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Supreme Court directed the accused to extend complete cooperation in the trial, and to not misuse his liberty in any manner or to influence the witnesses in any way. In addition, the accused was directed to not make any attempts to re-associate with the victim girl in any manner either through a device or in-person.
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Several controversies and incidents made their way to the corridors of Supreme Court in September. This roundup revisits it all, providing a track of all the recent updates, landmark rulings, collegium recommendations, along with some statistics from NJDG.
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Justice Vikram Nath, a fourth-generation legal luminary and sitting Judge of the Supreme Court of India, is likely to become Chief Justice of India for seven months in 2027.
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Welcome to the Temple City of Tamil Nadu, Tiruchirappalli! The Centre for Research, Development, and Training in Cyber Laws and Cyber Security
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“A duty is cast on the State to pay compensation to the land losers as otherwise there would be a breach of Article 300-A of the Constitution.”
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Regarding the reinstatement of other two judicial officers, the Court will hear the matter on 24-09-2024, as the Full Court decided to not revoke their earlier resolutions and would place the adverse remarks and other materials against them before the Supreme Court in a sealed cover.
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This roundup revisits the analyses of Supreme Court’s judgments/orders on Kolkata rape and murder case; Sub-classification of SC/STs; NEET UG 2024; Patanjali Misleading Ads case; Delhi excise policy scam; Mineral Rights; and more. It also covers top stories; Never reported Judgments; Cases Reported in SCC Weekly in August; Know thy Judges.
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Justice Hima Kohli, who bids farewell to the Supreme Court, became the first woman Chief Justice of the High Court for the State of Telangana and became the ninth woman to be elevated to the Supreme Court of India.
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Justice Prashant Kumar Mishra, who started his legal career from the District Courts and then High Courts of Madhya Pradesh and Chhattisgarh, was appointed as Supreme Court Judge on 18-5-2023.
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Hailing from Kangra district’s Garli, the first heritage village of India, Justice Sanjay Karol served his parent High Court of Himachal Pradesh as Acting Chief Justice and High Courts of Tripura and Patna as Chief Justice before his elevation as a Supreme Court Judge on 06-02-2023.
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“The applications before the High Court, seeking permission to travel abroad shall be considered and disposed of expeditiously.”
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Celebrating the 78th Independence Day by revisiting the most historical legal achievements of the country
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On 25-07-2024, the Supreme Court in 8:1 majority held that royalty paid by mining operators to the Central government is not a tax and that States have the power to levy cesses on mining and mineral-use activities. Whereas, Justice BV Nagarathna gave a dissenting opinion.
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A 4th generation lawyer, Justice Jamshed Burjor Pardiwala assumed office as Judge of the Supreme Court of India on 09-05-2022 and is in line to become the Chief Justice of India in 2028. Justice Pardiwala is expected to serve a two-year and three months term as Chief Justice of India from 03-05-2028 to 11-08-2030.
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On 05-07-2023, the Supreme Court Collegium had recommended the appointment of Justice Ujjal Bhuyan, Chief Justice, High Court for the State of Telangana to the Supreme Court of India. Upon acceptance of the recommendation by the Law Ministry, Justice Bhuyan took oath as Supreme Court Judge on 14-07-2023.
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July, just after the summer break, was the month of ground-breaking and landmark decisions. From long arguments on NEET-UG 2024 scam to landmark decisions on genetically modified crops, guidelines on portrayal of persons with disabilities in visual media, films, and maintainability of WB’s suit against misuse of CBI, this roundup revisits it all.
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Supreme Court said that authorizing the Central Government to lay down the terms of mining leases and grant approval to concessions, the MMDR Act seeks to ensure that there is uniformity in the terms for working of mines and extraction of minerals.
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“The payments made to the Government cannot be deemed to be a tax merely because the statute provides for their recovery as arrears”.
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“When a legislative body enacts a legislation there is a presumption of constitutionality unless proven otherwise, similarly, a policy decision when taken by the competent authority enters the fray of enforcement with a presumption in its favour of being in public interest, unless otherwise shown, demonstrated and proven to be among other grounds, manifestly arbitrary.”
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