Delhi High Court
Case BriefsHigh Courts

Parallel inquiries by two different authorities in their respective spheres of adjudication are not uncommon and a slight overlap between the inquiries does not mean that one must lead to the ouster of the other.

Case BriefsForeign Courts

Supreme Court of Zambia: A 3-Judge Bench comprising of CJ Mambilima and Kaoma and Kajimanga, JJS., allowed appeal where remuneration for overtime work