Kerala HC: PIO Doesn’t Have Authority to Start Investigative Process under Section 7 of RTI Act  ||  Delhi HC: Conditional Order Must be Complied with Strictly  ||  Delhi High Court: No Entitlement of Registration in India if Trademark Registered in Other Countries  ||  Delhi High Court: Controller of Patents Must Clearly Specify ‘Known Substance’ in Hearing Notice  ||  Patna HC: JJ Act is Based on the Belief that Children are the Future of the Society  ||  Delhi High Court: No Immunity Under FEMA for Offence Covered Under IPC  ||  SC: Statutory Mandates Under MSMED Act Cannot be Overridden by Private Arbitration Clauses  ||  SC: High Time that Arbitr. Clauses are Phrased With Precision & Not Couched in Ambiguous Phraseology  ||  SC Criticises Telangana Government for ‘Pre-Planned’ Cutting of Trees in Kancha Gachibowli  ||  Supreme Court: Crude Soybean Oil is Eligible for Customs Duty Exemption    

Supreme Court to Launch Online RTI Portal Soon - (11 Nov 2022)

RIGHT TO INFORMATION

Supreme Court has said that it will soon launch an online portal which can be used by public to file applications under Right to Information Act (RTI Act) in relation to the Supreme Court.

Tags : SUPREME COURT   RIGHT TO INFORMATION   PORTAL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved