SC: Revisional Jurisdiction Cannot Correct Factual Errors Despite Alleged Concealment  ||  Supreme Court: Wrong Statement in Pleadings is Not Always a False Statement, Perjury Case Quashed  ||  SC: Under JJ Act, Murder Falls Within Heinous Offences; S. 302 IPC Prescribes Minimum Life Sentence  ||  Supreme Court: Cognisance of FERA Complaint is Invalid Without Prior Notice to the Accused  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  SC Upheld Husband's Conviction For Murdering His Wife over an Extramarital Affair  ||  J&K&L High Court: Mere Admission of Issuing Cheque is Not a Plea of Guilt under S.138 NI Act  ||  Calcutta HC: Aadhaar Card Prima Facie Establishes Occupation; Demolition Without Notice is Unlawful  ||  Gauhati High Court: Wildlife Law Doesn't Bar Trade in Unprotected Ornamental Fish Species    

Supreme Court Stresses on the Need to fill Vacancies in Allahabad High Court - (04 Feb 2025)

SERVICE

Supreme Court has acknowledged the need of more judges in the Allahabad High Court due to high pendency of cases and has stated that the only way out is to take necessary steps at the earliest to fill-up the vacancies recommending suitable persons on the basis of pure merit and ability.

Tags : SUPREME COURT   ALLAHABAD HIGH COURT   VACANCIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved