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“Any reasonable, fair and well-intentioned leader must be aimed at identifying the commonalities of different sections of the people to unite, rather than divide them. Though criticism is essential for growth, it must be constructive to ensure that progress, rather than destruction.”
Madras High Court remarked that Senthil Balaji’s continuation in the cabinet without portfolio will serve no purpose and do not augur well with the Principles of Constitutional ethos on goodness, good governance and purity in administration.
On 1-5-2023, the Lok Sabha Secretariat disqualified Afzal Ansari, representing the Ghazipur Parliamentary Constituency of Uttar Pradesh, from membership of Lok Sabha
Former Judge of Kerala High Court, Justice K. Vinod Chandran was recently appointed as 44th Chief Justice of Patna High Court. He is popularly known for his by-the-book approach in the legal fraternity.
Calcutta High Court held that all the unilateral appointment of arbitrators is not invalid unless the arbitrator’s relationship falls within the Seventh Schedule to the Arbitration and Conciliation Act, 1996.
On the question of reference, the coram on 17-02-2023 had stated that the matter could not be decided in isolation and divorced from the facts of the case and same needed to be decided along with the merits of the case.
The Supreme Court held that the issue of whether a reference to a bench of 7 judges should be made cannot be considered in the abstract, isolated and divorced from the facts of the case. The bench to decide the issue, along with the merits of the case on 21-02-2023.
Kerala High Court suspended Lakshadweep MP, Mohammed Faizal’s conviction and sentence of imprisonment until the disposal of appeal against the decision of Sessions Court
Allahabad High Court: In an appeal filed by Bharatiya Janata party MLA Vikram Singh Saini against the judgment passed by the
Delhi High Court: A Division Bench of Satish Chandra Sharma CJ and Subramonium Prasad, J. denied relief seeking Satyendra Jain
Supreme Court: Opining that the advancement of medical field over a period of time has been enormous, the Division Bench comprising of
Gujarat High Court: Biren Vaishnav J. while deciding on a petition under Art 226 of the Constitution pertaining to prayer of the
“To hold that a Member of the Legislative Assembly stood disqualified even before he was convicted would grossly violate his substantive right to be treated as innocent until proved guilty.”
Supreme Court: In a case where the Kerala High Court had refused to entertain the plea of Saritha Nair who was disqualified
Supreme Court: The Court has allowed Rajasthan Assembly Speaker CP Joshi to withdraw his plea against Rajasthan High Court’s order asking him
Supreme Court: The Court has decided to hear the appeal of Rajasthan Assembly speaker CP Joshi against the stay order of Rajasthan
Patna High Court: Madhuresh Prasad, J. disposed of the writ petition on the ground that the petitioner was not incarcerated when joining
Supreme Court: The bench of Abhay Manohar Sapre and Indu Malhotra, JJ has held that there cannot be a uniform qualification or/and
Though criminalization in politics is a bitter manifest truth, which is a termite to the citadel of democracy, be that as it
Supreme Court: The 5-judge Constitution Bench comprising of CJ Dipak Misra and R.F. Nariman, A.M. Khanwilkar, Dr D.Y. Chandrachud and Indu Malhotra,