delhi high court
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On 2-6-2023, the Delhi High Court issued a circular revising the Dress Code of Judicial Officers and Advocates. Key Points: Rule 30

Madras High Court
Case BriefsHigh Courts

Madras High Court reiterated that wearing “gown” is only optional and not mandatory before any Courts other than the Supreme Court or the High Courts. Thus, it held that the order of the National Company Law Board imposing a dress code for Advocates for appearance before the Tribunal is without authority and hence, illegal.

Case BriefsForeign Courts

As the proceedings in #hijabrow continue in Karnataka High Court, we bring you another interesting decision from Foreign Court, wherein the Federal

Case Briefs

In continuation to analyse a few cases wherein the issue of “headscarf” was touched upon by the Courts, today let’s see what

Case BriefsHigh Courts

In Nadha Raheem v. C.B.S.E,  2015 SCC OnLine Ker 21660, Kerala High Court’s Single Judge Bench in the year 2015 dealt with

Hot Off The PressNews

In order to further contain the spread of COVID-19, Delhi High Court notified that till further orders, while appearing before this High

Hot Off The PressNews

On 13.05.2020, the Supreme Court notified that all the advocates to wear “plain white-shirt/white-salwar-kameez/ white saree, with a plainwhite neck band” during

Case BriefsHigh Courts

Kerala High Court: A Single Judge Bench comprising of A. Muhamed Mustaque, J. dismissed a writ petition while giving a detailed analysis