Punjab and Haryana High Court dismisses ‘Infructuous’ Habeas Corpus plea for releasing Amritpal Singh
Punjab and Haryana High Court had issued notice to the State in March 2023 for alleged illegal detention of Amritpal Singh by the authorities.
Punjab and Haryana High Court
Supreme Court Collegium recommends appointment of 6 Additional Judges for Permanent Judgeship in Punjab and Haryana High Court
The Supreme Court resolution was passe dated 17-04-2023.
Know Thy Judge | Supreme Court of India: Justice Rajesh Bindal
Newly elevated Judge of the Supreme Court of India, Justice Rajesh Bindal, celebrates his 62nd birthday today. Prior to being elevated to the Supreme Court, Justice Bindal was serving as the Chief Justice of Allahabad High Court.
‘Husband has moral and legal liability to maintain wife, even if he is a professional bagger’: Punjab and Haryana High Court
Keeping regard with the trend of rising prices and the basic needs getting costlier, the Punjab and Haryana High Court said that maintenance awarded by the Trial Court could not be said to be on a higher side.
Supreme Court collegium accedes to transfer request of two High Court Judges and rejects transfer request of Madras High Court Judge to North-East State
The three Supreme Court collegium resolutions were passed dated 28-03-2023.
Punjab and Haryana High Court grants anticipatory bail to Sukhbir Singh Badal in Kotkapura firing case
While disposing of the Sukhbir Singh Badal’s bail matter in Kotkapura firing case, Punjab and Haryana High Court refused to comment on the allegations against present political setup.
‘Elevate Judges in accordance with their seniority’, SC Collegium recommendations for Madras High Court and Punjab and Haryana High Court
“The names which have been recommended earlier in point of time including the reiterated names ought not to be withheld or overlooked as this disturbs their seniority whereas those recommended later steal march on them. Loss of seniority of candidates is a matter of grave concern.”
Writ of Habeas Corpus filed for release of Amrit Pal Singh; Punjab and Haryana High Court issues notice to State
In a Writ of Habeas Corpus filed before Punjab and Haryana High Court for release of Amritpal Singh against illegal detention by Punjab Police, the Court issued notice to the State.
Swayamvar in holy books enforced as fundamental right by Article 21 of Constitution: Punjab and Haryana High Court
Punjab and Haryana High Court allowed quashing of FIR against the petitioner, while upholding the right to marry by one’s own choice.
Punjab & Haryana High Court directs Deepak Chaurasia to furnish bail bonds on deposit of Rs 2 lakhs
The Trial Court had declined Deepak Chaurasia’s application seeking permanent exemption from personal appearance in a POCSO case. Punjab and Haryana High Court directed him to appear before the Trial Court.
Punjab and Haryana High Court orders for arrest of dismissed Punjab DSP Balwinder Singh Sekhon in Contempt Case
In a case of circulating malicious, libelous and derogatory videos pertaining to the judicial proceedings, the Punjab and Haryana High Court ordered the arrest of dismissed DSP Balwinder Singh Sekhon and another. The Court also directed global blocking of access to all the videos circulated so far.
Justice Jaswant Singh retires after a short tenure as Chief Justice of Tripura High Court
Justice Jaswant Singh who was appointed as the 7th Chief Justice of Tripura High Court, has had an extensive legal career spanning 30+ years and has an avid interest in sports like lawn tennis, cricket and golf.
Rejection of Compassionate Appointment for married daughters violative of Articles 14 and 15: Punjab and Haryana High Court
The division bench of Punjab and Haryana High Court noted that the object of such schemes is to grant appointments to dependent family members falling under specific categories on compassionate grounds.
Mere availability of an alternative remedy of appeal or revision would not oust High Court’s jurisdiction and render a writ petition “not maintainable”: Supreme Court
The Supreme Court observed that availability of an alternative remedy does not operate as an absolute bar to the “maintainability” of a writ petition and that the rule, which requires a party to pursue the alternative remedy provided by a statute, is a rule of policy, convenience and discretion rather than a rule of law.
P & H High Court denies bail to Punjab IAS Officer, Sanjay Popli in corruption case
A Huge number of valuables including gold and silver bricks were recovered at Sanjay Popli’s home during investigation. Thus, the Punjab and Haryana High Court found it unsafe to release him at this stage while investigation is still underway for another case pertaining to accumulation of disproportionate assets.
Punjab and Haryana High Court | Non-Domicile Candidates not entitled to 33% reservation for women under Punjab Civil Services Rules, 2020
The Court acknowledged the Punjab Government’s intention to grant 33% reservation to the women of the ‘State of Punjab’ in direct recruitment of Group-A, B, C and D posts.
Punjab and Haryana High Court grants bail to Punjab ex-MLA Simarjit Singh Bains in rape case
The Punjab and Haryana High Court commented that victim's silence for such a long time would dent her credibility, and such a dent would not justify any further pre-trial incarceration. Thus, the Court allowed bail application, subject to certain conditions.
Punjab and Haryana High Court directs restoration of pension to remarried widow
The Court held that Rule 12-A of the CCS (Extraordinary Pension) Rules specifically permits a widow of an employee who remarries deceased husband's brother to get extraordinary pension.
25 Landmark Judgments on Constitutional Law by the Supreme Court in 2022 [Part I]
by Siddharth R. Gupta† and Shristy Choudhary††
Cite as: 2023 SCC OnLine Blog Exp 12