The third episode, featuring our Associate Editor Nilufer Bhateja, has brought significant judgments delivered by the Supreme Court and High Courts last week, along with legislation updates and fact check.

Supreme Court

♦ Justice NV Ramana to be the 48th Chief Justice of India https://bit.ly/3tQ9bp7

♦ Andhra CM Jagan Mohan Reddy’s complaint against Justice Ramana dismissed https://bit.ly/3tLUhAf

♦ Indian Army’s evaluation criteria for Women SSC Officers arbitrary https://bit.ly/2P2Kc3f

♦ FIR against Shillong Times Editor Patricia Mukhim quashed https://bit.ly/31nrVjs

♦ Loan Moratorium Case| Supreme Court says no to total waiver of interest and extension of moratorium period but directs full waiver of compound interest – https://bit.ly/3tT9cJ3

♦ Tata-Mistry Row| Cyrus Mistry’s removal as Chairman upheld https://bit.ly/2Pe88AH


High Courts

♦ Mad HC | Constitutional Validity of S. 60(c) of Representation of the People Act 1951 https://bit.ly/3fcJqep

♦ Madras HC | Wear masks; maintain social distancing norms at all political gatherings: HC to candidates and political parties in election-bound State of Tamil Nadu https://bit.ly/3vZEfo5

♦ Madras HC | Society still grappling to come to terms with same-sex orientation: HC orders protection and in-chamber hearing https://bit.ly/39fLpLh

♦ P&H HC | Contractual live-in relationship has no recognition in law https://bit.ly/3cmMgMl  


Legislation Updates

♦ Mines and Minerals (Development and Regulation) Amendment Bill, 2021 passed by Rajya Sabha https://bit.ly/3cpMvWH

♦ Insurance (Amendment) Act 2021 receives President’s assent https://bit.ly/39j9Nf7

♦ National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Bill, 2021 Passed https://bit.ly/3crMOQO

♦ Parliament passes Government of National Capital Territory of Delhi (Amendment) Bill, 2021 https://bit.ly/39mJUuZ 

♦  Medical Termination of Pregnancy (Amendment) Act, 2021 receives President’s assent https://bit.ly/39kxjZ9


Read More:​

SCC Online Weekly Rewind Volume 1 Episode 2

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