Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

J&K&L HC: Judges Must Refrain from Making Derogatory Remarks Against Parties - (05 Jul 2022)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that Judges should refrain from making harsh or disparaging remarks against counsels, parties or witnesses unless it is absolutely necessary for deciding the case and until they are heard.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DEROGATORY REMARKS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved