Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Madras HC: Launching Communal Campaigns against Judges Only Weakens the System - (29 Jul 2025)

CIVIL

Mad. HC has observed that when a Judge sits on dias, he discharges his judicial duties as per his conscience and by adhering to judicial oath. A person aggrieved by a decision may seek remedy from legal system but launching communal campaigns on social media against Judges only weakens the system.

Tags : MADRAS HIGH COURT   COMMUNAL CAMPAIGNS   JUDICIAL DUTIES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved