2024 SCC Vol. 2 Part 2
Constitution of India — Arts. 136 and 142 — Uncompoundable offences: Quashing of criminal proceedings on basis of compromise petition, when permissible,
Constitution of India — Arts. 136 and 142 — Uncompoundable offences: Quashing of criminal proceedings on basis of compromise petition, when permissible,
Directions were sought from the Supreme Court against the States to formulate scheme for community Kitchens to combat hunger, malnutrition and starvation and the deaths resulting thereof.
by Aakash Bajaj† and Neha Maniktala††
Cite as: 2023 SCC OnLine Blog Exp 48
by Swarnendu Chatterjee† and Megha Saha††
Cite as: 2023 SCC OnLine Blog Exp 46
In order to provide greater flexibility to the State Governments to tide over their cashflow mismatches, RBI, on a review, has decided
“Attitude of States/ Union Territories in not framing policies under Solid Waste Management Rules, 2016 even after two years is pathetic” Supreme