Month: October 2026

The Supreme Court today (October 9) dismissed the Andhra Pradesh government’s challenge to the High Court’s order quashing two government orders that provided 34% reservation to Backward Classes in rural…

The Supreme Court on Thursday (October 8) held that a failure of the accused to furnish an explanation regarding the seizure made at his place cannot be regarded as incriminating…

“to say that the role of the victim is limited to being a witness, is not correct. A victim or the legal guardian of the victim is a definite stakeholder…

The Supreme Court has held that once the prima facie existence of an arbitration agreement is established before a referral court, it ought to appoint an arbitrator and refer the…

The Supreme Court has held that a Hindu widow’s limited interest in agricultural land can become absolute ownership under Section 14(1) of the Hindu Succession Act, 1956, and that succession…

The Supreme Court has recently held that being displaced from one’s family is a universal problem faced by employees, and that a Government servant cannot claim an inter-district transfer, as…