Case BriefsSupreme Court

The consistent effort made by all branches of the State, the Judiciary, the Legislative, and the Executive, to ensure early decision-making by the competent authority cannot be watered down by lexical interpretation of the expression endeavour in the proviso.

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: M Nagaprasanna J. allowed the petition and directed to dispose the application seeking maintenance, within a period of two

Case BriefsHigh Courts

It is the oft-repeated and a salutary principle of law that fraud and justice never dwell together (fraus et jus nunquam cohabitant)

Case BriefsHigh Courts

Karnataka High Court: While relying upon the decision of the Full Bench of Supreme Court in Union of India v. Oswal Woollen Mills