2025 | Page 239 of 239

50 Landmark Rulings: Supreme Court’s defining verdicts of 2024

In 2024, the Supreme Court of India delivered a series of landmark judgments that reshaped key legal and constitutional landscapes. Among the most significant were the AMU verdict; Mineral rights; Unilateral appointment of arbitrators; Constitutional validity of UP Board of Madarsa Education Act, 2004; State’s power to regulate industrial alcohol; Interpretation of Section 6A of the Citizenship Act. Together, these judgments not only enriched India’s legal discourse but also had a profound impact on various sectors ranging from education and industry to constitutional governance.

Case Briefs High Courts

‘Suppression of criminal antecedents & failure to disclose pending FIRs has significant consequences’: Orissa HC upholds cancellation of candidature for Junior Overman post

“The role of a writ court to interfere with the discretionary power of the appointing authority is necessarily limited. This discretion, however, must be exercised judiciously, with due regard to the principles of fairness, proportionality, and the objectives of public service. The authority retains the prerogative to evaluate a candidate’s fitness/ including instances of prior criminal antecedents or suppression of information.”