2020 Roundup: 11 Constitution bench judgments, 17 judges, Zero dissent
♦ Did you know? In the year 2020, All the Constitution bench verdicts were unanimous with no dissenting opinion. 9 out of
Continue readingSearch Results for: Indian Medical Association v. Union of India (2020)
Know Thy Judge| Justice S. Ravindra Bhat
“Free speech of the citizens of this country cannot be stifled by implicating them in criminal cases, unless such speech has the tendency to affect public order.”
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Know Thy Judge| Justice Hemant Gupta
“The Court should not under the guise of preventing the abuse of power be itself guilty of usurping power.”
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2020 SCC Vol. 3 (Page 184-End)
Arbitration and Conciliation Act, 1996 — Ss. 11 and 8 — Arbitrability of disputes in question: Excluded/excepted matters i.e. matters excluded from
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