Legal insights, case analysis and research craft.

SUPREME COURT 2026: WHO IS THE 'APPOINTING AUTHORITY' UNDER ARTICLE 311? Union of India & Ors. v. Ramdhani Prasad | 2026 INSC 1047 | 24 September 2026

SUPREME COURT 2026: CAN A SESSIONS COURT ORDER LIFE IMPRISONMENT WITHOUT REMISSION? Naval Kishore & Anr. v. State of Punjab | 2026 INSC 1048 | 24 September 2026

Court News

Supreme Court Clarifies Limits of Writ Jurisdiction in Eviction Cases

Court News

Supreme Court's Landmark Ruling on 1984 Property Dispute

Court News

Supreme Court Ruling: Litigants Protected from E-Portal Failures

Court News

Supreme Court Affirms SARFAESI Act's Supremacy Over DRT Decrees

Court News

Supreme Court Ruling: Pre-Regularisation Service Counts for Pension

Court News

Supreme Court Clarifies Revenue Records' Role in Land Ownership

Court News

Supreme Court Closes Doors on Recovery from Illegal Loan Deals

Court News

Can a Personal Guarantor Be Forced Into Arbitration? Supreme Court's 2026 Ruling Explained

Court News

POCSO Case Fails If Victim’s Age Is Not Proved — Can Rape Conviction Stand?

Court News

Supreme Court Eases Land Requirements for Bio-Medical Waste Projects