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“Legitimate expectation is considered to be a part of the principles of natural justice. This doctrine will be applicable, if by reasons of existing state of affairs, a party is given to understand that the other party shall not take away the benefit without complying with the principles of natural justice.”
Supreme Court directed that the cost be deposited with the Supreme Court Middle Income Group Legal Aid Services
“The rule of reading down a provision of the Act is a rule of harmonious construction used in order to save such provision from being declared unconstitutional.”
The Delhi High Court held that even if the Contract clearly stated that before resorting to arbitration, the parties agreed to explore Conciliation by the Committee, the same cannot be held to be mandatory in nature. Further, the Court held that in case of urgency, arbitral proceedings can be initiated even when conciliation proceedings were pending.
The Delhi High Court Delhi dismissed plea for constituting independent tribunal or committee to oversee enforcement of the Foreign Contribution (Regulation) Act, 2010 (FCRA) and held that mere apprehension that the Act was capable of being misused was no ground to create an independent body to oversee the functioning of the FCRA.
Patna High Court: The Division Bench of Sanjay Karol, CJ. and P.B. Bajanthri, J., took up a petition which following issues were
Delhi High Court: Prathiba M. Singh, J., constituted a committee to finalize the process in regard to the issuance of digital degree certificates
Supreme Court: Bench of UU Lalit, MM Shantanagoudar, and Vineet Saran, JJ., refused to interfere with the Order passed by National Green Tribunal with regard to
The Government has set up a five-member committee to examine the issues related to framing of a proper, structured scheme for providing
Supreme Court: The Bench comprising of Madan B. Lokur, S. Abdul Nazeer and Deepak Gupta, JJ., in an order stated that the
Pursuant to the order dated 26.04.2018 of Madras High Court in Writ Petitions Nos. 14232 and 17778 of 2017, University Grants Commission
The Ministry of Corporate Affairs (MCA) has constituted a 10 Member Committee, headed by the Secretary of Ministry of Corporate Affairs, for
Supreme Court: In a case where the Niji Vyavasayik Shikshan Sanstha (Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam, 2007′, the Admissions