International Courts Archives

European Parliament directed to grant access, on specific request, to documents relating to the trilogues which is a decisive stage in legislative process

European Court of Justice: While deciding upon the issue of access to documents drawn up by Parliament which contain information concerning the

Case Briefs International Courts

Belgium’s Niqab ban does not violate European Convention on Human Rights

European Court of Human Rights: In the matter dealing with validity of the ban on the wearing in public of clothing that

Case Briefs International Courts

Google fined €2.42 Billion for EU Antitrust violations over ‘Google Shopping’

European Commission: The European Commission fined Google €2.42 billion for abusing dominance as search engine by giving illegal advantage to own comparison

Case Briefs International Courts

ECJ : Singapore trade deal cannot be concluded by EU alone

European Court of Justice: The Full Court has opined that the free trade agreement with Singapore could not, in its current form, be

Case Briefs Hot Off The Press International Courts News

Kulbhushan Jadhav Case: ICJ orders in favour of India; Pakistan not to execute the death sentence pending final decision of the Court

International Court of Justice at the Hague pronounced it’s verdict in favour of India. It said that the conditions required to indicate

Case Briefs International Courts

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International Courts

European Parliament directed to grant access, on specific request, to documents relating to the trilogues which is a decisive stage in legislative process

Belgium’s Niqab ban does not violate European Convention on Human Rights

Google fined €2.42 Billion for EU Antitrust violations over ‘Google Shopping’

ECJ : Singapore trade deal cannot be concluded by EU alone

Kulbhushan Jadhav Case: ICJ orders in favour of India; Pakistan not to execute the death sentence pending final decision of the Court

Kulbhushan Jadhav Row: ICJ to hold public hearing on 15th May, 2017; Hearing to be streamed live

Philippines’s sovereign rights violated in the South China Sea

European Court of Human Rights holds covert and mass surveillance, illegal

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A highly qualified wife is capable of maintaining herself as well as the child

Accused under S. 138 of NI Act acquitted on grounds of limitation

SC & ST (Prevention of Atrocities) Act, 1989 is not an instrument to blackmail innocents; Mere allegation not enough for arrest

Live: 5th NLUO International Maritime Arbitration Moot 2018

8th Dr. Paras Diwan Memorial International “Energy Law” Moot Court Competition, 2018 LIVE!

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Convicts under NDPS Act are not entitled to benefits of remission in sentence

Accused under S. 138 of NI Act acquitted on grounds of limitation