Rajasthan High Court
Case BriefsHigh Courts

Rajasthan High Court noted that respondents have put the consideration of NOC on hold until the formation of a High Level Committee and implementation of a new policy.

calcutta high court
Case BriefsHigh Courts

The petitioner’s request for transfer of service for personal reasons deemed justified on humanitarian grounds under the principles of ‘Natural Justice’.

Rajasthan High Court
Case BriefsHigh Courts

Rajasthan High Court: In a case where NOC was cancelled by Commissioner, Commissionerate College Education and Technical Education Department, (‘Respondent 2′) granted

Case BriefsSupreme Court

Supreme Court: The 3-Judge Bench of Dr Dhananjaya Y Chandrachud, Indu Malhotra and Indira Banerjee, JJ., observed that “Developer cannot compel the

Case BriefsHigh Courts

Bombay High Court: A Division Bench of Ujjal Bhuyan and Riyaz I. Chagla, JJ., rejected the relief of payment of full wages to

Case BriefsHigh Courts

Rajasthan High Court: A Division Bench of Sangeet Lodha and Mahendar Kumar Goyal JJ., ordered for seizure of building and issued show-cause

Case BriefsHigh Courts

Himachal Pradesh High Court: A Division Bench of L. Narayana Swamy, CJ and Jyotsna Rewal Dua, J., allowed the application to fill

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): Ashok Kumar Gupta (Chairperson) and U.C. Nahta and Sangeeta Verma (Members) heard the information filed by MPCDF

Case BriefsHigh Courts

Kerala High Court: P.V Asha, J. allowed a petition directing the respondent college to issue NOC to the students applying for transfer

Case BriefsHigh Courts

Rajasthan High Court: Shri Vinayak Mahavidhlaya, the petitioner-college has enrolled students in the academic session 2016-17 for B.Sc. First year without having