Writ Court Archives

Calcutta High Court upholds rejection of petition on failure to produce document/evidence in Anandalok’s car-parking ownership dispute case

Calcutta High Court held that the appellant lacked locus standi of collective bodies to bring proceedings as the appellants don’t have legal personality or individual rights.

Case Briefs High Courts

Calcutta High Court sets aside New Town Kolkata Development Authority’s order to file fresh plan for entire ‘Rosedale Garden Complex’ Project

Calcutta High Court opined that the “allegations of encroachment are essentially a title dispute which is beyond the jurisdiction of a Writ Court.”

Case Briefs High Courts

[General Code of Conduct] Term ‘athlete’ includes coach along with staff; Delhi High Court refuses to interfere with suspension order passed by Paralympic Committee

The Petitioner is an Arjuna Awardee and is a Commonwealth and Asian Games medalist swimmer and was also appointed swimming team coach for the 2016 Rio Paralympic Games who was suspended from participating and being sponsored in any sports event organized by Paralympic Committee of India for three years.

Case Briefs Supreme Court

Explained| Civil Court versus Writ Court: Breaking down the scope of jurisdiction in execution/registration of documents matters

Supreme Court: The bench of Hemant Gupta and V. Ramasubramanian*, JJ has lucidly explained the law on the jurisdiction in case of

Case Briefs High Courts

Does a forfeiture clause imply that the entire deposit amount can be forfeited? Madras HC elaborates

Madras High Court: Sanjib Banerjee, J., addressed whether this Court is the appropriate forum to decide the quantum that can be forfeited

Case Briefs High Courts

Bom HC | Anil Deshmukh ‘prima facie’ committed cognizable offence, but No immediate FIR by CBI. Credibility of State machinery at stake: HC directs CBI to conclude preliminary investigation preferably within 15 days

“It is said that none can see time, but many a time, time makes us see many things hitherto before unseen. So true.”

─ Bombay High Court

Case Briefs High Courts

Kar HC | ‘thou art weighed and found wanting’; Writ Court exercising limited supervisory jurisdiction under Art. 227 Constitution of India cannot run a race of opinions with the Court of impugned order

Karnataka High Court: Krishna S. Dixit, J. dismissed the petition being devoid of merits. Background The facts of the case are such

Case Briefs Foreign Courts

SL CoA | Writ Court cannot monitor criminal investigations as a Magistrate; Court dismisses appeal in the Easter Sunday Terror Attack case hinting re-arrest in case of discovery of new evidence

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: A Division Bench of Mahinda Samayawardhena and Arjuna Obeyesekere, JJ., while

Case Briefs High Courts

Ori HC | Writ Court is not competent to appreciate the evidence and findings by the Disciplinary/ Enquiry Authority

Orissa High Court: Biswanath Rath, J. dismissed the writ petition under Articles 226 and 227 of the Constitution of India seeking the

Case Briefs High Courts

J&K HC | Order found to be beyond the scope of contempt jurisdiction when contempt petition had arisen out of an ad-interim order which was observatory in nature

Jammu & Kashmir High Court: A Division Bench of Ali Mohammad Magrey and Dhiraj Singh Thakur, JJ. disposed of the appeal after

Case Briefs High Courts

J&K HC | Disputed facts render writ petition unmaintainable; Writ Petition challenging house arrest of Farooq Abdullah dismissed

Jammu and Kashmir High Court: Dismissing a writ petition filed by the kin of former Chief Minister Farooq Abdullah, a bench comprising

Case Briefs High Courts

Pat HC | Court’s jurisdiction only extends to checking whether order of Writ Court has been complied with; appropriate forum may be approached to seek directions on merit

Patna High Court: Ahsanuddin Amanullah, J. disposed of the writ petition saying that the petitioner should approach the appropriate forum, in accordance

Case Briefs High Courts

Ker HC | Writ Court not a proper forum for ventilation of grievance pertaining to regularisation of service

Kerala High Court: The Division Bench of V. Chitambaresh and A.M. Babu, JJ. dismissed an appeal challenging the learned Single Judge’s order

Case Briefs High Courts

Kar HC | Writ court cannot interfere with decision of Returning Officer of cooperative society as equally efficacious statutory remedy available

Karnataka High Court: The Single Judge Bench of S. Sujatha, J. dismissed a petition challenging the decision of Returning Officer of Kadaragundi

Case Briefs High Courts

Ker HC | Writ court cannot direct police assistance in cases involving disputed questions of title and possession of property

Kerala High Court: A Division Bench comprising of P.R. Ramachandra Menon and N. Anil Kumar, JJ. dismissed a petition seeing mandamus for

Case Briefs High Courts

SCC Times

Writ Court

Calcutta High Court upholds rejection of petition on failure to produce document/evidence in Anandalok’s car-parking ownership dispute case

Calcutta High Court sets aside New Town Kolkata Development Authority’s order to file fresh plan for entire ‘Rosedale Garden Complex’ Project

[General Code of Conduct] Term ‘athlete’ includes coach along with staff; Delhi High Court refuses to interfere with suspension order passed by Paralympic Committee

Explained| Civil Court versus Writ Court: Breaking down the scope of jurisdiction in execution/registration of documents matters

Does a forfeiture clause imply that the entire deposit amount can be forfeited? Madras HC elaborates

Bom HC | Anil Deshmukh ‘prima facie’ committed cognizable offence, but No immediate FIR by CBI. Credibility of State machinery at stake: HC directs CBI to conclude preliminary investigation preferably within 15 days

Kar HC | ‘thou art weighed and found wanting’; Writ Court exercising limited supervisory jurisdiction under Art. 227 Constitution of India cannot run a race of opinions with the Court of impugned order

SL CoA | Writ Court cannot monitor criminal investigations as a Magistrate; Court dismisses appeal in the Easter Sunday Terror Attack case hinting re-arrest in case of discovery of new evidence

Ori HC | Writ Court is not competent to appreciate the evidence and findings by the Disciplinary/ Enquiry Authority

J&K HC | Order found to be beyond the scope of contempt jurisdiction when contempt petition had arisen out of an ad-interim order which was observatory in nature

J&K HC | Disputed facts render writ petition unmaintainable; Writ Petition challenging house arrest of Farooq Abdullah dismissed

Pat HC | Court’s jurisdiction only extends to checking whether order of Writ Court has been complied with; appropriate forum may be approached to seek directions on merit

Ker HC | Writ Court not a proper forum for ventilation of grievance pertaining to regularisation of service

Kar HC | Writ court cannot interfere with decision of Returning Officer of cooperative society as equally efficacious statutory remedy available

Ker HC | Writ court cannot direct police assistance in cases involving disputed questions of title and possession of property

J&K HC | Court cannot pass a general direction without determining main issues in question

Scope of interference by a writ court in decision of a lower forum — limited to the extent of assessing

No bar on Writ Court entertaining claim for refund of money; no period of limitation for filing of writ petition: Del HC