madras high court
Case BriefsHigh Courts

“Regulations and Byelaws framed under Section 204 IBC clearly provide checks and balances. Therefore, it cannot be said to be confirmation of excessive or unbridled power”

Justice Krishna Murari
Interviews

Interviewed by Taha Bin Tasneem

opinion on reliance
Case BriefsSupreme Court

Supreme Court said that a stand of whichever court, cannot be allowed to stand, if it is in ignorance of constitutional provisions

UAPA Act
Case BriefsSupreme Court

Supreme Court said that the object and purpose of the enactment of UAPA is to provide for more effective prevention of certain unlawful activities. To punish such a person who is continued as a member of such unlawful association which is declared unlawful due to unlawful activities can be said to be in furtherance of providing for effective prevention of the unlawful activities.

Orissa Administrative
Case BriefsSupreme Court

Supreme Court said that the object of the Administrative Tribunals Act is to reduce arrears and enable the provision of speedy justice to litigants. Abolishing a State Administrative Tribunal would not frustrate this objective because SATs are not the only method by which the object is capable of being achieved.

Law School NewsOthers

About MNLUM:- MNLU Mumbai established under the Maharashtra National Law University Act 2014 on 20th March 2014, is one of the premier

Hot Off The PressNews

    Supreme Court: In a matter relating to the constitutional validity of 103rd Constitutional Amendment Act whichprovides for 10 percent reservation

Madras High Court
Case BriefsHigh Courts

    Madras High Court: The Division bench of Munishwar Nath Bhandari, CJ. and N. Mala, J. has held that the temple

Op EdsOP. ED.

by Shubham Priyadarshi*