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Case BriefsHigh Courts

“The decision of Chief Wildlife Warden to issue direction to hunt wild animal, has to be on a rational basis, foundationed on credible material, and not because of any pressure being exhorted by local politicians or people.”

uttaranchal high court
Case BriefsHigh Courts

“No committee was ever constituted to determine as to who will be the actual traditional forest dwellers or a Scheduled Tribe, who can be protected by the rights conferred upon them by the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006.”

Justice Sanjaya Kumar Mishra
Know thy Judge

Justice Sanjaya Kumar Mishra was elevated as the Chief Justice of the Jharkhand High Court in February 2023 and had made it emphatically clear that his priority will be to impart justice to the poor and downtrodden while expediting old cases.

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Hot Off The PressNews

“The Court passed the order during the hearing held on 20-12-2023.”

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Appointments & TransfersNews

The Collegium recommended the names considering the judicial track record of the Judges vis-à-vis disposal of cases and their competency, character and integrity.

Justice Vipin Sanghi
Know thy Judge

Justice Vipin Sanghi, a third-generation lawyer, with a legal career spanning over 3 decades, retires on 26-10-2023 after an extensive tenure of 17 years as a Judge, which also includes his tenure as the 12th Chief Justice of Uttaranchal High Court.

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Case BriefsHigh Courts

“The direction shall be regularly, punctually, and strictly followed without fail and the District Magistrate, Nainital and Police Authorities shall ensure strict compliance.”

uttaranchal high court
Case BriefsHigh Courts

“A candidate should be medically fit in the manner that he/she must be in a good physical and mental health, free from any disease/syndrome/disability likely to interfere with the efficient performance, etc., but there should also be no evidence of any congenital deformities.

uttaranchal high court
Case BriefsHigh Courts

“The result of children being denied the right to play outdoor sports in their own localities and colonies is that they get reduced to display screen addicts. They spend time watching television; computer screens; tablets, and mobile phones. They do not actually play sporting games which involve physical activity but become good at playing virtual sports.”

uttaranchal high court
Case BriefsHigh Courts

“The res ipsa loquitur is applicable in a civil action under the tort and the same cannot be pressed into service in a criminal case to prove negligence.”

uttaranchal high court
Case BriefsHigh Courts

“The District Magistrate concerned is to ensure that sufficient police force is deployed at barrier to prevent forced unauthorized entry into Yatra Route by unregistered handlers, along with their unregistered Equines and any other routes, which are not barricaded, should be blocked to prevent unauthorized entry.”

uttaranchal high court
Case BriefsHigh Courts

“District Magistrates might join the proceedings virtually, whereas the Secretary, Animal Husbandry and the Chairperson of the Executive Committee of the State Animal Welfare Board should personally remain present in Court, to assist the Court.

high courts weekly roundup june
High Court Round UpLegal RoundUp

A quick legal roundup to cover important stories from all High Courts this week.

Case BriefsSupreme Court

Supreme Court said that there is no reason to deviate from the view taken in the previous decisions of this Court, thus granted anticipatory bail to the accused without imposing any condition as suggested by Additional Solicitor General

Know thy Judge

Former Judge of Uttaranchal High Court, Justice Sanjaya Kumar Mishra was recently elevated as the Chief Justice of the Jharkhand High Court. At his swearing-in ceremony, Justice Mishra stated that his priority will be to impart justice to the poor and downtrodden while expediting old cases.

Case BriefsHigh Courts

The Uttaranchal High Court held that participation in the elections of college union was an integral part of the education, and it was an opportunity that was given to the students for developing their leadership qualities, therefore, two years age relaxation was granted to the student for participating in his college elections.

Case BriefsHigh Courts

    Uttaranchal High Court: While allowing the revision petitions, the single judge bench of Ravindra Maithani, J. has held that Sessions

Case BriefsHigh Courts

    Uttaranchal High Court: The Division Bench of Sanjaya Kumar Mishra and Ramesh Chandra Khulbe, JJ. allowed appeals filed by the

Case BriefsHigh Courts

    Uttaranchal High Court: A Division Bench of Vipin Sanghi, C.J. and Ramesh Chandra Khulbe, J. dismissed a petition wherein the

Case BriefsHigh Courts

    Uttaranchal High Court: While dismissing the instant appeal against the order dated 25-08-2022 passed by Family Court whereby the wife’s