Telangana High Court
Case BriefsHigh Courts

Respondent 2’s act is contrary to the procedure laid down under the Passports Act, 1967 and the principle laid down by the Supreme Court in Vangala Kasturi Rangacharyulu v. CBI, 2021 SCC OnLine SC 3549.

Gujarat High Court
Case BriefsHigh Courts

Gujarat High Court: The Division Bench of Aravind Kumar, CJ. and Ashutosh J. Shastri, J. allowed a writ petition which was filed

Case BriefsSupreme Court

Supreme Court: The Bench of Abhay Manohar Sapre and Indu Malhotra, JJ has held that pendency of any writ petition by itself

Case BriefsHigh Courts

Rajasthan High Court: A Single Judge Bench of Ashok Kumar Gaur, J., disposed of the current petition seeking an early date for

Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Appellate Tribunal (NCLAT): A Two-Member Bench comprising of S.J. Mukhopadhaya (Chairperson) and Bansi Lal Bhat (Member-Judicial), JJ. dismissed an appeal

Case BriefsHigh Courts

Bombay High Court: A Division Bench comprising of R.M. Savant and Nitin W. Sambre, JJ. allowed a petition filed by a suspended worker

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of Valmiki Mehta, J. allowed an appeal filed against the order of the trial court

Hot Off The PressNews

National Green Tribunal (NGT): Due to lack of experts and judicial members, the NGT is planning to conduct hearings through video-conferencing to

Case BriefsHigh Courts

Karnataka High Court: A Single Judge Bench comprising of Budihal R.B., J., decided a criminal petition filed under Section 439 of CrPC,

Case BriefsSupreme Court

Supreme Court: In the matter where the Court was deciding the question as to whether disciplinary proceedings can be initiated before the

Case BriefsSupreme Court

Supreme Court: While dealing with the question of the sentencing of a juvenile in light of the enactment of the Juvenile Justice