injustice Archives

Pat HC | Entire examination process of Bihar Public Service Commission does not deserve to be derailed only because some candidates perceive injustice have been caused to them by an erroneous question or an erroneous answer

Patna High Court: The Division Bench of Shivaji Pandey and Partha Sarthy, JJ., addressed the demand of Bihar Public Service Commission to

Case Briefs High Courts

Jhar HC | Revisional jurisdiction of High Court to be exercised sparingly, only in cases of glaring injustice by trial court

Jharkhand High Court: The Bench of Deepak Roshan, J. dismissed a revision application seeking to set aside the lower courts’ order acquitting

Case Briefs High Courts

No interference with arbitral award under Section 34 of Arbitration and Conciliation Act till manifest fraud, bias, or injustice perceived

Gauhati High Court: The appellant company invited tenders for transportation of gas cylinders to which the respondent company replied and was accepted