Know Thy Judge | Supreme Court of India: Justice Rajesh Bindal
Prior to being elevated to the Supreme Court in 2023, Justice Rajesh Bindal was serving as the Chief Justice of Allahabad High Court.
Supreme Court of India
Justice Aniruddha Bose Bids Farewell to the Supreme Court: A Throwback to his Stellar Tenure
Justice Aniruddha Bose, who retires on 10-04-2024 after a tenure of 5 years, had served the High Courts of Calcutta and Jharkhand as a Judge and Chief Justice respectively prior to being elevated to the Supreme Court in 2019.
Dr Aman Hingorani shares insights into litigation and the birth of PIL
Interviewed by Neha
Over 85 Speakers, 30 sessions and more than 800 attendees at India’s first Festival of Law and Legal Literature held in New Delhi
The VIDHI SAMMAN Awards made a memorable debut at the conclusion of Vidhi Utsav 2024 on March 17 at Constitution Club.
Know Thy Judge | Supreme Court of India: Justice Augustine George Masih
Justice Augustine George Masih was appointed as the Judge of the Supreme Court of India on 9-11-2023.
75 Landmark Judgments on Constitutional Law by the Supreme Court in 2023 Part III
by Siddharth R. Gupta* and Prakruthi N.**
Know Thy Judge | Justice Surya Kant: Journey from bustling town of Hisar to the Supreme Court of India
Justice Surya Kant embarked on a remarkable journey that saw him rise from humble beginnings to being the Judge of the Punjab and Haryana High Court, Chief Justice of High Court of Himachal Pradesh and ultimately the Judge of the Supreme Court of India.
Know Thy Judge | Justice Hrishikesh Roy: Crafting a Lasting Legacy in Mediation
Justice Hrishikesh Roy, sitting Judge of Supreme Court of India and former Chief Justice of Kerala High Court is known for his notable contributions to the causes of alternative dispute settlement and legal aid.
“Never stop learning and evolving in your legal journey”; Anuja Pethia advises young lawyers
Interviewed by Sucharita Mishra
Supreme Court enters Diamond Jubilee Year: Key Highlights from Inaugural Event
On 28-01-2024, the Supreme Court of India marked the commencement of its Diamond Jubilee year since its inception on 28 January 1950.
Application for Interim Measures by Non-Signatories to an Arbitration Agreement: A Continuing Enigma?
by Kunal Mimani† and Kartikey Bhatt††
Justice Sanjiv Khanna launches NALSA Campaign for identification and legal assistance for juveniles in prisons
The campaign is conducted from January 25-01-2024 to 27-02-2024.
In conversation with Vishavjeet Chaudhary on his journey as the Barrister-at-Law, Professor and Advocate
Interviewed by Dikshi Arora
Right to Preserve the Substratum of Subject-Matter of Dispute arising out of Inadequately Stamped Agreement
by Abhijnan Jha†, Bhagya K. Yadav†† and Pranav Tomar†††
Call for Papers | Socio – Legal Review [Vol 20(1)]
Socio-Legal Review (SLR) is a peer-reviewed, bi-annual journal that encourages interdisciplinary research at the intersection of law and social sciences. We are
Justice Chudalayil Thevan Ravikumar: Judicial Odyssey of a Zoology graduate to the Supreme Court of India
Justice C.T. Ravikumar’s journey from a young graduate in Zoology to a distinguished judge of the Supreme Court exemplifies his dedication, passion, and exceptional legal prowess and serves as an inspiration for aspiring legal professionals.
75 Landmark Constitutional Law Judgments in 2023 by the Supreme Court of India [Part I of III]
by Siddharth R. Gupta*
Cite as: 2024 SCC OnLine Blog Exp 2
Call for Submissions | NLSIR Volume 36(1) and NLSIR Online
Introduction The National Law School of India Review (NLSIR) is the flagship student-edited law review published by the National Law School of
India is having a paradigm shift in dealing with commercial matters – says Justice Yashwant Varma at 2nd International Arbitration Dialogues
Indian Arbitration Forum in collaboration with KPMG, EBC Publishing Pvt. Ltd. has organised Second edition of International Arbitration Dialogues on 07-12-2023