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Justice Ahsanuddin Amanullah is the sitting judge of the Supreme Court of India. He was elevated to the Supreme Court in February 2023. He has formerly served as a Judge in Patna High Court and Andhra Pradesh High Court.
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“A marriage is not an event for ‘song and dance’ and ‘wining and dining’ or an occasion to demand and exchange dowry and gifts by undue pressure leading to possible initiation of criminal proceedings thereafter. A marriage is not a commercial transaction.”
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PROGRAMME CONCEPT NOTE The ‘Courts and The Constitution’ Conference is an annual programme, meant to encourage critical engagement and the production of
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Justice Augustine George Masih was appointed as the Judge of the Supreme Court of India on 9-11-2023.
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The Supreme Court of India delivered some important judgments in the month of February, like striking down the electoral bonds scheme, declaring Kuldeep Kumar as Mayor for Chandigarh Municipal Corporation, and more as covered in the monthly roundup.
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by Siddharth R. Gupta* and Prakruthi N.**
Cite as: 2024 SCC OnLine Blog Exp 20
Supreme Court directed that any demand for payment of taxes under the UP Municipal Corporation Adhiniyam, 1959 made and thereby paid by the respondent to Municipal Corporation shall not be refunded.
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Supreme Court directed the investigation be conducted quickly and a decision on the investigation’s conclusion should be taken by the Investigating Authority.
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Advocates Act, 1961 — Ss. 16 and 23(5) — Designation of Advocates as Senior Advocates — Validity of: The classification of advocates
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This roundup revisits the analyses of Supreme Court’s judgments/orders on Bilkis Bano Gang Rape case; Rules on post-retirement benefits; Second National Judicial Pay Commission; Accessible India Campaign; Right to claim Set-off in CIRP; and more. It also covers explainers on important law points; Never reported Judgments; Cases Reported in SCC Weekly in January; Know thy Judges; and appointment of new judges.
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by Siddharth R. Gupta*
Cite as: 2024 SCC OnLine Blog Exp 10
All the convicts will have to surrender by 22-01-2024
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by Justice N.V. Ramana†
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The termination orders were passed based on their unsatisfactory performance during the probation period.
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The Gujarat Government had released the 11 convicts on 15-08-2023 as the convicts have completed 14 years sentence in prison and due to their good behavior. Aggrieved by this, Bilkis Bano filed a petition against the premature release of the convicts.
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“A woman deserves respect howsoever high or low she may be otherwise considered in society or to whatever faith she may follow or any creed she may belong to”
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Bilkis Bano was 21 years old and five months pregnant when she was gang raped. She saw 14 of her family members being killed, including her 3-year-old daughter, in the 2002 Gujarat riots that broke out after the Godhra train burning.
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by Siddharth R. Gupta*
Cite as: 2024 SCC OnLine Blog Exp 2
2023 was the year of landmark decisions, it kickstarted with Demonetisation verdict; Appointment of Election Commissioners; same sex marriage verdict and went onto settling the tussle between Delhi LG and CM. The mega Maharashtra political crisis was also decided and finally the decision on Abrogation of Article 370 was pronounced.
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Year 2023 was as hectic for the Supreme Court as any other year, especially when it concerns the appointment and retirements of its Judges. Read this report to know the important year round ongoings affecting the Judges and judicial strength of the Supreme Court of India.
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