bombay high court
Case BriefsHigh Courts

Bombay High Court refused to entertain the applicant’s counsel’s explanation that it was an inadvertent mistake.

Bombay High Court
Case BriefsHigh Courts

Bombay High Court: Stating that it is the duty of every Advocate to uphold professional integrity so that citizens can legally secure

Case BriefsHigh Courts

Madras High Court: Observing that, Litigants are compelled to accept the wrong orders in view of inaccessibility to New Delhi and the

Case BriefsHigh Courts

Madras High Court: G.K. Ilathiraiyan, J., addressed a petition wherein it was reiterated that Advocates are barred from having any business transaction or

Case BriefsSupreme Court

Supreme Court: Explaining the scope misconduct by employees, the bench of RK Agrawal and AM Sapre, JJ said that there is no