New Delhi, July 15, 2024: The Supreme Court has dismissed an appeal filed by Uniworld Logistics Pvt. Ltd. against Indev Logistics Pvt. Ltd., upholding the Madras High Court's order that allowed Indev Logistics to file a separate suit for recovery of arrears of storage charges, warehouse charges, and damages amounting to Rs. 8,42,88,761/-.

New Delhi, July 15, 2024: In a landmark judgment, the Supreme Court has overturned a Delhi High Court ruling and affirmed the authority of the Central Information Commission (CIC) to frame regulations and constitute benches for the efficient functioning of the Commission.

New Delhi, July 15, 2024:The Supreme Court has set aside an order of the Orissa High Court and allowed re-auction of a mining lease due to a typographical error made by the highest bidder, M/s Omsairam Steels & Alloys Pvt. Ltd.

New Delhi, July 15, 2024: The Supreme Court has dismissed an appeal filed by Sun Pharmaceutical Industries Ltd. against the Union of India and others, upholding the demand notices issued by the National Pharmaceutical Pricing Authority (NPPA) to recover the excess amount charged for a Cloxacillin-based drug formulation.

New Delhi, July 15, 2024:The Supreme Court has modified the sentence awarded to a couple convicted of bigamy under Section 494 of the Indian Penal Code (IPC). The apex court ordered the accused, M. Revathi and her second husband, to undergo simple imprisonment for a period of six months each.

New Delhi, July 15, 2024: The Supreme Court has dismissed the appeals filed by the State of Punjab against the acquittal of the accused in a case concerning the murder of a woman by burning.

New Delhi, July 15, 2024: The Supreme Court has set aside a Bombay High Court order thereby discharging a woman from the offence of abetment to suicide under Section 306 of the Indian Penal Code (IPC).

New Delhi, July 15, 2024: The Supreme Court has overturned a 2009 Karnataka High Court decision that had convicted a man for the murder of an 86-year-old woman in Mangalore in 2000.

New Delhi, July 15, 2024: In a scathing judgment, the Supreme Court has acquitted four persons who were convicted by the lower courts for allegedly kidnapping a boy and demanding a ransom of Rs. 1 crore in Panchkula, Haryana in 2003, holding that the entire prosecution story was “concocted and does not inspire confidence”.