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 to BCI: Dispose Off Complaints Against Lawyers by December 31 - (03 Oct 2022)

CIVIL

Supreme Court while extending time for Bar Council of India (BCI) to dispose off complaints against advocates received by it by 31st December, has held that complaints made by litigants are required to be disposed off at earliest so that litigants may continue to have faith in the profession.

Tags : SUPREME COURT   BAR COUNCIL OF INDIA   COMPLAINTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved