delhi high court
Case BriefsHigh Courts

“Petitioner has not provided evidence of such a nature that will compel the Court to override the presumption of regularity or question the legitimacy of Dr. Ishwarappa’s tenure as a Director of Morarji Desai National Institute of Yoga.”

Case BriefsHigh Courts

Jammu And Kashmir High Court: The order passed by the Special Magistrate cancelling the interim bail granted to the petitioners-accused was set

Case BriefsHigh Courts

Bombay High Court: While deciding a matter concerning the custody of minor girl where it was contended by the petitioner father that