Divorced Muslim woman need not be sent to Court for recording talaq: Kerala High Court
“The law is an ass is a derisive expression said when the rigid application of the letter of law is seen to be contrary to common sense.”
Article 226 of the Constitution
[Habeas Corpus] Detainee illegally confined by parents over her relationship with a transgender man to be taken to the place of her choice: Rajasthan HC
“The petitioner stated that is manifestly clear that the detainee’s life and well-being is in imminent danger and the respondents has failed to protect the detainee’s right under Article 21 of the Constitution, including her right to personal liberty.”
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.
Writ petition under Article 226 of the Constitution cannot be filed for seeking alteration in contract: Delhi High Court
The Delhi High Court held that a borrower cannot ask for alteration of contract by way of a writ petition and a contract can only be altered through mutual consent between the parties.
Madras High Court directs State to pay compensation to the detenue who has been kept in illegal detention for 128 days
Madras High Court: In a petition filed under Article 226 of the Constitution of India praying to issue a writ
Tripura High Court | Employees of statutory organizations cannot claim pensionary benefits as a matter of right
Tripura High Court: In a batch of writ petitions filed for directing the State Government to provide similar Pension benefit as granted
Does a forfeiture clause imply that the entire deposit amount can be forfeited? Madras HC elaborates
Madras High Court: Sanjib Banerjee, J., addressed whether this Court is the appropriate forum to decide the quantum that can be forfeited
Bom HC | Can a wife be appointed as the guardian of husband who is in a state of comatose or vegetative state? Court elaborates
Bombay High Court: A Division Bench of Ujjal Bhuyan and Milind N. Jadhav, JJ., while addressing an issue with regard to the appointment
Utt HC | High Court not to ordinarily permit a belated resort to extraordinary remedy under writ jurisdiction as it might cause public inconvenience and new injustices
Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and N.S. Dhanik, J. entertained a writ petition which sought mandamus against