Bringing you the Best Analytical Legal News
The Supreme Court asked the Gujarat Government reasons behind its decision to grant remission to the 11 life convicts, who were convicted for raping Bilkis Bano and murdering her family members
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Supreme Court: In a petition filed seeking registration of a criminal case against BJP leaders Anurag Thakur and Parvesh Verma for their
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The Supreme Court affirmed the order passed by the High Court stating that the respondent assessee was neither entitled to the deductions nor profit earned under Section 80-IB on the amount of DEPB as well as Duty Drawback Scheme.
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The amendment in Section 153-C of the Income Tax, 1961 was brought and the words “belongs or belong to” were substituted by the words “pertains or pertain to” after a ruling by Delhi High Court in Pepsico India Holdings Private Limited v. ACIT, 2014 SCC OnLine Del 4155.
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The Supreme Court observed that having participated in the selection process without any demur or protest, the writ petitioners cannot challenge the same as being tainted with mala fides, merely because they were unsuccessful.
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This roundup revisits the analyses of Supreme Court’s judgments/orders on Independent Election Commission; Bhopal Gas Tragedy, Tripura Sales Tax Rules; gigantic political crisis in Maharashtra; wildlife declaration time; casting couch; Adani Hindenburg Report and more. It also covers Cases Reported in SCC Weekly in the month of March; Explainers on important law points.
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Supreme Court said that if the sentence carrying a maximum sentence of death and a minimum sentence of life sentence has such low evidentiary threshold, the difference between punishments for kidnapping under 363, 364 and 364-A shall become meaningless.
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“If there is a denial of a fundamental right under Part III of the Constitution or there is a jurisdictional error or error apparent on the face of the record, the High Court can exercise its jurisdiction”, stated the Supreme Court
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In a petition filed by Bilkis Bano, and other pleas in the nature of Public Interest Litigation, Supreme Court said that “we are only on legal and law and nothing to do with emotions.”
Continue reading![Landmark Judgments on Banking Laws [2022] Part I](https://www.scconline.com/blog/wp-content/uploads/2023/03/MicrosoftTeams-image-3-1-440x293.png)
by Siddharth R. Gupta†
Cite as: 2023 SCC OnLine Blog Exp 30
The case pertains to the resurrection of controversy surrounding the Pune Municipal Corporation and Indore Development Authority judgements of the Supreme Court vis-à-vis Section 24 of the Land Acquisition Act, 2013.
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Supreme Court held that Madhya Pradesh High Court was not justified in quashing the entire Scheme providing for other connected land use, on the ground that the same has lapsed under Section 54 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973.
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There is no better day than International Women’s Day, to celebrate and cherish 11 formidable women, who have graced the halls of the Supreme Court as Judges and have paved the way for many women to dream to reach the top!
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For the days you doubt yourself as a woman, another woman may become a torch bearer for you. On International Women’s Day
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This roundup revisits the analyses of Supreme Court’s judgments/orders on validity of AIBE; ex-communication of Dawoodi Bohras; decriminalisation of adultery; permissibility of DNA test of children to prove allegations of adultery; and more. It also covers reports on the career trajectory & important decisions of Justice Surya Kant and Justice Dipankar Dutta and the newly appointed 7 judges of the Supreme Court; Explainers on important law points; and Cases Reported in SCC Weekly in the month of February.
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Supreme Court stated that the appellants may approach the relevant Coastal Zonal Management Authority within a period of one month as regards to laying down the pipelines was concerned which will be considered by any application made in regard to the continued use of the pipeline.
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The Supreme Court held that merely because either of the parties have disputed a factum of paternity, it does not mean that the Court should direct DNA test or such other test to resolve the controversy. Only in exceptional and deserving cases, where such a test becomes indispensable to resolve the controversy the Court can direct such test.
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The discourse around judicial vacancies and 7 new Supreme Court appointments have created quite a curiosity regarding the workings of the Supreme Court. With the Supreme Court now functioning at its full sanctioned strength, there is however, an interesting history of this Sanctioned Strength- (hint: it was not always 34!)
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by Siddharth R. Gupta† and Pushp Sharma††
Cite as: 2023 SCC OnLine Blog Exp 9
This report revisits all the riveting and paramount Supreme Court Constitution Bench cases that were delivered, reserved for judgement and heard in the month of January 2023.
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