Panchayat Archives

Know Thy Judge| Justice Alok Aradhe: 6th Chief Justice of Telangana High Court

Justice Alok Aradhe was sworn in as Chief Justice of Telangana High Court on 23-07-2023 by the Governor Tamilisai Soundararajan. He succeeded Justice Ujjal Bhuyan who has been elevated as a Judge in the Supreme Court of India. Justice Aradhe has formerly served as Judge in Karnataka, Jammu and Kashmir and Madhya Pradesh High Courts.

Case Briefs Supreme Court

Supreme Court| Industrial area excluded from municipal limits doesn't cease to be ‘local area', State entitled to levy and collect entry tax

Supreme Court: In an appeal relating to the interpretation of ‘local area' occurring under Entry 52 of List II of

Advance Rulings Case Briefs

What constitutes a ‘government authority’ or ‘government entity’; Karnataka Authority of Advanced Ruling answers

Authority of Advanced Ruling (Karnataka): The two-member bench of M.P Ravi Prasad and T. Kiran Reddy has ruled that works

Case Briefs High Courts

If directly elected Sarpanch acts in a manner rendering functioning of Panchayat at a standstill, would member of panchayat get right to move motion of ‘no confidence’? Bom HC explains

Bombay High Court: Stating that in the democratic setup, the will of the majority is the rule, the Division Bench of S.V.

Case Briefs High Courts

Disqualification of Sarpanch in suspicion of benefitting her close relations by allotting work under Panchayat’s order, without establishment of direct or indirect involvement as per S. 14(1)(g) of Maharashtra Village Panchayats Act: Is it correct? Bom HC analyses

Bombay High Court: Quoting a phrase from a story of a Roman Ruler Julius Caesar that, “Caesar’s wife should be above suspicion”,

Case Briefs High Courts

Pat HC| “Failure to provide timely treatment is antithetical to Article 21”; HC to State. Panchayat officials warned that failure to report deaths within 24 hrs may cost their posts

Patna High Court: The Division Bench comprising of Sanjay Karol, CJ., and S. Kumar, J., opined that it is the settled position

Case Briefs High Courts

J&K HC | Members of Panchayat have the right to issue no-confidence motion against the chairman on the ground of misconduct or neglect of duty; petition dismissed

Jammu and Kashmir High Court: Sindhu Sharma J., while dismissing the present petition, held, “In a democratic process, the members of the

Case Briefs High Courts

Kar HC | While exercising discretionary powers of deciding ‘exceptional circumstances’, SEC cannot ignore Constitutional mandate under Art. 243E; Directions issued to schedule Panchayat elections

Karnataka High Court: A Division Bench of Abhay S. Oka CJ. and Ashok S. Kinagi J., while partly allowing the present petition,

Case Briefs Supreme Court

Mere receipt of a notice by Collector doesn’t allow the prohibition under Section 15(12) of UP Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961 to come into play: SC

Supreme Court: In the case where it was contended that once a notice is given under Section 15(2) of Uttar Pradesh Kshettra

Case Briefs Supreme Court

Gram Panchayat is the ‘Appointing Authority’ for posts in ‘Inferior Panchayat Services’ in the State of Gujarat

Supreme Court: In the matter where the family of a deceased Safai Kamdar appointed by a Gram Panchayat, sought family pension, the