New Delhi, July 16, 2024: The Supreme Court has quashed a resolution passed by the Bihar government in 2015 that extended Scheduled Caste (SC) benefits to the 'Tanti-Tantwa' caste by merging it with the 'Pan-Sawasi' caste listed as SC in the state.

New Delhi, July 17, 2024: The Supreme Court has allowed a civil appeal filed against an order of the Himachal Pradesh High Court in a land dispute case. The High Court had dismissed a second appeal filed by the defendants, confirming the decree passed by the first Appellate Court.

New Delhi, July 17, 2024: The Supreme Court has dismissed the appeals filed by the Bihar Staff Selection Commission and another party, upholding the Patna High Court's decision in the case of Himal Kumari and others regarding the selection and appointment of City Managers in Bihar.

New Delhi, July 16, 2024: The Supreme Court has finally put to rest a 22-year-old dispute regarding pay disparities between certain officials in the Education Department of Uttar Pradesh, allowing the appeal filed by the State in part and granting relief to the retired Sub-Deputy Inspectors of Schools/Assistant Basic Shiksha Adhikaris (SDI/ABSA) and Deputy Basic Shiksha Adhikaris (DBSA).

New Delhi, July 17, 2024: In a significant ruling, the Supreme Court has held that exemption from Market Fee under the Punjab Industrial Policy, 2003 does not automatically include an exemption from Rural Development Fee.

New Delhi, July 17, 2024: In a significant judgment, the Supreme Court has overturned a High Court decision and upheld the forfeiture of a security deposit by the Forest Department in a case involving a sale auction of forest produce.

New Delhi, July 16, 2024: The Supreme Court has invoked its powers under Article 142 of the Constitution to constitute a High-Powered Sale Committee (HPSC) to auction the immovable assets of the Sai Prasad Group of Companies. The move aims to refund the money to genuine investors who have been awaiting the return of their investments for over a decade.

New Delhi, July 17, 2024: The Supreme Court has invoked its Article 142 powers to dissolve the marriage between Kiran Jyot Maini and Anish Pramod Patel, citing irretrievable breakdown of marriage.

New Delhi, July 16, 2024: The Supreme Court has discharged a businessman in a 1993 case of the death of his employee following torture in police custody after he lodged a false complaint against the deceased, setting aside orders of the Allahabad High Court and trial court that had rejected his plea for discharge.

New Delhi, July 16, 2024: The Supreme Court has set aside the withdrawal of prosecution for an influential accused in a double murder case that has been pending for nearly three decades. The top court expressed grave concerns over the alarming trend of prolonged delays and suspected political influence in legal proceedings, particularly those involving powerful individuals.