Bringing you the Best Analytical Legal News
Keeping in view the principles of Comity of Courts and that a substantial sum of money is due from SpiceJet Ltd. to TWC Aviation Capital Ltd., the Aircrafts and the engines deserve to be secured.
“We do not think that it would be in the best interest of the minor child, who is currently five years old, to be separated from his mother and his elder sister, who are living in Vinnytsia, Ukraine.”
“The courts have often held that having undertaken a chance at an examination, or in an interview, a candidate cannot later seek to question the rules applicable to that examination.”
“Petitioner, a citizen of USA, had come to India under a valid visa and was deported from India by the Bureau of Immigration from Trivandrum Airport, Kerala on 28-11-2022.”
This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1951 on Section 6 of the Merchandise Marks Act, 1889.
Delhi Court observed that as per the series of events, the accused was made a scapegoat in case things did not work out as planned.
Every human being whose life is in peril must have a right to assistance.
A clarificatory press release dated 1-03-2013 issued by the Finance Ministry pursuant to the 2013 amendment makes it clear that a Tax Residency Certificate is to be accepted and tax authorities cannot go behind it. Further, based on repeated assurances to foreign investors by way of CBDT Circulars as well as press releases and legislative amendments and decisions of the Courts, the revenue cannot go behind TRC.
Delhi High Court: In a PIL filed on behalf of the Hindu Migrants who have come from Pakistan to India, and are
There came a time when Rama was going to perform a huge sacrifice, or yajna, such as the old kings used to
There came a time when Rama was going to perform a huge sacrifice, or yajna, such as the old kings used to
Allahabad High Court: Dinesh Kumar Singh, J. rejected the bail application of former UP MLA Mukhtar Ansari who was arrested under Sections
Delhi High Court: Sanjeev Narula, J. issued interim directions for protecting the rights of the plaintiff company ‘Sony Ten Network'
OHCHR (WGAD): While addressing the issue of alleged arbitrary detention of Ms. Marie-Emmanuelle Verhoeven in Tihar Jail, New Delhi, from the period
The UK government has released a new guidance for international travel on September 21, 2021. The key points of the guidance are:
by Rakshita Agarwal*, Rohit Sharma**, Lakshmi Menon***, Niharika Tiwari****, Shilpa Shankar**** and Saiyed Kamil******
In 2012, two fishermen were killed while fishing off the coast of Kerala after allegedly two Italian Military Naval officials fired at them from a passing ship.
Here’s the press statement released by the Ministry of External Affairs with regard to the comments by some foreign individuals and entities