delhi high court
Case BriefsHigh Courts

“The very integrity of the entire selection process was compromised and DSEU could not determine its extent and hence, had to resort to cancelling the entire examination process, to protect the sanctity of the recruitment process.”

Madras High Court
Case BriefsHigh Courts

    Madras High Court: In a criminal revision petition filed by Tamil Nadu electricity minister V. Senthil Balaji to set aside

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): While deciding the instant matter which revolved around violation of Section 3 (3) of the Competition Act,

Case BriefsSupreme Court

Supreme Court: The bench of Dr. AK Sikri and Ashok Bhushan, JJ disposed of the matter relating to the leakage of question