non-speaking order Archives

‘Punishment order passed in quasi-judicial proceedings must contain reasons’: Rajasthan HC sets aside non-speaking punishment orders

“It is true that discipline is the hallmark of disciplinary forces like police and each and every member of the disciplinary forces are not supposed to violate the discipline by consuming liquor in public space or should arrive in public place in a drunken position.”

Case Briefs High Courts

Characterising it as ‘sketchy’ and ‘non-speaking’, Rajasthan High Court sets aside the order of the Joint Commissioner, GST

It suffered from non-application of mind and was in violation of mandatory requirement of section 75 (6) of the CGST Act.

Case Briefs High Courts

Madras High Court| Proper reasons to be given for rejecting GST Registration Applications; Just writing ‘rejected’ would not suffice

Madras High Court: Anita Sumanth, J. set aside the impugned order which rejected a registration application filed under Section 22

Case Briefs High Courts

Utt HC | Judicial order necessarily has to be a reasoned one; Court finds reasoning by the Single Judge cryptic, remands the case back

Uttaranchal High Court: The Division Bench of Raghvendra Singh Chauhan, CJ. and Narayan Singh Dhanik, J. decided on a petition which was

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Non-consideration of the documents in support of claims made by the appellant amounts to passing a non-speaking order

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai: Coram of P. Dinesha (Member) and P. Venkata Subba Rao (Member) allowed the

Case Briefs High Courts

J&K HC | Appeal allowed against a non-speaking order passed without application of mind to rival claims

Jammu and Kashmir High Court: The Bench of Ramalingam Sudhakar, J., allowed the appeal against an order of the Deputy Commissioner on

Case Briefs High Courts

Order punishing government employee quashed in light of disciplinary authority’s violation of principle of audi alteram partem

Patna High Court: A Single Judge Bench comprising of Anil Kumar Upadhyay, J. quashed an office order issued against a delinquent employee

Case Briefs Tribunals/Commissions/Regulatory Bodies

Appellate Tribunal for Electricity reinforces principles of natural justice; sets aside Central Electricity Regulatory Commission’s order

Appellate Tribunal for Electricity, New Delhi: A Division bench comprising of N.K. Patil, J. and S.D. Dubey (Technical Member) allowed an appeal, filed

Case Briefs High Courts

Reasons are the heart and soul of any order

Allahabad High Court: A writ petition filed under Article 226 of the Constitution challenging the order of Divisional Head Manager, UPSRTC, whereby