delhi high court
Case BriefsHigh Courts

“The writ petition, while initially deemed maintainable, has since become non-maintainable due to the privatization of Air India Limited. This development has rendered it beyond this Court’s jurisdiction to issue any writ, order, or direction against the respondents.”

Case BriefsSupreme Court

Supreme Court: The Bench of Dipak Misra and Amitava Roy, JJ held that the concept of “Government owned entity” cannot be conferred