larger bench Archives

Is it necessary to mention in FIR any one or more offences described under S. 2(b) of UP Gangsters Act? Allahabad HC refers issue to Larger Bench

“Court must strive to so interpret the statute as to promote and advance the object and purpose of the enactment. For this purpose, where necessary the Court may even depart from the rule that plain words should be interpreted according to their plain meaning and there need no meek and mute submission to the plainness of the language.”

Case Briefs High Courts

Whether RCCIIT amenable to writ jurisdiction? Calcutta High Court refers ‘issue of maintainability’ to Larger Bench

The Calcutta High Court referred the issue to a larger bench in order to ensure judicial discipline and uniformity.

Case Briefs High Courts

Can scheme for compassionate appointments adopted by Regional Rural Banks operate retrospectively? Allahabad HC refers to Larger Bench

“Compassionate appointment is never a part of service condition of any employee or a vested right”

Case Briefs High Courts

Del HC | Whether once a bench of SC has doubted correctness of an earlier bench of co-equal strength, and referred the issue to a larger bench, Courts lower in hierarchy should continue to follow earlier decision – Is it debatable?

Delhi High Court: C. Hari Shankar, J. observed that, The question of whether, once a bench of the Supreme Court has doubted

Case Briefs High Courts

[Narada Scam Case] Cal HC | Interim bail to TMC leaders followed by arguments on maintainability and constitution of larger Bench

Calcutta High Court: The Full Bench of Rajesh Bindal, C.J.(A), I.P. Mukerji, Harish Tandon, Soumen Sen, Arijit Banerjee, JJ., on 28-05-2021 granted

Case Briefs High Courts

Del HC | Merely because triple talaq has been declared to be void and illegal, it does not mean that legislature could not have made continuation of such practice an offence

Delhi High Court: A Division Bench of Vipin Sanghi and Rajnish Bhatnagar, JJ., in regard to Triple Talaq observed that, Prima facie it

Case Briefs High Courts

Bom HC | Applicability of appropriate rules to employee on probation: Questions framed for referral to larger bench

Bombay High Court: Manish Pitale, J., referred questions of seminal importance for consideration of a larger bench. One significant question in the present

Case Briefs High Courts

Madras HC | In view of the conflict around the issue of applicability of TDS on interest in Motor Accident Claims, matter referred to a Larger Bench for resolution

Madras High Court: In the instant case where the issue revolved around the applicability of TDS on interest in Motor Accident Claims;

Hot Off The Press News

Sabarimala| 9-judge bench to start hearing the matter from January 13

Supreme Court: A nine-judge Constitution bench headed by Chief Justice S A Bobde will hear from January 13 the issue of allowing

Case Briefs High Courts

Cal HC | Can a “witness” in course of investigation be compelled to give voice samples? — 3 questions referred to larger Bench

Calcutta High Court: Rajasekhar Mantha, J., has referred to three important questions, which in the Court’s opinion are required to be settled by

Case Briefs Supreme Court (Constitution/Larger Benches)

Sabarimala Review Petitions NOT referred to a larger bench, but kept pending. Here’s what Supreme Court has actually held

Supreme Court: The 5-judge Constitution Bench of Ranjan Gogoi, CJ and RF Nariman, AM Khanwilkar, DY Chandrachud and Indu Malhotra, JJ has

Case Briefs Supreme Court

Ram Mandir Babri Masjid| Ayodhya matter not to be referred to larger bench; matter not barred by res judicata in Ismail Faruqui case either: SC

Supreme Court: The Bench comprising of CJ Dipak Misra and Ashok Bhushan and S. Abdul Nazeer, JJ., by a majority of 2:1, held

Case Briefs High Courts

SCC Times

larger bench

Is it necessary to mention in FIR any one or more offences described under S. 2(b) of UP Gangsters Act? Allahabad HC refers issue to Larger Bench

Whether RCCIIT amenable to writ jurisdiction? Calcutta High Court refers ‘issue of maintainability’ to Larger Bench

Can scheme for compassionate appointments adopted by Regional Rural Banks operate retrospectively? Allahabad HC refers to Larger Bench

Del HC | Whether once a bench of SC has doubted correctness of an earlier bench of co-equal strength, and referred the issue to a larger bench, Courts lower in hierarchy should continue to follow earlier decision – Is it debatable?

[Narada Scam Case] Cal HC | Interim bail to TMC leaders followed by arguments on maintainability and constitution of larger Bench

Del HC | Merely because triple talaq has been declared to be void and illegal, it does not mean that legislature could not have made continuation of such practice an offence

Bom HC | Applicability of appropriate rules to employee on probation: Questions framed for referral to larger bench

Madras HC | In view of the conflict around the issue of applicability of TDS on interest in Motor Accident Claims, matter referred to a Larger Bench for resolution

Sabarimala| 9-judge bench to start hearing the matter from January 13

Cal HC | Can a “witness” in course of investigation be compelled to give voice samples? — 3 questions referred to larger Bench

Sabarimala Review Petitions NOT referred to a larger bench, but kept pending. Here’s what Supreme Court has actually held

Ram Mandir Babri Masjid| Ayodhya matter not to be referred to larger bench; matter not barred by res judicata in Ismail Faruqui case either: SC

Bombay HC refers matter pertaining to parole of a rape convict to larger bench in light of distinct decisions

Encounter Killings: Larger bench to hear NHRC’s plea seeking direction for mandatory information by all States

Matter relating to designation of Senior Advocates in the Supreme Court referred to larger bench