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“Unless there is any blatant mistake or error on the face of the record which may lead to miscarriage of justice, the Revisional Court shall not exercise its diligence over the matter.”
Punjab and Haryana High Court: Manjari Nehru Kaul, J., while dealing with a revision petition for setting aside the order passed by
“It is well known that our country is a technological powerhouse and if we are unable to take advantage of the resources available with us and fully utilise the benefits of technology through computers and the internet for the benefit of children, our status as a technological powerhouse would be in jeopardy and would remain only on paper.”
Supreme Court: The bench of KM Joseph* and PS Narsimha, JJ was called upon to decide whether the Award passed by a
by Aastik Dhingra†
Supreme Court: Taking note of an important legal question raised by the High Court of Kerala while hearing a Motor Vehicle Accident
Supreme Court: Interpreting Section 167(2) CrPC, the 3-judge bench of UU Lalit, MM Shantanagoudar and Vineet Sarah, JJ has said that the
Right to default bail a fundamental right granted to an accused person to be released on bail once the conditions of the first proviso to Section 167(2) are fulfilled.
In view of the rapid surge in the number of active Corona Virus cases in Prayagraj and Lucknow, Chief Justice directs that
by Uday Shankar*
Supreme Court of The United States (SCOTUS): In a 5:4 decision, the majority comprising of John G. Roberts Jr., Chief Justice, and Stephen G.
Supreme Court: The bench of Ashok Bhushan and KM Joseph, JJ decided some important questions dealing with the Hindu Religious and Charitable