Constitutional Law Judgments
Experts CornerSiddharth R Gupta

by Siddharth R. Gupta*
Cite as: 2024 SCC OnLine Blog Exp 2

self righteousness
Case BriefsSupreme Court

Apart from the impugned order passed by Kerala High Court in the issue relating to illegal alienation of Church’s immovable properties, the Supreme Court said that the High Court crossed all the boundaries of judicial activism and judicial restraint by passing subsequent orders in the present matter, overawing the other authorities.

Op EdsOP. ED.

Indian judiciary has taken up a much-needed active role in the policies of the nation. Rather than being silent spectators to the

Case Briefs

Former Chief Justice of India, Justice P.N. Bhagwati passed away on 15.06.2017. He was 95. Appointed to the Supreme Court in July,