AIR 2011 SUPREME COURT 2101

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): P. Sathasivam, B. S. Chauhan , JJ

(A) Advocates Act (25 of 1961) , S.49— Bar Council of India Rules , R.1— Professional conduct and Etiquette of Advocates - Duty of Advocate towards Court and client, stated. A Court, be that of a Magistrate or the Supreme Court is sacrosanct. The integrity and sanctity of an institution which has bestowed upon itself the responsibility of dispensing justice is ought to be maintained. All the functionaries, be it Advocates, Judges and the rest of the staff ought to act in accordance with morals and ethics.(Para 30) Advocates Role and Ethical Standards : An Advocate's duty is as important as that of a Judge. Advocates have a large responsibility towards the society. A client's relationship with his/her advocate is underlined by utmost trust. An Advocate is expected to act with utmost sincerity and respect. In all professional functions, an Advocate should be diligent and his conduct should also be diligent and should conform to the requirements of the law by which an Advocate plays a vital role in the preservation of society and justice system. An Advocate is under an obligation to uphold the rule of law and ensure that the public justice system is enabled to function at its full potential. Any violation of the principles of professional ethics by an Advocate is unfortunate and unacceptable. Ignoring even a minor violation/ misco....