Govind Swaroop Chaturvedi Vs State Of Nct Of Delhi & Ors
.... mits only and not beyond that. 72. It is finally argued that as per paragraphs 25 and 41 of the written submission, that admissions to hospitals and to schools cannot be equated with welfare schemes. Giving admission to non-residents of Delhi in hospitals would constitute a part of right of ...
Delhi High Court
Ananya Bajpai & Anr. Vs Bar Council Of Delhi
.... cates Act, 1961, prescribing the conditions on the basis of which a person may be admitted as an advocate on its roll. Section 28 of the Advocates Act, 1961 reads: “28. Power to make rules . ― (1) A State Bar Council may make rules to carry out the purposes of this Chapter (2) ...
Delhi High Court
Rashtrasant Tukdoji Maharaj Nagpur University Vs State Of Maharashtra
.... orld. Though Universities may confer degrees in Law, it is the function of the Bar Council of India to recognize such Universities whose degree in Law could be the qualification for enrolment as an Advocate. In that process, the Bar Council of India has to inspect the Universities or require the ...
Bombay High Court (Nagpur Bench)
R. Muthukrishnan Vs Registrar General Of The High Court Of Judicature At Madras
.... conduct is governed by the provisions of that Act only. Since, the jurisdiction to grant license to a law graduate to practice as an advocate vest exclusively in the Bar Councils of the State concerned, the jurisdiction to suspend his license for a specified term or to revoke it also vests in th ...
Supreme Court Of India
Nishi Bhargava Vs Bar Council Of Punjab And Haryana And Another
.... avoid complexity in view of the bye laws framed by the various Bar Associations which are affecting the purity and fairness of the elections of the office bearers of the Bar Associations. Apropos, elections of the office bearers of the Bar Association coming under the jurisdiction of Bar Co ...
High Court Of Punjab And Haryana At Chandigarh
Chillagundla Venkatanarayana Vs The Government of India
.... with the provisions of this Act.] .... 58. Special provisions during the transitional period. (1) Where a State Bar Council has not been constituted under this Act or where a State Bar Council so constituted is unable to perform its functions by reason of any order of a court or otherwise, ...
Andhra Pradesh High Court
Achal Sethi Vs High Court of J and K and Another
.... f the law laiddown in the Constitution Bench Judgment (supra) and followed in latter judgments of the Apex Court, the legal position that the expression 'service' appearing in Article 233 and Section 109, means 'Judicial service', is well settled. 10. Thus, proceeding on the premise that the expr ...
Jammu & Kashmir High Court
Gurjot Kaur, Harminder Singh, Ranjeev Kumar and Vikram Parihar and Others Vs High Court of J and K and Another
.... urt. (2) A person not already in the service of the State shall only be eligible to be appointed a district judge if he has been for not less than seven years an advocate or pleader and is recommended by the High Court for appointment." The phraseology employed in the above two provisions being s ...
Jammu & Kashmir High Court
M. Radhakrishnan Vs The Secretary, The Bar Council of India and The Secretary, The Bar Council of Tamil Nadu
.... ch discussion runs as follows: 16. That apart, this Court further views that the impugned rule cannot be said to be a reasonable restriction in the interest of general public. As noticed supra, apart from the subject being a matter pertaining to a matter of policy for Legislature to declare, the ...
Madras High Court
L.C. Goyal Vs Mrs. Suresh Joshi and Others
.... alignment whereas figure of Rs. 140 is slightly below which clearly indicates that this was put subsequently. Similarly, figure of Rs. 2.75 at S. No. 3 appears to have been mentioned subsequently as vakalatnama and figure of 22 appears to have been typed at the same time and Rs. 2.75 is somewhat on ...
Supreme Court of India
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