scientist dismissed from isro
Case BriefsSupreme Court

The Court observed that not the unauthorised absence but the unauthorised association with foreign institution was a matter of concern for the security of the State.

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court upheld Single judge’s decision to set aside ICC Award of $562.5 million in favour of Devas Multimedia (P) Ltd. for a failed satellite agreement with Antrix Corporation Ltd., on the grounds of fraud and being in conflict with the public policy of India.

Experts CornerKhaitan & Co

by Rabindra Jhunjhunwala†, Roshnek Dhalla†† and Dnyaneshwari Chincholikar†††
Cite as: 2022 SCC OnLine Blog Exp 23

Case BriefsSupreme Court

Supreme Court: In the case where the bench of Hemant Gupta and V. Ramasubramanian*, JJ upheld NCLAT’s order of winding up of

Case BriefsSupreme Court

“If the seeds of the commercial relationship between Antrix and Devas were a product of fraud perpetrated by Devas, every part of the plant that grew out of those seeds, such as the Agreement, the disputes, arbitral awards etc., are all infected with the poison of fraud.”

Cabinet DecisionsLegislation Updates

Union Cabinet approved far reaching reforms in the Space sector aimed at boosting private sector participation in the entire range of space

NewsTreaties/Conventions/International Agreements

Indian Space Research Organisation (ISRO) has joined hands with Defence Research and Development Organisation (DRDO) for the development of human-centric systems for

Case BriefsSupreme Court

Life commands self-respect and dignity.