Supreme Court Collegium: Cannot Consider Political Background Sufficient Reason to Deny Judgeship

Ker HC: Onus to Bring Statement Within Ambit of Sec. 32(1) of IEA is on Party Who Wishes to Avail it || Del. HC: Lookout Circular Can’t be Used by Bank as an Arm-Twisting Tactic to Recover Debt || All. HC: Causing ‘Annoyance to Others’ A Prerequisite to Invoke Section 294 of IPC || Kar. HC: If Source Report Makes Out Prima Facie Case, Preliminary Enquiry Isn’t Mandatory || Delhi HC: Appointment of Teachers, Principals Absolute Right of Govt. Aided Minority Institutions || All. HC: Life Sentence of Man Who Raped 5 Year Old Girl, Modified for His ‘Precarious’ Financial Situ || Delhi High Court: MCD, DDA Ordered to Frame Rules for Levying Fine on Encroachers || Karnataka High Court: State Has to Pay Compensation if Money Belonging to Citizen is Retained || Rajasthan High Court: Suo Motu Cognizance Taken of Heatwaves Occurring Due to Climate Change || Karnataka High Court: Provisions of RTE Act Apply to Residential Schools

Supreme Court Collegium: Cannot Consider Political Background Sufficient Reason to Deny Judgeship - (13 Mar 2024)