immunity Archives | SCC Times

Whether contracts entered in name of President are immune from provisions protecting against conflict of interest of a party to contract? Supreme Court answers

Supreme Court refused to give effect to the appointment of an officer of the Ministry of Law and Justice as an arbitrator.

Case Briefs High Courts

Orissa HC quashes Criminal proceedings against NESCO Orissa Officials on grounds of absence of Sanction under Section 197 CrPC

The officers on duty cannot be subjected to undue harassment in the hands of unscrupulous litigants, to prevent malicious prosecution provisions such as Section 168 of the Electricity Act, 2003, are put in place.

Case Briefs High Courts

Delhi High Court dismisses Dabur’s plea of restraining Advertising Standards Council of India from taking down advertisement of ‘Dabur Vita’

The Delhi High Court dismissed Dabur's plea of passing an interim direction to stay the order of Advertising Standards Council of India and held that Dabur's product ‘Dabur Vita' was violating advertisement code.

Case Briefs International Courts

ICJ finds partial jurisdiction under Optional Protocol to Vienna Convention to entertain Application of Equatorial Guinea against France

International Court of Justice ( ICJ): On 13 June 2016, Equatorial Guinea instituted proceedings against France in ICJ with regard to a