Kar HC | Anticipatory bail granted in the interest of justice to appear for examination
Karnataka High Court: A Bench of B.A. Patil, J., allowed an application for the anticipatory bail filed by an accused, an engineering
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Central Government declares — The Liberation Tigers of Tamil Eelam (the LTTE) as an “unlawful association”
S.O. 1730(E).— WHEREAS the Liberation Tigers of Tamil Eelam (hereinafter referred to as the LTTE), is an association based in Sri Lanka
Continue readingJhar HC | Revisional jurisdiction of High Court to be exercised sparingly, only in cases of glaring injustice by trial court
Jharkhand High Court: The Bench of Deepak Roshan, J. dismissed a revision application seeking to set aside the lower courts’ order acquitting
Continue readingJ&K HC | Court cannot direct appointment when Govt. has cancelled the advertisement for engagement
Jammu and Kashmir High Court: Ali Mohammad Magrey, J. dismissed a Writ Petition on the basis of formal closure of ‘Rehbar-e-Taleem Teachers’
Continue readingRaj HC | Order of compulsory retirement cannot be passed as shortcut to departmental enquiry
Rajasthan High Court: Arun Bhansali, J. dismissed a writ petition filed by the petitioners against an order passed by Rajasthan Non-Government Educational
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CIC | Information sought in the form of query held did not qualify as ‘information’ under RTI Act
Central Information Commission (CIC): Information Commissioner, Suresh Chandra, partly allowed a second appeal filed before him in an issue related to non-receipt
Continue readingPat HC | Court interference with quantum of compensation granted by Motor Accident Claims Tribunal, held not warranted
Patna High Court: The Bench of S. Kumar, J. dismissed an appeal filed by the insurance company against the judgment and award
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HP HC | Once the public path is demarcated, there can be no possible impediment by any private person against the construction
Himachal Pradesh High Court: A Division Bench of Surya Kant, C.J. and Sandeep Sharma, J. dismissed a petition on not finding a valid or
Continue readingUtt HC | Whoever approaches the Court should come with clean hands and must disclose all relevant facts before seeking any relief
Uttaranchal High Court: A writ petition was entertained by a Division Bench of Sudhanshu Dhulia and Ramesh Chandra Khulbe, JJ. and subsequently
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SA HC | If no material misdirection by the Trial Court found, it is to be presumed to be correct
South Africa High Court, Kwazulu-Natal Division: This appeal was filed before a Division Bench of Gorven, J and Ntshulana, AJ preferred against
Continue readingSupreme Court of India | Collegium recommends appointment of Justice A. A Kureshi as Chief Justice of Madhya Pradesh HC
Justice A.A. Kureshi is the senior-most Judge from Gujarat High Court and at present is functioning, on transfer, in Bombay High Court. Having
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SC Collegium recommends appointment of Justice V. Ramasubramanian as Chief Justice of Himachal Pradesh HC
Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ. is of the considered view that Justice V. Ramasubramanian
Continue readingCollegium recommends appointment of Justice D.N. Patel as Chief Justice of Delhi HC
Justice D.N. Patel is a senior puisne Judge from Gujarat High Court and at present is functioning, on transfer, in Jharkhand High
Continue readingCollegium Resolution | SC Collegium recommends the appointment of Justice R.S. Chauhan as Chief Justice of Telangana HC
Justice R.S. Chauhan is the senior-most Judge from Rajasthan High Court and at present is functioning in Telangana High Court as Acting
Continue readingSC Collegium recommends the appointment of Advocates Vishal Dhagat and Vishal Mishra as Judges of Madhya Pradesh HC
Proposal for the appointment of following five Advocates, as Judges of the Madhya Pradesh High Court: 1. Divesh Jain, 2. Sanjay Sarwate,
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AFT | Continuing wrong is the basis for claim for pension which can be sought for if the wrong creates a continuing source of injury
Armed Forces Tribunal (AFT), Lucknow: The Bench of V.K. Shali, J. and Air Marshall B.B.P. Sinha (Member) disposed of a petition in
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2019 SCC Vol. 4 May 7, 2019 Part 3
A Tribute to Justice M.R.A. ANSARI: A Tribute to Justice M.R.A. ANSARI by Dr Justice A.K. Sikri, Judge, Supreme Court of India.
Continue readingPat HC | Writ Petitions under Arts. 226 & 227 or Tax References filed in Hindi to be accompanied by an authentic English version of the same
“Viewing Hindi or English as the only language does not seem to be the Constitutional mandate and it is with this end
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Amendment to Regulations — Securities and Exchange Board of India (Portfolio Managers) (Amendment) Regulations, 2019
No. SEBI/LAD-NRO/GN/2019/17—In exercise of the powers conferred by Section 30 of the Securities and Exchange Board of India Act, 1992 (15 of
Continue readingDel HC | No bail for an accused charged under Unlawful Activities (Prevention) Act where reasonable grounds for believing prima facie case exist
Delhi High Court: Siddharth Mridul, J. dismissed an appeal filed under Section 21(4) of the National Investigation Agency Act, 2008 assailing an order
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