QUICKER, EASIER & MORE EFFECTIVE

The Surest Way to Legal Research!

Uniting the authentic and reliable content from India’s leading law publisher with cutting-edge technology to create a powerful legal research resource.

Now available at your desk or on the move, spend less time researching, and have more time to focus on crafting your arguments.

SCROLL TO DISCOVER MORE
Discover
DISCOVER SCC ONLINE®

We are the industry leaders, in legal research

For 75 years we have been creating authentic and reliable legal information: Legal Commentaries, Statutory Law and Law Reports. Supreme Court Cases (SCC) is the most cited law report by the Supreme Court of India. All that expertise and experience has gone into curating the content which is available on SCC Online.® So no matter whether it’s a case you’re arguing, an opinion you’re drafting, a transaction you’re finalising or an opinion you’re seeking all the content is there in one place: Indian, Foreign and International. Happy researching!

PRODUCTS

Solutions for every problem

Case pending before a Court? Article or speech to be written? Project or Moot Court ahead? Transaction to be completed? Legal Opinion required? Try out the superior search capability and the 4 million documents.

TRY IT OUT
Start your free trial now
Get free trial access to the full version of SCC Online® Web Edition. It just takes a minute to register!
START FREE TRIAL
VIEW HELP CENTER
UPDATES
Newly Added to Database
  • Australia
  • Canada
  • European Union
  • New Zealand
  • United Arab Emirates
FROM SCC ONLINE TIMES
Rajasthan High Court takes suo moto action over non-functioning of 16 Permanent Lok Adalats

The Court noted that although courts generally refrain from interfering in government policy, they are constitutionally obligated to intervene when such decisions infringe upon rights like access to justice or fair trial.

Posted on May 16, 2025
Supreme Court directs High Courts to frame or amend rules for recruitment and service conditions for Court Managers; Issues directions for their regularisation

“The Court Managers having served for years, after rendering their services for such a long period, if they are not made permanent and are to be thrown away at this stage, it would cause a great hardship to them”

Posted on May 16, 2025
Justice Bela Madhurya Trivedi, bids adieu to Supreme Court after tenure of 4 years

Justice Bela M. Trivedi, who was appointed as a Supreme Court Judge in 2021, became the first woman Judge from Gujarat High Court to be elevated to the Supreme Court and is a Limca Book of Records holder.

Posted on May 16, 2025