public duty Archives

Allahabad HC declines to quash 23-year-old criminal case against Indian politician and congress MP Randeep Singh Surjewala

Allahabad High Court said that Randeep Singh had already been directed to be released on bail and he has got right of discharge under Section 239, 245 or 227 CrPC. through a proper application for the said purpose and he is free to take all the submissions in the said discharge application before the Trial Court.

Case Briefs High Courts

Allahabad High Court stays criminal proceedings against Delhi’s CM Arvind Kejriwal as SLP is pending in Supreme Court

Criminal proceedings against Arvind Kejriwal in Sultanpur Court have been stayed by Allahabad High Court, considering that special leave to appeal is still pending in Supreme Court and if it is allowed, then the entire proceedings would be a futile exercise.

Case Briefs High Courts

Delhi High Court |Central Government inspecting books and accounts of Gems and Jewellery Export Promotion Council does not establish that it controls financial aspect ; Not ‘State’ under Art 12

Delhi High Court: In an appeal filed challenging the judgment passed by the Single Judge whereby the writ petition of

Case Briefs High Courts

Allahabad High Court convicts former UP MLA Mukhtar Ansari for threatening jailer

Allahabad High Court: In an appeal filed under Section 378 of Code of Criminal Procedure (CrPC) against the judgment passed by the

Case Briefs High Courts

Ker HC | Even if the Bank is a public sector bank, writ petition under Art. 226 is not maintainable if act in question is not one involving any element of public duty

Kerala High Court: P.V. Asha, J. allowed the writ petition questioning status of IDBI Bank as “State” under Article 12 of the

Case Briefs High Courts

Bom HC | “Duty of every right thinking person at this stage to balance their religious duties with public duty”; Worship places cannot be permitted to reopen in view of the pandemic

Bombay High Court: A Division Bench of S.J. Kathawalla and Madhav Jamdar, JJ., reiterated that in times of this peculiar pandemic, it is

Hot Off The Press News

Borewell deaths| SC seeks response from Centre and State Governments on petition seeking prevention of such tragedies

Supreme Court: A Bench of Arun Mishra and MR Shah, JJ has issued notice to Centre and all the State governments on

Case Briefs Foreign Courts

SL CoA | Mere allotment of parking area by competent authority of Railways is a private affair; Held, mandamus lies to secure performance of a public duty

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. entertained a writ petition where the petitioner sought,

Case Briefs High Courts

Defamation| By mere levelling of allegation without any substance, presumption cannot be drawn that it was in discharge of public duty: Chhattisgarh HC

Chhattisgarh High Court: The Bench comprising of Goutam Bhaduri, J. allowed an appeal concerning the defamatory publication made against two doctors in

Case Briefs High Courts

No inference could be drawn against professionals discharging legal duty on mere perception of plaintiff

Tripura High Court: A Single Judge Bench comprising of Ajay Rastogi, CJ, dismissed a revision petition filed against the order of the