SCC Online Weekly Rewind Episode 43 ft. Nilufer Bhateja
SCC Online Weekly Rewind Episode 43 ft. Nilufer Bhateja, Associate Editor is out now. The written episode along with the video episode
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Can Section 12(5) of Arbitration Amendment Act, 2015 be invoked retrospectively? Supreme Court answers
Supreme Court: Applying the rule against bias and neutrality of the Arbitrator, the Division Bench of M.R. Shah* and B.V. Nagarathna, jj.,
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Order de hors reasoning cannot result in grant of bail! SC holds informant has a right to assail bail orders bereft of reasons before a higher forum
Supreme Court: The 3-judge Bench comprising of L. Nageswara Rao, B.R. Gavai and B.V. Nagarathna*, JJ., held that though it is not
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3-year old raped and strangulated to death; Read why Supreme Court commuted Death Sentence to life imprisonment
Supreme Court: In a case where a 3 year old girl was raped and strangulated to death, the 3-judge Bench of L.
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“Democratic interests cannot be judicially aborted to preserve unfettered freedom to conduct business, of the few”; Govt. decision to ban MTTs in PPE products ensures adequate PPE in India: SC
“This Court must be circumspect that the rights and freedoms guaranteed under the Constitution do not become a weapon in the arsenal of private businesses to disable regulation enacted in the public interest.”
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865 Judgments, 4 Sitting Women Judges and A Hope For First Woman CJI| An All-inclusive Supreme Court 2021 Roundup
Year 2021! The year that started with the hope of the COVID-19 Pandemic nearing an end with countries starting vaccination, ended up
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When 25% of the bid is already paid, whether failure to deposit the remaining 75% empowers the Bank to direct forfeiture of money even when Bank suffered no loss in subsequent auction? SC answers
Supreme Court: The Division Bench comprising of M.R. Shah and B.V. Nagarathna, JJ., directed the Indian Bank to refund the 25% auction
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Delay of 1011 days condoned by Andhra Pradesh HC! What a grave error, holds Supreme Court
Supreme Court: In a case where the Andhra Pradesh High Court had condoned a delay of 1011 days even though no sufficient
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1273 Complaints from State Bar Councils transferred to BCI in last 5 years: SC unimpressed by COVID-19 Pandemic excuse for non-disposal of complaints; Issues Directions
Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has issued a series of directions after it was brought to
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Whether discrepancies in school records on the basis of which DoB was recorded for admission in matriculation will discredit matriculation certificate for proving juvenility? SC decides
Supreme Court: Upholding the concurrent findings of High Court as well as Sessions Court and Juvenile Justice Board, the Division Bench comprising
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“A prudent insurer has to gauge possible risks”; Insurer can’t repudiate mediclaim alleging pre-existing illness where policy was issued after considering necessary medical records: SC
Supreme Court: The Division Bench of Dhananjaya Y Chandrachud and B.V. Nagarathna*, JJ., held that if on the consideration of the medical
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Allotment of Government Largesse| Discretionary quota inevitably leads to corruption, nepotism, favouritism. Time to do away with it: SC
“The allotment of plots in the discretionary quota cannot be at the whims of the persons in power.”
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No borrower can claim benefit of One Time Settlement Scheme as a right; Can’t encourage dishonest borrowers: SC
“If it is held that the borrower can still, as a matter of right, pray for benefit under the OTS Scheme, in that case, it would be giving a premium to a dishonest borrower.”
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Not open to approach M.P. Arbitration Tribunal in reference when the very same claim is already decided by Arbitrator appointed by High Court: Supreme Court
Supreme Court: The Division Bench of M. R. Shah* and B.V. Nagarathna, JJ., held that where the Arbitrator appointed by the High
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Three death row convicts to walk free as SC finds them “not guilty” of murdering six family members
“We are at pains to observe the manner in which the present case has been dealt with by the trial court as well as by the High Court, particularly, when the trial court awarded death penalty to the accused and the High Court confirmed it.”
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Determination of Pension to be governed by the rule as it existed at the time of joining or the rule in force at the time of retirement? SC answers
“Discrimination, which is not based on any reasonable classification, is violative of all canons of equality enshrined in the Constitution of India.”
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SC awards 30 years RI to man who killed 2 brothers & nephew; Finds imposition of death penalty on the day of conviction itself, wrong
Supreme Court: In a case where the trial court had convicted the accused and imposed death penalty on the very same day,
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Explained| Can proceedings against a charge-sheeted accused be quashed if other suspects have not been charge-sheeted?
Supreme Court: The bench of MR Shah and BV Nagarathna, JJ has held that merely because some of the persons who might
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Right to promotion is not considered to be a fundamental right but consideration for promotion has now been evolved as a fundamental right: Supreme Court
Supreme Court: The 3-Judges Bench comprising of D.Y. Chandrachud, Vikram Nath* and B.V. Nagarathna, JJ., set aside the seniority list prepared by
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Consumer Protection| Open to NCDRC to direct deposit of entire or more than 50 % of the amount ordered by SCDRC while staying SCDRC ‘s order: SC
Supreme Court: Explaining the scope of Section 51 of the Consumer Protection Act, 2019, the bench of MR Shah* and BV Nagarathna,
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