Orissa High Court | Notification exempting Orissa Vigilance Department from the purview of RTI is ultra vires of RTI Act, 2005
Disclosure is the norm and refusal to information, an exception
State Information Commission
Chh HC | Oath taken and subscribed by Judges held exempted from disclosure under S. 8(1)(j) of RTI Act; copy of oath denied to applicant
Chhattisgarh High Court: Sanjay K. Agrawal, J. reversed the order of the State Information Commission whereby it had directed the Public Information Officer
Utt HC | Furnishing information beyond the mandate amounts to denial of information by officer under RTI Act
Uttaranchal High Court: Alok Singh, J. dismissed a writ petition filed by Sahak Nagar Adhikari, who was Public Information Officer under Right