malafide Archives | SCC Times

No proper coordination between different Govt. departments, not a defence for not complying with Court’s orders: Delhi HC directs Finance secretary to be present for next hearing

Delhi High Court opined that, if the orders passed by this Court would not be implemented, it would lead to a situation where each department of the Government would be raising objections to the statement made by the other department.

Case Briefs Supreme Court

Desirable if High Courts maintain a hands-off approach and not quash FIRs in corruption cases at the stage of investigation: Supreme Court

Supreme court said that if criminal prosecution is based upon adequate evidence and the same is otherwise justifiable, it does not become vitiated on account of significant political overtones and mala fide motives

Case Briefs High Courts

J&K and Ladakh HC directs Govt to constitute high-level Committee to enquire into JKSSB’s “brazen illegalities” in awarding tenders for conducting recruitment exams

In an elaborate legal analysis, along with scathing observations, the J&K and Ladakh HC stated that JKSSB's actions in favouring one blacklisted agency to conduct recruitment exams, have doomed the future of many aspirants and put a question mark over its own efficacy.

Case Briefs High Courts

AP HC | Telephonic conversation designing a plot against Chief Justice of Andhra Pradesh & Supreme Court Judge; Court requests Justice Raveendran to hold enquiry

Andhra Pradesh High Court: A Division Bench of M. Satyanarayana Murthy and Lalitha Kanneganti, JJ., ordered an enquiry into a conversation contained in

Case Briefs High Courts

Pat HC | Director of a company cannot be made to suffer rigors of criminal trial in the absence of material proving allegations against him

Patna High Court: The Bench of Ahsanuddin Amanullah, J. allowed an application filed under Section 482 of the Code of Criminal Procedure,

Case Briefs High Courts

No malafide or violation of statutory rules found in transfer order of petitioner, petition dismissed

Madhya Pradesh High Court: Petitioner had filed this petition before a Single Judge Bench comprising of Vandana Kasrekar, J., against the order

Case Briefs High Courts

Court cannot sit in assessment over decisions of UPSC unless statutory breach or mala fides are shown

Bombay High Court: A Division Bench comprising of V.K. Tahilramani, Acting CJ and M.S. Sonak, J., dismissed a writ petition challenging the