Bringing you the Best Analytical Legal News
This segment aims to track and chart the monthly course of judicial appointments in the Supreme Court and High Courts along with recommendations made by the Supreme Court Collegium.
This segment aims to track and chart the monthly course of judicial appointments in the Supreme Court and High Courts along with recommendations made by the Supreme Court Collegium.
Presently, Justice Prasanna B. Varale is the third Supreme Court Judge belonging to a Scheduled Caste after Justice B.R. Gavai.
Justice Prasanna Bhalachandra Varale is currently the 32nd Chief Justice of Karnataka High Court and the only Chief Justice belonging to a Scheduled Caste among the Chief Justices of High Courts across the country.
At present, the Chairman of the SCLSC is Justice Sanjiv Khanna.
Year 2023 was as hectic for the Supreme Court as any other year, especially when it concerns the appointment and retirements of its Judges. Read this report to know the important year round ongoings affecting the Judges and judicial strength of the Supreme Court of India.
Recapitulating the career trajectory of eminent Judge of the Supreme Court of India, Justice B.R Gavai, who is in line to become only the second Chief Justice of India belonging to Scheduled Caste category after Justice K.G. Balakrishnan.
Prior to his elevation to the Supreme Court, Justice Aravind Kumar, as Chief Justice of Gujarat High Court, took steps to tackle pendency of cases and initiated the conversion of roadways buses into schools for poor children.
Supreme Court Collegium took note of factors like Seniority, Merit, Integrity, Diversity & Inclusion while recommending the names of Justice Ujjal Bhuyan and Justice S Venkatanarayana Bhatti for elevation.
There is no better day than International Women’s Day, to celebrate and cherish 11 formidable women, who have graced the halls of the Supreme Court as Judges and have paved the way for many women to dream to reach the top!
This roundup revisits the analyses of Supreme Court’s judgments/orders on validity of AIBE; ex-communication of Dawoodi Bohras; decriminalisation of adultery; permissibility of DNA test of children to prove allegations of adultery; and more. It also covers reports on the career trajectory & important decisions of Justice Surya Kant and Justice Dipankar Dutta and the newly appointed 7 judges of the Supreme Court; Explainers on important law points; and Cases Reported in SCC Weekly in the month of February.
With the Govt. of India notifying the appointment of the Judges, read more about the new appointees and what it means for Supreme Court’s Judges’ strength.
Justice C.T. Ravikumar is known among the legal circle for having a firm grasp of precedents and statutory provisions.. We have curated some of his important High Court and Supreme Court decisions.
After an extensive tenure of 6 years, Justice S. Abdul Nazeer retires today. During this time, Justice Nazeer had been a part of some path-breaking decisions such as- Right to Privacy, Triple Talaq, Ayodhya verdict etc. Justice Nazeer has also been the part of the Constitution Bench which decided upon the validity of Central Govt’s 2016 Demonetisation Scheme.
by Ritu Singh†
by Suchita Shukla†
by Sucheta Sarkar†
by Ritu Singh†
