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“Now, the time has come to enlighten and educate our police machinery on the concept of freedom of speech and expression guaranteed by Article 19(1)(a) of the Constitution and the extent of reasonable restraint on their free speech and expression. They must be sensitised about the democratic values enshrined in our Constitution”
The alleged non-compliance with statutory and Election Commission mandated regulations, and their legal effect, cannot be examined through a summary proceeding under Order VII Rule 11, CPC, or even under Order XII Rule 6, CPC.
Supreme Court said that the petitioner has no locus to file the petition to sought inauguration of new Parliament building by the President and not the Prime Minister of India and that he should be grateful that the Court is not imposing any costs on him.
Supreme Court said that the conduct of the judge and her/his decisions must reflect and show independence, adherence to the democratic and constitutional values. This is necessary as the judiciary holds the centre stage in protecting and strengthening democracy and upholding human rights and the Rule of law.
The preamble of the RTI Act captures informed citizenry and promotes transparency in the functioning of the government, which makes petitioner entitled to know the procedure followed in the decision-making process of denying the permission to protest.
Allahabad High Court: In an appeal filed by Bharatiya Janata party MLA Vikram Singh Saini against the judgment passed by the
Allahabad High Court: Dinesh Kumar Singh, J. rejected the bail application of former UP MLA Mukhtar Ansari who was arrested under Sections
Supreme Court of The United States: While deliberating upon the instant matter, wherein the petitioner lost his job as a high school
Bombay High Court: Stating that in the democratic setup, the will of the majority is the rule, the Division Bench of S.V.
“Merit is not solely of one‘s own making. The rhetoric surrounding merit obscures the way in which family, schooling, fortune and a
Year 2021! The year that started with the hope of the COVID-19 Pandemic nearing an end with countries starting vaccination, ended up
Bombay High Court: The Division Bench of Dipankar Datta, CJ and G.S. Kulkarni, J., while addressing the petitions challenging the IT Rules,
Delhi High Court: The Division Bench of Siddharth Mridul and Anup Jairam Bhambhani, JJ., granted regular bail to activist Devangana Kalita and
Madras High Court: The Division Bench of Sanjib Banerjee, CJ and Senthilkumar Ramamoorthy, J., while addressing a riveting issue wherein a political
“Deliberative democracy accentuates the right of participation in deliberation, in decision-making, and in contestation of public decision-making.”
by A. Lakshminath* and Mukund Sarda**
by Swarnendu Chatterjee* & Anshita Khandelwal**
Patiala House Court, New Delhi: While deciding the instant bail application of student activist Safoora Zargar, who was accused of giving inflammatory
“I am of the opinion that this matter is now ripe for the consideration of the Full Court on the judicial side, if this institution really is to be any more relevant in the scheme of the Constitution.” – Justice Chelameswar in his letter to CJI Dipak Misra
In a first, the senior most judge of the Supreme Court of India, Justice J. Chelameswar, along with Justice Ranjan Gogoi, Justice