SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

SC: Bar Association Can’t Bring Judicial Working to a Standstill to Condole Lawyer's Death - (13 Sep 2023)

CIVIL

Supreme Court while issuing notice to Odisha Bar Association for abstaining from court work citing the death of one of its members, has observed that unfortunate as the incident may be, this cannot bring judicial working to a standstill.

Tags : SUPREME COURT   BAR ASSOCIATION   NOTICE   ABSTAIN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved