Section 16 Archives

plea against Senior Advocates' designation

‘Expertise and Merit are the criteria for Senior Advocates’ designation’; Know Why SC rejected plea against validity of S. 16 of Advocates Act

“There has been large growth in the legal profession of first- generation lawyers making their mark, some of them young ones, coming from National Law Schools and other prominent Law Schools”.

Case Briefs High Courts

Delhi High Court extends scope of Section 16 of Court Fees Act, 1870 to cases where suit is stayed due to imposition of moratorium

The Delhi High Court extended the scope of Section 16 of the Court Fees Act, 1870 by holding that the cases in which suit is stayed due to imposition of moratorium would fall within the ambit of Section 16.

Case Briefs High Courts

No child can be held back or expelled till the completion of elementary education in light of Section 16 of the RTE Act, 2009

Chhattisgarh High Court: A Single Judge Bench comprising of Sanjay K. Agrawal J., decided a writ petition filed challenging the order of