lawyers cannot go on strikes
Case BriefsSupreme Court

Criticising the practice of the advocates going on strike and abstaining them from work, the Court observed that it is appropriate that their genuine grievances are considered by some forum so that such strikes can be avoided.

Case BriefsHigh Courts

Rajasthan High Court: Sanjeev Prakash Sharma (V.J.), J. passed an order for the formation of the committee at the district level in

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Supreme Court: The Supreme Court has refused to stay the publication of results of Common Law Admission Test (CLAT) 2018. The Vacation