rajasthan Archives

Orders indicating steps for minimizing air-noise pollution binding on all States, even after festive season: Supreme Court

The instant application sought issuance of appropriate directions for the Rajasthan State and District Administration of Udaipur to take immediate steps to prevent air pollution in Udaipur city.

Case Briefs Supreme Court

Rajasthan Civil Judge Recruitment| SC delivers Split verdict on considering candidature of OBC-EWS candidates despite belated submission of category certificates

Justice Ajay Rastogi and Bela M. Trivedi delivered their split verdicts while examining the challenge raised against the Judgment of Rajasthan High Court, dismissing the appeals of the qualified candidates of OBC, EWS category.

Case Briefs High Courts

Rajasthan High Court upholds the validity of equivalence certificate issued by Association of Indian Universities

The Rajasthan High Court, after perusing the certificate issued by Association of Indian Universities and the notification issued by Ministry of Education, stated that AIU had issued equivalence certificate with regard to the qualification of the petitioner making the petitioner eligible for the post.

Case Briefs High Courts

Rajasthan High Court |Alleged illegal termination from Kotak Mahindra Bank pending for relief due to vacancy of competent authority; State appoints Deputy Labour Commissioner

Rajasthan High Court: In a case of an illegal termination of a Manager of Kotak Mahindra Bank being pending for

Case Briefs Supreme Court

Can State discriminate between persons having experience in home State from those having experience in other States? Is there any intelligible differentia? SC answers

Supreme Court: The Division Bench of L. Nageswara Rao and B.R. Gavai*, JJ., dismissed an appeal challenging the decision of State of

Case Briefs High Courts

Accepting requests for inter-district transfer can lead to chain reaction and at times considerable administrative difficulties; Raj HC observes while dealing a case related to inter-district transfer

Rajasthan High Court: A division bench of Akil Kureshi CJ and Madan Gopal Vyas J. dismissed the petition stating that nothing would

Case Briefs High Courts

Raj HC | Collection of 70% fees in three installments allowed for the schools; Court observes that a financial balance needs to be struck between school management and parents

Rajasthan High Court: Sanjeev Prakash Sharma, J., partly allowed a writ petition filed by the Society of Catholic Education Institutions in Rajasthan

Case Briefs High Courts

Tri HC takes suo-motu cognizance on reports of minor girl being pushed into flesh trade outside State; Co-operative efforts of agencies resulted in bringing the girl back to Tripura

Tripura High Court: A Division Bench of Akil Kureshi, CJ and S. Talapatra, J., initiated suo motu petition with regard to report wherein

Law School News Live Blogging

The Tenth NLU Antitrust Law Moot Court Competition – Live Blog

Day 1 – Inaugural Ceremony & Preliminary Rounds The Tenth NLU Antitrust Law Moot Court Competition 2019 has been inaugurated in the