JNU Archives | SCC Times

‘Mere mockery of the principles of natural justice and fair play’; Delhi High Court sets aside order expelling JNU student in 2011

“The opportunity to the petitioner to file a reply to the show cause notice was therefore a mere eye wash, and nothing more.”

Case Briefs High Courts

JNUSU Elections| Delhi HC appoints former Supreme Court Judge Justice V. Ramasubramanian as observer to oversee functioning of election committee

“In view of the election schedule that is notified on 10-03-2024, the Grievance Redressal Cell is directed to complete the exercise and pass a reasoned order prior to declaration of the final results.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

Speed post sender is a consumer under Consumer Protection Act; Postal Dept. cannot escape liability by virtue of S 6 of Indian Post Office Act, 1898, SCDRC reiterates

State Commission relying on NCDRC precedents, upheld District Consumer Commission’s decision to hold the Postal Department liable for delayed delivery of a speed post by 19 days which resulted the complainant’s son to miss his chance to get admission in JNU.

Case Briefs High Courts

Delhi High Court quashes summons issued to “The Wire” editors in a criminal defamation case filed by a former JNU Professor

The Delhi High Court quashes and sets aside summons issued to the editor and deputy editor of “The Wire” in a criminal defamation case filed by the former Professor of Jawaharlal Nehru University.

Case Briefs High Courts

Delhi High Court dismisses Umar Khalid’s bail plea in 2020 riots case

Delhi High Court: In an appeal under Section 21(4) of the National Investigation Agency Act, 2008 (‘NIA Act’) read with Section 43-D(5)

Case Briefs District Court

[CAA-NRC Protest] Delhi Court denies bail to Saleem Malik due to sufficient incriminating material against him in North-East Delhi Riot case

Karkardooma Court, Delhi: In a bail application moved on behalf of applicant/accused Saleem Malik @ Munna under Section 437 Code

Case Briefs District Court

Delhi Court grants bail to JNU student Sharjeel Imam charged for sedition during Anti CAA protests

Saket Court, Delhi: In an application filed seeking bail for Sharjeel Imam, (‘bail-applicant’) who is a JNU student alleged for

Case Briefs High Courts

[COVID-19] Del HC| Threefold increase in cases in JNU campus in 3 weeks! What steps have you taken? Court asks JNU Registrar to file status report

Delhi High Court: After the Jawaharlal Nehru University Students Union and the Teachers Union approached the High Court seeking a direction for

Case Briefs High Courts

Members of JNU Students Union held in contempt of Court for staging protests inside Administrative building

Delhi High Court: A Single Judge Bench comprising of V. Kameswar Rao, J. decided a contempt petition filed by Jawaharlal Nehru University