delhi high court
Case BriefsHigh Courts

This is not a case where sensitive information has been collected by the CBI and the disclosure of which would be prejudicial for the officers involved. This is also not a case where information is so sensitive that it cannot be shared with the public at large.

patna high court
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“There is no public interest either in the exemption from classes for LLB course sought for or the prayers made under the Right to Information Act, 2005.”

karnataka high court
Case BriefsHigh Courts

“Right to privacy of Aadhaar number holder preserves the autonomy of the individual’s right to privacy which has been conferred primacy and admits of no exception under the statutory scheme”.

delhi high court
Case BriefsHigh Courts

Transparency forms the core of good governance, and promotes efficiency and effectiveness in the functioning of the government

delhi high court
Case BriefsHigh Courts

“In the act of balancing individual property rights and overarching public interest, the latter must take precedence. The scale tips in favour of a solution that serves the larger community and ensures the most efficient use of public resources.”

Delhi High Court
Case BriefsHigh Courts

The concept of exporting goods into the international market at lower prices came to be known as ‘Dumping’. The General Agreement on Tariffs and Trade (GATT) recognises the right of countries to bring in anti-dumping frameworks to deal with issues relating to dumping.

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On 24-11-2022, the Chief Justice of India, Dr Justice DY Chandrachud has launched the RTI Online Portal for the Supreme Court of

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: In a petition filed by Ehtesham Qutubuddin Siddiqui (‘petitioner’), who is a death row convict in 7/11 Mumbai train

Case BriefsSupreme Court

“The disclosure of the marks in the main examination before it is finalised and the viva-voce is conducted, would be against the principles of transparency, rather it will invite criticism of bias or favouritism.”

Kerala High Court
Case BriefsHigh Courts

    Kerala High Court: In a case challenging the validity of Rule 12 of the Right to Information (Subordinate Courts and

Op EdsOP. ED.

by Skand Bajpai*

Case BriefsHigh Courts

Delhi High Court: In a matter wherein, details were sought with regard to Supreme Court Collegium meeting held on 12-12-2018, Yashwant Varma,

Case BriefsHigh Courts

Uttaranchal High Court: Sudhanshu Dhulia J. dismissed the petition being devoid of merits. The facts of the case are such that the

Case BriefsHigh Courts

Karnataka High Court: N S Sanjay Gowda J dismissed the petition being devoid of merits. The respondent 1’s son has ended his

Case BriefsHigh Courts

Delhi High Court: Prathiba M. Singh, J., upheld that order of the Central Information Commission whereby a penalty of Rs 10000 was

Op EdsOP. ED.

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

Case BriefsHigh Courts

Bombay High Court: A Division Bench of Nitin Jamdar and Milind Jadhav, JJ., took strong objection to the fact that despite the

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): Amit Pandove (Information Commissioner) while addressing the present appeal observed the essence of Section 6(3) of the Right to

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): Y.K. Sinha (Information Commissioner) addressed an RTI application filed seeking the following information: Names of students of Class 8th

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): Bimal Julka (CIC) observed that, important decisions are being made by the Governments involving huge intervention in the