This volume of the Supreme Court Cases (SCC), Part 1 of Volume 3, embodies landmark cases decided by the Supreme Court on the horizontal applicability of fundamental rights and jamabandi allotment.
Bihar Registration Rules, 2008 — Rr. 19(xvii) and (xviii), as introduced by Notification No. IV.M-1-12/2019-3644 dt. 10-10-2019: Rr. 19(xvii) and (xviii), empowering registering authorities to refuse registration of an otherwise validly presented document on the ground that it did not mention and carry the proof of jamabandi allotment or holding allotment in favour of the seller, invalid, [Samiullah v. State of Bihar, (2026) 1 SCC 475]
Constitution of India — Pt. III and Arts. 14 to 16, 19 and 21 — Horizontal applicability of fundamental rights: Direct horizontal applicability of fundamental rights vis-à-vis indirect horizontal applicability of fundamental rights, explained. Law clarified on enforceability of Rights of transgender persons under Transgender Persons (Protection of Rights) Act, 2019, against private parties, [Jane Kaushik (Transgender Rights Enforcement) v. Union of India, (2026) 1 SCC 336]