2019 | Page 101 of 193

Jhar HC | Art. 14 does not envisage negative equality; wrong benefits conferred upon someone inadvertently not to be a ground to grant similar relief to others

Jharkhand High Court: The instant writ petition entertained by Sujit Narayan Prasad, J. was filed under Article 226 of the Constitution of

Case Briefs High Courts

P&H HC | No primacy to matriculation certificate for proof of date of birth after enforcement of JJ Act, 2015

Punjab and Haryana High Court: Rajbir Sehrawat, J. dismissed the appeal on the ground that the decision taken by the lower court

Legislation Updates Rules & Regulations

Revised Guidelines for Compounding of Offences under Direct Tax Laws, 2019 — Notified

Central Board of Direct Taxes (CBDT) has issued the revised guidelines for compounding of offences under the Direct Tax Laws, 2019. The

Case Briefs Foreign Courts

SL CoA | Public authority vested with discretion cannot act in total disregard of the purpose for which such discretion is vested in it

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: M.M.A. Gaffoor, J. allowed a land owner’s application seeking mandamus for

Case Briefs High Courts

Pat HC | Prisoners Act: State government may grant parole only after receiving recommendation from the District Parole Board

Patna High Court: A Division Bench of Amreshwar Pratap Sahi, CJ and Anjana Mishra, J. denied dismissed a petition filed for consideration

Case Briefs High Courts

All HC | Administration of Allahabad University directed to come up with plan to stop criminal activities spurring in campus

Allahabad High Court: A Division Bench of Govind Mathur, CJ and Saurabh Shaym Shamshery, J. ordered the administration of Allahabad University to

Case Briefs High Courts

Bom HC | “Impermissible and unacceptable to condemn advocates behind their back”; practice adopted by litigants applying for condonation of delay deprecated

Bombay High Court: V.M. Deshpande, J. deprecated the practice adopted by litigants while filing applications for condonation of delay whereby they make allegations

Case Briefs High Courts

Raj HC | No material irregularity if Permanent Lok Adalat call for any inference by the court in exercise of writ jurisdiction

Rajasthan High Court: Veerendr Singh Siradhana, J. dismissed the writ appeal on the ground that the assessment done for the crop production

Case Briefs Foreign Courts

SL CoA | Prerogative writs not to be issued as a matter of routine or right; party entitled to relief not granted any, as Court’s discretion is subjective

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. contemplated an application which was contended to be

Case Briefs High Courts

Utt HC | “Mindless pursuits of celebrations at exotic locations shouldn’t deteriorate environment” — State to ensure

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and Alok Kumar Verma, J. entertained a PIL through which the petitioner

Cases Reported SCC Weekly

2019 SCC Vol. 5 June 14, 2019 Part 4

Constitution of India — Art. 32 — Acquittal of accused due to tainted investigation: In this case, report of SIT which had

Case Briefs High Courts

Pat HC | Review of an order due to change of lawyer liable to be rejected – sets a bad precedent

Patna High Court: Rajeev Ranjan Prasad, J. dismissed a review application filed by the petitioner-husband for review of this Court’s order in

Case Briefs High Courts

Ker HC | Recovery proceedings in a co-owned property can be initiated only against defaulter’s share in such property

Kerala High Court: Shaji P. Chaly, J. dismissed a petition challenging initiation of recovery proceedings against the share of the defaulter in

Case Briefs High Courts

Raj HC | Person promoted on regular line of promotion cannot be deprived of higher pay scale on account that he had sought voluntary retirement

Rajasthan High Court: Ashok Kumar Gaur, J. allowed the writ petition for the benefit of the Non-Practicing Allowance (NPA) as no reference

Case Briefs High Courts

P&H HC | Financial difficulties of institution cannot be above the fundamental right of a citizen; Retirement benefit to be paid with interest if not released immediately on retirement

Punjab and Haryana High Court: Harsimran Singh Sethi, J. allowed the petition on the settled principle of law that financial difficulty cannot

Appointments & Transfers News

Telangana HC | Appointment of Justice Raghvendra Singh Chauhan as Chief Justice

President appoints Justice Raghvendra Singh Chauhan of Telangana High Court to be the Chief Justice of the Telangana High Court with effect

Appointments & Transfers News

Himachal Pradesh HC | Justice V. Ramasubramanian to be the Chief Justice

President appoints Justice V. Ramasubramanian, Judge of Telangana High Court to be the Chief Justice of Himachal Pradesh High Court with effect

Hot Off The Press News

Om Birla elected as the speaker of the 17th Lok Sabha

NDA nominee Om Birla has been unanimously elected as speaker of the Lok Sabha. He started his political journey as a student

Case Briefs Foreign Courts

SL CoA | Mere allotment of parking area by competent authority of Railways is a private affair; Held, mandamus lies to secure performance of a public duty

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. entertained a writ petition where the petitioner sought,

Case Briefs High Courts

Bom HC | Amount misappropriated not to be considered while determining proportionality of punishment; labour court’s order reinstating employee quashed

Bombay High Court: Ravindra V. Ghuhe, J. allowed a petition filed by Maharashtra State Road Transport Corporation against the order of the Labour