calcutta high court
Case BriefsHigh Courts

The Calcutta High Court restricted the number of participants to 60 and directed the police authorities to provide necessary assistance if required.

new parliament building
Hot Off The PressNews

Supreme Court said that the petitioner has no locus to file the petition to sought inauguration of new Parliament building by the President and not the Prime Minister of India and that he should be grateful that the Court is not imposing any costs on him.

Law School NewsOthers

Centre for Human Rights and Subaltern Studies, NUSRL, Ranchi along with the National Commission for Women are organising a workshop on ‘Promotion

Madras High Court
Case BriefsHigh Courts

    Madras High Court: A Division Bench of Munishwar Nath Bhandari, CJ and S. Ananthi, J. directed the State Government to

Hot Off The PressNews

Supreme Court: The Madan B. Lokur and Deepak Gupta, JJ directed the National Highways Authority Of India (NHAI) to ensure that the newly constructed