SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Supreme Court Collegium: Cannot Consider Political Background Sufficient Reason to Deny Judgeship - (13 Mar 2024)

SERVICE

Supreme Court Collegium while evaluating the suitability of Shri Manoj Pulamby Madhavan as Judge of Kerala High Court, has stated that the mere fact that the candidate has had a political background may not be a sufficient reason in all cases to deny judgeship.

Tags : SUPREME COURT COLLEGIUM   POLITICAL BACKGROUND   JUDGESHIP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved