jallikattu
Case BriefsSupreme CourtSupreme Court (Constitution/Larger Benches)

The Supreme Court said that this decision on the Tamil Nadu Amendment Act would also guide the Maharashtra and the Karnataka Amendment Acts. Thus, it held that all the three Amendment Acts are valid legislations .

justice m.r. shah
Know thy Judge

After an active tenure of 4.5 years at the Supreme Court, which includes authoring of nearly 700+ decisions, Justice Mukeshkumar Rasikbhai Shah retires today.

Case BriefsHigh Courts

In a case concerning non-implementation of the Mental Health Act, 2017 and non-functioning of the State Mental Health Authority in Maharashtra, the Bombay High Court came down heaving on the State.

Case BriefsDistrict Court

    City Sessions Court, Mumbai: In a bail application filed by Pravin Raut (A3) and Sanjay Raut (A5) against arrest made

Bombay High Court
Case BriefsHigh Courts

Bombay High Court: While taking suo- motu cognizance of the news item published in Times of India, (Nagpur edition), dated 05-09-2022, which

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: While perusing the newly framed Policy for Environmentally Safe Making and Immersion of Idols/Tazia and its Enforcement

Case BriefsSupreme Court

Supreme Court: The Vacation Bench of Surya Kant and JB Pardiwala, JJ has given a go ahead to the Special Session of

Case BriefsHigh Courts

Bombay High Court: The Division Bench of G.S. Patel and Madhav J. Jamdar, JJ., considered petitions which raised questions about the interpretation

Case BriefsHigh Courts

Bombay High Court: The Division Bench of N.R.Borkar and K.K.Tated, JJ., directed State government to hand over the peaceful possession of the

Hot Off The PressNews

Supreme Court: The Court had finally reserved it’s verdict in a batch of petitions filed by Final Year students challenging UGC’s revised

Hot Off The PressNews

State of Odisha has filed an affidavit in the plea challenging UGC’s revised guidelines dated 06.07.2020 regarding conduct of final year exams

Hot Off The PressNews

Supreme Court: After the MHA and UGC submitted their affidavits and yet again defended it’s Revised guidelines dated 06.07.2020 on the ground

Hot Off The PressNews

After UGC, Ministry of Home Affairs has also filed an affidavit in the plea challenging UGC’s revised guidelines dated 06.07.2020 regarding conduct

Hot Off The PressNews

UGC has filed a counter affidavit in the in the plea challenging UGC’s revised guidelines dated 06.07.2020 regarding conduct of final year

Hot Off The PressNews

Maharashtra Students’ Union, a non-profit organization working for welfare of students, more particularly students pursuing higher education, has filed an Intervention Application

Hot Off The PressNews

Supreme Court: After the States of Maharashtra and NCT of Delhi submitted before the Court that they have cancelled the final year

Hot Off The PressNews

Supreme Court: The Government of NCT of Delhi has filed the affidavit in the plea challenging the conduct of final year exams

Hot Off The PressNews

Supreme Court: Dr. Dhanraj R. Mane, Director of Higher Education has filed the affidavit on behalf of the State of Maharashtra in

Cabinet DecisionsLegislation Updates

The Union Cabinet has given its ‘in-principle’ approval for setting up a Major Port at Vadhavan near Dahanu in Maharashtra. The total

Hot Off The PressNews

Supreme Court: The bench of Dr. AK Sikri and Ashok Bhushan, JJ set aside certain provisions of Maharashtra Prohibition of Obscene Dance in