2019
Pat HC | Criminal case quashed under inherent powers after parties amicably settle their grievance
Patna High Court: A Bench of Ahsanuddin Amanullah, J. allowed the quashing of the criminal case owing to the amicable compromise between
Continue readingMadras HC | Rule of law cannot be diluted for religious institutions encroaching on public spaces
Madras High Court: A Bench of S.M. Subramaniam, J. while addressing a writ petition stated that “If a deity in a temple
Continue readingDel HC | “Landlord is the best judge of his own needs”: petition against order of Additional Rent Controller dismissed
Delhi High Court: A Bench of Anu Malhotra, J. dismissed a revision petition filed against the order Additional Rent Controller whereby the tenant’s
Continue readingPat HC | Instituting criminal case in matters of civil nature is clear abuse of process of Court
Patna High Court: The Bench of Ahsanuddin Amanullah, J. quashed a criminal complaint as its jurisdiction purely fell within the ambit of
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CBI Director Alok Verma reinstated with riders; Can’t take major policy decisions till further orders
Supreme Court: Setting aside the Central Government and Central Vigilance Committee’s (CVC) October 23, 2018 order divesting CBI Director Alok Verma of
Continue readingKer HC | University which erroneously declared a student as passed when he in fact failed in a subject, cannot compel re-examination after a decade
Kerala High Court: A Bench of A. Muhamed Mustaque, J. hearing a civil writ petition, quashed a university’s order directing its ex-student
Continue readingAll HC | Decision-based on expert opinion following due procedure requires no interference of Court; PIL for protection of Turtle Wildlife Sanctuary dismissed
Allahabad High Court: A Public Interest Litigation was filed before Govind Mathur, CJ and Dr Yogendra Kumar Srivastava, J. related to protection
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Sikk HC | Impleadment of party allowed where necessary to hear him before issuing writ of prohibition
Sikkim High Court: The Bench of Bhaskar Raj Pradhan, J. allowed an impleadment through the present petition. The petitioner in the present
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Manipur HC | Conviction on criminal charge doesn’t automatically entail dismissal, removal or reduction in rank of Government servant concerned
Manipur High Court: A Bench of Lanusungkum Jamir, J. set aside petitioner’s suspension order and held him to be entitled to full
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Officials making arrests under scrapped S. 66A of IT Act will be sent to jail: SC tells Centre
Supreme Court: The Court has sought Centre’s response on a plea alleging prosecutions even after the Supreme Court scrapped Section 66 A of
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Jamia Millia Islamia International MUN
Reported by Syed Haroon
Continue readingJ&K HC | Petition for additional pleas rejected as nothing new pleaded in written statement
Jammu and Kashmir High Court: A Bench of Sanjeev Kumar, J. dismissed a petition filed against the order of a Subordinate Civil
Continue readingKerala HC | Breaking| Ban on “Flash Hartals”; 7-day prior notice required
Kerala High Court: An order has been passed by the Court banning flash hartals in the wake of the series of hartals
Continue readingMadras HC | Relief to Indonesian spa therapist booked under Immoral Traffic (Prevention) Act; Police rebuked for colourable exercise of power
“Urgent need to get out of the preconditioned mind of the majority who unfortunately see Spas and Massage Centres as brothel houses.”
Continue readingDel HC | Nominee on BoG of School of Planning and Architecture under 2014 Act has to be a “Member of Council of Architecture”
“Principles of interpretation of statute, it is trite, are not straight-jacketed, and are fundamentally fluid in nature, requiring to be moulded in
Continue readingKer HC | Further investigation ordered as prior investigation not proper by IO
Kerala High Court: A Bench comprising of K. Abraham Mathew, J. allowed further investigation to the petitioner as the prior investigation was
Continue readingJ&K HC | Court cannot pass a general direction without determining main issues in question
Jammu and Kashmir High Court: The Division Bench of Dhiraj Singh Thakur and Sindhu Sharma, JJ. dismissed an order passed by the
Continue readingDel HC | FIR under Section 498-A IPC quashed in light of divorce and settlement between parties
Delhi High Court: The Bench of Sunil Gaur, J. quashed an FIR filed against the petitioners for offences punishable under Sections 498-A, 406
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