Judges speak through their judgments and orders: Supreme Court pens down it’s opinion on oral regimes
Supreme Court: The Division Bench of Dr Dhananjaya Y Chandrachud and MR Shah, JJ., while addressing a matter expressed that, The administration
judicial proceeding
Guj HC | Can apology be accepted as defence, justification or calculated strategy to avoid punishment for an act which tantamount to contempt of court? Court discusses
Gujarat High Court: A Division Bench of Sonia Gokani and N.V. Anjaria, JJ., held that there may not be an actual interference with
Gau HC | Retired government servant against whom judicial proceeding is pending – entitled to provisional pension only
Gauhati High Court: The Bench of Michael Zothankhuma, J. dismissed a civil writ petition filed by a retired government employee seeking full
Merely making contradictory statement in a judicial proceeding is not by itself always sufficient to justify a prosecution under Sections 199 and 200 IPC
Supreme Court: Dealing with the scope of initiating the proceedings under Section 340 CrPC, the Court said that the mere fact that