Judiciary Legislature India - Latest News Headlines
'Where does common man go when executive fails?' (The Times of India)
Chief Justice of India K G Balakrishnan stepped out to strongly defend the conduct of the judiciary, saying if its interventions annoyed other organs of the state, so be it.
Publ.Date : Thu, 12 Jun 2008 19:51:13 GMT
Disquiet coloured red (Express India)
As the Maoists come closer to forming the government, almost two months after the poll results were out, an uneasy...
Publ.Date : Mon, 23 Jun 2008 21:30:29 GMT
The 1970s are coming back with a vengeance (rediff.com)
Double-digit inflation, a return of Naxalism and the licence Raj. Is it too much to ask the Congress at least stop asking for more Indira Gandhi-style 'commitment?'
Publ.Date : Thu, 19 Jun 2008 11:37:26 GMT
'Judiciary makes executive accountable' (The Times of India)
Chief Justice of India (CJI) K G Balakrishnan said that proper functioning of a democracy requires harmonious balance in the functioning of the three separate state organs.
Publ.Date : Fri, 13 Jun 2008 20:36:07 GMT
Regulatory Independence: Misunderstood & muddled (The Economic Times)
Even after a few decades of experimenting with ‘independent’ regulators, the debate on regulatory independence is far from over.
Publ.Date : Thu, 03 Jul 2008 23:03:39 GMT
Assess judicial impact of new laws: task force (The Hindu)
New Delhi: Considering the huge backlog of cases in courts, a Task Force, set up at the instance of the Supreme Court, has recommended that a judicial impact assessment (JIA) be done whenever a law is introduced in Parliament or the State legislatures.
Publ.Date : Thu, 19 Jun 2008 21:29:12 GMT
'Judiciary makes executive accountable' (The Economic Times)
It is the judiciary which makes the executive legally responsible to the people for its actions, Chief Justice of India (CJI) K G Balakrishnan has said giving the formal stamp on the watchdog status of the courts.
Publ.Date : Sat, 14 Jun 2008 06:08:09 GMT
