Article 14 of Constitution of India Archives

Tripura High Court| Court can neither direct Central Government to make amendments in Wildlife Act, 1972 to include exotic species nor can direct to change classification of such bailable offence to non-bailable offence

Tripura High Court: In a public interest litigation seeking issuance of show cause to the respondents as to why a writ of

Case Briefs High Courts

Can an educational certificate be a marketable commodity? Madras HC answers while reiterating whether management can retain certificates of students

Madras High Court: G.R. Swaminathan, J., while addressing the grievance of some qualified doctors, expressed that, Educational Certificate is not a marketable

Case Briefs High Courts

Bom HC | Is Navi Mumbai Municipal Corporation entitled in law to impose pre-qualification criteria “contractors whose contract was terminated for unsatisfactory services are ineligible to participate in tender”? Judicial Review, Blacklisting & more. Read on

“Government must have freedom of contract.”

Op Eds OP. ED.

Increase of threshold — Insolvency and Bankruptcy Code, 2016 | An Act done in Haste?

by Wasim Beg* & Swarnendu Chatterjee**

Case Briefs High Courts

Kar HC | Certain portions of Karnataka Housing Board (Allotment) Regulations, 1983, held unconstitutional for violation of Art. 14

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ, and Mohammad Nawaz, J. while allowing the State Government suggested the

Case Briefs High Courts

Pat HC | Prejudicial action taken by an authority against a government servant requires conformance to Art. 14 of the Constitution

Patna High Court: Shivaji Pandey, J. granted relief in a civil writ petition, brought before the Bench by an employee who assailed

Case Briefs High Courts

Ker HC | Petition of former judge dismissed holding Shetty Commission’s recommendation for increment not applicable to District Judges

Kerala High Court: The Bench of P.V. Asha, J. was seized of civil writ petition where the issues were: (i) whether the