calcutta high court
Case BriefsHigh Courts

“Any misconduct on the part of the bank employee/ officer can be meted out with disciplinary action in accordance with the service rules and regulations.”

Case BriefsHigh Courts

Jharkhand High Court: Rajesh Shankar, J. dismissed the petition on grounds of non-maintainability. The facts of the case are such that the

Case BriefsHigh Courts

Andhra Pradesh High Court: Battu Devanand, J., while addressing the instant matter, observed that, The government is not supposed to spend public money

Case BriefsHigh Courts

Rajasthan High Court: A Division Bench comprising of Pradeep Nandrajog, CJ. and G R Moolchandani, J., disposed of writ petitions against the