MP High Court starts live streaming of proceedings for all District and Tehsil Courts
On 21-12-2023, Integrated Video Surveillance System and Courtroom Live Audio-Visual Streaming System (CLASS) and OTT Platform was inaugurated at the Madhya Pradesh
live streaming
Karnataka High Court suspends Video Conference facilities in all its Court Halls and Benches due to cyber security issues
Justice Prasanna B. Varale, Chief Justice of Karnataka High Court stated that the directive was issued in the interest of the system and urged everyone to cooperate.
Supreme Court releases list of Achievements and New Initiatives 2022-2023
2022-2023 remain notable years, because of the plethora of initiatives undertaken by the Chief Justice of India in the field of information and communication technology to accomplish the valued goals of enhancing efficiency and access to justice.
Live Streaming and Recording of Court Proceedings Rules of the High Court of Delhi, 2022
On 13-1-2023, the High Court of Delhi notified the Live Streaming and Recording of Court Proceedings Rules of the High Court of
Gujarat High Court becomes the first Court to start “experimental” live streaming of Court Proceedings on YouTube
The experimental live streaming of the First Court of the Gujarat High Court started today after the Chief Justice of High Court
Ayodhya| All petitions seeking review of the 5-judge bench Ayodhya verdict dismissed
Supreme Court: The 5-judge bench headed by SA Bobde, CJ has dismissed a batch of petitions seeking review of its November 9
Ayodhya Verdict| Here’s why the 5-judge bench unanimously held that the disputed site belongs to Hindus [Detailed report]
Supreme Court: “This Court as the final arbiter must preserve the sense of balance that the beliefs of one citizen do not
BREAKING| 5-judge bench to pronounce Ayodhya verdict tomorrow
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ, S.A. Bobde, Dr. D.Y. Chandrachud, Ashok Bhushan and S. Abdul Nazeer, JJ will
Ayodhya verdict| CJI meets UP Chief Secretary, DGP to take stock of law and order situation in the State
Supreme Court: Ahead of the impending verdict in the Ayodhya case, Chief Justice of India Ranjan Gogoi held a meeting on Friday
Ayodhya hearing| 40-days hearing comes to an end; Verdict reserved
Supreme Court: The 40-days long Ayodhya title dispute hearing has finally come to an end today. The 5-judge bench of Ranjan Gogoi,
Ayodhya Hearing| This matter will be over by 5pm today; enough is enough: CJI
Supreme Court: On the 40th day of the Ayodhya Title dispute hearing, Chief Justice of India Ranjan Gogoi said that the daily
Ayodhya Hearing| SC grants police protection to U.P. Sunni Central Waqf Board’s chairman
Supreme Court: Considering the threat perceptions of Zufar Ahmad Faruqui, Chairman, U.P. Sunni Central Waqf Board, the Court has dire ted the
Ayodhya hearing| We don’t want any mediation: Ram Lalla Virajman’s counsel
Supreme Court: Ram Lalla Virajman, one of the parties in the Ayodhya title dispute case, on Monday told the Supreme Court that
Ayodhya hearing| Won’t hear the matter for even a single extra day after October 18: SC to all counsels
Supreme Court: Indicating that judgment in Ayodhya dispute case is likely to be delivered before CJI Ranjan Gogoi’s retirement in November, the
Ayodhya hearing| SC to hear the matter for an extra hour in order to conclude the hearing by Oct 18
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
Ayodhya hearing| SC asks parties to come up with tentative timeline for conclusion of arguments
Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has
Ayodhya hearing| SC slams Nirmohi Akhara for opposing Ram Lalla’s plea; Says you ‘stand’ or ‘fall’ together
Supreme Court: When Nirmohi Akhara submitted that being the ‘shebait’ (devotee), only its lawsuit was maintainable and the case filed by deity
Ayodhya Hearing| There was a temple in the inner courtyard of the disputed site: Nirmohi Akhara
Supreme Court: Senior counsel appearing for Nirmohi Akhara, one of the parties in the Ayodhya title dispute case, told the Supreme Court
Ayodhya hearing| Babri Masjid was built either on the ruins of Ram Mandir or by pulling it down: Ram Lalla’s counsel
Supreme Court: On the 8th Day of the Ayodhya Title dispute hearing, Ram Lalla’s counsel, Senior Advocate CS Vaidyanathan, told the 5-judge
Ayodhya hearing| Excavations show that a massive Lord Ram temple existed at the disputed site: Ram Lalla’s counsel
Supreme Court: On the 7th Day of the Ayodhya Title dispute hearing, Ram Lalla’s counsel, Senior Advocate CS Vaidyanathan, told the 5-judge bench