Delhi High Court
Case BriefsHigh Courts

The Delhi High Court held that Pan masala, gutka or any other form of chewing tobacco is meant for human consumption will fall under the ambit of Section 3(1)(j) of Food Safety and Standards Act, 2006.

Delhi High Court
Case BriefsHigh Courts

AWBI stated that Cow Hug Day shall be celebrated on 14-02-2023 as the Cow is the backbone of Indian culture and rural economy, sustains our life, represent cattle wealth and biodiversity.

Delhi High Court
Case BriefsHigh Courts

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.

Delhi High Court
Case BriefsHigh Courts

In matters of policy, the Courts do not substitute their own conclusion with the one arrived at by the Government merely because another view is possible.

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court Delhi dismissed plea for constituting independent tribunal or committee to oversee enforcement of the Foreign Contribution (Regulation) Act, 2010 (FCRA) and held that mere apprehension that the Act was capable of being misused was no ground to create an independent body to oversee the functioning of the FCRA.

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court dismissed a Public Interest Litigation (PIL) challenging the Government’s notification which allowed the Sikh travellers to carry a Kirpan on their person while on domestic flights. The Court further held that the notification was issued after due deliberations and the issue raised was entirely a matter of policy decision.

Case BriefsSupreme Court

Supreme Court: The bench of MR Shah* and BV Nagarathna, JJ has held that the financial crunch/financial constraint due to additional financial

Case BriefsHigh Courts

Calcutta High Court: Shampa Sarkar, J. decided on a petition which was filed for a direction upon the respondents 7 and 8

Case BriefsSupreme Court

Supreme Court: Explaining the scope of writ jurisdiction, the bench of MR Shah* and BV Nagarathna, JJ has held that the State

Case BriefsHigh Courts

Rajasthan High Court: Dinesh Mehta J. allowed the petition and decided that the school will be converted to English medium subject to

Case BriefsSupreme Court

“This Court must be circumspect that the rights and freedoms guaranteed under the Constitution do not become a weapon in the arsenal of private businesses to disable regulation enacted in the public interest.”

Case BriefsSupreme Court

“It is clear that recruitment by way of “Outsourcing” may have its own deficiencies and pit falls, however, a decision to take “Outsourcing” cannot be declared as ultra vires of the constitution on the basis of mere presumption and assumption.”

Case BriefsSupreme Court

“While exercising powers of judicial review, the Court is not concerned with the ultimate decision but the decision-making process.”

Case BriefsHigh Courts

Madras High Court: The Division Bench of Sanjib Banerjee, CJ and Senthilkumar Ramamoorthy, J., while addressing a matter with respect to menace

Case BriefsHigh Courts

Rajasthan High Court: The Division Bench of Sabina and Manoj Kumar Vyas, JJ., dismissed a petition which was filed by way of

Case BriefsHigh Courts

Gujarat High Court: G.R. Udhwani, J., dismissed a petition wherein a mandate was sought to issue an order/ circular / instructions directing

Case BriefsSupreme Court

“Judicial review of a policy decision and to issue mandamus to frame policy in a particular manner are absolutely different.”

Case BriefsSupreme Court

“What is being claimed and prayed for under the guise of Covid 19 pandemic is nothing but a lame excuse in taking additional attempt to participate in the Civil Service Examination 2021 to be held in future.”

Case BriefsHigh Courts

Calcutta High Court: Shekhar B. Saraf, J., in the instant matter after a precedential examination with regard to judicial inquiry, laid down

Case BriefsHigh Courts

Madras High Court: A Division Bench of P.N.Prakash and B. Pugalendhi, JJ., issued directions in regard to the procedure to be followed while