Archbishop Patriarch of Goa not ‘public authority’ under RTI Act: Bombay High Court
“The power to strike down offending law is a scalpel, not a machete.”
public authority
Delhi High Court| Air India not ‘State’ under Article 12 after privatization; Employees of Air India Limited no longer fall within the domain of ‘public employment’
Under Article 226 of the Constitution of India, a writ cannot be issued against a Government- entity which has been subsequently privatized and no longer performs any public duty.
Utt HC | Husband seeking personal information such as salary of wife under Right to Information Act, 2005; Whether acceptable or not?
Uttaranchal High Court: Sudhanshu Dhulia J. dismissed the petition being devoid of merits. The facts of the case are such that the
CIC | When an applicant seeks information from a Public Authority under RTI Act, can the Public Authority seek proof of citizenship from the person concerned? Under what circumstances can ‘Photography’ of documents be allowed under RTI Act? Exhaustive Report
Central Information Commission (CIC): Amita Pandove (Information Commissioner) held that, “…information which is available in record or accessible by a public authority
CIC | Sri Vedapureeswarar Sri Varadarajaperumal Devsthanama cannot be deemed as a public authority under S. 2(h) of RTI Act
Central Information Commission (CIC): Divya Prakash Sinha (Information Commissioner) considered whether Sri Vedapureeswarar Sri Varadarajaperumal Devsthanama will be a public authority under Section
CIC | Are the offices of President, Vice President, PM, Governors, LGs and CMs legally obliged under RTI Act to entertain RTI applications? Commission unfolds position
Central Information Commission (CIC): Y.K. Sinha (Information Commissioner), reiterated the Commission’s position that, offices of President, Vice President, Prime Minister, Governors, Lt. Governors
Ker HC | No writ of mandamus lie against public authority for performance of an act unless enjoined by law, Govt. order or precedent
Kerala High Court: T.V. Anilkumar, J. dismissed the writ petition with all interlocutory applications declared closed. In the present case, the petitioner
Kar HC | Karnataka Badminton Association directed to supply information as to whether it is a “Public Authority” under Right to Information Act
Karnataka High Court: Alok Aradhe, J. while disposing of this petition granted the petitioner the liberty to assail the order by which
CIC directs BCCI to explain the grounds for not declaring it a ‘Public Authority’
Central Information Commission (CIC): The Commission recently dealt with an appeal seeking information on the provisions/guidelines under which BCCI represents INDIA also
Division Bench of Delhi HC splits as to whether PM National Relief Fund is a ‘public authority’ under RTI Act
Delhi High Court: The Division Bench comprising of S. Ravindra Bhat and Sunil Gaur, JJ., gave different opinions as to whether Prime
Delhi HC sets aside CIC order declaring every minister a public authority
Delhi High Court: The Court set aside an earlier order of the Central Information Commission declaring ministers in the Union government and all
CIC declares Delhi Soccer Association to be a public authority under RTI Act
Central Information Commission: The Commission was hearing an appeal from an RTI applicant who sought information from Delhi Soccer Association (DSA) regarding
Special investigation Team on black money is a ‘public authority’ for the purposes of RTI Act; appointment of CPIO directed
Central Information Commission: The appellant had approached the CIC praying to recognize the Special Investigation Team (SIT) on black money of the