certiorari Archives

J&K and Ladakh HC | Petition challenging 4% reservation for Pahari Speaking People in State/UT Services dismissed as petitioners failed to qualify as ‘aggrieved persons’ for the purposes of Art 226

Jammu and Kashmir and Ladakh High Court: While deliberating over the instant writ petition concerning reservation provided to Pahari Speaking People, the

Case Briefs High Courts

Kar HC issues general directions in matters relating to compromise before the Lok Adalat which are challenged by way of writ petitions

Karnataka High Court: Suraj Govindaraj, J., allowed the petition and quashed the compromise decree in the original suit filed before Principal Senior

Case Briefs High Courts

Utt HC | High Court cannot treat itself a court of appeal while entertaining writ of certiorari

Uttaranchal High Court: The Division Bench of S.K, Mishra ACJ. & N.S. Dhanik J., dismissed a petition filed against Claim Petition No.

Case Briefs High Courts

Utt HC | Fundamental rule of law is that no decision can be given without the opportunity of being heard; Court allows appeal

Uttaranchal High Court: Lok Pal Singh, J., allowed a writ petition which was filed in the nature of the certiorari, seeking quashing

Case Briefs Foreign Courts

SL CoA | If words are unambiguous, Court shall give effect to plain words of the Statute; Sinhala text prevailed over English text in a case of inconsistency

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. entertained a writ petition where the application sought

Case Briefs Foreign Courts

SL CoA | Mere allotment of parking area by competent authority of Railways is a private affair; Held, mandamus lies to secure performance of a public duty

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Mahinda Samayawardhena, J. entertained a writ petition where the petitioner sought,

Case Briefs High Courts

Utt HC | Judgment of a Competent Court is binding inter-parties and cannot be re-agitated in collateral proceedings even if erroneous

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan and R.C. Khulbe, JJ. contemplated a writ petition, where the petitioner who was

Case Briefs High Courts

Utt HC | Courts not to sit in appeal over the verdict of Selection Committee in Civil Judge Examination

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and R.C. Khulbe, J. refused to entertain a writ petition which sought,

Case Briefs Foreign Courts

Solitary confinement need not leave physical scars that leave the offender dead to everything but torturing anxieties: SCOTUS

United States Supreme Court: A Bench comprising of Sotomayor, Breyer and Kennedy, JJ., denied the writ of certiorari but gave directions for

Case Briefs High Courts

Illegible penmanship of doctors in medical reports does not serve the purpose of achieving Criminal Justice: Allahabad High Court

Allahabad High Court: A Division Bench of Ajay Lamba and Sanjay Harkauli, JJ., disposed of a petition for the issuance of the

Case Briefs High Courts

Constitution of proposed Gram Panchayat quashed on failure of presence of quorum as required under Punjab Panchayat Raj Act

Punjab and Haryana High Court: A Single Judge Bench comprising of Shekhar Dhawan, J., addressed a writ petition in nature of certiorari

Case Briefs High Courts

Order granting permission to re-open liquor shops challenged in Madras HC

Madras High Court: A Division Bench of CJ. Indira Banerjee and Abdul Quddhose J., addressed A writ petition filed under Article 226