Bringing you the Best Analytical Legal News
The High Court pointed out that Asianet News failed to support their claim that their alleged defamatory programme ‘Betting Raniyaru’ was covered under Fourth Exception to S. 499, Penal Code, 1860.
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The Collegium on 13-03-2024 recommended the transfer to 2 Delhi High Court Judges namely- Justice Sanjeev Sachdeva and Justice V. Kameshwar Rao.
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In a series of Resolutions dated 12-03-2024, the Collegium recommended appointment of several Permanent Judges and appointment of Judicial Officers and Advocates as Judges.
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The High Court answered the question in negative pointing out that Section 125, CrPC envisages that wives, parents and minor children can claim for maintenance.
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The President of India appointed the Permanent Judges while exercising the power conferred under Art. 217(1) of the Constitution.
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Justice S. Vaidyanathan was appointed by the President as new Chief Justice of the High Court of Meghalaya on 02-02-2024 and took charge of his new office on 11-02-2024.
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Mere erasure of the name of the petitioner in the cause title, does not mean that he is entitled to seek such erasure from the police records. “The direction would be only to enable the internet to forget, like the humans forget. If it is allowed to stay on record, the internet will never permit the humans to forget”.
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The decision to designate 5 Senior Advocates was taken in a Full Court meeting presided by Dr Justice DY Chandrachud, the Chief Justice of India.
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The aim to enshrine the right to abortion in the French Constitution which gained impetus after SCOTUS overruled Roe v. Wade in 2022 was finally fulfilled with 780 MPs favouring the inclusion.
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The High Court cautioned that if consideration of such artificial deductions is allowed, then in every petition under Section 125 of CrPC there would be tendency by the husband to show lesser salary with an intention to mislead the Courts so as to avoid giving maintenance.
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In a unanimous verdict, the SCOTUS held that power to enforce Section 3 of 14th Amendment to the US Constitution against federal officeholders and candidates, lies with the Congress rather than the States.
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This segment aims to track and chart the monthly course of judicial appointments in the Supreme Court and High Courts along with recommendations made by the Supreme Court Collegium.
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The High Court opined that taking care of children is shrouded by countless responsibilities and necessary expenditure from time to time and the husband cannot preposterously contend that the wife is lazing around and not earning money to take care of the children.
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Hailing from a family of lawyers and Judges, Justice Nilay Vipinchandra Anjaria took charge as Chief Justice of Karnataka High Court on 25-02-2024.
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The Court held that Wrongful Death of a Minor Act provides a cause of action for the death of any “minor child,” without exception or limitation, which means it also includes frozen embryos.
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Justice Anjaria will succeed Justice P.S. Dinesh Kumar who will demit office on 24-02-2024.
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The General Security Force Court had convicted the BSF jawan for murder and had sentenced him to life imprisonment along with dismissal from service.
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The Supreme Court Collegium on 13-02-2024 recommended the transfer of Justice Moushumi Bhattacharya, Justice Anu Sivaraman and Justice Sujoy Paul.
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The Collegium recommended the names of 13 Additional Judges to be appointed as Permanent Judges for the High Courts of Andhra Pradesh, Madhya Pradesh and Punjab and Haryana.
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The High Court opined that it cannot venture into interpreting the scope of Gauhati High Court Rules and BCI Rules vis-à-vis dress code for advocates in the absence of necessary parties.
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