Bringing you the Best Analytical Legal News
The Supreme Court noted that the guidelines for conducting trial against persons who are deaf and mute, but otherwise of sound mind to commit a heinous offence, were not laid down by the Court.
“If we were to issue interim mandatory injunction in such like cases, it might set a bad precedent in law that would enable the States to flout fiscal policies and still successfully claim additional borrowings.”
Rule 24(4) of the Rajasthan Police Subordinate Service Rules, 1989 provides that “no candidate shall be eligible for appointment to the service who has more than two children on or after 01-06-2002”.
Supreme Court directed that the cost be deposited with the Supreme Court Middle Income Group Legal Aid Services
Justice Surya Kant embarked on a remarkable journey that saw him rise from humble beginnings to being the Judge of the Punjab and Haryana High Court, Chief Justice of High Court of Himachal Pradesh and ultimately the Judge of the Supreme Court of India.
Supreme Court opined that the interpretation, spirit and object of the Ceiling Act as envisaged during enactment and juxtaposed against the regressive impact experienced in different States as indicated in Statement of Objects and Reasons of the Repeal Act required authoritative determination of related issues by a Larger Bench.
by Ritu Singh†
President is pleased to appoint the following Judges as the Judges of the Supreme Court of India: Justice Surya Kant, Chief Justice
The Collegium considers that the following two persons are deserving and suitable in all respects for being appointed as Judges of the