Constitutional Bench

preventive detention grounds of detention ambiguous
Cases ReportedNever Reported Judgments

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on the Preventive Detention Act, 1950.

addressing asymmetry in arbitrator appointments
Experts CornerShardul Amarchand Mangaldas

by Shruti Sabharwal† and Ujval Mohan††
Cite as: 2023 SCC OnLine Blog Exp 65

Free for All
Op EdsOP. ED.

by K. Vaitheeswaran*

Case BriefsHigh Courts

Delhi High Court: Prathiba M. Singh, J., while citing the scope of Right to Privacy and Right to be Forgotten granted interim

Case BriefsSupreme Court

Supreme Court: In the PIL that sought for possible structural reforms in the Indian Judicial System, the bench of T.S. Thakur, CJ,