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Supreme Court Yearly Roundup – 2020 in review

JANUARY 2020

Story of the month

5-judge bench holds no time limit could be fixed while granting anticipatory bail

Supreme Court Monthly Roundup – January 2020


FEBRUARY 2020

Story of the month

Grant permanent commission to all women officers in Army who opt for it within 3 months: SC to Centre

Supreme Court Monthly Roundup – February 2020


MARCH 2020

Story of the month

7 years later, finally, a closure for Nirbhaya’s family; All 4 convicts hanged to death

Supreme Court Monthly Roundup – March 2020


APRIL 2020

Story of the month

Scandalous allegations against SC judges: SC finds all 3 advocates guilty of contempt

Supreme Court Monthly Roundup – April 2020


MAY 2020

Story of the month

SARFAESI Act applicable to Co­operative Banks

Supreme Court Monthly Roundup – May 2020


JUNE 2020

Story of the month

COVID-19| Prescribe uniform reasonable rates for treatment; Install CCTV cameras in Hospitals: SC issues elaborate directions

Supreme Court Monthly Roundup – June 2020


JULY 2020

Story of the month

SC clarifies law on admissibility of electronic evidence without certificate under Section 65B of Evidence Act, 1872

Supreme Court Monthly Roundup – July 2020


AUGUST 2020

Story of the month

Daughters have coparcenary rights by birth even if father died before the Hindu Succession (Amendment) Act, 2005 came into force

Supreme Court Monthly Roundup – August 2020


SEPTEMBER 2020

Story of the month

Advance tax ruling system| Detailed report on what the Supreme Court said

Supreme Court Monthly Roundup – September 2020


OCTOBER 2020

Story of the month

Domestic Violence| Wife can claim right to residence in shared household belonging to not just husband but also to his relatives

Supreme Court Monthly Roundup – October 2020


NOVEMBER 2020

STORY OF THE MONTH

Maintenance of wife|Husband doesn’t have to pay maintenance in each of the proceedings under different Maintenance laws [Explainer on Supreme Court guidelines]

Supreme Court Monthly Roundup – November 2020


DECEMBER 2020

Story of the month

‘Landlord-tenant disputes under Transfer of Property Act are arbitrable’. SC lays down test for determining non-arbitrability of disputes

Supreme Court Monthly Roundup – December 2020


ALSO READ

Supreme Court year-end roundup| From important judgments to unmissable facts and stories, here’s a comprehensive roundup of all that happened in 2020

2020 Roundup: 11 Constitution bench judgments, 17 judges, Zero dissent

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