Inside Supreme Court verdict on importance of question of jurisdiction at the stage of granting interim relief
“No tribunal, far less a civil court, in exercise of judicial power ought to play ducks and drakes with the rights of the parties.”
judgment
Calcutta High Court temporarily postpones judgment delivery in Teacher-Recruitment scam case; directs production of printed documents
The instant matter revolves around a petition filed by Trinamool Congress MP Abhishek Banerjee for quashing the criminal case registered against him in relation to Teacher-Recruitment Scam case.
Right to be Forgotten| Delhi High Court directs Indian Kanoon to mask the name of the man acquitted in rape case
As the judgment is openly available on the Indian Kanoon and is also accessible through any web search on Google Search, the Court directed that the name of the petitioner must be masked on the Indian Kanoon portal.
Know Thy Judge| Justice Surya Kant
Born on 10-02-1962 in Hisar, Justice Surya Kant, has the distinction to be appointed as the youngest Advocate General of Haryana. Before being elevated as a Supreme Court Judge, Justice Surya Kant served as a Judge in the Punjab and Haryana High Court and as Chief Justice of Himanchal Pradesh High Court.
Kerala High Court | Court fee cannot be refunded after the suit decided on merits
Kerala High Court observed that when the suit is dismissed on finding that it is barred by law, the court fees cannot be refunded.
Delhi High Court dismisses a writ petition challenging land acquisition proceedings after a delay of 62 years
Delhi High Court: A Division Bench of Siddharth Mridul and Gaurang Kanth, JJ. dismissed the writ petition as it was filed after
Marital Rape will be criminalised or not? Judgment to be pronounced | Stay tuned to know the verdict
Delhi High Court will be soon pronouncing its ruling with respect to a batch of petitions filed asking for striking down marital
HC spends 9 months on deciding appeal from an ‘unappealable’ adjournment order. SC imposes Rs. 5 Lakhs exemplary cost on litigant for wasting ‘precious judicial time’
Supreme Court: In a trade mark infringement case where interlocutory injunction was sought during the pendency of the suit, the bench of
Utt HC | There have to be very substantial and compelling reasons for setting aside a judgment of acquittal; petition dismissed
Uttaranchal High Court: The Division Bench of S.K. Mishra and A.K. Verma, JJ., dismissed the appeal for acquittal considering it to be
Guj HC | Providing reasoning is to give it a value of precedent which can help in reduction of frivolous litigation; Court emphasises on recording reasons in judgments
Gujarat High Court: Ashokkumar C. Joshi, J. dismissed a petition and emphasised the importance of proper reasoning in a judgment/order. Petitioners were
MP HC | Courts should emphasize on bridging the gap between the time period of reservation and delivery of the judgment
Madhya Pradesh High Court: The Division Bench of Sheel Nagu and Purushaindra Kumar Kaurav, JJ., allowed the petition while hearing an appeal
Explained| Order dictated in Open Court but not signed: Can it be recalled? When does a judgment really become a judgment?
Supreme Court: In a case where the order was dictated in the court, but had not been signed, the 3-judge bench of
Law on Duty of Appellate Court | Reasons, an essential feature of a judgment? Is there a link covered under reasons in Judgment? Read on
Delhi High Court: While stating the well-settled law that even when an appellate Court affirms the order of the Court below, it
Raj HC | According to Law of Precedence, judgment passed by Coordinate Bench binding, whereas judgment of other High Court has persuasive value; transfer order once executed cannot be cancelled, altered or modified
Rajasthan High Court: Dinesh Mehta, J., allowed a petition which was filed challenging the order whereby petitioner’s transfer order dated 28-07-2021 had
When can decree on admission be passed? Madras HC explains how general admission of facts v. admission of claim, makes difference
Madras High Court: Dr G. Jayachandran, J., refused to pass a decree in favour of the plaintiff who relied on general admission
Raj HC | Judgment can be a binding precedent only for what has been considered and held in it; No Court can travel beyond facts mentioned and considered therein to cull out “ratio decidendi”
Rajasthan High Court: Mahendra Kumar Goyal J., dismissed the petition being devoid of merits. The facts of the case are such that
Utt HC | Reasons to record in a judgment are life of law and in absence, judgment cannot be said to be legal; Court allows appeal
Uttaranchal High Court: Lok Pal Singh, J., allowed a writ petition which was filed seeking a writ of certiorari to quash the
Mysterious discrepancy in case details and judgement files on Supreme Court’s website creates confusion
While going through the judgments uploaded on the Supreme Court’s official website, an anomaly has caught our attention. In two of the
Bom HC | In absence of an accused, can Appellate Court pronounce Judgment in an appeal against conviction? HC considers
Bombay High Court: Vibha Kankanwadi, J., observed that, “The practice of pronouncing Judgments in appeal against conviction in absence of the accused, thereby
Del HC | Can a country made pistol (katta) be considered as a “deadly weapon” even if it is in a state of disrepair under S. 398 IPC? HC elaborates
Delhi High Court: Vibhu Bakhru, J., in the present petition observed that, “A deadly weapon is one, which is lethal and is likely