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.
Despite being served, Respondent 1 chose not to appear and justify the basis on which the statements and insinuations are made against the applicant.
The Supreme Court had directed High Courts to frame rules of procedure or issue practice directions for ensuring that material details are disclosed while filing claim applications under Section 166(1) of the MV Act.
“Substantial amount of money is spent by producers and those involved in such creative works, and staying the release of such films/web-series would cause immense loss to all those involved in it.”
