Speedy Justice | Supreme Court disposes of 36,682 cases between Jan-Oct 2023
Supreme Court inaugurates monthly newsletter — Supreme Court CHRONICLE.
speedy justice
Decide all 350 bail applications in one go, Supreme Court directs Allahabad HC to expeditiously dispose of bail applications in cases pending for 10 years and 14 years
Supreme Court: On being appraised of high number of pending bail applications in 10-14 years old cases, the Division Bench of Sanjay
What is the Incentive for Speedy Justice?
by Murali Neelakantan† and Ashish Kulkarni††
Andhra Pradesh Cabinet passes a bill that proposes capital punishment & justice in 21 days in cases of rape
As reported by media, Cabinet of the State of Andhra Pradesh has cleared the passage for a bill that proposes capital punishment
Speedy justice is a fundamental right under Article 21
Uttaranchal High Court: A Division Bench comprising of Rajiv Sharma and Lok Pal Singh, JJ. allowed a writ petition directing the Central
Virus of seeking adjournments causes colossal insult to the concept of speedy justice
Supreme Court: Stating that the virus of seeking adjournments needs to be controlled in order to avoid the abuse of the process