Chief Judicial Magistrate Archives

Read why Allahabad HC dismissed Pawan Khera’s plea to quash criminal proceedings against him for ‘Gautam Das’ remark against PM Modi

Allahabad High Court reiterated that at the stage of issuing the summons to the accused based on the police report, the Magistrate is not required to record any reason.

Case Briefs High Courts

All HC | “If a Judge makes a mistake, then from where will the general public get fair justice”; HC warns Judicial Magistrate to remain careful while passing Judicial Orders

Allahabad High Court: Manju Rani Chauhan, J., expressed that: “At the present time, only from the temple of justice like Courts, everyone

Case Briefs High Courts

All HC | Chief Judicial Magistrate, Etah directed to conduct inquiry over manhandling of an Advocate by police

Allahabad High Court: The Division bench of Govind Mathur, CJ and Saumitra Dayal Singh, J., directs the Chief Judicial Magistrate to submit a

Case Briefs High Courts

Utt HC | Activity promoting mutual hate and tension based on religion, race, caste, community or language can never result in fair elections; Court dismisses application to quash Charge-Sheet

Uttaranchal High Court: Alok Kumar Verma, J., dismissed an application which was filed under Section 482 of the Code of Criminal Procedure,

Case Briefs High Courts

All HC | Date of birth in an Aadhaar Card not conclusive

Allahabad High Court: The Division Bench of Manoj Misra and Virendra Kumar Srivastava, JJ. clarified that no protection shall be given and

Case Briefs High Courts

Madras HC | Order of compulsory retirement is neither a punishment nor a stigma and principles of natural justice have no role play in ordering compulsory retirement

Madras High Court: The Division Bench of R. Subbhiah and T. Krishnavalli, JJ., dismissed a writ petition filed for issuance of a

Case Briefs Supreme Court

CJM competent to deal with the application moved by the secured creditor under Section 14 of SARFAESI Act

Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has held that the Chief Judicial Magistrate (CJM) is competent to

Case Briefs High Courts

Chief Judicial Magistrate is authorized to entertain applications under Section 14 of the SARFAESI Act, 2002: Kerala HC

Kerala High Court: A Single Judge Bench comprising of Devan Ramachandran, J. dismissed a civil writ petition calling into question the statutory