Law Reports and Law Reporting
by Justice N.V. Ramana†
Continue readingSearch Results for: B V Nagarathna
Supreme Court takes suo motu cognizance of dismissal of 6 female Judges by MP Government
The termination orders were passed based on their unsatisfactory performance during the probation period.
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[Bilkis Bano Gang rape case] Supreme Court indicates factors to be considered while entertaining application for remission under CrPC
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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Inside Supreme Court’s verdict on premature release of 11 convicts in Bilkis Bano gang rape case
“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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Supreme Court sets aside Gujarat Government’s decision to grant remission to 11 convicts in Bilkis Bano gang rape case
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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75 Landmark Constitutional Law Judgments in 2023 by the Supreme Court of India [Part I of III]
by Siddharth R. Gupta*
Cite as: 2024 SCC OnLine Blog Exp 2
50 Landmark Supreme Court Judgments of 2023: The Year of 1067 Judgments; 14 Appointments; and Important Initiatives
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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Supreme Court 2023: A Look Back at Judicial Strength, Appointments, Retirements, and Collegium Resolutions
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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Supreme Court Constitution Bench Yearly Roundup 2023 | Article 370; Same sex marriage verdict; Maharashtra Political Crisis; Demonitisation verdict; Jalikattu; and more
This year was very busy for the Supreme Court’s Constitution Bench as it dealt with the maximum number of cases and decided major matters like Article 370; Same sex marriage; Maharashtra political crisis; and more
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Supreme Court Roundup November 2023| Streamlining Adoption Process; RSS Route March; Scheduled Offences in PMLA; Personal Guarantors in IBC; Electoral bonds and more
The festive month of November revolved around some of the major matters before the Supreme Court. The Top Court gave guidelines for streamlining adoption process and expeditious disposal of criminal cases. The roundup covers the top stories for the month along with the segment of Never Reported Judgments and Know Thy Judge.
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Know Thy Judge | Supreme Court of India: Justice B.R. Gavai
Recapitulating the career trajectory of eminent Judge of the Supreme Court of India, Justice B.R Gavai, who is in line to become only the second Chief Justice of India belonging to Scheduled Caste category after Justice K.G. Balakrishnan.
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High Courts or Sessions Courts can grant transit anticipatory bail in FIRs registered outside their jurisdiction, subject to conditions: SC
Since anticipatory bail as well as transit anticipatory bail are intrinsically linked to personal liberty under Article 21 of Constitution, it would be necessary to give a constitutional imprimatur to the evolving provision of transit anticipatory bail.
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[Transit anticipatory bail] High Courts, Sessions Courts can grant pre-arrest bail, even if FIR is registered in different State: Supreme Court
Supreme Court warned against forum shopping and clarified that accused cannot travel to any other State, solely for filing bail pleas without clear reasons.
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Supreme Court, in a balancing act, commutes Death Sentence to 20 Years Imprisonment in Indiscriminate Firing case that killed 6
The Supreme Court held that the Court cannot be limited only to two punishments, one a sentence of imprisonment, for all intents and purposes, of not more than 14 years and the other death.
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Know Thy Chief Justice | Throwback at a Roller-Coaster First Year of Justice Dr D.Y. Chandrachud
Great expectations followed Justice Dr DY Chandrachud when he was elevated to the post of Chief Justice of India. As 1 year has gone by in Justice Dr Chandrachud’s 2-year tenure, one thing is clear that interesting times are afoot indeed!
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Supreme Court Roundup October 2023| Same-Sex marriage; Manual Scavenging; Senior Advocate Designation; Termination of Pregnancy; Family Planning and more
The month of October was focused on the long term battle on the same- sex marriage. Take a round of all the major judicial pronouncements by the Supreme Court during this month along with some never reported judgments and write ups on the Supreme Court Judges through the know-thy Judge segment.
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Landmark Judgments on SEBI by Supreme Court and High Courts in 2022 Part II
by Siddharth R. Gupta*
Cite as: 2023 SCC OnLine Blog Exp 78
Decoding Supreme Court three Judge bench verdict in 26-week pregnancy case
Supreme Court said that the delivery will be conducted by AIIMS at the appropriate time and the Union Government will bear all the medical costs for the delivery.
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Know how the Question of abortion versus preterm delivery for unplanned pregnancy led to Supreme Court split verdict
A letter was received by ASG seeking clarification from the Court regarding whether foeticide can be done before termination process since the baby was viable, and that if that was not done, it would be a preterm delivery and not a foeticide.
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Family Planning | Know why the Supreme Court allowed termination of unplanned pregnancy at 26 weeks
The woman had adopted Lactational Amenorrhea Method (‘LAM’), a process which implies absence of menstruation due to continuing breast feeding as a contraceptive method.
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