Statutory Provision Archives

In absence of any statutory provision, seniority must be counted from the date of appointment: Himachal Pradesh High Court

“If appellants wanted the seniority of respondent to be counted from a date of joining, then nothing prevented them from mentioning similar condition as was fixed regarding the pay and allowances with respect to seniority also.”

Case Briefs High Courts

Ker HC | [S. 357A CrPC] Strengthening jurisprudence behind victim compensation, Court allows petition stating ‘statutory provision is not given retrospective effect and instead a prospective benefit is given based on an antecedent fact’

Kerala High Court: Bechu Kurian Thomas, J., while allowing the present petition said, “… While interpreting Section 357A(4) CrPC, this Court cannot

Op Eds OP. ED.

Retrospective Overruling

by Karl Shroff*

Case Briefs High Courts

Kar HC | Anticipatory bail granted in the interest of justice to appear for examination

Karnataka High Court: A Bench of B.A. Patil, J., allowed an application for the anticipatory bail filed by an accused, an engineering

Case Briefs High Courts

Authority empowered to hear a matter under a statutory provision cannot delegate it to another officer if the said provision does not provide for delegation of powers

Patna High Court: A Single Judge Bench comprising of Shivaji Pandey, J. in a civil writ petition held that when an authority