Sunday, 03, May, 2026
- 1935 के एक्ट के आधार पर केंद्र का मालिकाना हक नहीं', हाई कोर्ट ने 220 एकड़ जमीन पर सरकारी दावा किया खारिज
- ट्रैफिक जाम से राहत कब? हाईकोर्ट ने अधिकारियों को दिया कड़ा निर्देश
- Internship Opportunity at Shivjyothi & Associates, Berhampur, Odisha [2 Positions; June]: Apply Now!
- Internship Opportunity at Lawxford (OPC) Pvt Ltd, Lucknow [On-site]: Apply Now!
- 2-Week Online Legal Research & Writing Internship by The Lawscape [May 2026; May 17 – 31]: Apply Now!
- HC expounds: RTI Act cannot be used to disclose ITR of the husband in matrimonial disputes, terms it 'personal information'
- 'जज साहब बिल्ला नं. 786 चाहिए', कोर्ट पहुंचा कुली, लेकिन रेलवे से हारी कानूनी जंग
- सार्वजनिक जमीन पर नमाज नहीं, हाईकोर्ट की सख्त टिप्पणी
- Call for Papers: Avantika Public Policy and Law Review [Volume I, Issue II]: Submit by June 15
- HC raps Banks: Banks cannot arbitrarily freeze accounts, they are not investigative agency
- CJI Surya Kant on Tech: Integrating technology into judicial processes dismantles geographical barriers to help litigants
- SC on TMC's Plea on Bengal Elections Counting: Election Commission can choose counting personnel
- चुनाव आयोग को नियुक्ति के पूरे अधिकार, नए आदेश की जरूरत नहीं'; टीएमसी को सुप्रीम कोर्ट से झटका
- देहरादून के बिल्डर पुनीत अग्रवाल पर चौतरफा शिकंजा, गुंडा एक्ट कार्रवाई जारी; हाईकोर्ट ने दिए सख्त निर्देश
- हाईकोर्ट में आया अनोखा मामला: सगी बहनों ने जताई पतियों को बदलने की इच्छा, पूरा मामला जानकर रह जाएंगे हैरान
A seven judge Bench headed by Chief Justice J S Khehar expounded that bench is left with no option but to issue the warrant against Justice Karnan to ensure his presence in court to face the contempt charges.
He had made baseless allegations against retired and sitting judges of Supreme Court and the Madras high court.
Related News @ LatestLaws.in-
11.2.2017 - Justice C S Karnan strikes a defiant note, says SC cannot hear the Contempt, seeks its reference to Parliament
9.2.2017 – Seven Judge Bench of SC strips High Court Justice of all his Judicial and Administrative Powers
8.2.2017 – Top Seven SC Judges join to initiate Contempt proceedings against a sitting High Court Judge
11.5.2015- SC stays Madras HC Judge’s minacious order against his Chief Justice
1.5.2015- Madras HC stays contempt proceedings against commissioner of police
1.5.2015- ‘Avoid ego and stop acting in an autocratic manner’- High Court Judge tells his Chief Justice