Case BriefsHigh Courts

Chhattisgarh High Court: Sanjay K Agrawal, J., dismissed the petition and sets aside the impugned order. The petitioner in the instant petition

Case BriefsHigh Courts

Madras High Court: A Full Bench of S. Vaidyanathan, V. Parthiban and M.Sundar, JJ. held that the recommendation of the Human Rights

Case BriefsHigh Courts

Karnataka High Court: A Single Judge Bench comprising of Vineet Kothari, J., decided a writ petition filed under Articles 226 and 227

Case BriefsHigh Courts

Chhattisgarh High Court: In a recent order given by the Bench of Sanjay K. Agrawal J., it was held that the Human

Case BriefsHigh Courts

Allahabad High Court:  Deciding the question as to whether orders of Human Rights Commission to make payment of compensation or damages are