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Sucheta Sarkar, Editorial Assistant has put this story together

Case BriefsForeign Courts

European Court of Human Rights (ECHR): A Three- Judge Bench of Krzysztof Wojtyczek (President) and Armen Harutyunyan, Pere Pastor Vilanova dismissed the

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of Arun Mishra, MR Shah and BR Gavai, JJ has held that by invoking the doctrine of

Case BriefsHigh Courts

Kerala High Court: R. Narayana Pisharadi, J. quashed the proceedings under Kerala Police Act, 2011 against the petitioner by invoking the power

Case BriefsHigh Courts

Allahabad High Court: This Public Interest Litigation was filed before Division Bench of Govind Mathur and Yogendra Kumar Srivastava, JJ., challenging the

Case BriefsHigh Courts

Jammu and Kashmir High Court: A Single Judge Bench of Sindhu Sharma, J., dismissed the petition seeking relief against the order of

Case BriefsForeign Courts

United Kingdom Supreme Court: A Five Judge Bench comprising of Lord Wilson, Lord Carnwath, Lord Hughes, Lady Black and Lord Lloyd-Jones, JJ.

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Supreme Court: The Bench comprising of Arun Mishra and S Abdul Nazeer, JJ., while addressing a matter, stated that “voluntary retirement” cannot be

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): CIC has observed that leave records of other employees cannot be declared unless the applicant shows the involvement of a larger

Case BriefsHigh Courts

Allahabad High Court: In a recent judgment passed by the Division Bench comprising of Dr. Devendra Kumar Arora and Rajnish Kumar JJ.,

Case BriefsSupreme Court

Supreme Court: Refusing to interfere with the principle of capping adopted in the Notice Inviting Application-2015 (NIA) for allocation of spectrums in

Case BriefsSupreme Court

Supreme Court: Dismissing the petition filed by former Supreme Court judge Markandey Katju against the resolutions passed by Rajya Sabha and Lok

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Central Information Commission (CIC): While reiterating that third party’s personal information held by the bank in fiduciary capacity involving commercial confidence is exempt