Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court Brings Chief Justice of India's Office under RTI Act - (13 Nov 2019)

RIGHT TO INFORMATION

Supreme Court has observed that Chief Justice of India's office comes under the Right to Information Act, 2005. The Apex Court had on April 4 reserved its verdict on appeals filed in 2010 by the Supreme Court Secretary General and its Central Public Information Officer against the High Court and the Central Information Commission's orders. The Court further noted that the CJI offices comes within public authority and that Right to Information and Right to Privacy were two sides of same coin.

Tags : SUPREME COURT   RTI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved