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Bombay High Court: In the present appeal filed under Section 260-A of the Income Tax Act, 1961 preferred against the
Justice C.T. Ravikumar is known among the legal circle for having a firm grasp of precedents and statutory provisions.. We have curated some of his important High Court and Supreme Court decisions.
Bombay High Court remarked that they have come across at least three such cases in last three weeks wherein the statement of the prosecutrix has been totally disbelieved in the grave and a serious offence under Section 376 IPC by not following the law enunciated by the Supreme Court in its catena of decisions. It is the second case in this week wherein Police did not adhere to the basic principles of investigation.
The bench of MR Shah and M.M Sundresh, JJ explained the importance of the words “or otherwise” inserted to Section 45(4) of the Income Tax Act, 1961 by the Finance Act, 1987
Madras High Court: In a writ petition filed by Life Insurance Corporation of India (‘LIC’) against the order passed by
Rouse Avenue Courts Complex, Delhi: In a case filed by Enforcement Directorate (‘petitioner') seeking transfer of the case titled ‘Directorate
Supreme Court: In a complex case where both the parties claimed to be disabled to get the matrimonial case transferred to the
Calcutta High Court: The Division Bench of Subrata Talukdar and Krishna Rao, JJ. has allowed an appeal filed against the
Allahabad High Court: Vikram D. Chauhan, J. took cognizance of transfer application which was filed for the transfer of the case under
Supreme Court: In a highly controversial extortion case of about Rs. 200 crores in Delhi’s Tihar jail, the 3-judge Bench of Uday
Calcutta High Court: Ananda Kumar Mukherjee, J. took cognizance of a petition which was preferred by the petitioner -wife praying for transfer
DELHI HIGH COURT The President transfers Justice Satish Chandra Sharma, Chief Justice, Telangana High Court, as the Chief Justice of the Delhi
Allahabad High Court: Rajesh Singh Chauhan, J. allowed a petition which was filed assailing order dated 16-04-2022 passed by the opposite party
Centre Notifies the Transfer Orders of the following High Court Judges: S. No. Name of the Judge Present High Court High Court
Supreme Court Collegium has recommended transfer/repatriation of Judges of High Courts, as mentioned below: S. No. Name of the Judge S/Shri
Supreme Court Collegium has recommended the transfer of Mr Justice Satish Chandra Sharma, Chief Justice, Telangana High Court to Delhi High Court.
Delhi High Court: The Division Bench of D.N. Patel, CJ and Jyoti Singh, J., held that the Chairman of Central Administrative Tribunal
82 reports on High Court Judgments to read from February 2022. Allahabad High Court Bail 22-year-old woman, burnt and buried due to
Rajasthan High Court: A division bench of Akil Kureshi CJ and Madan Gopal Vyas J. dismissed the petition stating that nothing would
Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Satyen Vaidya, JJ. dismissed the petition being devoid merits. The