Public Information Officer Archives

Delhi High Court reprimands absolute bar on disclosure of RTI information to non-citizens for being contrary to the Constitution and object of RTI Act

The Delhi High Court stated that the Constitution of India conferred a large gamut of rights upon Indian citizens and there existed a smaller bouquet of rights which were also recognised and conferred in respect of non-citizens.

Case Briefs High Courts

‘A’ diary of civil & criminal proceedings cannot be obtained by filing RTI; Kerala HC upholds constitutional validity of Rule 12 of RTI (Subordinate Courts and Tribunals) Rules, 2006

Kerala High Court: In a case challenging the validity of Rule 12 of the Right to Information (Subordinate Courts and

Case Briefs High Courts

[RTI] HP HC | Birth and Death Register are public documents and admissible under S. 35 of the Indian Evidence Act, 1872; To be given even if asked on a simple paper

Himachal Pradesh High Court: Tarlok Singh Chauhan J. directed all the Panchayat Secretaries in the State of Himachal Pradesh to provide death

Case Briefs

Jhar HC | Person holding the post of First Appellate Authority cannot be treated as a public authority within the meaning of S. 2 (h) of RTI Act

Jharkhand High Court: Sujit Narayan Prasad, J. dismissed a writ petition filed under Article 226 of the Constitution of India as he

Case Briefs High Courts

Chh HC | Oath taken and subscribed by Judges held exempted from disclosure under S. 8(1)(j) of RTI Act; copy of oath denied to applicant

Chhattisgarh High Court: Sanjay K. Agrawal, J. reversed the order of the State Information Commission whereby it had directed the Public Information Officer

Case Briefs High Courts

Utt HC | Furnishing information beyond the mandate amounts to denial of information by officer under RTI Act

Uttaranchal High Court: Alok Singh, J. dismissed a writ petition filed by Sahak Nagar Adhikari, who was Public Information Officer under Right