• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • Post Articles
  • Uttarakhand HC Dismisses “Contempt Petition” Against Sitting HC Judge Lok Pal Singh As Not Maintainable

Latest Articles

Back

Uttarakhand HC Dismisses “Contempt Petition” Against Sitting HC Judge Lok Pal Singh As Not Maintainable

Courtesy/By: Sanjeev Sirohi  |  14 Sep 2018     Views:1812

To start with, in a landmark judgment with far reaching consequences, the Uttarakhand High Court Bench comprising of Justice Rajiv Sharma and Justice Sudhanshu Dhulia in Chhitij Kishore Sharma v Mr Justice Lok Pal Singh in Criminal Contempt Petition No. 18 of 2018 delivered on September 4, 2018 while holding that contempt proceedings cannot be initiated against a Judge of Court of Record, on allegations of committing a contempt of his own Court has dismissed as “not maintainable” the criminal contempt petition moved by an advocate against Justice Lok Pal Singh for allegedly losing his temper and using intemperate language against the petitioner in open court. Justice Sudhanshu Dhulia notes right at the outset of this landmark judgment that, “This petition before us has been filed by a practicing Advocate of this Court, bringing to our notice an alleged “Contempt of Court”, said to be committed by a sitting Judge of this Court, who is the present respondent.” The petition filed by Chhitij Kishore Sharma from Nainital came to be dismissed without going into the facts of the case as it was not accompanied by the statutory consent of the Advocate General.

                       Be it noted, in doing so, the Court answered two questions – first, whether a contempt petition is at all maintainable against a Judge of a High Court, where the allegations are that he has committed a contempt “of his own Court”. The second question was whether a contempt petition can be entertained by this Court under Section 15 of the Contempt of Courts Act, where the Advocate General of the State has not granted his “consent”, on a motion made by a person under sub-section (1)(b) of Section 15 of the Act. The Bench answered both the questions in negative as it held that “contempt proceedings cannot be initiated against a Judge of Court of Record, on allegations of committing a contempt of his own Court” and in para 45 held that, “this petition which is before us cannot be treated as a contempt petition, as in the absence of a consent of the learned Advocate General, it is only in the nature of an “information”.”

                                      To be sure, it was held that from now, such petitions to be placed before Chief Justice. The Bench also directed the Registry in para 45 that “If any other person (i.e., any other person except the Advocate General of the State), moves a petition under Section 15 of the Act or under Article 215 of the Constitution of India, alleging a case of criminal contempt against any person, and if such a petition is not accompanied by the consent of the Advocate General then the Registry shall not list the case as a criminal contempt petition, as at this stage the petition is only in the nature of an “information”.” It further said in para 45 that, “Such matters shall always be captioned as “in Re….. (the name of the alleged contemnor)”, and be placed before the Hon’ble Chief Justice in the chamber. The Chief Justice may either himself or in consultation with other Judges of the Court may take further steps in the case as deem to be necessary.”

                        Truth be told, in para 2 it is revealed that, “The allegations are that on 09.05.2018 and 11.05.2018, while the petitioner was in the Court of the learned Judge, the learned Judge lost his temper and used intemperate language against the petitioner, his client, and even made sarcastic comments against his brother Judges.” In para 3 it is further revealed that, “The petitioner states that the learned Judge commented that “unlike other Judges he is not in a habit of changing orders in his chamber”. The petitioner gives two references of dates where such unsavory innuendos were allegedly used. On 09.05.2018, the petitioner was intimidated and threatened, and warned that he would be sent to jail.”

                             Going forward, in para 4 it is brought out that, “There is also an allegation that the learned Judge passed similar remarks against a Senior Advocate, who was also a former Judge of a High Court. These remarks were made in “Hindi”, but if loosely translated would read “Yes, I know what kind of a lawyer he is, and what kind of a Judge he was”! Furthermore, in para 5 it is brought out that, “There are also allegations that the learned Judge had used strong language against a high government official and threatened to send him to jail.”

                                     As if this was not enough, it is further pointed out in para 6 that, “Lastly there is an allegation that the respondent had dismissed a writ petition on 25.01.2018, in which was arrayed as one of the respondents, a former client of the present respondent. Instead of recusing from the case, the matter was heard and dismissed. The argument of the petitioner is simply that the learned Judge should not have heard the matter but still he did.” Now moving on to para 7, it is pointed out that, “The alleged behaviour of the learned Judge, according to the petitioner, tends to scandalize this Court and at least lowers the authority of the Court, such utterances and behaviour of the learned Judge also amount to an obstruction in the administration of justice, says the petitioner.”

                                 As was being widely anticipated, the Bench of Uttarakhand High Court comprising of Acting Chief Justice Rajiv Sharma and Justice Sudhanshu Dhulia while noting its dismay in this whole sordid saga lamented in para 8 that, “We must record that this whole exercise has not been pleasant for us. It is a very unusual case, to say the least. Still we must give a decision and we do that “with malice towards none, with charity for all, we must strive to do the right, in the light given to us to determine that right.” [We found the reference of Abraham Lincoln’s speech in the seminal judgment of Justice Sabyaschi Mukherji in the case of P.N. Duda v P Shiv Shanker reported in (1988) 3 SCC 167, and that is to be taken as our source].” The Court also said that Justice CS Karnan’s case is not applicable in the instant petition as the charge against Justice Karnan was not of committing a contempt “of his own Court”.               

                                It is disclosed in para 9 that, “We have not sent any notice to the learned Judge, as before we do that, two questions must be answered. First question is whether a contempt petition is at all maintainable against a Judge of a High Court, where the allegations are that he has committed a contempt “of his own Court”. The second question, which is equally important, is whether a contempt petition can be entertained by this Court under Section 15 of the Contempt of Courts Act, where the learned Advocate General of the State has not granted his “consent”, on a motion made by a person under sub-section (1)(b) of Section 15 of the Act.”    

                                    As it turned out, the Uttarakhand High Court relied on a full Bench of Patna High Court decision in a case titled Shri Harish Chandra Mishra and others v The Hon’ble Mr Justice S Ali Ahmed wherein it was held that a criminal contempt would not lie against a judge of a Court of Record. The relevant para 11 pertaining to it elaborately explains this by disclosing that, “A Full Bench of Patna High Court has held that a criminal contempt would not lie against a Judge of a Court of Record. The reference here is of the majority opinion in Shri Harish Chandra Mishra and others v The Hon’ble Mr. Justice S. Ali Ahmed (AIR 1986 Patna 65 Full Bench). A similar view was taken later by a Division Bench of Rajasthan High Court in the case of Sikandar Khan v Ashok Kumar Mathur reported in 1991(3) SLR 236. This aspect was later settled by the Hon’ble Apex Court in the case of State of Rajasthan v Prakash Chand and others, (1998) 1 SCC 1, where a three-Judges Bench of Apex Court has held that a contempt petition does not lie against a Judge of Court of Record.” Going forward, in para 19, the Court further added that, “In our opinion, the reasoning given by the Full Bench of Patna High Court referred above, gives the correct position of law, and we wholly agree with it.”

                                    Needless to say, in para 20 while underscoring the need to protect Judges who have an onerous task to perform their duty without fear or favour from vexatious charges and malicious litigations, the Bench minced no words in stating clearly and convincingly that, “The duty of a Judge after all is to dispense justice – without fear or favour, affection or ill will, without passion or prejudice. It is not  a part of his duty to please litigants, or keep lawyers in good humour. The principal requirement for all Judges, and particularly for a Judge of Court of Record, is to maintain his independence. Often at times, he has to deal with cases having high stakes, which are fiercely contested by both sides. Lawyers and litigants sometimes can be cantankerous, even unruly. Unpleasant situations and angry exchange of words at the Bar, are not uncommon. A Judge can also be very helpless in situations like this. Irresponsible accusations may be thrown against a Judge by a disgruntled lawyer or litigant. Therefore, for the sake of the independence of judiciary, a Judge has to be protected, from vexatious charges and malicious litigations.”    

                             Now coming to para 21, it brilliantly cites pertinent case from other countries. It states that, “It is for this reason that common law also does not permit prosecution of a Judge of Court of Record for committing a contempt of his own Court. Oswald (Oswald’s contempt of court: Committal, attachment and arrest upon civil process: with an appendix of forms – James Francis Oswald.) refers to a case Anderson Vs Gorrie and others [Court of Appeal] (1895) 1 QB, 668 in order to elaborate this point. We must give a brief summary of the facts of this case.

                          It starts with an action which brought against three Judges of the Supreme Court of Trinidad and Tobago, which was then a British colony. The Court gave its decision in favour of the defendants on grounds that no action can lie against a judge of a Court of Record in respect of act done by him in his judicial capacity. Against this the plaintiff filed an appeal before the Court of Appeal in England, which was dismissed by a Three-Judges Bench, where the leading judgment is of Lord Esher M.R. It is a short order and the relevant portion of this needs to be stated:

              “The defendants were judges of a Supreme Court in a colony, and the first question is whether these matters were matters with which they had jurisdiction to deal. As to the contempt of Court, it cannot be denied that they had jurisdiction to inquire whether a contempt had been committed, and further, it cannot be denied that they had power to hold a person to bail in the cases provided for by the colonial statute which expressly gives that power. These two matters were obviously within the jurisdiction of the Court. No one can doubt that if any judge exercises his jurisdiction from malicious motives he has been guilty of a gross dereliction of duty; but the question that arises is what is to be done in such a case. In this country a judge can be removed from his office on an address by both Houses of Parliament to the Crown. In a colony such an address is not necessary. The governor of the colony represents the sovereign, and over him is the Secretary of State for the Colonies, who represents Her Majesty, and can direct the removal of the judge. But the existence of a remedy would not in either of these cases of itself prevent an action by a private person; so that the question arises whether there can be an action against a judge of a Court of Record for doing something within his jurisdiction, but doing it maliciously and contrary to good faith. By the common law of England it is the law that no such action will lie. The ground alleged from the earliest times as that on which this rule rests is that if such an action would lie the judges would lose their independence, and that the absolute freedom and independence of the judges is necessary for the administration of justice.”

                                              (Emphasis provided)

                    At another place in the order, Lord Esher emphasising the point further states as under:

                   “To my mind there is no doubt that the proposition is true to its fullest extent, that no action lies for acts done or words spoken by a judge in the exercise of his judicial office, although his motive is malicious and the acts or words are not done or spoken in the honest exercise of his office. If a judge goes beyond his jurisdiction a different set of considerations arise. The only difference between judges of the Superior Courts and other judges consists in the extent of their respective jurisdiction.”

                  (Emphasis provided)

                                   Having said this, it must also be revealed here that para 22 makes it clear that, “The underlying principle behind this “immunisation” of Judges, is the ‘independence of judiciary’. This independence, we must add, is absolutely essential in a constitutional democracy. It is for this reason then that the findings given in the majority opinion of Full Bench of Patna High Court (referred earlier), becomes even more relevant, and in our humble opinion these findings are well supported by strong reasoning and common law principles.”

                                  Simply put, while referring to the immunity provided to the Judges in India, para 23 specifically points out that, “The philosophy as referred above also lies at the root of the principle which gives immunity to the Judges in India, under the Judges (Protection) Act, 1985, which is an immunity from any civil or criminal action in the judicial work of a Judge. The Statement of Objects and Reasons for introducing the Bill, when introduced read as under:

                            “Judiciary is one of the main pillars of parliamentary democracy as envisaged by the Constitution. It is essential to provide for all immunities necessary to enable Judges to act fearlessly and impartially in the discharge of their judicial duties. It will be difficult for the Judges to function if their actions in court are made subject to legal proceedings either civil or criminal.”

                                 More importantly, it would be useful to now discuss about the pertinent question of whether a Judge of Court of Record is liable for contempt of his own record or not? In this context, it would be instructive to go through para 24 to 28 of this landmark judgment. Para 24 says that, “The question whether a Judge of Court of Record is liable for a contempt of his own court stands settled now by a Three Judge Bench decision of the Apex Court in State of Rajasthan v Prakash Chand & others (1998) 1 SCC, pg 1. The above judgment arose out of proceedings from the Rajasthan High Court. A learned Judge of the High Court had issued a contempt notice to his Chief Justice, as in his view the Chief Justice had committed a contempt of court as a writ petition, which was part heard before the learned Judge was assigned to a Division Bench, which finally decided the matter after its assignment. While issuing notices a detail order was passed by Justice Shethna, making certain remarks against the Chief Justice, the Judges of the Division Bench who had decided the case, as well as against former Chief Justice of the High Court.”

                                       To put things in perspective, para 25 then goes further to say that, “A special appeal was thus filed by the State of Rajasthan against this order. The Hon’ble Apex Court while deciding the case had set up the following four questions before itself.

                    Did Shethna, J. have any judicial or administrative authority to send for the record of a writ petition which had already been disposed of by a Division Bench – that too while hearing a wholly unconnected criminal revision petition and pass “comments” and make “aspersions” against the Chief Justice of the High Court and the Judges constituting the Division Bench regarding the merits of the writ petition and manner of its disposal?

                    Can a Single Judge of a High Court itself direct a particular roster for himself, contrary to the determination made by the Chief Justice of the High Court? Is not such an action of the Single Judge subversive of judicial discipline and decorum expected of a puisne Judge?

                    Could a notice to show cause as to why contempt proceedings be not initiated against the Chief Justice of the High Court for passing a judicial order on the application of the Additional Advocate General of the State in the presence of counsel for the parties transferring Writ Petition No. 2949 of 1996, heard in part by Shethna, J., for its disposal in accordance with law to a Division Bench be issued by the learned Single Judge?

                   Did Shethna, J. have any power or jurisdiction to cast “aspersions” on some of the former Chief Justices of that Court, including the present Chief Justice of India, Mr. Justice J.S. Verma, behind their backs and that too on half-baked facts and insinuate that they had “illegally” drawn daily allowances at the full rate of “Rs 250” per day, to which “they were not entitled”, and had thereby committed “criminal misappropriation of public funds” while making comments on the merits of the disposed of writ petition?”

                                  In essence, para 26 explicitly points out that, “For our purposes what was essential is the following observation of the Hon’ble Apex Court.

                   ‘Even otherwise it is a fundamental principle of our jurisprudence and it is in public interest also that no action can lie against a Judge of a Court of Record for a judicial act done by the Judge. The remedy of the aggrieved party against such an order is to approach the higher forum through appropriate proceedings. Their immunity is essential to enable the Judges of the Court of Record to discharge their duties without fear or favour, though remaining within the bounds of their jurisdiction. Immunity from any civil or criminal action or a charge of contempt of court is essential for maintaining independence of the judiciary and for the strength of the administration of justice’.”

                                    It must also be appreciated what is pointed out in para 27. It states that, “In arriving at the above findings, the Hon’ble Apex Court, inter alia, also referred to Salmond and Heuston [Salmond and Heuston on the Law of Torts, 21st Edn., 1996 in Chapter XIX]. The reference to Salmond and Heuston here would be relevant. It says:

                     “A Judge of one of the superior courts is absolutely exempt from all civil liability for acts done by him in the execution of his judicial functions. His exemption from civil liability is absolute, extending not merely to errors of law and fact, but to the malicious, corrupt or oppressive exercise of his judicial powers. For it is better that occasional injustice should be done and remain unaddressed under the cover of this immunity than that the independence of the judicature and the strength of the administration of justice should be weakened by the liability of judges to unfounded and vexatious charges of errors, malice, or incompetence brought against them by disappointed litigants – ‘otherwise no man but a beggar, or a fool, would be a judge’.”

                                    No prizes for guessing the palpable conclusion drawn by the Division Bench of Uttarakhand High Court in para 28. It clearly and convincingly states that, “In view of the above position of law, we hold that contempt proceedings cannot be initiated against a Judge of Court of Record, on allegations of committing a contempt of his own Court.”  

     Approval of Advocate General a statutory requirement

                                It cannot be lost on us that the Court explicitly held in para 30 that in deciding the maintainability of the petition in such case where allegations are in the nature of obstruction to the administration of justice or of scandalizing the court, then the approval of the Advocate General is a statutory requirement. Para 30 says that, “In a case where allegations are in the nature of obstruction to the administration of justice, or of scandalizing the Court, then an approval of the Advocate General of the State is a statutory requirement under sub-section (1) of Section 15 of the Act. Though we may add that in exceptional cases, the Court may dispense with it, but till it is done i.e. until such a requirement is dispensed with and a suo motu cognizance is taken by the Court, what is there before the Court is strictly speaking not even a contempt petition. We can call it merely an “information”.”

                               What also cannot  be lost on us is what has been stipulated in para 35 of this landmark judgment. It states that, “It is a statutory requirement of getting the consent of the Advocate General in a motion made by “any other person”. Until then it cannot be treated as a contempt petition. The statute mandates the inclusion of such a provision in the interest of justice and fair play, for obvious reasons as a motion for criminal contempt is a serious matter. It has penal consequences. Therefore unless the motion is made by the Advocate General himself, or the matter is taken suo motu, (or an act is committed in its presence or during hearing, i.e. under Section 14 of the Act), it must be accompanied by the consent of the Advocate General. The Advocate General is a Constitutional Authority. He is the leader of the Bar and therefore Parliament in its wisdom thought it best that a motion of criminal contempt must be screened by a proper and unbiased authority, before it becomes a motion for criminal contempt.”  

 

 Registry not following the correct procedure

                                      Truly speaking, the Uttarakhand High Court rightly apportioned the blame on the Registry for not following the correct procedure in this peculiar case. Para 28 points out that, “Firstly for the peculiar facts of the case, and secondly to set the procedure right, as we are also of the view that in these matters (matters relating to criminal contempt), the Registry has not followed the correct procedure.”

        No approval of Advocate General     

                                 Interestingly enough, it is pointed out in para 31 that, “Referring again to the Full Bench decision of Patna High Court, we find that one of the grounds taken by the majority Judges of Patna High Court for rejecting the petition which was before it was that in that case too there was no approval of the Advocate General, and hence it was not maintainable.” In this case too there was no approval of the Advocate General! So obviously the petition was bound to get rejected!

    AG’s opinion neither here, nor there

                            As things stood, the Bench noted in para 32 that, “Since, the present ‘contempt petition’, has been filed before us by a person other than the Advocate General of the State, it had necessarily to be accompanied by the consent of the Advocate General. There is no clear consent of the Advocate General before us. For the records, though we have to state here that on 27.06.2018, when the matter was first taken up before this Court, a pointed question was put to the learned Advocate General who was present in the Court, about his consent, to which the reply of the learned Advocate General was that under peculiar facts and circumstances of the case he has not granted his consent. The reason for putting this question to the learned Advocate General Sri Babulkar was essential, as the letter of the Advocate General is not a clear statement as to his consent. Let us see the language of the letter which has been annexed to the petition by means of a supplementary affidavit by the petitioner, which is said to be written by the learned Advocate General in reply to the request for his consent. The letter dated 30.05.2018 states as under:

      ‘I have gone through the contents of the contempt petition and the affidavit and I find that the instance of 11th May, 2018 occurred with myself and consequently the Hon’ble Judge has passed an order against me and the Government Advocate, hence, although the facts as mentioned do make out a case of sanction, yet in order to avoid any allegations of bias, I am not in a position to accord formal sanction’.”

                                    Moving forward, in para 33, it is revealed that, “According to the learned Advocate General, he was a witness to the incident which occurred in the courtroom on 11.05.2018, as he was present in the courtroom of Justice Lok Pal Singh on that fateful day. Later he was not allowed to appear in the matter and the behaviour of the Court towards him was rude, even offensive. Under these circumstances he is not giving his consent in the matter in order to avoid any allegation of bias against him.”  

                                  As if this is not enough, it is further revealed in para 34 that, “Be that as it may, the nature of the opinion given by the learned Advocate General in any case does not make this task any easier for us. The opinion is neither here nor there. The Advocate General has chosen to vacillate in the matter, rather than give a clear opinion. We are of the view, that if under the facts and circumstances of the present case, the learned Advocate General had reached a conclusion that he should not give his consent, then he should have simply said so. He would have been perfectly justified in not giving his consent on the facts and circumstances of the case, as his apprehensions for any allegation of bias are not unreasonable. All the same, he has not done that, instead he has recused himself by saying that he is not giving his consent as the remarks of the learned Judge were addressed against him as well. Till this point he was right, but he does not stop here as he adds, that though he is not giving his consent, the facts of the case do make out a case for consent! What do we do with this!”

     Court unhappy with Advocate General

                                 Unhesitatingly, the Bench while noting its unhappiness with the manner in which the Advocate General gave his opinion said in para 36 in no uncertain terms that, “We do understand the compulsions of the learned Advocate General in the present matter, who is a senior and respected member of the Bar. Yet we are not very happy in the manner in which the opinion has been given to us. It would have been better if a clear opinion had come, one way or the other. An Advocate General may be justified in simply recusing himself, as there is no rule of necessity here, since the petitioner can always persuade the court to take the matter suo motu in absence of a consent of the learned Advocate General. But this has not happened.” The Bench in para 37 further records its unhappiness for Advocate General not giving his consent as required by law saying that, “The fact of the matter, however, is that the petition before us is not accompanied with the “consent” of the Advocate General, as is the requirement of law. We say this both from the language of the letter of the Advocate General and the statement of the learned Advocate General before us in the Court.”

                                            It is noteworthy that para 39 observes that, “The Hon’ble Apex Court in the case of Bal Thackrey v Harish Pimpalkhute and others reported in (2005) 1 SCC 254 has held that there are three channels for initiating proceedings of a criminal contempt under Section 15 of the Contempt of Courts Act – (a) either it can be done suo motu by a Court or (b) on a motion by the Advocate General or (c) by any other person with the consent in writing of the Advocate General. All three procedures have been clearly prescribed in law and though the earlier practice was that a Court of Record having the power to punish for its contempt under Article 215 of the Constitution of India could draw a procedure on its own, which had to be fair and reasonable, after the Contempt of Courts Act in the year 1971, a procedure has been laid down which has to be followed. This is not a case where a suo motu cognizance has been taken in the matter, nor is it a proceeding initiated by the learned Advocate General. Any other person, can only initiate a proceeding for a criminal contempt with the consent in writing of the Advocate General.”

                                        Attaching utmost importance to what the Supreme Court had held earlier in such cases, the Bench held in para 40 that, “In the case of S.K. Sarkar, Member, Board of Revenue, U.P. v Vinay Chandra Mishra, reported in (1981) 1 SCC 436, the Hon’ble Apex Court has held as follows:

                    ‘…Section 15 does not specify the basis or the sources of the information on which the High Court can act on its own motion. If the High Court acts on information derived from its own sources, the records of a subordinate court or on reading a report in a newspaper or hearing a public speech, without there being any reference from the subordinate court or the Advocate General, it can be said to have taken cognizance on its own motion. But if the High Court is directly moved by a petition by a private person feeling aggrieved, not being the Advocate General, can the High Court refuse to entertain same on the ground that it has been made without the consent in writing of the Advocate General? It appears to us that the High Court has, in such a situation, a discretion to refuse to entertain the petition, or to take cognizance on its own motion on the basis of the information supplied to it in that petition.”

            Suo motu cognizance by court

                                  Truly speaking, para 41 while dwelling on suo motu cognizance by court makes it clear that, “Therefore, though a petition moved by any other person, without the consent of the Advocate General, can still be treated as a contempt petition, depending upon the nature of the “information” and discretion of the Court, but till a suo motu cognizance is taken by the Court, the petition is merely in the nature of an “information”.”

  Chief Justice to decide on criminal contempt petition

                                     In retrospect, para 42 while referring to an earlier decision said that, “As far back as in the year 1973, a Division Bench of Delhi High Court in the case of Anil Kumar Gupta v K. Suba Rao and Ors. (Criminal Original Appeal No. 51 of 1973) (1974) ILR, Delhi, 1 had in fact directed that such matters (matter as we have before us), should not be listed as a criminal contempt straightway but should be placed first before the Chief Justice on the administrative side. The directions given by the Division Bench are as follows:

           ‘(10) The office is to take note that in future if any information is lodged even in the form of a petition inviting this Court to take action under the Contempt of Courts Act or Article 215 of the Constitution, where the informant is not one of the persons named in section 15 of the said Act, it should not be styled as a petition and should not be placed for admission on the judicial side. Such a petition should be placed before the Chief Justice for orders in Chambers and the Chief Justice may decide either by himself or in consultation with the other judges of the Court whether to take any cognizance of the information. The office is directed to strike off the information as “Criminal Original No. 51 of 1973” and to file it’.”   

As a corollary, we see that in para 43, it is observed that, “The above procedure was approved by the Hon’ble Apex Court in the Case of P.N. Dude v. P. Shiv Shanker reported in (1988) 3 SCC 167, and in Bal Thackrey (supra).”

                                      Now let us come to para 44 of this landmark judgment. It states that, “The whole object of prescribing a procedure in such matters, particularly in cases of criminal contempt is also to safeguard the valuable time of the Court from being wasted by frivolous contempt petitions.” [Bal Thackrey v Harish Pimpalkhute and others reported in (2005) 1 SCC 254]. Therefore, the requirement of obtaining consent in writing of the Advocate General for contempt proceeding by any person is necessary. A motion under Section 15 which is not in conformity with the requirement of that section is not maintainable [State of Kerala v. M.S. Mani reported in (2001) 8 SCC 22 and Bal Thackrey v Harish Pimpalkhute and others reported in (2005) 1 SCC 254]. In Bal Thackrey, therefore, it was held as follows:

                               ‘23. In these matters, the question is not about compliance or non-compliance of the principles of natural justice by granting adequate opportunity to the appellant but is about compliance with the mandatory requirements of Section 15 of the Act. As already noticed the procedure of Section 15 is required to be followed even when petition is filed by a party under Article 215 of the Constitution, though in these matters petitioners filed were under Section 15 of the Act. From the material on record, it is not possible to accept the contention of the respondents that the Court had taken suo motu action. Of course, the Court had the power and jurisdiction to initiate contempt proceedings suo motu and for that purpose consent of the Advocate General was not necessary. At the same time, it is also to be borne in mind that the Courts normally take suo motu action in rare cases. In the present case, it is evident that the proceedings before the High Court were initiated by the respondents by filing contempt petitions under Section 15. The petitions were vigorously pursued and strenuously argued as private petitions. The same were never treated as suo motu petitions. In absence of compliance with mandatory requirement of Section 15, the petitions were not maintainable’.”

                                      As we see, the Court also went on to consider a hypothetical situation. It is pointed out in para 46 that, “Hypothetically speaking therefore it is always open for a Court to proceed with the matter, even where the Advocate General has refused to grant his consent, since powers are given to the Court to take a suo motu cognizance, but this can be done only after the due procedure is first followed – procedure as referred above.” Para 47 further goes on to add saying that, “Although in the absence of a consent of the Advocate General, this Court can take action on its own motion, but presently this channel is not open to us here, as proceeding of contempt cannot be initiated against a Judge of a Court of Record, on a charge of “committing a contempt of his own court”.”

                                      Going ahead, para 48 makes the all important observation that, “We therefore dismiss the present petition, being not maintainable”. Para 49 which is no less important further goes on to say that, “We have made the above determination and dismissed the petition on pure question of law, without having to go in detail to the facts of the case. We say nothing on facts. We have, inter alia, held that henceforth a petition like the one at hand shall not be listed as a ‘contempt petition’, unless so ordered by the Hon’ble Chief Justice. This is so as it is easy to make baseless allegations against a Judge, who ironically due to the office he holds, does not enjoy the same liberty and freedom, as compared to the petitioner who is pointing fingers at him. In this case a practicing lawyer of this Court, of reasonable standing, has filed the present petition. In our considered opinion he should have shown more restrain and circumspection before resorting to this course; a course which is not open to him in any case, as clearly held by the Apex Court in State of Rajasthan v. Prakash Chand and others (supra).”        

                   Court’s word of caution

                                Finally and most importantly, the concluding paras 50 and 51 deserve utmost attention. Para 50 says that, “We have dismissed this petition, but we must end this case with a note of caution made by the Hon’ble Apex Court in a case arising out of a decision of Madhya Pradesh High Court. The case came to be known as “M.P. Liquor Case”. The subject was grant of new distilleries, which was being done under a policy decision of the Government of Madhya Pradesh. This decision was challenged before the High Court in several writ petitions. These writ petitions were allowed by the Division Bench. The two Hon’ble Judges, however, gave concurrent, but separate judgments. While allowing the writ petition, Justice B.M. Lal made certain observations attributing mala fide, corruption and underhand dealing against the State Government officials. The decision of the High Court was challenged by the State of Madhya Pradesh before the Hon’ble Apex Court in appeal (in State of M.P. and others v Nandlal Jaiswal and others, (1986) 4 SCC 566), which was allowed and the judgment of the High Court was set aside, and while doing so, Justice P.N. Bhagwati (C.J.) observed that the remarks made by B.M. Lal, J. “were clearly unjustified”. While doing so, the Hon’ble Apex Court observed:

                                     “We may observe in conclusion that judges should not use strong and carping language while criticizing the conduct of parties or their witnesses. They must act with sobriety, moderation and restraint. They must have the humility to recognise that they are not infallible and any harsh and disparaging strictures passed by them against any party may be mistaken and unjustified and if so, they may do considerable harm and mischief and result in injustice. Here, in the present case, the observations made and strictures passed by B.M. Lal, J. were totally unjustified and unwarranted and they ought not to have been made.”

                  The matter, however, did not end here. After the judgment of Hon’ble Apex Court and a delay of 738 days, one Mr. Pramod Kumar Gupta, Advocate, who had no connection with the earlier litigation, filed a review petition before the Madhya Pradesh High Court. The matter was listed for admission before the Division Bench on 29.10.1988 and one of the Hon’ble Judges dictated the order in open Court dismissing the review petition on grounds of locus standi as well as inordinate delay. The other Hon’ble Judge (B.M. Lal, J.) did not pass the order on 29.10.1988, but on a later date. Ultimately, Justice B.M. Lal also dismissed the review petition, but while doing so made certain comments on the Senior Advocate and the former Advocate General of Madhya Pradesh as follows:

                      “It is the moral duty of a lawyer, much less the Advocate General, to act faithfully for the cause of his client and to furnish information about the court’s proceedings correctly. In the past the chair of Advocate General was adorned by glorious and eminent lawyers who never showed any sycophancy and never suffered from mosaifi. As such, the action on the part of the Advocate General, was not befitting to the status of the high office.”

                    It was also remarked that the said Advocate General had “skillfully succeeded in his attempt to abstain himself from the case on August 28, 1988, presumably, he had no courage to face the situation”.

                    An appeal was filed before the Hon’ble Apex Court, which was allowed and all the remarks made by Justice B.M. Lal against the appellant were expunged from the impugned order. The Hon’ble Apex Court in A.M. Mathur v Pramod Kumar Gupta and others, (1990) 2 SCC 533 in para 13 and 14 said as follows:

                                 “13. Judicial restraint and discipline are as necessary to the orderly administration of justice as they are to the effectiveness of the army. The duty of restraint, this humility of function should be constant theme of our judges. This quality in decision making is as much necessary for judges to command respect as to protect the independence of the judiciary. Judicial restraint in this regard might better be called judicial respect, that is, respect by the judiciary. Respect to those who come before the court as well to other coordinate branches of the State, the executive and the legislature. There must be mutual respect. When these qualities fail or when litigants and public believe that the judge has failed in these qualities, it will be neither good for the judge nor for the judicial process.

                                14. The Judge’s Bench is a seat of power. Not only do judges have power to make binding decision, their decisions legitimate the use of power by other officials. The judges have the absolute and unchallengeable control of the court domain. But they cannot misuse their authority by intemperate comments, undignified banter or scathing criticism of counsel, parties or witnesses. We concede that the court has the inherent power to act freely upon its own conviction on any matter coming before it for adjudication, but it is a general principle of the highest importance to the proper administration of justice that derogatory remarks ought not to be made against persons or authorities whose conduct comes into consideration unless it is absolutely necessary for the decision of the case to animadvert on their conduct. [See (i) R.K. Lakshman v. A.K. Srinivasan, (1975) 2 SCC 466, (ii) Niranjan Patnaik v Sashibhusan Kar, (1986) 2 SCC 569).”             

                                  Now coming to the last and final para 51 of this landmark judgment by Uttarakhand High Court. It concludes by observing that, “Intemperate comments and undignified banter, as the Hon’ble Apex Court refers above, also undermines the public confidence in a judge. Public confidence, which is an absolutely essential condition for realizing the judicial role. (The Judge in a Democracy – Aharon Barak Princeton University Press). Public confidence does not mean being popular in the eyes of the public or being pleasant. “On the contrary, public confidence means ruling according to the law and according to the judge’s conscience, whatever the attitude of the public may be. Public confidence means giving expression to history, not to hysteria”. (Aharon Barak [supra] page 110). Public confidence is also the ultimate strength of a judge. Eugen Ehrlich, the noted sociologist had famously said “there is no guarantee of justice except the personality of the judge”. This personality we must remember, is always under a close watch of a litigant, who quietly sits in a corner of a courtroom, judging the justice!”

                                 Conclusion

                                          All said and done, it is one of the best judgment that I have ever read in my life till now! This landmark judgment must be read not just by every literate person but also more importantly by all the lawyers and all the judges alike of all courts right from the bottom to the top court! It will certainly be of immense help and a great learning experience from which a lot of invaluable lessons can be gained! Lawyers and Judges who don’t read this invaluable judgment are certainly missing something very important which can be considered as indispensable for all those who are in the legal profession and practicing in any court in India! This landmark judgment is the best source from which right lessons must be learnt which will enable both lawyers and judges to learn to refrain from indulging in all those acts which can tarnish their reputation in any manner and put them in a tight spot! No doubt, it is also a must read landmark judgment for all those who earnestly aspire to either become a lawyer or a Judge!

Sanjeev Sirohi, Advocate,


Courtesy/By: Sanjeev Sirohi  |  14 Sep 2018     Views:1812

Articles Updates

Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:559
Post-Merger Vision: HDFC Bank to Prioritize Profit...
01 Aug 2024     Views:665
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024     Views:850
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024     Views:760
The Mandal Verdict: Indra Sawhney and Its Lasting ...
22 Jul 2024     Views:940
Supreme Court Emphasizes Direct and a Specific Ple...
22 Jul 2024     Views:787
Bail and Punishment Provisions of NDPS matters...
05 Apr 2023     Views:4193
The Legal Depth of Cryptocurrency....
14 May 2022     Views:5031
Have You Suffered Harm Due to a Cochlear Implant?...
13 May 2022     Views:5253
When is a Deposition Summary used?...
13 May 2022     Views:5326
Denied! 8 Most Common Reasons for Green Card Denia...
25 Feb 2022     Views:5484
International customary law – a study of the Ang...
20 Feb 2022     Views:9863
How to Have an Essay Written for Free?...
10 Feb 2022     Views:4944
How to maximise a law firm’s success with a virt...
28 Dec 2021     Views:5248
Helpful Math Website for Students - AssignMaths.co...
26 Nov 2021     Views:5657
The Upcoming Municipal Nominee Program of Canada...
29 Oct 2021     Views:5491
Assault with a Weapon: How To Get Your Charges Dro...
28 Oct 2021     Views:2804
Law School Personal Statement Tips for Winning Adm...
12 Oct 2021     Views:2445
Can an Employee on Maternity Leave be Terminated?...
05 Oct 2021     Views:2003
OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK...
04 May 2020     Views:4903
ARTICLE 141: DOCTRINE OF PRECEDENT...
04 May 2020     Views:21271
Presumptions in Evidence Law...
04 May 2020     Views:8136
Unique use of Technology during covid-19 pandemic...
30 Apr 2020     Views:4530
45 days interim bail granted to under- trial priso...
29 Apr 2020     Views:4063
DOCTRINE OF RES GESTAE...
27 Apr 2020     Views:8747
Rights of the LGBTQI community- a long road ahead....
26 Apr 2020     Views:3862
Measures to protect women against domestic violenc...
26 Apr 2020     Views:3683
United Nations Environment Programme (UNEP)...
25 Apr 2020     Views:4715
United Nations Convention to Combat Desertificatio...
24 Apr 2020     Views:3492
Increase in Cyberbullying during COVID-19...
24 Apr 2020     Views:1823
DOCTRINE OF COLOURABLE LEGISLATIONS...
24 Apr 2020     Views:2600
Doctrine of lifting of corporate veil...
23 Apr 2020     Views:2156
Meaning of Legal Pluralism...
23 Apr 2020     Views:1819
Once a mortgage, always a mortgage...
23 Apr 2020     Views:55900
Euthanasia- Meaning and Legality in India...
23 Apr 2020     Views:1734
Judicial activism and Judicial restraint...
22 Apr 2020     Views:1877
Concept of Insider Trading under Investment Law...
22 Apr 2020     Views:2073
Need for Legal Awareness...
22 Apr 2020     Views:2024
Is Extradition a Legal Duty of State? ...
22 Apr 2020     Views:6238
The Protocol to Prevent, Suppress and Punish Traff...
22 Apr 2020     Views:1513
Why Dependence On Criminal Law Is Not The Solution...
22 Apr 2020     Views:1539
Uniform Civil code...
22 Apr 2020     Views:1621
VETO POWER AND DOUBLE VETO POWER ...
20 Apr 2020     Views:30481
ABETMENT UNDER THE INDIAN PENAL CODE...
20 Apr 2020     Views:6295
Water (Prevention & Control of Pollution) Act, 197...
20 Apr 2020     Views:3132
NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS...
20 Apr 2020     Views:5876
LAWS AGAINST ACID ATTACK IN INDIA...
20 Apr 2020     Views:10693
Concept of conciliation...
19 Apr 2020     Views:3314
White collar crimes in India...
19 Apr 2020     Views:2690
No Law To Make Whatsapp Group Admins Liable For Me...
19 Apr 2020     Views:7666
Relationship between International Law and Municip...
18 Apr 2020     Views:54675
International Labour Organization (ILO)...
18 Apr 2020     Views:1808
How is the Law arena affected by COVID-19?...
18 Apr 2020     Views:1422
Motor Vehicle Insurance Law...
18 Apr 2020     Views:1702
CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPO...
18 Apr 2020     Views:1800
ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESER...
18 Apr 2020     Views:1645
Difference between Kidnapping and Abduction...
17 Apr 2020     Views:3374
JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TE...
17 Apr 2020     Views:1411
Evolution of the Nature and Scope of Article 12 of...
16 Apr 2020     Views:6261
Corruption laws in India ...
16 Apr 2020     Views:1791
ADVERTISING LAWS IN INDIA...
16 Apr 2020     Views:2066
The Treaty on the Prohibition of Nuclear Weapons...
15 Apr 2020     Views:1766
Business Laws in India...
15 Apr 2020     Views:3363
The Process of Passing an Ordinary Bill in the Par...
14 Apr 2020     Views:12345
International Committee of the Red Cross...
14 Apr 2020     Views:1675
National Company Law Tribunal...
14 Apr 2020     Views:1765
FOOD ADULTERATION...
13 Apr 2020     Views:3217
The United Nations Rules for the Protection of Juv...
13 Apr 2020     Views:4481
Environmental Protection Act, 1986...
12 Apr 2020     Views:2349
IMPORTANCE OF PRECEDENTS ...
12 Apr 2020     Views:10621
MoHFW and ICMR hold a conflicting statement over C...
11 Apr 2020     Views:1488
Introduction to Income Tax Act, 1961...
11 Apr 2020     Views:6273
DEMOCRACY IN INDIA...
10 Apr 2020     Views:2280
United Nations Law of the Sea Convention (UNCLOS)...
10 Apr 2020     Views:2296
An Overview of Juvenile Delinquency and the Juveni...
09 Apr 2020     Views:2623
How is Absolute Liability different from Strict Li...
09 Apr 2020     Views:25985
International Armed Conflict (IAC) and Non-Interna...
09 Apr 2020     Views:4712
The Concept of Bonded Labour under the Legal Syste...
09 Apr 2020     Views:1680
Why Indian Constitution is called Quasi-federal?...
08 Apr 2020     Views:33244
What should be given primary importance, Human Rig...
08 Apr 2020     Views:1683
Karl Marx: Debates on the Law on Thefts of Wood ...
08 Apr 2020     Views:6380
Convention on the Elimination of All Forms of Disc...
07 Apr 2020     Views:1713
Legal Rights of Students in India...
07 Apr 2020     Views:3740
International Covenant on Civil and Political...
06 Apr 2020     Views:1608
Plant Quarantine (Regulation of Import into India)...
06 Apr 2020     Views:2819
The Hart-Fuller debate in a Nutshell ...
06 Apr 2020     Views:19295
Convention on Prevention and Punishment of the Cri...
06 Apr 2020     Views:1561
The Juvenile Justice (Care and Protection of Child...
06 Apr 2020     Views:1554
FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRI...
06 Apr 2020     Views:1464
Traditional Knowledge : The Convention on Biologic...
06 Apr 2020     Views:1826
Bailment...
05 Apr 2020     Views:2189
Monopolistic nature of Copyright Societies in Indi...
05 Apr 2020     Views:1871
Marital Rape...
05 Apr 2020     Views:1403
Insolvency and Bankruptcy Bill ...
05 Apr 2020     Views:1364
Manual Scavenging ...
05 Apr 2020     Views:1308
How serious can Online Abuse be?...
05 Apr 2020     Views:1378
Cognizable and non cognizable offences...
05 Apr 2020     Views:6938
Legal Aid In India ...
05 Apr 2020     Views:1722
Basic Structure Doctrine...
05 Apr 2020     Views:1569
Medical Negligence...
05 Apr 2020     Views:1310
Consumer Protection Act, 2019...
05 Apr 2020     Views:1590
Legality of Cryptocurrency in India...
05 Apr 2020     Views:1813
Intimate Partner Violence...
05 Apr 2020     Views:1449
CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUP...
05 Apr 2020     Views:1315
International Humanitarian Law...
05 Apr 2020     Views:1370
What rights do a disabled person in India have? ...
05 Apr 2020     Views:1736
Universal Declaration of Human Rights...
03 Apr 2020     Views:1649
What is the National Security Act being slapped on...
03 Apr 2020     Views:1361
False News- another epidemic?...
02 Apr 2020     Views:1509
Commercial laws in India a Bird's-eye view...
02 Apr 2020     Views:8896
All About Suo Moto Proceedings...
02 Apr 2020     Views:1781
Intellectual Property Rights...
02 Apr 2020     Views:1491
Alternate Dispute Resolution...
02 Apr 2020     Views:1471
Types of E-commerce Models ...
02 Apr 2020     Views:1463
'Intermeddler' as a Legal Representative under the...
01 Apr 2020     Views:9781
Right to health- A fundamental right...
31 Mar 2020     Views:1522
What is a Green Bond? ...
31 Mar 2020     Views:1419
Defamation...
31 Mar 2020     Views:1388
CONSTITUTIONALITY OF NATIONAL LOCKDOWN...
30 Mar 2020     Views:1586
Positive and Negative Impacts of the US-China Trad...
29 Mar 2020     Views:3171
Public Heath(Covid-19) Rules, 2020...
29 Mar 2020     Views:1315
Opinion | Migration and the Mockery of Lockdown- I...
29 Mar 2020     Views:1347
Female Genital Mutilation- Violation of Human Righ...
29 Mar 2020     Views:1699
Supreme Court’s judgement on Shreya Singhal v. U...
29 Mar 2020     Views:2382
International Court of Justice...
28 Mar 2020     Views:1760
Feminist Jurisprudence...
27 Mar 2020     Views:1900
IP Protection and Diffusion of Environmentally Sou...
27 Mar 2020     Views:2036
Covid-19 fostered Racism ...
26 Mar 2020     Views:1469
Mercy Petition: The Process ...
26 Mar 2020     Views:2679
WTO Work Programme on E-Commerce ...
26 Mar 2020     Views:1567
Comparison between Section 144 of CrPC, lockdown a...
26 Mar 2020     Views:2096
Prison reforms...
26 Mar 2020     Views:1415
How far has the LGBTQI community come?...
26 Mar 2020     Views:1648
Public Interest Litigation...
26 Mar 2020     Views:1658
The Right to information Act- Still a right or not...
25 Mar 2020     Views:1662
Legalization of Marijuana...
25 Mar 2020     Views:1513
Significance of AB PM-JAY in the light of COVID-19...
25 Mar 2020     Views:1390
The History of Magna Carta...
25 Mar 2020     Views:2637
Introduction to Child Rights in India...
25 Mar 2020     Views:6088
CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: ...
06 Mar 2020     Views:3902
A DECISION MADE BY SC ON AYODHYA VERDICT...
29 Jan 2020     Views:1868
RIGHTS OF TRANSGENDER IN INDIA...
29 Jan 2020     Views:2091
MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA...
24 Jan 2020     Views:2120
MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ...
22 Jan 2020     Views:2039
CORPORATE GOVERNANCE...
21 Jan 2020     Views:2113
Hyderabad Encounter- Human Rights Violation or Jus...
18 Jan 2020     Views:2627
NOTE ON NIRBHAY CASE CONVICTS...
17 Jan 2020     Views:2036
NOTE ON ARTICLE 370...
17 Jan 2020     Views:1991
Rape and Indian laws ...
13 Jan 2020     Views:2615
An overview on Drugs Law...
13 Jan 2020     Views:2193
Mob Lynching: Role of Politics and approach of Jud...
08 Jan 2020     Views:5037
Trademarks: Spectrum of Distinctiveness and Indian...
06 Jan 2020     Views:5800
Women Prisoners ...
23 Dec 2019     Views:2207
Child Care Institutions and its Judicial Interpret...
23 Dec 2019     Views:2308
Smart Contracts and Their Relevance in The Legal P...
19 Dec 2019     Views:1942
Government Vs Opposition on the Citizenship Amendm...
12 Dec 2019     Views:2261
Condition Of Lady Advocates Vulnerable: Lawyer App...
11 Dec 2019     Views:2775
Montesquieu’s Theory of Separation of Powers: Ho...
10 Dec 2019     Views:35305
JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITIO...
10 Dec 2019     Views:4077
Due Process Of Law For Rapists Must Speed Up Now...
10 Dec 2019     Views:1884
Human Rights Of Women Must Also Be Respected...
09 Dec 2019     Views:1904
Speedy Capital Punishment For Rapists Must Be Ensu...
08 Dec 2019     Views:1955
Why Only One Dhananjoy Chatterjee Hanged Till Now?...
07 Dec 2019     Views:2534
Why No Death Penalty For Gang Rape In India?...
07 Dec 2019     Views:1645
Rape Convicts Must Be Hanged At The Earliest From ...
05 Dec 2019     Views:1671
No Mercy Petition And No Life Term Ever For Gang R...
02 Dec 2019     Views:1969
Section 207 CrPC: Magistrate Cannot Withhold Any D...
02 Dec 2019     Views:3352
UP Bar Council Chairman Harishankar Singh Openly C...
17 Nov 2019     Views:2221
AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 3...
13 Nov 2019     Views:3982
COOKING UP A LEGALLY PROTECTED MEAL: A study on IP...
13 Nov 2019     Views:2040
Justice Sharad Arvind Bobde To Be The New CJI From...
31 Oct 2019     Views:2298
UK Supreme Court Declares Prorogation Of Parliamen...
29 Sep 2019     Views:1735
Right To Access Internet Is Part Of Right To Priva...
23 Sep 2019     Views:1759
No Attempt Made To Frame Uniform Civil Code Despit...
19 Sep 2019     Views:1688
A Legal Giant Named Ram Jethmalani Finally Passes ...
09 Sep 2019     Views:1567
Judicial Service – HC Can’t Modify/Relax Instr...
02 Sep 2019     Views:1358
Government Notifies Strict Provisions Of Motor Veh...
31 Aug 2019     Views:1472
NDPS: Reverse Burden Of Proof Does Not Absolve Pro...
30 Aug 2019     Views:2333
Institutional Independence, Financial Autonomy Int...
28 Aug 2019     Views:1394
A Legal Luminary And A Political Stalwart Passes A...
25 Aug 2019     Views:1632
Allahabad HC Bans DJs And Passes Directions For Re...
24 Aug 2019     Views:1373
Delhi HC Refuses Anticipatory Bail To P Chidambara...
23 Aug 2019     Views:1583
Chidambaram Getting No Respite From Courts...
23 Aug 2019     Views:1311
Domestic Violence And Dowry Accused Set Free By Th...
22 Aug 2019     Views:4669
Bombsy HC: Treat every citizen with dignity...
20 Aug 2019     Views:4861
Integration Of J&K With India Is Now Full And Fina...
20 Aug 2019     Views:2390
Second Appeal Not To Be Dismissed Merely On The Gr...
18 Aug 2019     Views:1484
Judge Can Recuse From A Case At His Own Volition, ...
17 Aug 2019     Views:1577
Don't politicize demolition of temples: SC...
16 Aug 2019     Views:4923
Madras Christian College - female students sexuall...
16 Aug 2019     Views:4538
Charged for employing triple talaq...
16 Aug 2019     Views:2305
Earlier Convicted now Acquitted - Lack of Conclusi...
15 Aug 2019     Views:2244
MACAD Scheme to be enforced in Tamil Nadu - 1st Oc...
15 Aug 2019     Views:2171
Filing Of Criminal Complaint For Settling Civil Di...
15 Aug 2019     Views:1615
End Discrimination: Equalize legal age of Marriage...
14 Aug 2019     Views:1461
Madras HC issues directions upon Officers to check...
14 Aug 2019     Views:1988
BOMBAY HC to Civic Bodies: "Own up to your respons...
14 Aug 2019     Views:1498
Infringement of Registered TM "Vistara" - Threat t...
13 Aug 2019     Views:2045
US Citizen approaches Bombay High Court After Bein...
13 Aug 2019     Views:1679
Normalcy need not be restored in J&K instantly : S...
13 Aug 2019     Views:1589
Prohibitory Steps taken against Students for Consu...
13 Aug 2019     Views:1584
Basic Amenities to Traffic Personnel ...
12 Aug 2019     Views:1428
Madras HC upholds the appointment notification of ...
12 Aug 2019     Views:1513
Plea against E-pharmacies struck down by Bombay HC...
12 Aug 2019     Views:1520
Parliament Rightly Makes Triple Talaq Criminal But...
12 Aug 2019     Views:1497
No Tax Deduction from Motor Accident Compensation ...
11 Aug 2019     Views:1604
Delhi HC: Plant 50 Trees, Quash Criminal Proceedin...
11 Aug 2019     Views:1449
Iyal Isai Nataka Mandram should abide by the time ...
11 Aug 2019     Views:1695
Transitory Committee to be formed for Indian Arche...
11 Aug 2019     Views:1482
Outlawing Of Triple Talaq Is Highly Commendable...
11 Aug 2019     Views:1464
Daring Resolve Taken By Centre On Jammu And Kashmi...
10 Aug 2019     Views:1399
M Kavitha’s suspension to be reviewed...
09 Aug 2019     Views:2124
SC: Adverse Possession owing to Title over Propert...
09 Aug 2019     Views:1551
Regulation of Online streaming contents out of the...
09 Aug 2019     Views:1480
Constitution Cannot Be Above Country Come What May...
09 Aug 2019     Views:1498
Ocean waves to be our new energy source...
08 Aug 2019     Views:1897
Delhi HC: Simple language to be incorporated in FI...
08 Aug 2019     Views:1812
THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...
08 Aug 2019     Views:1356
Victim Has A Right To Assist The Court In A Trial ...
08 Aug 2019     Views:2952
Study of Lakes to be Conducted by NEERI...
07 Aug 2019     Views:1757
SC Denies Permission to Conduct DNA Tests...
07 Aug 2019     Views:1657
Whatsapp's fight against interference with User-Pr...
07 Aug 2019     Views:1484
Evidence Of A Solitary Witness In A Criminal Trial...
07 Aug 2019     Views:1527
High Court of Karnataka set aside the retirement o...
07 Aug 2019     Views:1710
Study of Lakes to be Conducted by NEERI...
06 Aug 2019     Views:1630
History-sheeter kidnaps and rapes a College Studen...
06 Aug 2019     Views:1686
No Room For Sympathy While Sentencing Terror Convi...
06 Aug 2019     Views:1646
Rejected Plea: Declaration of Vande Mataram as Nat...
05 Aug 2019     Views:1889
Madras HC corrects the computation error of Motor ...
05 Aug 2019     Views:1459
Fundamental Right To Privacy Not Absolute And Must...
05 Aug 2019     Views:1672
Diocese of Tanjore Society School gets relief from...
04 Aug 2019     Views:1665
THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...
03 Aug 2019     Views:1739
Triple Talaq legislation is challenged in the Delh...
03 Aug 2019     Views:1458
Special Olympics International Football Championsh...
03 Aug 2019     Views:1374
Concession to be given to disabled persons appeari...
03 Aug 2019     Views:2026
Bombay High Court Hears Dowry Case Involving A Civ...
03 Aug 2019     Views:1767
Karnataka High Court on the condition of Roads...
02 Aug 2019     Views:2018
SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...
02 Aug 2019     Views:1566
RBI Changes Features Of New Currency Notes. Bombay...
02 Aug 2019     Views:1418
Interest Of Victim And Society At Large Must Also ...
02 Aug 2019     Views:1450
Abolition of Colonial Decorum in Courts...
01 Aug 2019     Views:5713
Punjab & Haryana HC Bans Use Of Loudspeakers Witho...
31 Jul 2019     Views:2248
ICJ Has Rightly Called Pakistan’s Bluff In Jadha...
26 Jul 2019     Views:1475
Review And Reconsider Conviction And Sentencing Of...
22 Jul 2019     Views:1511
Plaintiff Cannot Be Forced To Add Parties Against ...
21 Jul 2019     Views:1702
Biggest Slap By ICJ Directly Right On The Face Of ...
19 Jul 2019     Views:1432
Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...
17 Jul 2019     Views:1459
Non-Appointment Of Judges Affects Speedy Justice: ...
16 Jul 2019     Views:1386
Right To Get Anticipatory Bail Is Not Any Fundamen...
14 Jul 2019     Views:1745
Plea For Anticipatory Bail Not Maintainable Before...
13 Jul 2019     Views:1896
Divorce Cannot Be Granted Only On Ground Of Irretr...
11 Jul 2019     Views:1414
Right To Shelter A Fundamental Right; State Has Co...
08 Jul 2019     Views:1503
HC Cannot Reverse Acquittal Without Affording Oppo...
06 Jul 2019     Views:1280
Centre Is Legally Empowered To Create A High Court...
05 Jul 2019     Views:1980
Centre Must Now Immediately Order Creation Of HC B...
03 Jul 2019     Views:1351
UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...
02 Jul 2019     Views:1542
How To Record The Evidence Of Deaf And Dumb Rape V...
01 Jul 2019     Views:2380
Ban Advocates From Carrying Weapons Inside Court P...
26 Jun 2019     Views:2678
Enact Strict Law To Ensure Personal Safety Of Doct...
26 Jun 2019     Views:2676
Mere Aggressive Behaviour Of Wife Not A Ground Of ...
26 Jun 2019     Views:2806
Court Cannot Destroy Faith & Beliefs Of People: Ma...
07 Jun 2019     Views:1317
Insult Of Soldier In Name Of Law Is Most Disgracef...
07 Jun 2019     Views:1633
Courts Cannot Decide Eligibility And Essential Qua...
20 May 2019     Views:4798
SC Upholds Constitutionality Of Section 23 Of PCPN...
20 May 2019     Views:2677
My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019     Views:1839
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019     Views:2171
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019     Views:5674
Why Should UP Have Least High Court Benches In Ind...
20 May 2019     Views:1613
Successive Bail Applications Should Be Placed Befo...
20 May 2019     Views:8873
“Drop This Episode From Your Minds And Gossips...
20 May 2019     Views:1484
Is The Criticism Of In-House Procedure Justified?...
20 May 2019     Views:1696
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019     Views:1412
Section 482 CrPC: HC Should Assign Reasons As To W...
20 May 2019     Views:3160
Delhi High Court Directs Government To Set Up 18 F...
20 May 2019     Views:1504
No New Appointments To Be Made From In-Service Can...
18 May 2019     Views:1354
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019     Views:3469
Nations Must Make Gun Laws More Stricter...
04 Apr 2019     Views:4268
SC Designates 37 Lawyers As Senior Advocates...
04 Apr 2019     Views:6745
Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019     Views:6480
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
04 Apr 2019     Views:1760
P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019     Views:1549
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019     Views:2101
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019     Views:2263
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019     Views:2343
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019     Views:2383
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019     Views:1401
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019     Views:1842
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2550
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:3063
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:2809
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:3101
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1543
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:1611
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:3154
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:2467
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3164
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2410
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2646
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2729
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2011
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019     Views:2136
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:2174
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:2802
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019     Views:1688
Can a Economic offender can escape by surrendering...
22 Jan 2019     Views:1565
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:1467
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019     Views:6598
Quick Divorce in India...
21 Jan 2019     Views:1601
4 Important things to file Divorce in Chennai...
21 Jan 2019     Views:1767
How to get Divorce for Muslim Men ...
21 Jan 2019     Views:12000
Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019     Views:3701
Suspicion, Howsoever Grave, Can’t Substitute Pro...
17 Jan 2019     Views:1550
Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019     Views:2528
1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...
03 Jan 2019     Views:2233
SC Dismisses Petitions Seeking Probe Into Rafale D...
20 Dec 2018     Views:2638
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018     Views:3197
Why Lawyers Of West UP Are Compelled To Strike Fre...
20 Dec 2018     Views:1798
recheck...
19 Dec 2018     Views:2353
1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...
12 Dec 2018     Views:1959
Why Lawless West UP Has No High Court Bench?...
11 Dec 2018     Views:2257
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018     Views:2375
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018     Views:2434
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018     Views:2291
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018     Views:3984
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018     Views:1563
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018     Views:1679
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:1536
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018     Views:1466
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018     Views:3043
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:1908
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018     Views:2658
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018     Views:2486
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:3780
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:2823
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:1703
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018     Views:2727
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:1939
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018     Views:1712
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:2212
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018     Views:2095
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018     Views:2402
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018     Views:3183
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018     Views:4101
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018     Views:2471
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018     Views:1743
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018     Views:1812
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018     Views:1754
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:1896
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2203
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3062
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:1819
Uttarakhand HC Issues Directions For Conserving ...
28 Aug 2018     Views:2307
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:2057
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:1768
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:1898
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:1913
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2069
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2121
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2074
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2396
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2347
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:1863
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:1949
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:1820
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3190
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3189
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3024
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2301
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:1644
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:1597
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2132
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2098
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:1886
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:4649
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:3289
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:2605
Have A Functional National Law University Within 3...
05 Jul 2018     Views:2214
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:1611
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018     Views:1495
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018     Views:1663
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:1487
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:2654
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2057
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:2498
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3086
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2186
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:2268
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:1798
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:1545
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:1703
Probation Period To Count For New Civil Servants B...
01 Jun 2018     Views:3471
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018     Views:1527
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018     Views:2951
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018     Views:1479
Make BCCI A Public Body: Law Panel...
01 Jun 2018     Views:1800
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:1715
Why Cases Withdrawn Against Stone Pelters In Kashm...
01 Jun 2018     Views:1879
A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018     Views:2065
People Of Karnataka Should Worship Congress...
01 Jun 2018     Views:1897
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:1611
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:1736
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:1535
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018     Views:1495
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:1602
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2070
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:1649
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1556
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:2940
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:1529
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:1797
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:1537
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018     Views:1569
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:2104
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:1632
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:1675
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:1681
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018     Views:2182
Prevention Of Money Laundering Act -2002 --U/S 45(...
03 Feb 2018     Views:2027
Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018     Views:1734
humanity...
13 Jan 2018     Views:1499
Prevention Of Money Laundering Act-2002 PMLA...
13 Jan 2018     Views:1527
Right to Know...
05 Jan 2018     Views:1990
A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017     Views:2178
Enviornment protection is for saving universe...
28 Dec 2017     Views:1498
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017     Views:1766
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017     Views:1590
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017     Views:2516
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017     Views:1706
THE PARADOX OF PLEA BARGAINING...
26 Dec 2017     Views:2483
JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017     Views:1613
UIDAI suspends Airtel, Airtel Payments and Banks e...
26 Dec 2017     Views:2104
2G Scam : The 2G Scam and much more...
26 Dec 2017     Views:2338
Kerala teen surveillance case: Invasion of Privacy...
26 Dec 2017     Views:1772
Motherhood or Employment- the judicial perspective...
26 Dec 2017     Views:1796

Most Read Articles

  • Once a mortgage, always a mortgage
    On 23 Apr 2020    Views:55900
  • Relationship between International Law and Municipal Law
    On 18 Apr 2020    Views:54675
  • Montesquieu’s Theory of Separation of Powers: How it has been adopted in India
    On 10 Dec 2019    Views:35305
  • Why Indian Constitution is called Quasi-federal?
    On 08 Apr 2020    Views:33244
  • VETO POWER AND DOUBLE VETO POWER
    On 20 Apr 2020    Views:30481
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.