delhi high court
Case BriefsHigh Courts

Section 34 of the Arbitration Act is a clear and unequivocal embodiment of the Legislature‘s intent to balance the competing facets of arbitration, I.e., on one hand, while courts are enjoined to follow the minimalist intervention route, it would clearly be a travesty of justice if they were to fail to intervene where circumstances warrant, and demand corrective measures being adopted.

Punjab and Haryana High Court
Case BriefsHigh Courts

Punjab and Haryana High Court: While dismissing the appeal preferred by the appellant challenging the order dated 12-12-2018 passed by the Additional

Case BriefsSupreme Court

Supreme Court: The bench of Sanjay Kishan Kaul and MM Sundresh*, JJ has held that when there is a reasonable basis for

Case BriefsSupreme Court

Supreme Court: Explaining the scope of interference in matters relating to Government contracts and tenders, the bench of Hemant Gupta* and V.

Case BriefsSupreme Court

Japan International Cooperation Agency (JICA) has invested Rs.1 lakh crores in the Bullet Train Project.

Case BriefsSupreme Court

“A claim to refund is governed by statute. There is no constitutional entitlement to seek a refund.”

Case BriefsSupreme Court

“Anyone can make mistakes. The consequences of mistakes should not be unduly harsh”

Op EdsOP. ED.

by Shaurya Sahay†

Case BriefsSupreme Court

Supreme Court: The bench of MM Shantanagoudar* and Vineet Saran, JJ has lucidly explained the law governing consent decree and has held

Case BriefsSupreme Court

“To say that further investigation was not possible as the informant had not supplied adequate materials to investigate, to our mind, is a preposterous statement, coming from the police.”

Case BriefsSupreme Court

“It was not open to the Division Bench to have examined the correctness of the questions and the answer key to come to a conclusion different from that of the Expert Committee.”

Case BriefsSupreme Court

Employers prescribe qualifications to any post, not Courts.

Case BriefsSupreme Court

Involvement of a member of the police service in a heinous crime, if established, has a direct bearing on the confidence of society in the police.

Case BriefsSupreme Court

Supreme Court: Stating that the essential qualifications for appointment to a post are for the employer to decide, the bench of Arun

Case BriefsSupreme Court

Supreme Court: The bench of Arun Mishra and Vineet Saran, JJ disposed of a plea challenging the appointment of M. Nageshwar Rao

Armed Forces Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

Armed Forces Tribunal, New Delhi: A Bench comprising of Virendra Singh (Chairperson) and Lt. Gen. Sanjiv Chachra (Member) dismissed the original application

Hot Off The PressNews

Supreme Court: Refusing to interfere with the appointment of KG Bopaiah as the pro-tem speaker, the 3-judge bench of Dr. AK Sikri, SA