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“It is a fact that a session of hookah is more harmful than a pack of cigarettes (…) If it is 200 puffs per session, it is equivalent to 100 cigarettes, in any of these sessions. Hookah, is, as addictive as a cigarette; as harmful as a cigarette; has the same chemicals as a cigarette”.
The Court opined that relevant parties such as pet owner and organisations should have been consulted before issuing the impugned circular in March 2024.
The Court sternly noted that casual, lethargic and insensitive approach on the part of the authorities towards the compliance of the orders and directions of the courts cannot be tolerated.
The High Court noted that Divorce via Mubarat i.e. Mutual Consent, is an accepted form of Divorce under Muslim Personal Law and there is no impediment for Family Courts to recognise the same and declaring the status of the parties.
The Resolution dated 03-04-2024 was signed by two members of the Collegium as Justice B R Gavai was travelling out of Delhi. However, Justice Gavai verbally conveyed his agreement with the proposal.
The High Court warned that law publishers who fail to be careful while publishing statutory instruments, may end up inviting contempt proceedings in addition to being blacklisted from public tenders for supply of books.
Supreme Court: In a criminal appeal filed against the order passed by the Karnataka High Court, wherein the Court allowed the petition
The High Court stated that rights of child adopted by Indian Citizens in Uganda, which is a non-signatory to Hague Convention, cannot be left marooned.
The Division Bench today reversed the decision of the Single Judge, who on 06-03-2024, had struck down this Scheme.
The High Court pointed out that Asianet News failed to support their claim that their alleged defamatory programme ‘Betting Raniyaru’ was covered under Fourth Exception to S. 499, Penal Code, 1860.
The Collegium on 13-03-2024 recommended the transfer to 2 Delhi High Court Judges namely- Justice Sanjeev Sachdeva and Justice V. Kameshwar Rao.
The High Court answered the question in negative pointing out that Section 125, CrPC envisages that wives, parents and minor children can claim for maintenance.
Mere erasure of the name of the petitioner in the cause title, does not mean that he is entitled to seek such erasure from the police records. “The direction would be only to enable the internet to forget, like the humans forget. If it is allowed to stay on record, the internet will never permit the humans to forget”.
The High Court cautioned that if consideration of such artificial deductions is allowed, then in every petition under Section 125 of CrPC there would be tendency by the husband to show lesser salary with an intention to mislead the Courts so as to avoid giving maintenance.
The High Court opined that taking care of children is shrouded by countless responsibilities and necessary expenditure from time to time and the husband cannot preposterously contend that the wife is lazing around and not earning money to take care of the children.
Hailing from a family of lawyers and Judges, Justice Nilay Vipinchandra Anjaria took charge as Chief Justice of Karnataka High Court on 25-02-2024.
“Service jurisprudence must begin and end with rules that govern the process of qualification, recruitment, selection, appointment and conditions of service.”
Retiring after a tenure of roughly 22 days as Chief Justice of Karnataka High Court, Justice P.S. Dinesh Kumar’s journey from a National Merit Scholar to Chief Justice of the Karnataka High Court is a testament to his dedication, intellect, and commitment to justice.
“The High Court, in exercise of appellate powers, may reappreciate the entire evidence, however, reversal of an order of acquittal is not to be based on mere existence of a different view or a mere difference of opinion”.
Justice Anjaria will succeed Justice P.S. Dinesh Kumar who will demit office on 24-02-2024.