Punjab and Haryana High Court
Case BriefsHigh Courts

Punjab and Haryana High Court refused to grant bail to the petitioner stating that “the petitioner’s vulnerabilities are his own failings. This court’s job is to do justice to all affected, impacted, and concerned.”

bombay high court
Case BriefsHigh Courts

Bombay High Court explained that the instant case did not pertain to defective sanction.

Case BriefsForeign Courts

The Court termed this case to be highly unusual one that draws attention to matters of wider importance and touches the reputation of arbitration as a dispute resolution process.

Rouse Avenue
Case BriefsDistrict Court

Rouse Avenue Court, New Delhi: While granting bail to the applicant Pramond Kumar Bhasin, Ajay Gulati, J. observed that the charge sheet

Hot Off The PressNews

The Central Bureau of Investigation has arrested an Interim Resolution Professional (IRP), National Law Tribunal (NCLT), Mumbai and two private persons including

Case BriefsSupreme Court

“The purpose of a disciplinary proceeding by an employer is to enquire into an allegation of misconduct by an employee which results in a violation of the service rules governing the relationship of employment.”

Case BriefsForeign Courts

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: Sampath B Abayakoon, J. while deciding on an appeal against conviction

Case BriefsForeign Courts

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: The Division Bench of Devika Abeyratne and P. Kumararatnam, JJ. aquited

Case BriefsForeign Courts

Court of Appeal of the Democratic Socialist Republic of Sri Lanka: The Division Bench of Devika Abeyratne and P.  Kumararatnam, JJ., allowed

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The Special Judge, CBI Cases, Jabalpur (Madhya Pradesh) has convicted Sh. Bhola Nath Singh Yadav, then Sub Inspector. Railway Protection Force &

Case BriefsSupreme Court

Supreme Court: Dismissing the petition seeking a writ of mandamus or any other writ or direction of similar nature to constitute a

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of RK Agarwal, Arun Mishra and AM Khanwilkar, JJ reserved verdict on the petition filed by Campaign

Case BriefsSupreme Court

Supreme Court: Dismissing the petition filed by advocate Kamini Jaiswal wherin it was alleged that that attempts were made to bribe some

Case BriefsSupreme Court

The Court number 1 of the Supreme Court witnessed a high voltage drama when a 7-judge bench headed by the Chief Justice

Case BriefsSupreme Court

Supreme Court: Considering the seriousness and urgency of the matter wherein it was alleged that attempts were made to bribe some Supreme