P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Bom. HC Stays Suspension of Female Advocate for Total Disregard to Principles of Natural Justice - (27 Jan 2025)

CIVIL

Bombay High Court has stayed an order passed by the Bar Council of India (BCI) suspending the license of a female advocate and stated that there has been a total disregard to principles of natural justice while dealing with the complaint against the advocate.

Tags : BOMBAY HIGH COURT   BAR COUNCIL OF INDIA   NATURAL JUSTICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved