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“Getting few answer-sheets evaluated by an Expert Committee would do justice not only to the Examinees, but to the Examiners as well.”
In compliance with a directive from the State Government, the religious practices in the tehkhana were discontinued in 1993
“The object of enactment of the Telangana State Judicial (Service and Cadre) Rules, 2023 is to recruit suitable candidates to Telangana State Judicial Service who are acquainted with the practice of local Courts in Telangana and have the knowledge of local laws.”
“The legislative intent in providing for an appeal before a District Judge in case of an order passed by an inferior court upon investiture of jurisdiction under Section 388 (1), is also clear from the emphasis in the language of the proviso where it states, ‘and not to the High Court’.”
“There is certainly an improvement in the matter of establishment of Commercial Courts and steps are being taken to fill up the remaining posts of District Judges, Commercial Courts.”
“Section 11(2) of Andhra Pradesh Civil Courts Act, 1972 empowers the District Judge to transfer any case to the Additional District Judge who would have the same power as that of the District Judge in disposing of the transfer cases.”
Meghalaya High Court said that there is no limitation on the powers of the Governor in conferring a part of the authority pertaining to the Penal Code or some special law, to a particular Court or officer appointed in that behalf.
Orissa High Court: A Division Bench of B P Routray and S. Muralidhar JJ. dismissed the petition being devoid of merits. The
Allahabad High Court: While enunciating that “Nobility and contribution to freedom struggle of our nation are the two attributes which rush to
Orissa High Court: A Division Bench of S Muralidhar, CJ and Savitri Ratho, J. directed independent inquiry by a retired District Judge
Kerala High Court: The Division Bench of C.T. Ravikumar and K. Haripal, JJ., partially allowed the instant appeal challenging the correctness of
Karkardooma Court, Delhi: Every now and then we see judges quote famous poets, but have you ever come across an order that
Supreme Court: In a case where a man was tried for and later acquitted from charges under Section 498A/406/34 IPC, the bench
Supreme Court: The 3-judge bench of SA Bobde, A.S. Bopanna and V. Ramasubramanian, JJ has dismissed the claim of certain District Judges
Supreme Court: The bench of Deepak Gupta and Aniruddha Bose, JJ has dismissed a plea by a district judge challenging the appointment
Supreme Court: The bench of UU Lalit and Vineet Saran, JJ has held that the inter se placement of the candidates selected
Himachal Pradesh High Court: A Division Bench of L. Narayana Swamy, CJ and Jyotsna Rewal Dua J. dismissed both writ petitions filed
Supreme Court: A 3-judge bench of Arun Mishra, Vineet Saran and S. Ravindra Bhat, JJ has held that members of the judicial
Sikkim High Court: Bhaskar Raj Pradhan, J. confirmed a decree of eviction passed against the appellant-tenant by the District Judge on the bonafide
Rajasthan High Court: Sanjeev Prakash Sharma (V.J.), J. passed an order for the formation of the committee at the district level in