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The counsels who adopt such practices, jeopardize the harmony with the Bench along with their professional careers, by ignoring the fact that they are not only required to conduct the case in a fair manner, but while doing so they are also officers of the Court.
“While fair and temperate criticism of the Court, may not be actionable, but attributing improper motives or tending to bring Judges or Courts into hatred and contempt or obstructing directly or indirectly with the functioning of Courts is serious contempt of which notice will be taken.”
In a series of Resolutions dated 12-03-2024, the Collegium recommended appointment of several Permanent Judges and appointment of Judicial Officers and Advocates as Judges.
The High Court opined that it cannot venture into interpreting the scope of Gauhati High Court Rules and BCI Rules vis-à-vis dress code for advocates in the absence of necessary parties.
A total number of 4 candidates were recommended by the Collegium to be appointed as Judges of the High Courts of Gujarat and Madhya Pradesh.
2024’s first Supreme Court Collegium Resolutions recommended the appointment of Additional and Permanent Judges for the High Courts of Bombay, Calcutta, Chhattisgarh, Gauhati, Jammu & Kashmir and Ladakh and Punjab and Haryana.
“The object of enactment of the Telangana State Judicial (Service and Cadre) Rules, 2023 is to recruit suitable candidates to Telangana State Judicial Service who are acquainted with the practice of local Courts in Telangana and have the knowledge of local laws.”
Allahabad High Court directed the opposite party no. 4 to inform the Bar Council of U.P. about several cases being filed, alleging Advocates in uniform going to intervene in private property dispute and assisting land mafia in grabbing property of citizens.
The Collegium thoroughly scrutinized the recommended names on basis of the reports sent by the respective High Court Collegiums and material placed on record by the Department of Justice.
The recommendations were made by the Collegium keeping in mind the integrity, qualifications and experience of the judicial officers and advocates.
On this World Mental Health Day, we share thoughts of the legal fraternity on importance of mental well-being for those engaged in the profession of law.
Allahabad High Court also directed SIT, already constituted by the State Government to intimate about the action taken on the first information reports lodged by lawyers in respect of the incident, while submitting its interim report.
“Preserving the sanctity of a court as a space where justice is administered and the rule of law upheld being non-negotiable, it is critical that judicial institutions take comprehensive steps to safeguard the well-being of all stakeholders.”
Deliberating over a decade old case, the Court also noted that media being the 4th pillar of democracy should act like it, for it has a social responsibility to maintain peace, as publication of the news items have wide implication on the society at large.
Out of the 4 names, one woman advocate has been recommended by the Supreme Court Collegium for appointment as a High Court Judge.
The direction came in a contempt petition filed by Common Cause NGO which argued that the BCI was not taking steps to prevent advocates from going on strikes.
The show is based on a young legal professional who recently graduated from the National Law University, portraying the struggles of newbies in the legal profession, with fun elements.
As per the fresh guidelines for the designation of Senior Advocates, there shall be no voting by secret ballot save in an exceptional situation, for reasons to be recorded.
1 woman judicial officer has been recommended by the Collegium for elevation as High Court Judge out of the 6 recommended names.
The Court required an impartial investigation by the ACP in charge at Matunga division.