Search Results for: B V Nagarathna
Age limit under Surrogacy Act not applicable to couples who froze embryos prior to commencement of law: Supreme Court
Before 25-1-2022, there were no binding laws regarding age restrictions on intending couples wishing to avail surrogacy. Therefore, for couples above the age limits under the Surrogacy (Regulation) Act, 2021, the right to surrogacy was not conditional on their age and was freely available to intending couples.
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Supreme Court September 2025 | Landmark ruling on Waqf Act; Vantara Clean Chit; Project Ability Empowerment; Allegations against NUJS VC; and more
Stay informed on the latest Supreme Court judgments of September 2025 on Waqf Act; affirmation of clean chit to Reliance’s Vantara; 8 NLUs directed to undertake Project Ability Empowerment; Directions for improver Beggars’ Homes and Court coming to the aid of communal riots victim. Explore notable rulings shaping the legal landscape.
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Know Thy Judge | Supreme Court of India: Justice Joymalya Bagchi’s stellar career and notable judgments
Justice Joymalya Bagchi formerly serving as Judge of Calcutta High Court was appointed to the Supreme Court on 10-3-2025 and is in line to become the CJI in 2031.
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Criminal Law September 2025: Key Highlights from this Month’s Criminal Cases
Covering major criminal law updates from the Supreme Court and High Courts, this roundup offers a quick look at recent rulings on bail, privacy, defamation, and trial procedures, along with links to earlier updates and related roundups for broader context.
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Supreme Court emphasises on caution and consideration of pragmatic realities by courts while dealing with matrimonial cases
“The Court explained that mere general allegations of harassment and cruelty without pointing out the specific details would not be sufficient to continue criminal proceedings against any person”.
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Know Thy Judge | Supreme Court of India: Justice Vikram Nath’s career trajectory and influential judgments
Justice Vikram Nath, a fourth-generation legal luminary and sitting Judge of the Supreme Court of India, joined the legal profession in 1987.
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Embracing AI, Strengthening Institutions, and Reimagining Autonomy for Future-Ready Dispute Resolution: Key Insights from DAY 2 of DAW 2025
Day 2 of the Delhi Arbitration Weekend 2025 featured a compelling lineup of sessions and distinguished speakers, offering in-depth discussions on critical issues shaping the future of arbitration. This report provides a comprehensive overview of the day’s proceedings, capturing the key insights, thought leadership, and dynamic exchanges that marked the sessions.
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Supreme Court dismisses Rajasthan’s claim over Khetri Estate; Affirms validity of Raja Sardar Singh Will and Probate in favour of Khetri Trust
Supreme Court held that a State has no locus standi to challenge a Will of a private citizen by claiming to be a person interested in the estate of the deceased due to the action taken under Escheats Act.
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‘No fire safety NOC needed for educational buildings under 15 metres’; Supreme Court quashes cheating and forgery case against JVRR Education Society Chairman
“The High Court failed to consider these relevant issues which clearly demonstrate that the uncontroverted allegations in the chargesheet, in the teeth of order dated 25-04-2018 do not disclose essential ingredients of cheating or forgery.”
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Heated neighbourhood quarrels cannot constitute abetment to suicide under Section 306 IPC: Supreme Court
“Though ‘love thy neighbour’ is the ideal scenario, neighbourhood quarrels are not unknown to societal living. They are as old as community living itself. The question is whether on facts there has been a case of abetment of suicide?”
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Landmark Constitutional Law Judgments in 2024 by the Supreme Court of India (Part IV of IV)
by Siddharth R. Gupta* and Vedanshi Gangrade**
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Supreme Court August 2025 | Full Strength of 34 Judges Achieved; Stray Dogs Unite the Nation; ‘Vantara’ SIT Probe ordered; and more
Stay informed with the latest Supreme Court judgments from August 2025, covering critical topics such as Stray dog case; Optional fees by BCI; Renukaswamy murder case; Judge Advocate General Recruitment; SIT probe in Ambani’s ‘Vantara’; Appointment of Judicial Officers as District Judges; BJP MLA Tankadhar Tripathy’s election case; Asst. Engineer Mains Paper Leak; and more
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Know Thy Judge | Supreme Court of India: Dynamic career and notable judgments by Justice Prashant Kumar Mishra
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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Know Thy Judge | Justice Sanjay Karol’s inspirational journey from India’s first heritage village to the Supreme Court
Hailing from Garli, India’s first heritage village, 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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SC pushes for POSH Act Compliance; directs District-wise survey on constitution of Internal Complaints Committee
“It is the duty of an employer to ensure that in a workplace an Internal Complaints Committee is constituted in terms of Section 4 of the POSH Act. It is hence the responsibility of the Labour Department to ensure that the Internal Complaints Committee is constituted by every employer of a workplace”.
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Promoter Liability and Deemed Sanction under RERA | SC upholds Allahabad HC Ruling declaring L&T as sole promoter
“Insofar as the interpretation of Section 2(zk) and Section 5(2) of the Real Estate (Regulation and Development) Act, 2016. made by the High Court in the impugned Judgment is concerned; it is a matter on which we do not express any opinion, and it is left open in an appropriate case to be considered afresh.”
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Supreme Court stays coercive action against insolvent guarantors in 11 pending criminal cases under NI Act and PSS Act; Issues notice
The case raises a critical legal intersection between debt recovery prosecutions and the insolvency resolution framework. A ruling that could reshape how courts handle cheque dishonour and payment-related offences against financially distressed individuals who are already undergoing insolvency proceedings, thereby preventing procedural overlap from undermining the statutory “fresh start” promised by the IBC.
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Supreme Court issues notice to NMC over delay in compulsory rotating internship for foreign medical graduates
The Compulsory Rotating Medical Internship is a mandated practical training program for medical graduates in India. It is a part of their medical education, intended to provide hands-on clinical experience in a hospital setting across various departments. The internship is essential for obtaining a medical degree and gaining the necessary skills to practice medicine professionally.
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Supreme Court issues notice to Union in PIL on rights of persons with neurodivergent conditions
The Public Interest Litigation calls for clear, time-bound judicial directions to ensure India’s disability rights framework aligns with both its legal obligations and moral responsibilities.
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