Case BriefsSupreme Court

Supreme Court: In the application seeking recall of the order dated 30.11.2016 where the bench of Dipak Misra and Amitava Roy, JJ

Know thy Judge

By Prachi Bhardwaj

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): An RTI application was filed in PMO’s office in 2015 seeking for the certification along with the copies of

Case BriefsSupreme Court

Supreme Court: Modifying the order dated 30.11.2016 where it was directed that all the cinema halls in India shall play the National

Case BriefsSupreme Court

Supreme Court: In the writ petition where it was prayed a National Policy be framed to promote and propagate the National Anthem,

Case BriefsSupreme Court

Supreme Court: Modifying the order dated 30.11.2016, where it was directed that all the cinema halls in India shall play the National

Case BriefsSupreme Court

Supreme Court: Stating that the love and respect for the motherland is reflected when one shows respect to the National Anthem as

Case BriefsSupreme Court

Supreme Court: In the writ of mandamus seeking a direction asking the Union of India to specify what would be constituting disrespect