Supreme Court issues directions for lower courts to curb pendency of cases in India
“When millions of consumers of justice file their cases by knocking at the doors of the courts of first instance, they expect speedy justice.”
pendency of cases
“Matrimonial causes should be disposed of expeditiously on a war footing”: Karnataka High Court
The courts should make all efforts to try and dispose of matrimonial matters within 1 year so that in the event of granting such a decree, the parties may re-structure their lives.
“Life is too short to be spent on litigating”; Karnataka High Court gives elaborate suggestions regarding jurisdiction of District Courts vis-à-vis hearing of First Appeals
Raising concerns over the period of delays in hearing appeals, the Karnataka High Court made detailed suggestions for effective functioning of judiciary, and which can reduce work -load of the High Court.
Addressing Pendency of Cases in Odisha
by Murali Karnam† and Trijeeb Nanda††
865 Judgments, 4 Sitting Women Judges and A Hope For First Woman CJI| An All-inclusive Supreme Court 2021 Roundup
Year 2021! The year that started with the hope of the COVID-19 Pandemic nearing an end with countries starting vaccination, ended up
‘Motor Vehicle Appellate Tribunals’ may soon be a reality? Read SC’s suggestion to Ministry of Law and Justice
Supreme Court: With an aim to curtail the pendency before the High Courts and for speedy disposal of the appeals concerning payment
Ad-hoc judges to be appointed to deal with unprecedented pendency of cases in High Courts. Supreme Court issues guidelines and “trigger points” for activation of dormant Article 224A
“Article 224 A should not be made a dead letter, more so when the need is so pressing.”
No more “mechanical” conversion of complaints under Section 138 NI Act from summary to summons trial; Magistrates “must” record reasons: Supreme Court
“Such conversion of complaints under Section 138 from summary trial to summons trial has been contributing to the delay in disposal of the cases.”
Centralised system for appointments in lower judiciary? Supreme Court may pass the order
On 04.08.2017, the 3-judge bench of JS Khehar, CJ and AK Goel and AM Khanwilkar, JJ indicated that the Court was inclined to
Law Commission to examine the statutory framework for Tribunals and it’s impact on the functioning of Supreme Court
Supreme Court: Showing serious concern over the routine appeals to the highest court that result in obstruction of the Constitutional role assigned
Resolutions made by the Chief Justices to tackle the issues relating to pendency of cases, lack of infrastructure, etc.
On 22nd and 23rd April, 2016, the Chief Justices’ Conference, 2016 was held and extensive resolutions were made, mainly targeting the issue