Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC Dismisses Transfer Petition Alleging Bias of Judicial Officer and Imposes Rs. 15K as Cost - (29 Oct 2024)

CIVIL

Kerala High Court while dismissing a transfer petition filed in a matrimonial dispute case, alleging bias of judicial officer, has imposed a cost of fifteen thousand rupees on the petitioner-husband and observed that the petition was meritless and was used as a ploy to delay the court proceeding.

Tags : KERALA HIGH COURT   TRANSFER PETITION   COST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved