Know Thy Judge | Justice Ritu Bahri, First Woman Chief Justice of Uttaranchal High Court
Justice Ritu Bahri took oath of office as the 13th Chief Justice of Uttaranchal High Court on 04-02-2024.
Punjab and Haryana HC
Sanction required under Section 197 CrPC for criminal complaint against Police Officer: Punjab and Haryana HC
It was contended on part of the State that since the complaint was filed by the Court itself, no sanction under Section 197 of CrPC was required.
Supreme Court Collegium recommends transfer of Justice Avneesh Jhingan from Punjab and Haryana HC to Rajasthan HC
The Collegium had earlier (03-08-2023) proposed to transfer Justice Jhingan to Gujarat High Court, however, the proposal was pending before the Government since 11-08-2023.
Supreme Court Collegium recommends appointment of Permanent Judges for the High Courts of Allahabad and Punjab and Haryana
The Collegium recommended names of 7 Judges for Allahabad High Court and 11 Judges for Punjab and Haryana High Court.
Dr Justice S. Muralidhar: A Devoted Preserver of Rule of Law, retires
Dr Justice S. Muralidhar, whose illustrious legal career spans over more than 3 decades, bids adieu as Chief Justice of Orissa High Court on 07-08-2023.
Punjab and Haryana High Court: Woman committing suicide in matrimonial home does not itself make husband and in-laws liable under Section 306 IPC
The Court said that without a positive act on the part of the accused to instigate or aid in committing suicide, conviction cannot be sustained.
Person of Muslim Community not entitled to SC Certificate: Punjab and Haryana High Court while upholding Assistant Professor’s removal from service
The Court said that the petitioner could not be given the benefit of Horizontal reservation as he was not able to prove that he had obtained more marks than the last selected candidate of the General category.
Punjab and Haryana High Court refuses grant of anticipatory bail to IAS Vijay Singh Dahiya
The petitioner allegedly took bribe to clear bills of the complainant
Husband accused of sharing wife’s ‘obscene videos’ with partner in extra-marital affair; Punjab and Haryana High Court grants anticipatory bail
the Inquiry Officer found during pre-registration inquiry that the obscene videos were prepared by the complainant herself, but after registration of FIR, the Investigating Officer viewed that the videos and photographs were prepared by the husband on his own mobile in connivance with the co-accused.
Punjab and Haryana HC | Actg. Chief Justice of MP HC to be the Chief Justice of P&H HC
President is pleased to appoint Justice Ravi Shanker Jha, Judge of the Madhya Pradesh High Court, to be the Chief Justice of