bar Archives | SCC Times

No bar on political parties under Articles 243-ZA or 243-R of the Constitution from contesting municipal elections: Delhi High Court

The backbone of the Indian democracy are the people itself, who go on to choose their representative by way of direct election.

Case Briefs High Courts

SFIO not barred from investigating offences under IPC and conducting ‘further investigation’ after filing of investigation report: Delhi High Court

“If power is given to the Special Court under Section 436(2) of the Companies Act, 2013 (‘the Act’) to try offences other than those under the Act, then SFIO’s power to investigate into such offences cannot be restricted.”

Case Briefs High Courts

Merely because wife is earning, does not automatically operate as absolute bar for awarding maintenance: Delhi High Court

“Maintenance pendente lite/permanent alimony u/s 24 or 25 of the Hindu Marriage Act, 1955 may be claimed by either wife or husband. The phrase “sufficient for her or his support” has to be interpreted to mean that applicant is able to maintain with reasonable comfort and standard of living which applicant was accustomed in matrimonial home.”

Case Briefs High Courts

Calcutta High Court set aside ban on use of hookahs in licensed bar and restaurants

Calcutta High Court | While dealing with a case regarding violation of S. 20(2) of the Cigarettes and Other Tobacco Products (Prohibition

Case Briefs High Courts

[POSH] Delhi High Court | Baffling to see that a law graduate himself demands assistance of person with legal background for enquiry before Internal Complaints Committee

If the Court would allow such an interpretation, then this provision would become redundant, and a floodgate of law graduates, who may not be enrolled with the bar councils to become an ‘advocate’ but are still practicing law, would pour in. The purpose of keeping the proceedings fact-based and free expert legal advisory, would be lost.

Case Briefs Supreme Court

Clearing of prosecution evidence not an absolute bar from re-examining materials/witnesses under Section 311 CrPC: Supreme Court

“The statutory provision goes to emphasise that the court is not a hapless bystander in the derailment of justice. Quite to the contrary, the court has a vital role to discharge in ensuring that the cause of discovering truth as an aid in the realization of justice is manifest.”

Appointments & Transfers News

Collegium recommends 9 names for elevation as SC Judges. Three women and former ASG included

Collegium Statement Supreme Court Collegium has recommended elevation of the following Chief Justices / Judges of the High Courts and a Bar

Case Briefs Supreme Court

Judges should exercise restraint and avoid unnecessary remarks against conduct of the counsel: SC orders expunging adverse remarks against advocate with 17 yrs of standing at the Bar

Supreme Court: A Division Bench of R.F. Nariman and Hrishikesh Roy, JJ. directed that adverse comments recorded against the appellant─advocate in certain

Case Briefs High Courts

P&H HC | Court upholds Bar’s decision to deny enrollment to a law graduate who failed to get cut off marks

Punjab and Haryana High Court: Declining to grant relief to a law graduate who had failed to obtain the cutoff marks in

Case Briefs High Courts

Election of MLA set aside for using religion as a tool to influence voters; barred from contesting any election for next six years

Kerala High Court: A Single Judge Bench comprising of P.D. Rajan, J. declared the election of one K.M. Shaji as void, for

Case Briefs High Courts

Full Bench strikes down 180-day limitation period on appeals under Section 14A of SC/ST Act; Gives detailed interpretation on applicability of Section 14A of the Act

Allahabad High Court: A Full bench comprising of CJ Dilip B. Bhosale, Ramesh Sinha and Yashwant Varma, JJ. struck down the proviso