Karnataka High Court
LEGAL SUBJECT
Professional Negligence and Discipline
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Madras High Court
Prosecutors need not follow police advice; Bar Council action over case conduct requires adverse judicial remarks, Madras HC says.
The petitioner, a practising advocate and de facto complainant in Crime No. 219 of 2021, sought a mandamus directing the Bar Council of Tamil Nadu and Puducherry to take legal action against the fifth respondent, a fo...2 MIN READ↗
Delhi High Court
Advocate restored to rolls after Delhi High Court finds forged caste certificate did not secure her enrolment
Dipinder Kaur was enrolled as an advocate by the Bar Council of Delhi (BCD) in 2019.3 MIN READ↗
Madras High Court
Madras High Court limits failed-sterilisation compensation to ₹60,000 under government scheme; negligence claims must be proved in civil court
Rihana underwent tubectomy at Arcot Government Hospital in 2018 but conceived and gave birth in 2022.2 MIN READ↗
Madhya Pradesh High Court
Criminal and disciplinary proceedings may proceed simultaneously because they apply different standards of proof.
The petitioner, a practising chartered accountant, was named as an accused in a CBI prosecution concerning alleged irregularities in credit facilities granted to a borrower.2 MIN READ↗
Delhi High Court
A plausible disciplinary finding based on the evidence cannot be reappreciated under Article 226.
The petitioner complained that Respondent No. 2, a Chartered Accountant, facilitated unauthorised access to and alteration of the petitioner’s Income Tax account by allowing the petitioner’s wife to use his laptop and...2 MIN READ↗
Delhi High Court
Deferring disciplinary determination pending NCLT adjudication was not perverse where allegations hinged on disputed shareholding.
The petitioner complained that Respondent No. 2, while acting as company secretary and legal adviser to Tejinder Singh Bhatia, had facilitated fabrication of share-transfer documents, misrepresented the company’s shar...2 MIN READ↗
Chhattisgarh High Court
Constructive res judicata bars renewed writ claims arising from previously adjudicated medical-treatment grievances.
The petitioner alleged that Ramkrishna Care Hospital administered Remdesivir to his mother without consent during her COVID-19 treatment in September 2020, and that she died on 2 October 2020.2 MIN READ↗
Kerala High Court
Section 13 of the Notaries Act does not protect a notary participating in document forgery.
The petitioner, Accused No. 8 in C.C. No. 29 of 2023 before the Enquiry Commissioner and Special Judge (Vigilance), Kozhikode, was a Notary Public.3 MIN READ↗
Bombay High Court
Medical negligence cannot be established merely because a doctor chooses one recognized treatment over another.
The petitioners, Dr. Jaydeep Date and Dr. Munir Mhaskar, challenged the Medical Council of India’s order dated 24 August 2013, which reversed the Maharashtra Medical Council’s order exonerating them and directed remov...4 MIN READ↗
Karnataka High Court
Advocates cannot claim contingent percentage fees but may recover reasonable remuneration for services rendered.
The respondent-plaintiff, an advocate, was engaged by the appellants-defendants in land-acquisition cases concerning their acquired lands.3 MIN READ↗
Madhya Pradesh High Court
Courts must liberally condone bona fide delay caused by illness and counsel’s failure.
The appellant-defendant challenged the dismissal of his first appeal as time-barred after the lower Appellate Court rejected his application under Section 5 of the Limitation Act for condonation of delay.3 MIN READ↗
Karnataka High Court
Advocate spared contempt action after apology, ordered to pay ₹1,000 and plant 1,000 fruit-bearing saplings
The petitioners, accused in Sessions Case No. 5/2026 pending before the I Additional District and Sessions Judge, Koppal, sitting at Gangavathi, had earlier sought transfer of the Sessions case under Section 407 CrPC...4 MIN READ↗
Delhi High Court
Filing counsel bears responsibility for full disclosure and cannot shift blame to clients.
The review petition challenged paragraphs 45–53 and the last two sentences of paragraph 56 of the Division Bench’s judgment dated 20 August 2026, which had addressed repeated suppression of documents and imposed costs...3 MIN READ↗
Meghalaya High Court
Bar associations must provide accessible complaint mechanisms for sexual harassment of women advocates and interns.
The petition was registered on the basis of a representation dated 29 July 2026 submitted by the Secretary General of the High Court of Meghalaya Bar Association on behalf of the High Court of Meghalaya Bar Associatio...3 MIN READ↗
Delhi High Court
MP government directed to pay former Advocate General ₹78.65 lakh for Supreme Court appearances; Delhi HC rejects “disputed facts” defence
The petitioner, a Senior Advocate and former Advocate General of Madhya Pradesh, claimed unpaid professional fees from the State for appearing before a Constitution Bench of the Supreme Court in Indore Development Aut...5 MIN READ↗
Delhi High Court
Pendency of judicial or criminal proceedings does not bar statutory suspension for unverifiable qualifications.
The appellant completed a three-year LL.B. course from Bundelkhand University, Jhansi, and had been enrolled as a practising Advocate with the Bar Council of Delhi (“BCD”) since 2001.4 MIN READ↗
Chhattisgarh High Court
Disputed medical-negligence allegations requiring factual adjudication cannot be quashed at the threshold.
The petitioners—Dr. Abhishek Pandey, Medical Director and treating doctor at Shreya Hospital, and Manish Rajput, the hospital manager—invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seekin...3 MIN READ↗
Karnataka High Court
Criminal acquittal does not automatically invalidate independent disciplinary findings of professional misconduct.
The petitioner, a practising Chartered Accountant and member of the Institute of Chartered Accountants of India, was accused of furnishing false and fabricated income-tax challans while representing an assessee before...4 MIN READ↗
Allahabad High Court
₹50,000 each imposed after Allahabad HC finds concealment and abuse over disputed vakalatnama in school-election case
The writ petition, Writ-C No. 17384 of 2026, was disposed of on 5 May 2026 with directions to conduct fresh elections of the Committee of Management of Nehru Vidyapeeth Intermediate College, Reotipur, Ghazipur, substa...4 MIN READ↗
Supreme Court
Advocate cannot disclose former client’s confidential communications on TV even after becoming adversary, Supreme Court upholds two-year suspension
The appellant engaged the respondent, an advocate enrolled with the Bar Council of Maharashtra and Goa, during 2013–2014. She alleged that she had shared confidential and sensitive information with him concerning her...4 MIN READ↗
Madras High Court
Disciplinary proceedings initiated during service may continue after retirement under applicable service rules.
The petitioner, Dr. S. Ponnusamy, was an Associate Professor of Chemistry at Sri Paramakalyani College, Alwarkurichi. Complaints were made by female M.Sc. students and a parent alleging sexually coloured remarks, inap...4 MIN READ↗
Madhya Pradesh High Court
Notary who wrongly notarised a “court marriage” document allowed to resume work after ₹2 lakh Bar contribution and warning board
The High Court registered the matter suo motu under Article 226 of the Constitution in the course of hearing W.P. No. 26269 of 2026, a habeas corpus petition alleging the illegal detention of the petitioner’s wife.3 MIN READ↗
Delhi High Court
Pending criminal proceedings may justify withholding a notary certificate, subject to reasoned statutory discretion.
The Respondent was provisionally selected for appointment as a Public Notary pursuant to an appointment notice dated 15 March 2024, subject to verification of eligibility, documents and payment of the prescribed fee.4 MIN READ↗
Supreme Court
Lawyers’ indecent behaviour in court premises can invite disciplinary action even if unrelated to court proceedings: Supreme Court
The appellant, an advocate representing M/s Recon Copier System Pvt. Ltd. in a labour dispute, was alleged by the respondent to have assaulted, abused, and threatened him in the court premises after the respondent’s a...3 MIN READ↗
Delhi High Court
Investigation Ordered into Misuse of Judicial Process for Extortion and Filing of Petitions with Forged Signatures
The Petitioner filed contempt petitions alleging non-compliance by the Municipal Corporation of Delhi (MCD) regarding directions to act against unauthorized constructions in South Delhi.2 MIN READ↗
Delhi High Court
Investigation ordered into extortion racket misusing PILs and forged signatures for illegal gain through demolition threats.
The Petitioner filed contempt petitions alleging non-compliance by the Municipal Corporation of Delhi (MCD) regarding directions to take action against unauthorized constructions in South Delhi2 MIN READ↗
Patna High Court
Medical practitioner cannot be prosecuted under Section 304-A IPC without a credible opinion from a competent doctor.
The Petitioner, a qualified orthopedic surgeon, was accused by the Complainant (Opposite Party No. 2) of medical negligence and extortion2 MIN READ↗
Madhya Pradesh High Court
Public Interest Litigation Is Not Maintainable Following Disposal of Complaints by Competent Authorities and Suppression of Professional Conflicts
The Petitioner, a practicing Advocate and LL.M. student, filed three Writ Petitions in the nature of Public Interest Litigation (PIL) challenging the appointments of officials within the Madhya Pradesh Private Univers...2 MIN READ↗
Madhya Pradesh High Court
Conflict of interest and suppression of material facts by a petitioner/advocate warrant dismissal of PIL with costs.
The Petitioner, a practicing Advocate and LL.M. student, filed three writ petitions in the nature of Public Interest Litigation (PIL) against the Madhya Pradesh Private University Regulatory Commission.2 MIN READ↗No articles match these filters.