Delhi High Court
Case BriefsHigh Courts

The Delhi High Court held that schools were entitled to maintain a reasonable surplus for expansion of the system and development of education and the same could not be construed as commercialization of education.

ADR Competition AnnouncementsLaw School News

ABOUT RGNUL Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv

Delhi High Court
Case BriefsHigh Courts

The Court directed Union of India to place on record an affidavit within a period of one week giving the complete information of the funds released from the Rare Diseases Fund to various Centres for Excellence and the number of patients for whom treatment has been approved till date.

Law Firms NewsNews

    DEAL DETAILS Epack Durable Private Limited | Investment by Affirma Capital NO HEADINGS DETAILS 1.   Sector Electrical / Electronic

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: A Division Bench of Satish Chandra Sharma and Subramonium Prasad, JJ. dismissed an application filed by Jamia Milia Islamia

Calcutta High Court
Case BriefsHigh Courts

Calcutta High Court: Moushumi Bhattacharya, J. heard a petition and issued directions relating to a matter of non- payment of victim compensation

Legislation UpdatesRules & Regulations

Foreign Exchange Management (Non-debt Instruments) (Fourth Amendment) Rules, 2020 The Central Government makes the Foreign Exchange Management (Non-debt Instruments) (Fourth Amendment) Rules,

Hot Off The PressNews

The stand taken and the statements made by Amnesty International are unfortunate, exaggerated and far from the truth. The facts of the

Case BriefsHigh Courts

Jammu & Kashmir High Court: A Division Bench comprising of Gita Mittal, CJ and Tashi Rabstan, J. directed the respondents to submit

Case BriefsHigh Courts

Delhi High Court: Disposing of a petition which sought freezing of the symbol “elephant” as the reserved symbol of  Bahujan Samaj Party, the