unconditional apology
Case BriefsSupreme Court

The Supreme Court strongly criticised litigants who use ‘apology’ as a ‘potent weapon’ to evade punishment and expressed concern over the trend of courts showing excessive leniency towards those held in contempt.

put mine advocate
Case BriefsSupreme Court

Recently, in a matter one of the advocates of the petitioner was recorded as “Mr. Put Mine, Advocate”. Taking note of the mistake that caused lot of embarrassment to the Court as the same was widely circulated on WhatsApp and other social media, the Court initiated proceedings suo moto.

Case BriefsHigh Courts

Madhya Pradesh High Court: The Division Bench of Sheel Nagu and Anand Pathak, JJ., decided upon a petition which was in reference

Case BriefsHigh Courts

Himachal Pradesh High Court: Tarlok Singh, J., discharged the contempt notice and accepted the unconditional apology.  The present petition was filed suo

Case BriefsHigh Courts

Gujarat High Court: A Division Bench of Sonia Gokani and N.V. Anjaria, JJ., while rejecting the unconditional apology of the Yatin Oza, observed

Hot Off The PressNews

On 13.07.2017, the former BCCI President Anurag Thakur tendered a fresh unconditional apology before the Supreme Court after the Court rejected his

Hot Off The PressNews

Supreme Court: Refusing to consider the earlier affidavit of apology filed by the former BCCI President Anurag Thakur, the 3-judge bench of