Kerala High Court: Discretion of Appellate Court to Waive/Deposit of Minimum 20% Fine  ||  Del. HC: Article 21A of COI Not Applicable on Being Educated in a Particular School of Choice  ||  Kar. HC: Parties Can’t be Forced to Arbitration Proceed. if Not Signatory to Joint Venture Agreement  ||  Karnataka High Court: Judicial Powers Cannot be Exercised by Conciliators in Lok Adalats  ||  Mad. HC: Registering Authorities Not Empowered to Cancel Sale Deed Through Summary Proceedings  ||  Telangana High Court: Section 18 UAPA is Penal in Nature, Needs to be Proved by Prosecution  ||  Karnataka High Court: Rights of Adopted Child of Indian Parents Cannot be Left Marooned  ||  All. HC: No Authority to Additional Chief Medical Officer to File Complaint Under PCPNDT Act  ||  Kar. HC: Cannot Prosecute Second Spouse or Their Family for Bigamy Under Section 494 IPC  ||  Calcutta High Court: Person Seeking to Contest Elections is Deemed Public Interest    

SC: Larger Bench Judgment Will Prevail Regardless of Number of Judges in Majority - (19 Sep 2022)

CONSTITUTION

Supreme Court Constitution Bench has held that a judgment delivered by a larger bench will prevail irrespective of the number of judges constituting the majority. The Court illustrated that a 7 judge bench delivering 4:3 majority will prevail over unanimous 5 Judge Bench judgment.

Tags : SUPREME COURT   CONSTITUTION BENCH   LARGER BENCH  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved