NHRC notice to Police Commissioner, Gurugram over reported torturing of a maid at DLF-I Police Station
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports that a 30 year old maid was
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Utt HC | Appellate Court to interfere with discretionary power of trial court related to temporary injunctions, when the order is arbitrary or perverse
Uttaranchal High Court: A writ petition was entertained by Manoj K. Tiwari, J. where the petitioner was aggrieved by the order passed
Continue readingAll HC | Court directs expeditious disposal of pending appeal filed by the petitioner, opines a preferable time-frame of 3 months
Allahabad High Court: A Division Bench of Pradeep Kumar Singh Baghel and Piyush Agrawal, JJ., while disposing of the writ petition directed
Continue readingOri HC | Prolong possession of property, acquired by adverse possession, shall not amount to ownership
Orissa High Court: Dr A.K. Rath, J. dismissed an appeal seeking to reverse a judgment relating to suit for declaration. In the
Continue readingSC Collegium recommends the appointment of 3 Addl. Judges of Allahabad HC to be Permanent
Proposal for appointment of Justices (1) Rahul Chaturvedi, (2) Irshad Ali, and (3) Neeraj Tiwari, Additional Judges of the Allahabad High Court,
Continue readingCollegium recommends the appointment of Justice Virendra Kumar-II as Permanent Judge of Allahabad HC
Proposal for appointment of Justice Virendra Kumar-II, Additional Judge of the Allahabad High Court, as Permanent Judge. With a view to assess
Continue readingDel HC | Wife’s application seeking setting aside of ex-parte decree of Judicial Separation dismissed on treating refusal to receive summons as due service
Delhi High Court: A Division Bench of Hima Kohli and Asha Menon, JJ. dismissed an appeal filed by the appellant-wife against the order
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INX Media Case| No anticipatory bail to Chidambaram in ED probe [Full Report]
Supreme Court: In a major blow to Senior Congress leader P Chidambaram, the Court has rejected his plea against the Delhi High
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NUJS announces opening of IDIA Accessibility Lab
Reported by Raksha Raina
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Bom HC | SEBI committed serious error in rejecting NDTV’s applications for condonation of delay
Bombay High Court: A Division Bench of Akil Kureshi and S.J. Kathawalla, JJ. addressed the petition filed by NDTV challenging orders passed
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Department of Fertilizers to promote Cloth/Jute bags, locally tailored, to reduce the Consumption of Single Use Plastics
Department of Fertilizers is committed to do its utmost efforts to reduce the consumption of single-use plastics. As these are non-biodegradable they
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SA HC | In regard to future loss of earnings where method of actuarial computation is adopted, a Judge has a large discretion to award damages
South Africa High Court, Free State Division, Bloemfontein: V.M. Morobane, AJ. adopted the method of actuarial computation while awarding compensation to the
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NCLAT | Pre-existing dispute regarding salary payable renders S. 9 IBC application not maintainable
National Company Law Appellate Tribunal (NCLAT), New Delhi: The Bench comprising of S.J. Mukhopadhaya (Chairperson) and A.I.S Cheema, Member (Technical) and Kanthi
Continue readingMP HC | Employees belonging to the same grade are entitled to receive remuneration at par
Madhya Pradesh High Court: Vandana Kasrekar, J., allowed a writ petition and extended the benefit of 5th pay scale to the petitioner.
Continue readingPat HC | Maintenance denied to wife when divorce granted on grounds of adultery, pendency of appeal to set aside such divorce decree cannot be a reason to uphold order of maintenance
Patna High Court: Ahsanuddin Amanullah, J. allowed the application of the petitioner to set aside the order granting maintenance to his wife
Continue readingOri HC | Conviction of the appellant modified from S. 302 to S. 304 Part-I of Penal Code as premeditation could not be proved
Orissa High Court: A Division Bench of Dr A.K. Mishra and S.K. Mishra, JJ. set aside the conviction of accused under Section
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Calcutta HC | Appointment Order of Protik Prakash Banerjee to be an Addl. Judge
In exercise of the powers conferred by clause (1) of Article 224 of the Constitution of India, the President is pleased to
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Calcutta HC | Five Addl. Judges appointed as Permanent Judges
President appoints the following Additional Judges of the Calcutta High Court, to be Judges of the Calcutta High Court with effect from
Continue readingChh HC | Oath taken and subscribed by Judges held exempted from disclosure under S. 8(1)(j) of RTI Act; copy of oath denied to applicant
Chhattisgarh High Court: Sanjay K. Agrawal, J. reversed the order of the State Information Commission whereby it had directed the Public Information Officer
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