litigation Archives

Counsel cannot claim any share out of the fruits of litigation from their client as fee; Such an action amounts to professional misconduct: J&K and Ladakh HC

The High Court strictly noted that such a conduct is unbecoming for a person belonging to legal profession and also reprimanded the Tribunal for withholding the compensation from the petitioner due to a fee dispute between a layer and their client.

Case Briefs High Courts

Delhi High Court dismisses PIL challenging method of empanelment of Government Advocates by calling it a ‘Publicity Interest Litigation’

Delhi High Court observed that it seems that the petitioner, who is an Advocate, filed the present petition after being a beneficiary of the very same process only because he has been denied extension or reappointment.

Case Briefs High Courts

Karnataka HC | Simply in order to dispose of cases, Courts should not dismiss complaints where the presence/attendance of the complainant is not an essential requirement

Karnataka High Court: While deciding the instant appeal for restoration assailing the order passed by the Trial Court wherein the

Case Briefs High Courts

Karnataka HC | Clients cannot make out a case of fraud against their advocate just because advocate was unable secure them a favourable order

Karnataka High Court: While deciding the instant petition seeking quashment of complaint against a Senior Advocate, wherein it was alleged that he

Interviews

In conversation with Senior Advocate Sanjay Bhasin, on his journey in the field of litigation and arbitration

Interviewed by Ayush Shukla

Interviews

In conversation with Sanchit Garga, Advocate On Record, Supreme Court of India on life as an Independent Counsel

Interviewed by Vranda Agarwal

Interviews

In conversation with Tushar Agarwal on his journey of law school, and being awarded the Top 100 Lex Falcon Award, as a First-Generation Lawyer

Interviewed by Khushbu Sood

Conference/Seminars/Lectures Law School News

USLLS’ Lecture Series | Lecture III: Nuances of Supreme Court Litigation: From Procedure to Court Craft by Mr. Raghenth Basant (Advocate, Supreme Court) (June 28, 2022)

The Internship & Placement Cell of the University School of Law and Legal Studies, Guru Gobind Singh Indraprastha University, Delhi is organizing

Case Briefs High Courts

Law of Limitation| Exercise of power of discretion if made excessively, it would defeat the purpose and object of law of limitation; Courts not to travel beyond permissible extent

Madras High Court: Expressing that, Power of discretion is to be exercised to mitigate the injustice if any occurred to the litigants,

Articles Mental Health

Thoughts of a Wandering Mind during Lockdown

by Radhika Bishwajeet Dubey†

Case Briefs High Courts

Raj HC | “Citizen approaching Court in a public interest jurisdiction holds greater duty to make full research” PIL dismissed due to lack of necessary evidence presented

Rajasthan High Court: A Division Bench of Akil Kureshi, CJ and Rekha Borana, J. dismissed the petition and kept it open for

Op Eds OP. ED.

Examining the Validity of Asymmetrical and Optional Arbitration Clauses

by Hiroo Advani†, Asif Lampwala††, Kenneth Martin††† and Srishti Ramchandani*
Cite as: 2022 SCC OnLine Blog Exp 13

Case Briefs Supreme Court

Traffic blockage due to agitation, failure to deliver consignment within validity period of e-way bill; SC imposes cost of Rs. 59000 on Sales Tax Officer for illegally imposing penalty

“When the undeniable facts, including the traffic blockage due to agitation, are taken into consideration, the State alone remains responsible for not providing smooth passage of traffic.”

Case Briefs High Courts

If an advocate has appeared for a party in judicial or quasi-judicial capacity or even as a mediator, Can Court injunct him from appearing to maintain stream of justice? Del HC expounds in clear worded decision

Delhi High Court: While expressing its opinion on the position of an advocate in law, C. Hari Shankar, J., expressed that, There

Case Briefs Supreme Court

Parties can’t play fraud with the Court by suppressing details of related previous or ongoing legal proceedings: SC

Supreme Court: In a case where the party, in a subsequent petition seeking same relief, had not disclosed the filing of the

Case Briefs High Courts

Raj HC | Whether third child born on account of failure of ligation operation a reason to deny grant ACP by a blanket order? Court answers

Rajasthan High Court: Sanjeev Prakash Sharma, J., allowed a petition which dealt with the issue as to whether the third child born

Case Briefs High Courts

Guj HC | Court directs transfer of winding-up proceedings to NCLT; scattering litigation to various forums leads to multiplicity, abuse of process of law

Gujarat High Court: The Division Bench of Vineet Kothari and B.N. Karia, JJ., took up a petition which dealt with the parties

Op Eds OP. ED.

Third-Party Funding of Litigation — A Damocles Sword or a Welcome Step

by Arunadhri Iyer* and Ashwin Mathew**

Case Briefs High Courts

MP HC | Litigation in the Court is not a “game of chess”; Court dismisses appeal stating serious suppression of facts

Madhya Pradesh High Court: The Division Bench of Sujoy Paul and Shailendra Shukla, JJ., dismissed a petition which was filed challenging the

Case Briefs High Courts

All HC | 20 yrs in jail for no reason? HC reverses conviction of rape accused; Directs matter to be placed before CJ for considering periodical listing of appeals of those in jail for more than 10 or 14 yrs

Allahabad High Court: The Division Bench of Dr Kaushal Jayendra Thaker and Gautam Chowdhary, JJ., has requested the Registrar (Listing) through the Registrar