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.
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!
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.
Explore latest Cases reported in SCC’s High Court Cases (HCC) on medical laws governing medical eligibility, registration, licensing, organ transplant rules, disability, and standards for criminal medical negligence in India.
“Imposing fetter on maintainability of revision petition will be to restrict a right which is conferred by legislature. However, accused shall show tangible cause for not being present before Appellate Court concerned to receive his judgment and resultantly not being in custody at the time of filing/hearing of his revision petition.”
Border Security, Asylum and Immigration Bill 2025 marks a digital turning point in UK’s immigration law, highlighting the growing role of social media in cross-border movement and the government’s push to counter tech-enabled smuggling tactics.
