Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: In the instant petition for quashment, the issue arose that whether a legal heir should be permitted to come

Karnataka High Court
Case BriefsHigh Courts

    Karnataka High Court: While deciding the instant appeal for restoration assailing the order passed by the Trial Court wherein the

Case BriefsSupreme Court

“The right to practice a profession, also being a fundamental right, a balance has to be maintained between the same and the requirement to monitor the legal profession for its better ethics.”

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Authored by: P. Vasantha Kumar

Case BriefsSupreme Court

Supreme Court: In a crucial verdict, the bench of AK Goel and UU Lalit, JJ held that foreign law firms/companies or foreign

Case BriefsHigh Courts

Kerala High Court: In an appeal filed against a decision of the trial court which declared that the people belonging to the