MP High Court starts live streaming of proceedings for all District and Tehsil Courts
On 21-12-2023, Integrated Video Surveillance System and Courtroom Live Audio-Visual Streaming System (CLASS) and OTT Platform was inaugurated at the Madhya Pradesh
Court Proceedings
Karnataka High Court suspends Video Conference facilities in all its Court Halls and Benches due to cyber security issues
Justice Prasanna B. Varale, Chief Justice of Karnataka High Court stated that the directive was issued in the interest of the system and urged everyone to cooperate.
Bom HC | Tendency of guaranteeing decision to come in favour of one party or other, amounts to maligning a particular Judge and at large, institution itself by giving an impression that justice can be bought
Bombay High Court: Bharati Dangre, J., addressed a matter wherein a mother was cheated of an amount Rs 16,50,000 by a man
Madras High Court’s remarks harsh, metaphor inappropriate but can’t be expunged; Supreme Court junks EC’s plea seeking restrain on Media reporting Court proceedings
During the course of the hearing, the Madras High Court had allegedly orally observed that the EC is “the institution that is singularly responsible for the second wave of COVID-19” and that the EC “should be put up for murder charges”.
Guj HC | Virtual Streaming of Court proceedings to be decided after Judge’s report to work out modalities in view of facilitating public at large
Gujarat High Court: A Division Bench of Vikram Nath, CJ and P.B. Pardiwala, J., while addressing an issue with regard to the live
Stay on court proceedings in presence of an arbitration clause can be granted to either of the parties to arbitration only
Supreme Court of Singapore: A Single Judge Bench of Choo Han Teck, J., dismissed appeals filed against the order of the Assistant
Live Streaming of Court proceedings| Recommendations by AG KK Venugopal
“Justice should be administered in an open court” Supreme Court: In the matter concerning live streaming of court proceedings, the Attorney General