Madras High Court
Case BriefsHigh Courts

Madras High Court also closed the impleading application filed by AIADMK former Member of Parliament J. Jayavardhan, as it would be a futile exercise to allow the application when the appeals had been withdrawn.

Allahabad High Court
Case BriefsHigh Courts

“A perusal of syllabus of the Madarsa Board shows that the education provided therein is only of languages and Islam as a religion with a little touch of maths etc. The modern subjects including science are only optional and entire school education can be completed without studying modern subjects.”

Calcutta High Court
Case BriefsHigh Courts

Calcutta High Court held that the appellant lacked locus standi of collective bodies to bring proceedings as the appellants don’t have legal personality or individual rights.

calcutta high court
Case BriefsHigh Courts

Calcutta High Court rejected the idea of directing a specific allocation but highlighted the duty of the government to formulate a policy.

calcutta high court
Case BriefsHigh Courts

The Calcutta High Court affirmed the petitioner’s locus standi, i.e., right to challenge the election process based on the infringement of rights as a registered medical practitioner.

bombay high court
Case BriefsHigh Courts

The FIR was lodged under Sections 11(1) and 11(1)(d) of the Prevention of Cruelty to Animals Act, 1960 because 19 buffaloes were found being transported in a truck in a cruel manner.

allahabad high court
Case BriefsHigh Courts

Allahabad High Court noted that there does not appear to be any material to show that accused persons had used any undue influence or allurement to the villagers for mass conversion.

allahabad high court
Case BriefsHigh Courts

Allahabad High Court said that the detenue is living with her parents, thus, it cannot be said that she is in illegal detention.

new parliament building
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Supreme Court said that the petitioner has no locus to file the petition to sought inauguration of new Parliament building by the President and not the Prime Minister of India and that he should be grateful that the Court is not imposing any costs on him.

National Company Law Appellate Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

The NCLAT held that there is no law which allows a third party or shareholders to settle the claims of Financial Creditor on behalf of the Corporate Debtor, M/s McDowell Holdings Limited.

Madras High Court
Case BriefsHigh Courts

The recruitment process to any public post should be conducted in a fair and transparent manner. If the candidates are selected by any criterion other than merit and efficiency, the public authority will suffer for all the times to come. It is in the public interest that the process of selection and appointment should be transparent to make it foolproof from corrupt practices.

molestation
Case BriefsSupreme Court

The petitioners have told the Court that though they are not directly affected by Rajasthan High Court’s order, they had approached the Court as the State, which is the Guardian of the interests of the persons living in the State, has chosen not to appeal and if the accused teacher will go unpunished in this case, not only him but other teachers may also commit similar offences with girls in future.

Case BriefsHigh Courts

    Allahabad High Court: In an appeal against the judgment passed by the Special Judge acquitting the accused persons in Babri

Case BriefsSupreme Court

“Although the jurisprudence of Public Interest Litigation has matured, many claims filed in the Courts are sometimes immature.”

Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Appellate Tribunal (NCLAT)- The Coram of Justice Jarat Kumar Jain (Judicial Member), Ashok Kumar Mishra (Technical Member), and Alok

Case BriefsHigh Courts

Himachal Pradesh High Court: Anoop Chitkara, J. dismissed the petition being devoid of merits. The factual matrix of the case is such

Case BriefsHigh Courts

Delhi High Court: The Division Bench of Manmohan and Navin Chawla, JJ. directed that proceedings against Subway Systems (India) Private Ltd. be

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): Vanaja N. Sarna (Information Commissioner), observed that, For a CPIO to be able to ascertain the impediment to

Case BriefsSupreme Court

“A convict or an undertrial prisoner, who disobeys the law of the land, cannot oppose his transfer from one prison to another, be a convict or an undertrial prisoner, Courts are not to be a helpless bystander, when the rule of law is being challenged with impunity.”

Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Prakash Kesarwani and Dr Yogendra Kumar Srivastava, JJ., reiterated the settled position that in normal