Constitution Bench 2022 Roundup
Legal RoundUpSupreme Court Roundups

The year 2022 has seen formation of multiple Constitution Benches and its hearings, wherein out of pending 498 Constitution Bench matters, 25

Delhi High Court
Case BriefsHigh Courts

The conviction and sentence awarded to a man in 2003 for culpable homicide not amounting to murder has been set aside by the Delhi High Court more than 19 years after the appeal was filed, due to the persistent inability to locate or reconstruct the trial court record.

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: A Division Bench of Mukta Gupta and Mini Pushkarna, JJ. upheld the impugned conviction order considering the accused has

Case BriefsHigh Courts

Karnataka High Court: M Nagaprasanna J. allowed the petition and quashed the impugned order and remitted the matter back to Sessions Judge

Case BriefsHigh Courts

Punjab and Haryana High Court: Avneesh Jhingan, J. dismissed the petition on the grounds discussed below. The facts of the case are

Case BriefsHigh Courts

Karnataka High Court: Alok Aradhe, J. dismissed a petition filed under Articles 226 and 227 of the Constitution of India with respect

Case BriefsHigh Courts

Bombay High Court: Sadhana S. Jadhav, J. dismissed an appeal filed against the Judgment of the Additional Sessions Judge whereby the appellant was

Case BriefsHigh Courts

Bombay High Court: A Division Bench comprising of S.B. Shukre and S.M. Modak, JJ. allowed a set of criminal appeals filed against the

Case BriefsSupreme Court

Supreme Court: Navin Sinha, J. speaking for Ranjan Gogoi,  J. and himself and K.M. Joseph, J. dismissed an appeal, which if not

Case BriefsHigh Courts

Bombay High Court: A Division Bench comprising of B.R. Gavai and Sarang V. Kotwal, JJ. dismissed an appeal filed against the judgment