pradesh a “political conspiracy only and nothing else”. V Ramasubramanian, J delivered the verdict for himself and SA Nazeer, AS Bopanna, BR Gavai, JJ, however, BV Nagarathna, J, while agreeing with the reasoning and conclusions arrived at by the majority on certain questions referred, went on to lend a ‘different perspective’ on some issues.

Case BriefsTribunals/Commissions/Regulatory Bodies

Telecom Disputes Settlement & Appellate Tribunal (TDSAT): A Division Member Bench of Shiva Kirti Singh (Chairperson), J., A.K. Bhargava, Member, partly allowed

Case BriefsSupreme Court

Supreme Court: The five-Judge Constitution Bench comprising of CJ Dipak Misra, A.K Sikri, A.M Khanwilkar, Dr D.Y. Chandrachud and Ashok Bhushan JJ.,