Landmark Constitutional Law Judgments in 2024 by the Supreme Court of India (Part II of IV)
by Siddharth R. Gupta* and Samriddhi Seth**
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Supreme Court acquits husband in 498A IPC case, expresses concern over misuse of dowry and cruelty provisions
The term “cruelty” is subject to rather cruel misuse by the parties, and cannot be established simpliciter without specific instances, to say the least. The tendency of roping these sections, without mentioning any specific dates, time or incident, weakens the case of the prosecutions, and casts serious suspicion on the viability of the version of a Complainant.
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Know Thy Judge | Supreme Court of India: Justice Ahsanuddin Amanullah
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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‘Not common for rustic persons to be aware of mental illness’; SC converts mother’s conviction from under S. 302 to S. 304 Part II IPC for killing two minor daughters
“It was inexplicable and incomprehensible how a mother who loved her children and who had a cordial relation with her husband could resort to such a violent act and be attributed with the “intention to cause death” of her beloved children, except for coming under some influence or forces beyond her control as claimed by her.”
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Supreme Court Roundup April 2025 | Stories on Manual Scavenging; Modification of Arbitral Award; Child Trafficking; and Appointment of Justice B.R. Gavai as 52nd CJI
This comprehensive roundup brings together the Court’s most impactful rulings and judicial developments from the month.
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Landmark Constitutional Law Judgments in 2024 by the Supreme Court of India [Part I of IV]
by Siddharth R. Gupta* and Mahak Jain**
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Supreme Court invokes Article 142 to restore original sentence and order release after convict serves excess term in POCSO case
The original judgment of the Special Court convicted and imposed a sentence of rigorous imprisonment for seven years on the convict. However, the convict had already undergone eleven years of actual sentence.
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Know Thy Judge | Supreme Court of India: Justice Rajesh Bindal
Prior to being elevated to the Supreme Court in 2023, Justice Rajesh Bindal was serving as the Chief Justice of Allahabad High Court.
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“Consensual relationships, where possibility of marriage may exist, cannot be given a colour of false pretext to marry after fall out”; SC quashes rape case against former judge
“The incident is of the year 2014 and any further litigation, will only prolong the suffering of both the parties, who are living their own separate lives”
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Summary of Landmark Constitution Bench Judgments of 2024 (Part III of III)
by Siddharth R. Gupta* and Khushi Dwivedi**
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Supreme Court Roundup February 2025 | Stories on Ranveer Allahbadia; AgustaWestland Chopper Scam; Maintenance in Void Marriage; AYUSH Students’ Results; and more
Key rulings and landmark decisions from February 2025 shaping the legal landscape.
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Know Thy Judge | Supreme Court of India: Justice Nongmeikapam Kotiswar Singh
Justice N. Kotiswar Singh was serving as the Chief Justice of Jammu & Kashmir and Ladakh High Court, prior to being elevated as Judge of the Supreme Court of India on 18-7-2024.
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Decentralising Mineral Rights: A Step Towards Federalism or Regulatory Chaos?
by Atish Chakraborty* and Shaurya Kapoor**
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Tussle between Property Rights and Common Good: Supreme Court Clarifies
by C. George Thomas* and Ansh Mittal**
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‘No service tax leviable on transactions between purchaser of lottery tickets and Sikkim Govt.’; SC dismisses appeals by Union of India
“There being no agency and no service rendered by the respondents-assessees herein as an agent to the Government of Sikkim, service tax is not leviable.”
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‘Charges should be specific against family members for prosecution otherwise it may amount to misuse of criminal process’; SC quashes DV and Dowry case against two
“In the context of matrimonial disputes, emotions run high, and as such in the complaints filed alleging harassment or domestic violence, there may be a tendency to implicate other members of the family who do not come to the rescue of the complainant or remain mute spectators to any alleged incident of harassment, which in our view cannot by itself constitute a criminal act without there being specific acts attributed to them.”
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Summary of Landmark Constitution Bench Judgments of 2024 (Part II of III)
by Siddharth R. Gupta* and Uddaish Palya**
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CRIMINAL LAW ROUNDUP: A quick recap of the top criminal cases from January 2025
Top criminal cases on quashing of proceedings, arrest, bail, acquittal, and more.
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Supreme Court Roundup January 2025 | Stories on Toilets in Courts; Royalty on Brick Earth; Misuse of S. 306 IPC; Tahir Hussain’s bail plea; Scope of HCs Jurisdiction; and more
Key rulings and landmark decisions from January 2025 shaping the legal landscape, including the spotlight on Supreme Court Judges from our ‘Know Thy Judges’ Feature.
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Explained | Supreme Court’s spilt verdict on a Christian man’s appeal to bury deceased father in his native village
Given the lack of consensus between the Judges, the Court exercising its power under Article 142 directed the appellant to perform the funeral rites and bury his deceased father at the burial ground at another village.
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