High Court weekly Roundup-4
High Court Round UpLegal RoundUp

A quick legal roundup to cover important stories from all High Courts this week.

madras high court
Case BriefsHigh Courts

Madras High Court said that if the complaint of the petitioner turns out to be untrue or was intended to facilitate fraud being committed using the login ID of the petitioner, the assets of the petitioner shall be brought to sale.

Karnataka High Court
Hot Off The PressNews

The matter which was going on since 2021 had the entire online gaming industry waiting with bated breath for the High Court's verdict.

Gujarat National Law University
Call For PapersLaw School News

    GNLU Centre for Law and Economics, is committed to promoting the interdisciplinary study of law and economics in India, is

Hot Off The PressNews

Taking another step towards e-governance and encouraging participation of citizen as stakeholders in curbing tax evasion, the Central Board of Direct Taxes

Case BriefsHigh Courts

Madras High Court: G.R. Swaminathan, J., directed the confiscated goods to be released on a provisional basis noting the delay on the part

Case BriefsSupreme Court

Supreme Court: IN a major for the NDTV Ltd, the bench of L. Nageswara Rao and Deepak Gupta, JJ has quashed the

Case BriefsHigh Courts

Madras High Court: The Bench of P.N. Prakash, J., in a criminal revision case preferred in respect of setting aside the order

Case BriefsHigh Courts

Kerala High Court: The Bench of Dama Seshadri Naidu, J. granted a stay on encashment of bank guarantee by tax authorities until

NewsTreaties/Conventions/International Agreements

The Union Cabinet has has approved the signing and ratification of Agreement between India and Brunei Darussalam for the Exchange of Information

Treaties/Conventions/International Agreements

On October 15, 2014, a Joint Statement signed between India and Switzerland to strengthen economic ties between both the countries, and to