Know why Supreme Court overturned Punjab and Haryana HC decision in IAS Ashok Khemka’s PAR case
Supreme Court found that the Accepting Authority (Haryana CM) had met the timelines prescribed under Rule 5(1) of the PAR Rules.
Justice Vikram Nath
Celebratory firing during marriage ceremonies has disastrous consequences; SC alters conviction u/s 302 to S. 304 Part II IPC
The convict opened fire in a marriage ceremony without taking reasonable measures for safety, which led to the unfortunate demise of the deceased.
2013 Narendra Dabholkar Murder | SC refuses to interfere with Bombay HC’s order discontinuing Court monitored probe
Bombay High Court had discontinued the Court monitored probe into 2013 murder of physician and activist Narendra Dabholkar.
“No repeated or severe blows inflicted upon mother-son duo”; Supreme Court sets aside conviction under Section 307 IPC
The Court modified the sentence imposed and found the convicts guilty under Sections 323 and 324 of the IPC.
Know Thy Judge | Supreme Court of India: Justice Vikram Nath
Justice Vikram Nath, a fourth generation legal luminary and sitting Judge of the Supreme Court of India, is likely to become Chief Justice of India for seven months in 2027.
Adani power entitled to Change in Law for 100% of contracted capacity which is 70% of installed capacity of Phase IV extension of Mundra Project: Supreme Court
The Supreme Court opined that it is unjust on the part of Haryana Utilities to say that 70% of the installed capacity should be further bifurcated and the Change in Law benefit should be restricted only to 70% of the installed capacity.
Rs. 2 Crores compensation for a bad haircut? Maybe! But not in absence of material supporting claim of loss suffered; Supreme Court asks NCDRC to decide matter afresh
In the case at hand, the woman had sought Rs. 3 Crores compensation, claiming that as a result of the bad haircut, she could not continue to lead her normal busy life as she no longer looked pretty; she had to face great humiliation and embarrassment; her career in the world of modelling was completely shattered; she went into a state of depression. NCDRC had awarded her Rs. 2 Crore compensation but without any material being produced by the woman to quantify the compensation.
Know Thy Judge | Justice Vikram Nath
by Ritu Singh†
Explained| Res judicata: Question of fact or law or mixed question of law and fact? Can it be decided as a preliminary issue?
Supreme Court: In an important ruling on Res Judicata, the 3-judge bench of Dr. DY Chandrachud*, Vikram Nath and Hima Kohli, JJ
Gujarat HC | Justice Vikram Nath appointed to be the Chief Justice
President appoints Justice Vikram Nath, Judge of the Allahabad High Court to be the Chief Justice of the Gujarat High Court with
SC Collegium recommends Appointment of Justice Vikram Nath as Chief Justice of Andhra Pradesh HC
Andhra Pradesh High Court: Justice Vikram Nath, Judge, Allahabad High Court as Chief Justice in Andhra Pradesh High Court Justice Vikram Nath is