SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship  ||  SC: Divorce Settlement Waiver Bars Revival of Monetary Claim under DV Act  ||  Supreme Court: Plaint Cannot Be Rejected Where Ad Valorem Court Fee Depends on Disputed Facts  ||  SC: Bail in Serious Offences like Murder Cases Must be Supported by Clear and Justifiable Reasons  ||  Gauhati HC: Legal Heir Not Made Party Can Challenge Ex-Parte Succession Certificate  ||  Allahabad HC: Hijab Not Essential Islamic Practice, Rejects Plea to Wear It With School Uniform  ||  Gauhati HC: 24-Hour Limit for Magistrate Production Starts From Initial Detention under NDPS Act  ||  Gujarat HC Orders Human Verification of AI-Generated Case Law in Tax Orders, Warns of Contempt  ||  Madras HC: Pending Domestic Violence Case Alone Cannot Curtail Husband’s Right to Travel Abroad  ||  Rajasthan HC: Son’s Coparcenary Claim Fails without Proof of Hindu Undivided Family    

SC: Judicial Independence can be Ensured as Long as Judges Live with a Sense of Financial Dignity - (01 Dec 2023)

CIVIL

Supreme Court has observed that judicial independence which is necessary to preserve the faith and common citizens' confidence in the rule of law can be ensured and enhanced so long as judges are able to live and lead their lives with a sense of financial dignity.

Tags : SUPREME COURT   JUDICIAL INDEPENDENCE   FINANCIAL DIGNITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved