Delhi High Court
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The Delhi High Court stated that National Green Tribunal is a national tribunal, and hence, its RTI cell should function properly in accordance with the timelines and rules prescribed under the RTI Act and Rules.

Central Information Commission
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PIO was directed to file a written submission to justify why actions should not be initiated against him/her under section 20 of the RTI Act, 2005 for furnishing misleading and contradictory information.

Central Information Commission
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Central Information Commission: In a second appeal filed under Section 19 of the Right to Information Act, 2005 on the ground of

Madras High Court
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Madras High Court:  While stating that Central Information Commission has only made recommendations, which cannot by any stretch of imagination be taken

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Central Information Commission (CIC): Amita Pandove (Information Commissioner) held that, “…information which is available in record or accessible by a public authority

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Attention has been drawn to media reports regarding orders passed by Central Information Commission regarding an RTI query with regard to AarogyaSetu

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Central Information Commission (CIC): Amita Pandove (Information Commissioner), came down heavily on CPIO, All India Radio for abdicating his duties. Appellant filed an

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Central Information Commission (CIC): Bimal Julka, Chief Information Commissioner, noted that the RTI application seeking very pertinent information with regard to COVID-19 pandemic

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Central Information Commission (CIC): Vanaja N. Sarna, Information Commissioner disposed of a complaint while stating the following on CPIO’s cryptic one liner response

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An RTI application was filed with regard to the PM Cares Fund, wherein following details were sought:  Total amount deposited in the

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Central Information Commission (CIC):  Vanaja N. Sarna (Information Commissioner) while disposing of the RTI application instructed the ADG & CPIO, UIDAI –

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Central Information Commission (CIC): Sudhir Bhargava, Chief Information Commissioner, addressed an application filed before CPIO, Supreme Court of India with respect to

Case BriefsHigh Courts

Jammu & Kashmir High Court: Sanjay Kumar Gupta, J. rejected an application for seeking condonation of delay in the filing review petition.

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Central Information Commission (CIC): Information Commissioner, Suresh Chandra, partly allowed a second appeal filed before him in an issue related to non-receipt

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission: Complainant-appellant in a recent case before Commission had sought clarification in respect of the difference in his last basic