Bom. HC Refuses to Interfere with Mumbai University’s Decision to Cancel Admission of Student  ||  J&K HC: At Stage of Deciding Interim App., Trial Courts should Avoid Giving Observation on Merit of C  ||  Del HC: Furnishing Grounds of Arrest to Arrestee an Hour before Remand Isn’t Due Compliance of S. 50  ||  Ker. HC: Procee. against Subsequent Doctor Unwarranted if Initial Doctor has Reported POCSO Offence  ||  Delhi HC: Arbitrator Must Primarily Decide Construction of Terms of Contract  ||  Madras High Court: Can’t Use ‘Freedom of Press’ to Tarnish Reputation  ||  SC Dismisses Plea Seeking Prospective App. of Judgment allowing Interest for NH Land Acquisitions  ||  SC Restrains Union/States from Reducing Forest Land Unless Compensatory Land is Provided  ||  Supreme Court Pulls up Assam Govt. for Not Deporting Persons Declared as Foreigners  ||  SC: Can’t Dismiss Appeals of Accused & Victims under NIA Act on Ground of Delay beyond 90 Days    

Calcutta High Court's Judge Suspends Video-Conferencing Due to Lack of Decorum - (15 Jan 2025)

CIVIL

Calcutta High Court’s judge suspended virtual appearance of advocates in his court on the grounds of lack of decorum and ill-behaviour on part of advocates.

Tags : CALCUTTA HIGH COURT   VIRTUAL APPEARANCE   LACK OF DECORUM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved