extraordinary jurisdiction Archives

Read why Madras HC exercised its extraordinary jurisdiction to quash a sexual abuse case

It is not necessary for a criminal trial to go on just to dabble with an incident involving sexual abuse without identifying an accused. If this is allowed, the victim will be embarrassed and vilified, and the so-called accused person will go scot-free, since he has not been identified by anyone in this case.

Experts Corner Murali Neelakantan

Opening the SLP Floodgates Impacts Access to Justice

by Murali Neelakantan* and Gautam Narayan**
Cite as: 2023 SCC OnLine Blog Exp 81

Case Briefs High Courts

Ker HC | Determining eligibility of students to participate in school event, not a matter where Courts would exercise extraordinary jurisdiction

Kerala High Court: Anu Sivaraman, J. dismissed a writ petition filed by the petitioner to direct the respondents to allow her to

Case Briefs High Courts

Guj HC | Court reserves upon a contentious issue, exercises extraordinary jurisdiction instead

Gujarat High Court: A Bench of Sonia Gokani, J., allowed a petition directing the concerned authorities to release the seized-vehicle. In the

Case Briefs High Courts

Matters requiring extensive fact finding cannot be adjudicated under Art. 226

Karnataka High Court: A Single Judge Bench comprising of Vineet Kothari, J., decided a writ petition filed under Articles 226 and 227