Simplicity does not defeat an invention and even simple inventions are patentable: Delhi High Court
Delhi High Court: In a case where an appeal was filed against the order of Controller General of Patents and
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Delhi High Court denies bail to a Nepalese citizen accused of passing sensitive information of national security to Chinese Intelligence
Delhi High Court: In a case where a Nepalese citizen moved the bail application in relation to FIR registered under
Delhi High Court | Disclosure of information regarding issuance of notification under S 45 UAPA can be rightfully exempted under RTI Act
Delhi High Court: In a petition filed by Ehtesham Qutubuddin Siddiqui (‘petitioner’), who is a death row convict in 7/11 Mumbai train
Orissa High Court | Notification exempting Orissa Vigilance Department from the purview of RTI is ultra vires of RTI Act, 2005
Disclosure is the norm and refusal to information, an exception
Name and Designation of Officers of IBBI is exempted under S. 8(1)(j) of the RTI Act: First Appellate Authority, IBBI
First Appellate Authority, Insolvency and Bankruptcy Board of India (IBBI): Santosh Kumar Shukla, First Appellate Authority, observed that the name and designation
Framework of RTI Act restricts jurisdiction of CIC to provide a ruling on issues pertaining to access/right to information, not venture into merits of case: CIC
Central Information Commission (CIC): Neeraj Kumar Gupta (Information Commissioner), decides whether Commission can provide a ruling regarding the merits of a case
While examining the complaint, can CIC direct disclosure of information under S. 18 of RTI Act? CIC answers
Central Information Commission (CIC): Neeraj Kumar Gupta (Information Commissioner) addressed a matter wherein it was alleged that the respondent intentionally provided an
Employees of a security establishment cannot be deprived of their fundamental and legal rights just because they work in an intelligence and security establishment: Del HC
Delhi High Court: Expressing that, RTI Act is a tool that facilitates the employees and officers in airing their grievances systematically, the
Raj HC | “Citizen approaching Court in a public interest jurisdiction holds greater duty to make full research” PIL dismissed due to lack of necessary evidence presented
Rajasthan High Court: A Division Bench of Akil Kureshi, CJ and Rekha Borana, J. dismissed the petition and kept it open for
Utt HC | Husband seeking personal information such as salary of wife under Right to Information Act, 2005; Whether acceptable or not?
Uttaranchal High Court: Sudhanshu Dhulia J. dismissed the petition being devoid of merits. The facts of the case are such that the
[RTI] Kar HC Bar on grant of information regarding investigation only when the matter is under investigation, contrary to which, no bar applies
Karnataka High Court: N S Sanjay Gowda J dismissed the petition being devoid of merits. The respondent 1’s son has ended his
CIC | RTI Act gives students the right to access their own answer sheets || Does this right involve larger public interest? How is this right interlinked with Right to life and livelihood? Commission elaborates
Central Information Commission (CIC): Uday Mahurkar, Information Commissioner, reiterated that the candidates/students have the right to access their own answer sheets as
CIC | When an applicant seeks information from a Public Authority under RTI Act, can the Public Authority seek proof of citizenship from the person concerned? Under what circumstances can ‘Photography’ of documents be allowed under RTI Act? Exhaustive Report
Central Information Commission (CIC): Amita Pandove (Information Commissioner) held that, “…information which is available in record or accessible by a public authority
Del HC | To avail exemption under S. 8 RTI Act, public authority must give detailed reasons as to how such disclosure would affect the pending investigation; Court remands the matter back to CIC
Delhi High Court: In a petition seeking direction to quash the order of Central Information Commission, Jayant Nath, J. observed, “…where a
Del HC | Penalty imposed on CPIOs for “changing stands” leading to apprehension of mala fides and unreasonable conduct; Elaborate principles laid down for exercise of power by CPIOs
Delhi High Court: Prathiba M. Singh, J., upheld that order of the Central Information Commission whereby a penalty of Rs 10000 was
CIC | Whether husband is entitled to seek information re wife’s bank details and IT Returns? Commission answers while discussing who is “third party”
Central Information Commission (CIC): Neeraj Kumar Gupta (Information Commissioner) held that: “Since filing of the Income Tax Returns by an individual with
CIC | Is a legally wedded wife entitled to seek details of income tax returns of her husband under the RTI Act, 2005? Commission answers
Central Information Commission (CIC): Neeraj Kumar Gupta (Information Commissioner) decide whether a legally wedded wife can seek the information regard to income
CIC | “CPIO’s reply denying information re notices issued against Vijay Mallya, improper”: Commission directs CPIO, CBI to provide cogent justification
Central Information Commission (CIC): Saroj Punhani, J., directed the CPIO of CBI to provide a cogent and descriptive justification for denying information
CIC | Would disclosure of names of donors and donees of ‘Electoral Bonds’ from books of accounts amount to contravention of RTI Act provisions? Commission answers
Central Information Commission (CIC): Suresh Chandra (Information Commissioner) observed that disclosure of the names of the donors and donees of electoral bonds
CIC | Is there an obligation under RTI Act for public authority concerned to transfer RTI application in case of subject-matter not being under its ambit? Commission throws light
Central Information Commission (CIC): Amit Pandove (Information Commissioner) while addressing the present appeal observed the essence of Section 6(3) of the Right to