Bringing you the Best Analytical Legal News
The amount of compensation is fixed as a token to remind the Judicial Officers that before taking cognizance and during judicial inquiry and trial, it is the bounden and obligatory duty to go through the complaint carefully and then take cognizance.
A total number of 4 candidates were recommended by the Collegium to be appointed as Judges of the High Courts of Gujarat and Madhya Pradesh.
2024’s first Supreme Court Collegium Resolutions recommended the appointment of Additional and Permanent Judges for the High Courts of Bombay, Calcutta, Chhattisgarh, Gauhati, Jammu & Kashmir and Ladakh and Punjab and Haryana.
Supreme Court said that the litigation which should close at the trial level is taken up to the Supreme Court and the parties are forced to litigate.
The Collegium thoroughly scrutinized the recommended names on basis of the reports sent by the respective High Court Collegiums and material placed on record by the Department of Justice.
The recommendations were made by the Collegium keeping in mind the integrity, qualifications and experience of the judicial officers and advocates.
“Keeping in view the controversy involved, the original record received be sealed and kept with the Registrar Judicial.”
1 woman judicial officer has been recommended by the Collegium for elevation as High Court Judge out of the 6 recommended names.
“To be truly unified both in form and in substance, there must be integration in terms of pay, pension and other service conditions between the District Judiciary, the High Courts and the Supreme Court. Hence, any increase in the salary of the judges of the High Court must reflect in the same proportion to the judges in the District Judiciary.”
Allahabad High Court clarified that the decision rendered in Divakar Dwivedi case must apply to all the Judicial Officers, irrespective of the fact that they had not filed writ petitions.
The three Supreme Court collegium resolutions were passed dated 12-04-2023.
The Patna High Court rejected the anticipatory bail plea of an IPS Officer who hired a conman to pose as the as the Chief Justice of the Patna High Court and to make calls to other officers for taking decision in his favour in a corruption case against him.
Judicial Officers were given a show-cause notice by the Gujarat High Court for not following the Court’s orders and directions
President appoints S/Shri (i) Shailendra Singh, (ii) Arun Kumar Jha, (iii) Jitendra Kumar, (iv) Alok Kumar Pandey, (v) Sunil Dutta Mishra, (vi)
The Supreme Court Collegium has approved the proposal for the elevation of the following Judicial Officers as Judges in the Patna High
Jammu and Kashmir and Ladakh High Court: Sanjay Dhar, J., expressed that, there may be stray incidents where the advocates have resorted
Supreme Court Collegium has, on reconsideration, resolved to reiterate its earlier recommendation for the elevation of the following two Judicial Officers as
The Supreme Court Collegium has, on reconsideration, resolved to reiterate its earlier recommendation for the elevation of the following two Judicial Officers
The Supreme Court Collegium has approved the proposal for the elevation of the following persons as Judges in the Telangana High Court:
Supreme Court Collegium has approved the proposal for the elevation of the following Judicial Officers as Judges in the Delhi High Court: