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2 articles

No “Pocket Veto” Under Article 200: Supreme Court Clears Ten Stalled Tamil Nadu Bills and Reads Timelines Into the Assent Process

Landmark Judgements

No “Pocket Veto” Under Article 200: Supreme Court Clears Ten Stalled Tamil Nadu Bills and Reads Timelines Into the Assent Process

31 Oct 2026Read article ↗

No Timelines, No Deemed Assent: Supreme Court Constitution Bench Answers the Presidential Reference on Governors' Powers Over Bills

Landmark Judgements

No Timelines, No Deemed Assent: Supreme Court Constitution Bench Answers the Presidential Reference on Governors' Powers Over Bills

22 Oct 2026Read article ↗