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    

SC Upholds Order Confirming Bar Council of India’s Decision to Cancel Enrolment of Advocate - (15 Dec 2021)

Supreme Court has upheld the Madras High Court's order confirming the Bar Council of India's decision to cancel the enrolment of an Advocate who suppressed the fact of pending criminal case against him at the time of enrolment. The Court has issued the direction in a special leave petition challenging Madras High Court's order upholding Bar Council of India's decision to cancel an Advocate's enrolment due to non-disclosure of a criminal case pending against him.

Tags : SUPREME COURT   CANCEL ENROLMENT OF ADVOCATE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved