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Delhi High Court vide Office Order No. 01/RG/DHC/2023 dated 05-06-2023, has issued directions regarding Hybrid-hearing in Delhi District Courts. The directions are
“No doubt, that a Judicial Officer while discharging his/her duties, is expected to be independent, fearless, impassionate and non-impulsive. But a Judicial
“It is well known that our country is a technological powerhouse and if we are unable to take advantage of the resources available with us and fully utilise the benefits of technology through computers and the internet for the benefit of children, our status as a technological powerhouse would be in jeopardy and would remain only on paper.”
District Court: The Court of Devanshu Sajlan, MM, NI Act-05/(West)/Delhi, allowed a mutual application moved on behalf of the parties for the
Delhi High Court: J.R. Midha, J., dismisses the suit filed regarding the rollout of 5G technology on observing that the suit was
On May 11, 2021, Madhya Pradesh High Court has partially modified it’s May 6th Order wherein it had issued directions as to
For effective containment of the rapid spread of Covid-19, the State Government has issued an order dated 18.04.2021 and prohibited various activities
Virtual Hearing Jammu and Kashmir High Court extend its Order dated 5-04-2021 with regard to the virtual mode of hearing due to
Due to the alarming upsurge in the Covid-19 cases in the NCT of Delhi, all Benches of Delhi High Court shall, with
“We are of the opinion that the order dated 15.03.2020* has served its purpose and in view of the changing scenario relating to the pandemic, the extension of limitation should come to an end.”
2020 has been a year of COVID-19, challenges, and changes. Of many things that this year has taught us, one of the
Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2020) PL (CSP) November 60
The Supreme Court of India has cautioned all the Advocates-on-Record, parties-in-person and all other concerned against unauthorised sharing of link/screen of Video-Conference/Tele-Conference
Supreme Court: The 3-judge bench of SA Bobde, CJ and Dr. DY Chandrachud and L. Nageswara Rao, JJ has made a slight
Standard Operating Procedure for the resumption of physical functioning in the Delhi High Court from 01-09-2020 Regulations relating to entry in the
Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., directed that the statements under Section 164 of
Gujarat High Court: A Division Bench of Vikram Nath, CJ and P.B. Pardiwala, J., while addressing an issue with regard to the live
Supreme Court: The 3-judge bench of Ashok Bhushan, SK Kaul and MR Shah, JJ has held that it’s order dated 23.03.2020, wherein
The Supreme Court Registry has notified the list of 1239 matters that are likely to be heard by the Supreme Court through
Orissa High Court issued a Circular notifying that considering the disruption in power supply and internet connectivity and forecast of heavy rains