Termination without opportunity of being heard violates Article 311(2) mandate: Calcutta High Court
The Calcutta High Court determined that the termination, despite being framed as simpliciter, was based on respondent’s alleged misconduct.
The Calcutta High Court determined that the termination, despite being framed as simpliciter, was based on respondent’s alleged misconduct.
Allahabad High Court: In a bail application filed by the applicants for quashing the proceedings and setting aside the bail
National Company Law Appellate Tribunal (NCLAT): A Coram of Venugopal M. (Judicial Member) and Shreesha Merla (Technical Member), while addressing the present company
Uttaranchal High Court: Lok Pal Singh, J., allowed a writ petition which was filed in the nature of the certiorari, seeking quashing
Calcutta High Court: Sabyasachi Bhattacharyya, J., while setting aside an impugned order of expulsion of a polish citizen (Student) dated 14-02-2020, stating
Meghalaya High Court: The Bench of S.R. Sen, J. allowed a writ petition challenging cancellation of tender for procurement of Assam Rifles.
National Consumer Disputes Redressal Commission: The National Commission, through a Bench comprising of Anup Kr Thakur, Presiding Member and C. Vishwanath, Member
Punjab and Haryana High Court: The Court recently dealt with a petition under Section 482 CrPC praying for quashing of complaint against