Competition Commission of India
Legislation UpdatesRules & Regulations

Competition Commission of India introduces definition of Interlocutory Application in CCI (General) Regulations, 2009.

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: Suraj Govindaraj, J. dismissed the petition as being devoid of merits. The facts of the case are such that

Madras High Court
Case BriefsHigh Courts

Madras High Court: Expressing that, Legal profession is a noble profession, and it is the lawyer, who plays a predominant role in

Case BriefsSupreme Court

Supreme Court: The Division Bench of R. Subhash Reddy* and Hrishikesh Roy, JJ., held that to determine State Monopoly for disallowance of

Case BriefsSupreme Court

Supreme Court: The 3-judg bench of Dr. DY Chandrachud*, Vikram Nath and BV Nagarathna, JJ has upheld the validity of Sections 52

Legislation UpdatesRules & Regulations

The Insolvency and Bankruptcy Board of India (IBBI) notified the Insolvency and Bankruptcy Board of India (Liquidation Process) (Third Amendment) Regulations, 2020.

Case BriefsTribunals/Commissions/Regulatory Bodies

Telecom Disputes Settlement Appellate Tribunal (TDSAT): A Division Bench of Shiva Kirti Singh (Chairperson), J. and A.K. Bhargava (Member), allowed a telecommunication

Hot Off The PressNews

Pursuant to the order dated 26.04.2018 of Madras High Court in Writ Petitions Nos. 14232 and 17778 of 2017, University Grants Commission

Case BriefsHigh CourtsUniversities and Educational Institutions

Madras High Court: In the matter where the deceased had killed one of his children before committing suicide due to the exorbitant