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Kerala High Court: In a case challenging the validity of Rule 12 of the Right to Information (Subordinate Courts and
In this Episode, Prachi Bhardwaj breaks down some important legal updates from around the World, covering SCOTUS’s decision on American women’s right to abortion, Supreme Court of India’s dismissal of plea challenging clean chit to Prime Minister Narendra Modi and more.
Disclosure is the norm and refusal to information, an exception
Uttaranchal High Court: Sudhanshu Dhulia J. dismissed the petition being devoid of merits. The facts of the case are such that the
Karnataka High Court: N S Sanjay Gowda J dismissed the petition being devoid of merits. The respondent 1’s son has ended his
Himachal Pradesh High Court: Tarlok Singh Chauhan J. directed all the Panchayat Secretaries in the State of Himachal Pradesh to provide death
“All that is required is a little more effort to cull out such information from both sides (purchaser of bond and political party) and do some “match the following”.”
“Deliberative democracy accentuates the right of participation in deliberation, in decision-making, and in contestation of public decision-making.”
What purpose will a public interest proceeding serve if the fulfilment of one notion of public interest leads to a clear subjugation of another legitimate action of the State taken in public interest concerning project of national importance touching upon democratic polity.
Bhumesh Verma, Managing Partner, Sayantan Dey, Legal and Compliance Professional and Ujjwal Agrawal, Student Researcher, Corp Comm Legal
Cite as: (2020) PL (CL) November 65
Supreme Court: A 3-judge bench of NV Ramana, R. Subhash Reddy and BR Gavai, JJ has constituted a three-member committee to look
Bombay High Court: A Division Bench of S.C. Dharmadhikari and R.I. Chagla, JJ., addressed a PIL that sought effective enforcement and implementation of
Supreme Court: In yet another historic verdict, the 5-judge constitution Bench of Ranjan Gogoi, CJ and NV Ramana, Dr. DY Chandrachud, Deepak
Supreme Court: The Court has asked the Centre and State Governments to file reply on a plea seeking direction to establish Right
Supreme Court: In the bid to gather information from intermediaries regarding the names of the originators of any message/content/information shared on the
Supreme Court: After hearing Attorney General KK Venugopal, appearing for the Supreme Court and advocate Prashant Bhushan, appearing for the RTI activist
Central Information Commission (CIC): The appellant conducted blood group determination test 8 times in both government and privately-owned hospitals, situated in Agra
Central Information Commission (CIC): While reiterating that third party’s personal information held by the bank in fiduciary capacity involving commercial confidence is exempt
Central Information Commission (CIC): CIC has directed Chief Minister Office, Delhi to provide all relevant documents before the Chief Minister to facilitate him