Del. HC: Obtaining of Voice Samples of Accused Must be in Compliance with Telegraph Act  ||  P&H HC: Peaceful Protest is Not a Penal Offence Under Section 188 IPC  ||  All HC: AO Must Consider Form 10 u/s 17 Supplied After Limitation But Before Assessment is Completed  ||  Ker. HC Issues Guidelines on Handling Digital Evidence Containing Sexually Explicit Materials  ||  Del. HC: Cyber Crimes Dissuade Aspirations of Advanced 'Digital Bharat'  ||  Del. HC: Suspension of Entity Can’t be Continued Indefinitely  ||  Del. HC: Woman Can be 'Karta' of HUF  ||  SC: Court Can’t Impose Bail Condition that Husband Must Resume Conjugal Life with Wife  ||  SC Takes Suo Moto Cognizance of Cal. HC Judgment that Adviced Adolescents on Sexual Behavior  ||  JKL HC: Court Can’t be Guided by Personal Law While Deciding Apportionment of Compensation    

SC: Promotions Must be Made on Principle of Merit-Cum-Seniority and on Passing a Suitability Test - (15 May 2023)

SERVICE

Supreme Court while staying promotion of judicial officers as district judges in Gujarat as the notification for the same was made while the matter was sub judice before the Apex Court, has observed that promotions must be made on principle of merit-cum-seniority and on passing a suitability test.

Tags : SUPREME COURT   PROMOTION   DISTRICT JUDGE   JUDICIAL OFFICER  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved