SC Collegium Resolution: 5 High Courts to get new Chief Justices; Justice Muralidhar’s transfer as Madras HC Chief Justice, recalled; 4 Judicial Officers elevated as HC judges
The Supreme Court collegium resolutions were passed on 19-04-2023.
Himachal Pradesh High Court
Justice Sabina – Acting Chief Justice of Himachal Pradesh High Court, retires
The Supreme Court Collegium in February had recommended Justice Sabina’s name for appointment as the Chief Justice of High Court of Himachal Pradesh.
[‘Old Monk’ Trademark Dispute] Himachal Pradesh High Court grants ad-interim injunction in favour of Mohan Meakin Ltd
The use of the word MONK in most prominent manner shows dishonest intention on the part of the Defendant.
Section 51 of the Transfer of Property Act applies on transferee who makes improvements in good faith on a property, believing himself to be its absolute owner: Supreme Court
Supreme Court upheld the Himachal Pradesh High Court’s order holding the respondent as the owner of the encroached land, as an encroacher cannot claim benefit of Section 51 of the Transfer of Property Act, 1882.
President appoints Smt. Justice Sabina as the Acting CJ of Himachal Pradesh High Court
The President has appointed Smt. Justice Sabina, senior-most Judge of the Himachal Pradesh High Court, to perform the duties of the office
Condemning the Practice of filing petition, Himachal Pradesh High Court dismisses transfer plea seeking favorable place of posting
“The Teacher in Indian society has been elevated to a higher position than God. A teacher creates knowledge, learning, wisdom and equips the students with ability and knowledge, discipline and intellect to enable them to face challenges of life. A teacher is a preserver of learning and destroys ignorance. Therefore, as a member of the noble teaching profession, he should be a role model.”
Himachal Pradesh High Court | Person cannot be branded as ‘Suspect’ in Final Report in absence of incriminating material
“When in the course of investigation, the Investigating Officer has not found anything incriminating against someone, then reflecting him or her as a ‘suspect’ in the Investigation Report, is not acceptable in law, as the word ‘suspect’ undoubtedly casts a stigma on such a person.”
Himachal Pradesh High Court | Question regarding Transfer of Govt Employee is the sole discretion of Administrative Authority; Recommendation by MP held unsustainable
Himachal Pradesh High Court | A division bench comprising of Tarlok Singh Chauhan* and Virendra Singh, JJ., held that a government employee
Appointment of 2 Judges at Himachal Pradesh High Court
The President appoints Sushil Kukreja and Virender Singh, to be the Judges of the Himachal Pradesh High Court, in that order of
Writ under Art 226 maintainable for grant of extension of parole; Himachal Pradesh High Court dismissed petition under S. 482 CrPC
Himachal Pradesh High Court: Vivek Singh Thakur, J. dismissed the petition filed under Sec 482 Criminal Procedure Code (‘CrPC') for
Himachal Pradesh High Court | Lack of immediate remedy under Arbitration Act not a ground to challenge an arbitral order passed on miscellaneous application before High Court
Himachal Pradesh High Court: In the case where it was argued before the Court that the Arbitration and Conciliation Act, 1996 (for
6 Appointments and one Transfer lead to 7 High Courts getting new Chiefs
DELHI HIGH COURT The President transfers Justice Satish Chandra Sharma, Chief Justice, Telangana High Court, as the Chief Justice of the Delhi
Justice Satyen Vaidya, Additional Judge to be a Judge of Himachal Pradesh High Court
President appoints Justice Satyen Vaidya, Additional Judge of the Himachal Pradesh High Court, to be a Judge of the Himachal Pradesh High
SC Collegium approves proposal for appointment of Justice Satyen Vaidya, Additional Judge of HP HC as Permanent Judge
The Supreme Court Collegium has approved the proposal for the appointment of Shri Justice Satyen Vaidya, Additional Judge of Himachal Pradesh High
HP HC | “Dispatching the gallantry medal directly to the writ petitioner through courier amount to breach of protocol”; Such awards must be given only in ceremonial functions of Independence Day/ Republic Day
Himachal Pradesh High Court: Sureshwar Thakur, J. disposed of the petition by granting mandamus regarding quick conferment of medals in the manner
Justice Ravi Vijaykumar Malimath appointed as Acting Chief Justice of Himachal Pradesh High Court
Appointment of Acting Chief Justice of Himachal Pradesh High Court President appoints Shri Justice Ravi Vijaykumar Malimath, senior-most Judge of Himachal Pradesh
HP HC | If conduct of an editor of a newspaper is under scanner, suspension of accreditation till charges are cleared would not amount to violation of freedom of press
Himachal Pradesh High Court: Tarlok Singh Chauhan, J., dismissed the petition being devoid of merits. The facts of the case are such
[Human Trafficking] HP HC | A woman accused cannot claim her entitlement for bail only for her womanhood, but discretion has been given to Court; Bail granted
Himachal Pradesh High Court: Vivek Singh Thakur, J., granted regular bail on grounds that she is a mother of an infant child
[S. 438 CrPC] HP HC | A balance has to be maintained between the right of personal liberty and right of Investigating Agency to investigate and arrest an offender for the purpose of investigation
Himachal Pradesh High Court: Vivek Singh Thakur, J., dismissed the petition and approved the prayer for custodial interrogation. The facts of the
[S. 376 IPC] Ori HC | Bail rejected subject to the plight of the victim and the probability of the accused tarnishing the dignity of the victim and her family
Orissa High Court: S. K. Panigrahi, J. dismissed the bail application as there was a clear possibility of further danger to the