Bringing you the Best Analytical Legal News
“Where the plaint is returned under Order VII Rule 10 of the Civil Procedure Code, 1908, on its presentation before the appropriate Court of jurisdiction, the suit will be treated as a fresh suit, and will have to start de novo, and all proceedings before the earlier Court will be rendered a nullity.”
“This case and order will serve as a reminder that general public shall not believe unscrupulous persons and give them money, even if they are assured that they will get some work done from within the judicial system by such payment.”
Looking into Justice Abhay S. Oka’s life, career and important judgments which have been instrumental in protecting the rights of marginalized communities and promoting freedom of expression, thereby making him a harbinger of social change and preserver of administrative accountability.
On 03-03-2023, the President of India has appointed Shri Justice Amit Sharma, Additional Judge of Delhi High Court to be the Judge
“Higher the forum and greater the powers, the greater is the need for restraint” Jammu and Kashmir and Ladakh High Court: While
by Ritu Singh†
by Ritu Singh†
by Kamini Sharma†
President is pleased to appoint Shri Sanjay Kumar Mishra, to be a Judge of the Orissa High Court, with effect from the
by Ritu Singh†
by Ritu Singh†
by Sucheta Sarkar†
Bombay High Court: Anuja Prabhudessai, J., expressed that an advocate as an Officer of the Court is under an obligation to maintain
Delhi High Court: Asha Menon, J., held that, when a Judge recuses, no litigant or third party has any right to intervene,
by Sucheta Sarkar†
President appoints Shri Justice Munishwar Nath Bhandari, Judge of the Madras High Court, to be the Chief Justice of Madras High Court
Transfer Notification Justice Munishwar Nath Bhandari of Allahabad High Court transferred as Judge of Madras High Court. Ministry of Law and Justice
Transfer Notification President transfers Justice Satish Kumar Sharma, Judge of Rajasthan High Court, as a Judge of Madhya Pradesh High Court. Ministry
Supreme Court Collegium has, on reconsideration, resolved to reiterate its earlier recommendation for the elevation of Sachin Singh Rajput, Advocate, as Judge
Supreme Court Collegium has approved the proposal for the elevation of Shri Saurabh Kirpal, Advocate, as Judge in the Delhi High Court.