administration of justice Archives

Recognizing emotional toll of delays in rape cases is crucial; survivors’ appearance in courts for deposition must be minimum: Delhi High Court

The delay in administration of justice not only interferes with the healing process of rape victims, but also prolongs their journey towards closure and recovery of such traumatic experience.

Case Briefs High Courts

Delhi High Court discharges contemnors guilty of interfering in the function of Local Commissioner on unconditional apology

The contemnors apologised and stated that the entire incident is quite unfortunate and though facts have been misrepresented before the instant Court, however, they do not intend to disobey the orders of the Court and that the respondents have great respect for the Court.

Law School News Others

Guest Lecture on “Mandating Mediation in the Administration of Justice” by CCADR, CNLU: Dec 23, 2022

The CCADR, CNLU, is going to organise a guest lecture on “Mandating Mediation in the Administration of Justice” on 23rd

Case Briefs High Courts

Advocate to maintain dignity & decorum of Court, no room for arrogance and no license to intimidate Court: Bom HC

Bombay High Court: Anuja Prabhudessai, J., expressed that an advocate as an Officer of the Court is under an obligation to maintain

Case Briefs High Courts

‘Judiciary’s dignity cannot be tarnished by irresponsible content’: Bom HC closes contempt case against person uploading contumacious content against Goa District Judiciary on YouTube & WhatsApp

Bombay High Court: The Division Bench of Dipankar Datta, CJ and M.S. Sonak, J., observed that, “Court has the duty of protecting

Case Briefs High Courts

Madras HC | “Not fair to expect judges to expend too much time, energy in proof-reading”: HC stresses counsels should reflect ‘distilled understanding’ while preparing drafts

Madras High Court: G.R. Swaminathan, J., emphasised that all stakeholders in the process of administration of justice should discharge their commitments sincerely.

Case Briefs High Courts

Tri HC | “Executive Magistrates and doctors not well trained in technical aspects of recording dying declaration”: rational approach for administering justice to be recorded

Tripura High Court: A Division Bench of S. Talapatra and Arindam Lodh, JJ. dismissed an appeal filed against the decision of the Sessions

Case Briefs Foreign Courts

Mens rea immaterial in determining liability for the offence of “scandalizing contempt” under the provisions of Administration of Justice (Protection) Act, 2016

Supreme Court of Singapore: A Single Judge Bench of Woo Bih Li, J., allowed the summons filed by the petitioner, whereby petitioner

Case Briefs High Courts

Advocates required to maintain a balance between duty towards their client and duty towards the Court

Punjab and Haryana High Court: While dismissing the revision petition filed against the order of the Addition Sessions Judge, the Court said