National Interest Archives

‘Policy framed by the Government is in national interest’; Delhi High Court dismisses plea against conversion of Ordnance Factory Board into Corporations

“The policy decision of the Government is aimed to enhance functional autonomy, efficiency and unleash new growth potential and innovation in Ordnance Factories. The re-structuring is aimed at transforming the Ordnance Factories into productive and profitable assets, deepen specialization in product range, enhance competitiveness, improving quality and cost efficiency.”

Case Briefs High Courts

Agnipath has an objective of creating an Armed Force which is agile, youthful, physically fit, and mentally alert; Delhi High Court upholds the constitutional validity of Agnipath scheme

The Agniveer Scheme will increase the ‘leader to led ratio from 1.1 to 1.28; a ratio that would aspire confidence and would ease the pressure of the forces on the ground.

Case Briefs High Courts

Virtual Currency | Dealing in virtual currency and duping people of Rs 2.5 Crores: Can bail be granted for such alleged economic offences? Read full report to know

Delhi High Court: Getting indulged in Virtual Currencies even after receiving public notices not to deal in the same and further duping

Case Briefs High Courts

All HC | Freedom of Speech cannot be extended to such an extent which may be prejudicial to National Interest

Allahabad High Court: A Division Bench of Samit Gopal and Ramesh Sinha, JJ., while addressing the present petition made the following observation: “…the

Case Briefs Supreme Court

Live Streaming of Court proceedings| Recommendations by AG KK Venugopal

“Justice should be administered in an open court” Supreme Court: In the matter concerning live streaming of court proceedings, the Attorney General