Lok Sabha Confirms Imposition of President Rule in Manipur  ||  AP HC: Court Possesses Limited Scope of Judicial Review in Transfer Cases on Account of Exigencies  ||  Bom. HC: Can’t Evict Tenants Under Arbitration Act if Occupying Premises Falling under DA  ||  Delhi High Court Passes Permanent Injunction in Favour of ‘Peak XV Partners’  ||  Bombay HC: Condition that Younger Candidate Would be Preferred Over Older Candidate Violates COI  ||  Kar. HC Refuses to Entertain Petition Seeking Implementation of Circular Regarding Usage of ‘Dalit’  ||  Kar. HC: Rapido, Uber Can’t Operate in State Unless Relevant Guidelines Issued  ||  Delhi HC: Preserve CCTV Footage When Complaint against Dept. Regarding Illegal Detention in Received  ||  SC Refuses to Direct States to Establish Public Libraries  ||  SC: To Prevent Re-Litigation, Quasi-Judicial Bodies are Bound by Principles of Res-Judicata    

Aadhaar Verdict Decoded After Supreme Court Delivers Landmark Judgment - (26 Sep 2018)

In a 4:1 verdict, the Supreme Court has declared the Centre's flagship Aadhaar scheme as constitutionally valid, but with conditions.

Tags : COURT   SUPREME COURT  

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