Bringing you the Best Analytical Legal News
In the instant case, the City Manager of Port Huron, Michigan, blocked a Facebook user for expressing his displeasure at the city’s approach to Covid-19 pandemic.
The aim to enshrine the right to abortion in the French Constitution which gained impetus after SCOTUS overruled Roe v. Wade in 2022 was finally fulfilled with 780 MPs favouring the inclusion.
In a unanimous verdict, the SCOTUS held that power to enforce Section 3 of 14th Amendment to the US Constitution against federal officeholders and candidates, lies with the Congress rather than the States.
In a fierce dissent to the majority decision of allowing a wedding website designer to decline services to same-sex couples, 3 SCOTUS Judges pointed out that US Constitution contains no right to refuse service to a disfavoured group and cautioned that this decision may negatively impact not only the LGBTQ+ community, but also interracial couples in future.
The Court with a ratio of 6:3 protected the First Amendment right of the petitioner who believes in heterosexual marriages only.
In a scathing dissent, the Judges observed that in holding that race can no longer be used in a limited way in college admissions to achieve critical benefits, the Majority has rolled back decades of precedent and momentous progress.
SCOTUS majority was of the view that Harvard’s and UNC’s admissions programs lack sufficiently focused and measurable objectives warranting the use of race and unavoidably employ race in a negative manner.
Affirming the decision of the Court of Appeals (2nd Circuit), the Court with a ratio of 7:2 held that first fair use factor as under 17 US Code §107(1) favours Lynn Goldsmith and not AWF.
SCOTUS unanimously held that the plaintiffs failed to allege that the social media sites had intentionally provided any substantial aid or systemically assisted ISIS, which directly led to the Reina Nightclub terror attack.
Supreme Court of The United States (SCOTUS): While deciding the instant petition wherein the Maine Department of Education (hereinafter the Department) was
Supreme Court of The United States (SCOTUS): In a decision that is being touted as a setback in the fight against climate
Supreme Court of The United States: While deliberating upon the instant matter, wherein the petitioner lost his job as a high school
“Question of firearm regulation presents a complex problem—one that should be solved by legislatures rather than courts”.
Supreme Court of The United States: In a crucial decision, the SCOTUS while deliberating upon New York’s “proper cause” requirement to possess
“After today, young women will come of age with fewer rights than their mothers and grandmothers had”.
Supreme Court of The United States: In a far-reaching decision concerning an American woman’s right to abortion, the Court held that the
Supreme Court of the United States (SCOTUS): Elena Kagan, J. has clarified that a party challenging arbitration does not need to prove
by Wasim Beg* and Shaaivi Shukla**
Supreme Court of The United States: While deciding the instant issue related to the First Amendment, the SCOTUS Justices had to decide
Supreme Court of the United States: Alito, J., while explaining whether Section 1806(f) of FISA would apply to a case when dealt