constitution (one hundred and sixth amendment) act 2023
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On 28-9-2023, the Ministry of Law and Justice notified the Constitution (One Hundred and Sixth Amendment) Act, 2023 to further amend the Constitution of India.

Case BriefsSupreme Court

Supreme Court held that there is neither illegality associated with the establishment of the Delimitation Commission, nor anything illegal about the exercise of delimitation of the constituencies undertaken by it.

Case BriefsSupreme Court

Supreme Court: In a big relief to the 12 BJP MLAs who were suspended by the Maharashtra Legislative Assembly, by resolution dated

Case BriefsSupreme Court

“To hold that a Member of the Legislative Assembly stood disqualified even before he was convicted would grossly violate his substantive right to be treated as innocent until proved guilty.”

Case BriefsHigh Courts

Madhya Pradesh High Court: A Division Bench of Ajay Kumar Mittal, CJ and Vijay Kumar Shukla, J., dismissed the Public Interest Litigation 

Case BriefsHigh Courts

Chhattisgarh High Court: Goutam Bhaduri, J., while dismissing the present petition held that, Legislature has before it a full panoply of legislative powers

Case BriefsSupreme Court

Supreme Court: A Bench comprising of A.K. Sikri, Ashok Bhushan and S. Abdul Nazeer, JJ. dismissed a set of appeals filed against the