Search Results for: B V Nagarathna

5th ICA International Conference
Events & Collaborations

Justice B.V. Nagarathna delivered an insightful keynote address on day 2 of the 5th Edition of ICA International Conference on 11 April 2026 at the Delhi High Court. The conference was graced by Chief Justice Surya Kant, Justice Amanullah, Justice Prashant Kumar Mishra, and Justice Arvind Kumar, alongside leading arbitration practitioners, policymakers, and international experts, fostering discussions on emerging issues in arbitration, legal technology, and cross-border dispute resolution.

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Sabarimala hearing Article 17
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SCC Times NewsflashWATCH NOW

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Justice B V Nagarathna First Woman Chief Justice of India
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Justice B. V Nagarathna who is currently serving as a Judge of Supreme Court of India, formerly served as a Judge of Karnataka High Court until her elevation to the Supreme Court. Justice Nagarathna is also the potential contender for the first ever woman Chief Justice of India.

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private properties as resource of community
Case BriefsSupreme Court (Constitution/Larger Benches)

“Unless and until private ownership and control of the material resources are transformed or converted into the “material resources of the community” which is a condition precedent, there cannot be distribution of the said resources by the State. Otherwise, the State would merely transfer privately owned material resources from one owner to another person, without first making it a “material resource of the community” which, is not the intent of the framers of the Constitution and neither is the same envisaged under Article 39(b).”

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Justice B V Nagarathna
Know thy Judge

Justice B. V Nagarathna who is currently serving as a Judge of Supreme Court of India, formerly served as a Judge of Karnataka High Court until her elevation to the Supreme Court. Justice Nagarathna is also the potential contender for the first ever woman Chief Justice of India.

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Industrial alcohol
Case BriefsSupreme Court (Constitution/Larger Benches)

Nagarathna, J., was of the view that Synthetics and Chemicals Ltd. v. State of U.P., (1990) 1 SCC 109, did not require overruling and it continues to be good law in the context of what is comprised in the expression “industrial alcohol” and “intoxicating liquors”.

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Justice Nagarathna dissent on ‘royalty’ as tax
Case BriefsSupreme Court (Constitution/Larger Benches)

“Royalty is in the nature of a tax or an exaction. It is not merely a contractual payment but a statutory levy under Section 9 of the MMDR Act.”

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tax on mineral rights
Hot Off The PressNews

This matter was the oldest pending nine-judge Bench case before the Supreme court. The Bench had reserved its judgment in the matter on 14-03-2024

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GM mustard
Case BriefsSupreme Court

“The failure to adequately assess health and environmental impact of Genetically Modified crops seriously infringes upon intergenerational equity as it potentially endangers the ability of future citizens to enjoy the highest attainable standard of health.”

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Justice BV Nagarathna
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Justice B V Nagarathna
Know thy Judge

Justice B. V Nagarathna is currently serving as a Judge of Supreme Court of India. She formerly served as a Judge of Karnataka High Court until her elevation to the Supreme Court. Justice Nagarathna is also the potential contender for the first ever woman Chief Justice of India.

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minister
Case BriefsSupreme CourtSupreme Court (Constitution/Larger Benches)

The issue emerged after SP leader Azam called the unfortunate incident of 2016 gang-rape of a minor and her mother in Uttar Pradesh a “political conspiracy only and nothing else”. V Ramasubramanian, J delivered the verdict for himself and SA Nazeer, AS Bopanna, BR Gavai, JJ, however, BV Nagarathna, J, while agreeing with the reasoning and conclusions arrived at by the majority on certain questions referred, went on to lend a ‘different perspective’ on some issues.

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Justice BV Nagarathna: Igniting hope for the first ever woman Chief Justice of India
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by Arunima Bose†

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Law School NewsLive Blogging

The Courts and the Constitution hosted by NALSAR University of Law is all set to begin! Courts and Constitution is an annual

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Case BriefsSupreme Court

“There is a trend of poorly pleaded public interest litigations being filed instantly following a disclosure in the media, with a conscious intention to obtain a dismissal from the Court and preclude genuine litigants from approaching the Court in public interest.”

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Case BriefsHigh Courts

Karnataka High Court: A Division Bench of B V Nagarathna and Hanchate Sanjeev Kumar, JJ. allowed the petition and directed the release

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Supreme Court Collegium Recommendations 2026
Appointments & TransfersNews

The Collegium recommendations were declared on 27 May 2026 following Collegium meetings held on 22 and 27 May 2026.

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Justice K.V. Viswanathan
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Discover the life, judgments, and contributions of Justice K.V. Viswanathan, who is one of the few lawyers, who have been elevated directly from the Bar to the Judgeship of the Supreme Court of India, thereby enhancing the Bar’s representation.

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Supreme Court 2026 vacation benches notification
Hot Off The PressNews

The Supreme Court has notified partial court working days from 1 June to 12 July 2026 and constituted vacation benches under the Supreme Court Rules, 2013. Regular court functioning will resume from 13 July 2026.

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