Delhi High Court: Providing Email Services Does Not Make Google a Public Functionary  ||  Patna HC: Lying on a Woman Without Any Act Toward Penetration Rules Out Attempted Rape  ||  Delhi High Court: Litigants Cannot Claim a Bench Change as a Right After Roster Changes  ||  Calcutta High Court: Peaceful Protest is a Democratic Right and Cannot Be Treated as an Offence  ||  Delhi High Court: Trial Courts Must Verify an Accused’s Address Before Declaring Absconding  ||  Gujarat High Court: Judicial Officer Cannot Seek HC Judge’s Transfer over Housing Grievance  ||  Delhi High Court Orders 125 Websites Using Jio Trademark for Lottery and Gaming to Be Suspended  ||  MP High Court Strikes Down 27% OBC Quota, Restores Reservation to 14%  ||  Supreme Court: Hindu Widow’s Limited Estate Became Absolute under Succession Act  ||  Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration    

Ker. HC: Baseless Apprehensions That Lawyer Will Act Illegally Should Not be Made by Courts - (28 May 2024)

CIVIL

Ker. HC has observed that Court is not expected to form an apprehension without any foundation that lawyer may do illegal acts during course of his profession. Issuing any proceedings or directions by court of law without any foundation on the apprehension is interference in the right to practice.

Tags : KERALA HIGH COURT   BASELESS APPREHENSIONS   RIGHT TO PRACTICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved