Rouse Avenue District Court
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The Enforcement Directorate has claimed that Kavitha is linked to a “South Group” lobby of liquor traders who were trying to play a larger role under the excise policy.

Case BriefsHigh Courts

In an elaborate legal analysis, along with scathing observations, the J&K and Ladakh HC stated that JKSSB's actions in favouring one blacklisted agency to conduct recruitment exams, have doomed the future of many aspirants and put a question mark over its own efficacy.

Madras High Court
Case BriefsHigh Courts

    Madras High Court: S. M Subramaniam, J. upheld the government order that stated, the Degree of B.Sc (Biochemistry) awarded by

Case BriefsHigh Courts

Rajasthan High Court: A Division Bench of Anoop Kumar Dhand and Pankaj Bharadwaj, JJ., disposed of the petition and directed the Department

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by Shalka Kumar†

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of SA Kaul, Aniruddha Bose and Krishna Murari, JJ ‘reluctantly’ dismissed an SLP arising out of a

Case BriefsHigh Courts

Punjab & Haryana High Court: In the matter where 2 candidates who had topped the Haryana Civil Services (Judicial) examination in General