Ministry of Communications
Legislation UpdatesRules & Regulations

    On 3-1-2023, the Ministry of Communications has notified the Indian Telegraph (Infrastructure Safety) Rules, 2022. The Rules came into effect

Case BriefsHigh Courts

Kerala High Court: The Division Bench of P.B. Suresh Kumar and C.S. Sudha, JJ., expressed that, “…compensation payable under Sections 73, 74

National Consumer Disputes Redressal Commission
Case BriefsTribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): Anup K. Thakur (Presiding Member) dismissed the revision petition while upholding the State Commission’s order. Respondent/Complainant

Case BriefsHigh Courts

Jharkhand High Court: The Bench of Sanjay Kumar Dwivedi, J. allowed an appeal and set aside the order passed by Tribunal for

Case BriefsHigh Courts

Punjab and Haryana High Court: Petitioner filed before the bench of Gurvinder Singh Gill, J., an application for grant of anticipatory bail

Case BriefsHigh Courts

Patna High Court: The Bench of Mohit Kumar Shah, J. hearing a civil writ petition against power distribution company, allowed the affected

Case BriefsHigh Courts

Sikkim High Court: A Single Judge Bench comprising of CJ Vijai Kumar Bist, disposed of a writ petition on carefully observing that