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The Court held that the Sikkim Government Pension Rules do not prohibit the revisionist from entering into a compromise deed with the respondent, therefore, the former is bound by the deed.
Justice Biswanath Somadder’s journey, spanning decades, reflects a distinguished career that extends from practicing law in the High Court at Calcutta to assuming the prestigious role of Chief Justice in various High Courts across India.
“Budgetary Support Scheme is limited to the tax which accrued to the Central Government under the Central Goods and Services Tax Act, 2017 and the Integrated Goods and Services Act 2017, after devolution of the Central Tax or the Integrated Tax to the States.”
“By filing a petition under Order XXI Rule 97 of the Civil Procedure Code, 1908 although the objector is not a party to the arbitral proceedings, he can seek and obtain relief if the award has not been given fairly.”
“The authorities are best judges to maintain the discipline of the Force. Unless gross violation of natural justice or perversity in the quantum of punishment compared to the quantum specified is seen, it will not be wise to interfere in writ jurisdiction although the power of this Court is sufficiently wide to root out any illegality wherever found.”
In August 2021, Justice J.K. Maheshwari became the first Chief Justice from Sikkim High Court to be elevated to the Supreme Court.
Justice Arup Kumar Goswami who was appointed as the 14th Chief Justice of the High Court of Chhattisgarh with effect from 12-10-2021 is retiring today. Justice Goswami is known to be a cricket enthusiast and has represented Assam in the Ranji Trophy.
The Court observed that the Tribunal after holding that there was a fundamental breach of contract, factored in the contributory delay caused by the appellant and fairly awarded ‘Loss of Profit’ by slashing it to 50% of the original claim put forth by the appellant.
“Should every Hydro Power Project get away with token compensation for loss of life despite standing directions of the highest Court of the State to take precautions, utter chaos would abound on account of their carelessness, which would be unaccountable. It must be borne in mind that human life is as precious, regardless of the geography of the area”
Sikkim High Court: If a father keeps his self-acquired property for the purpose of mortgage, can his sons interfere in the same?
Sikkim High Court: The Division Bench of Jitendra Kumar Maheshwari, CJ. and Meenakshi Madan Rai, J., dismissed a criminal leave petition which
Appointment of Acting Chief Justice President appoints Justice Meenakshi Madan Rai, senior-most Judge of Sikkim High Court, to perform the duties of
Sikkim High Court: The Division Bench of Jitendra Kumar Maheshwari and Bhaskar Raj Pradhan, JJ., heard a petition which was filed seeking
Sikkim High Court: The Division Bench of Jitendra Kumar Maheshwari and Meenakshi Madan Rai, JJ., heard a Public Interest Litigation relating to
Sikkim High Court: The Division Bench of Jitendra Kumar Maheshwari, CJ. and Bhaskar Raj Pradhan, J., took up a perused affidavit submitted
Sikkim High Court: Jitendra Kumar Maheshwari, CJ. allowed a writ petition which was filed assailing the updated Award passed by the Lok
Sikkim High Court: Meenakshi Madan Rai, J., rejected a bail application wherein the Petitioner, Principal of a School, aged about 58 years,
Chief Justice of Sikkim High Court noted that there had been an undue delay in recording of statement of the victims under
Transfer Order President, after consultation with the Chief Justice of India, transfers Justice Arup Kumar Goswami, Chief Justice of Sikkim High Court,
Transfer Orders President transfers Justice Jitendra Kumar Maheshwari, Chief Justice of Andhra Pradesh High Court, as Chief Justice of the Sikkim High