delhi high court
Case BriefsHigh Courts

As the judgment is openly available on the Indian Kanoon and is also accessible through any web search on Google Search, the Court directed that the name of the petitioner must be masked on the Indian Kanoon portal.

Delhi High Court
Case BriefsHigh Courts

    Delhi High Court: In a case where revision petition was filed against the order passed by the Trial Court by

Case BriefsSupreme Court

    Supreme Court: In an appeal filed by the Food Corporation of India (‘FCI’) against the judgment of Tripura high Court

IBBI
Legislation UpdatesRules & Regulations

    The Insolvency and Bankruptcy Board of India has notified Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations,

Case BriefsSupreme Court

“The facts of this litigation are quite heart-breaking and at the same time, more disturbing is the utterly incomprehensible impugned judgment of the High Court discharging the accused of the offence of rape essentially on the ground of delay in the registration of the FIR.”

Madras High Court
Case BriefsHigh Courts

    Madras High Court: V Sivagnanam J. directed the State police to add the offences under Sections 417 and 420 Penal

Madhya Pradesh High Court
Case BriefsHigh Courts

Madhya Pradesh High Court: Anand Pathak, J. dismissed an application for bail which was filed by the applicant, who had been arrested

Case BriefsHigh Courts

Madhya Pradesh High Court: Atul Sreedharan, J. decided on a petition which was filed by the petitioner who was aggrieved by the

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

Legislation UpdatesNotifications

Central Board of Direct taxes notifies a clarification that the imposition of a charge on the prescribed electronic modes under Section 269

Legislation UpdatesNotifications

National Electronic Funds Transfer (NEFT) and Real Time Gross Settlement (RTGS) systems – Waiver of charges The Reserve Bank has since reviewed

Case BriefsHigh Courts

Jammu & Kashmir High Court: A Single Judge Bench of Sanjay Kumar Gupta, J., dismissed a petition filed under Section 561-A of

Hot Off The PressNews

Supreme Court: A 5-Judge Constitution Bench  comprising of CJ Dipak Misra and R.F. Nariman, A.M. Khanwilkar, Dr D.Y. Chandrachud and Indu Malhotra,

Case BriefsHigh Courts

Bombay High Court: A Single Judge Bench comprising of K.R. Shriram, J. decided an admiralty suit wherein it was held that the