HIGH COURT SEPTEMBER 2023 WEEKLY ROUNDUP| Stories on Jawan film, Aaj Tak, blocking of railways and roadways, live-in relationship and more
A quick legal roundup to cover important stories from all High Courts this week.
Kerala
HIGH COURT AUGUST 2023 WEEKLY ROUNDUP| Stories on Right to Health; WOW MOMO; sex-selective surgeries; Nuh demolition drive and More
A quick legal roundup to cover important stories from all High Courts this week.
HIGH COURT JULY 2023 ROUNDUP| Stories on Senthil Balaji; Adipurush Controversy; compassionate appointment in Government Jobs; S. 34 Arbitration Act and More
A quick legal roundup to cover important stories from all High Courts in July 2023.
[Kerala Boat Tragedy] High Court initiates suo motu proceedings; next hearing on May 12
Kerala High Court prima facie viewed that the Tanur boat accident could be avoided if the authorities would have invested vital legal and statutory duty to watch and monitor the situation.
Unexplained delay in filing FIR; Accused’s old age and physical disability; Victim’s “sexually provocative” dress, inter alia, lead to Kerala Court granting bail to Malayali writer Civic Chandran
Court of Sessions, Kozhikode: In an interesting case, S. Krishna Kumar, Sessions Judge granted bail to 74 years old Malayali
11 Legal Stories of the Week: From Hijab ban to a Sexual Harassment complaint from an employee in ScoopWhoop & more
Let’s have a look at the most interesting legal stories reported this week on the SCC Online Blog from High Courts, Foreign
Elevation of 3 Advocates as Judges in Kerala HC: Supreme Court Collegium approves
Supreme Court Collegium has, on reconsideration, resolved to reiterate its earlier recommendation for the elevation of the following three Advocates as Judges
Ker HC| ‘Ensure ‘no double voting by any voter’; HC directs Election Commission of India to be on war footing to ensure fair and democratic election
Kerala High Court: The Division Bench comprising of S.Manikumar, CJ., and Shaji P. Chaly, J., heard the instant PIL whereby, MLA Ramesh
Appointment of 4 Additional Judges of Kerala High Court
Appointment of Judges President appoints S/Shri (i) Murali Purushothaman (ii) Ziyad Rahman Alevakkatt Abdul Rahiman (iii) Karunakaran Babu and (iv) Dr. Kauser
Ker HC | HC hears suo moto case of upsurging drug abuse; directs State to establish Campus Police Units to ensure regular checking in educational institutions
Kerala High Court: Instant writ petition was registered suo motu, taking note of the menace of drug consumption and trade in State.
Ker HC | There can be no prosecution under S. 185 of MV Act in the absence of alcohol detection test through breath analyser
Kerala High Court: V.G. Arun, J., while partly allowing the instant petition held that offence under Section 185 of Motor Vehicle Act,
Ker HC | International Arrest Warrant by itself will not suffice to extradite an accused to UAE. For extradition, request should be communicated in writing via diplomatic channels, HC states
Kerala High Court: N. Nagaresh, J., addressed the petition seeking to direct the State to implement International Arrest Warrant and to handover
Ker HC | Endeavour of every Judge should be to get rid of his personal predilections and prejudices and to decide cases dispassionately, and not to recuse whenever his or her actions are questioned
Kerala High Court: V.G. Arun J., while disallowing the present petition of transfer, observed, “When the question is one of transfer of
Ker HC | While considering transfer petitions related to matrimonial disputes, the convenience of wife is to be preferred over the convenience of husband; Court reiterates
Kerala High Court: Shircy V. J., while allowing the present petition against the original petition filed in the family court, reiterated, “In
Kerala HC | President appoints 4 Additional Judges as Permanent Judges
President appoints the following Additional Judges as Permanent Judges: S/Shri Justices (i) V.G. Arun (ii) N. Nagaresh (iii) T.V. Anilkumar, and (iv)
Ker HC | Political parties directed to use only eco-friendly material for election campaigns – not to use PVC flex boards and other non-bio-degradable material
Kerala High Court: The Division Bench of Hrishikesh Roy and A.K. Jayasankaran Nambiar, JJ. allowed a civil writ petition praying for a
Uniform formula to be made to compensate flood affected victims of the State: Kerala High Court
Kerala High Court: A Division Bench comprising of Hrishikesh Roy, CJ. and Jayasankaran Nambiar, J., framed suggestions with regard to fixing of
“Wink” picturization in a song does not amount to insulting of a religion or religious beliefs: SC
Supreme Court: The Bench comprising of CJ Dipak Misra and A.M. Khanwilkar and Dr D.Y. Chandrachud, JJ, allowed an appeal pertaining to
NGT bans plying of over 10-year old diesel vehicles in major cities of Kerala
National Green Tribunal (NGT): Circuit Bench of NGT at Kochi has directed that no diesel vehicle aged more than 10 years shall be