Bombay High Court
Case BriefsHigh Courts

The High Court held that Arun Gawli is entitled to the benefits flowing from the State Remission Policy dated 10-01-2006, which was prevailing on the date of his conviction.

allahabad high court
Case BriefsHigh Courts

Allahabad High Court reiterated that a statute should be read and understood according to its plain grammatical meaning, unless that construction leads to an absurd result, or defeats the object and the very purpose of it

Kerala High Court
Case BriefsHigh Courts

Kerala High Court held that Section 31 of D.V Act would apply only on violation of protection order passed under Section 20 of the D.V Act.

Case BriefsSupreme Court

“Once the contractor agrees that he shall not be entitled to interest on the amounts payable under the contract, including the interest upon the earnest money and the security deposit, the arbitrator in the arbitration proceedings being the creature of the contract has no power to award interest”

Case BriefsHigh Courts

Orissa High Court: The Bench of K.S. Jhaveri, CJ. and Dr A.K. Rath, J. decided the reference case revolving around the question