Bringing you the Best Analytical Legal News
“There is a ‘Tehkhana’ in the southern side of the Gyanvapi Mosque which is the principal seat of hereditary pujari of Vyas family from time immemorial. Thus, a suit was filed seeking relief of declaration, injunction for the property in dispute alleged as ‘Vyas Ji Tehkhana’.”
Calcutta High Court allowed the present revision petition and quashed the criminal proceedings against the petitioners on ground of abuse of the legal process.
Allahabad High Court said that Development Authority is only in possession of part of the land and the scheme for proposed ‘New Kanpur City’ as of now is not viable.
Guided by the principles of prima facie case, balance of convenience and irreparable injury, the Supreme Court set aside the decision of Division Bench of Delhi High Court restraining a commercial project spread across 115-acres.
Punjab and Haryana High Court: Arun Monga, J., had directed to maintain status quo and not to appoint anyone on the post
by Aachman Shekhar†
by Soham Bhalerao[1] and Disha Gujarathi[2]
Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua, JJ., while vacating the interim order to
Punjab & Haryana High Court: While deciding an appeal filed by the petitioner against the order passed by the Additional District Judge,
National Green Tribunal (NGT): A Division Bench of K. Ramakrishnan (Judicial Member) and Saibal Dasgupta (Expert Member), directed to stop the cutting of
Meghalaya High Court: A Single Judge Bench comprising Mohammad Yaqoob Mir, CJ. allowed a revision petition filed against the order passed by