Jammu & Kashmir and Ladakh High Court
Case BriefsHigh Courts

“The State being a welfare State governed by the rule of law, cannot arrogate to itself a status beyond what is provided by the statute”

Case BriefsHigh Courts

“Occupation of hotel room by an unmarried couple, will not attract a criminal offence” Unmarried couples sharing hotel room doesn’t attract criminal

Case BriefsHigh Courts

Patna High Court: A Single Judge Bench comprising of Mohit Kumar Shah, J. while hearing a civil writ petition ruled that the

Case BriefsSupreme Court

Supreme Court: The Bench comprising of Madan B. Lokur, S. Abdul Nazeer and Deepak Gupta, JJ., addressed a petition concerning the defiance

Case BriefsSupreme Court

Supreme Court: The Bench comprising of Madan B Lokur and Deepak Gupta JJ., ordered to resume with the sealing of illegal structures