Delhi High Court
Case BriefsHigh Courts

The Court has a duty to ensure compliance with the principles of natural justice and when an award has been passed without complying with the mandatory principles of natural justice, this Court being the custodian of rights and liberties of parties must take its guard to correct the infirmities which have already been carried out.

Op EdsOP. ED.

by Lokesh Aidasani*

Case BriefsHigh Courts

Kerala High Court:  N. Nagaresh, J., addressed the petition seeking to direct the State to implement International Arrest Warrant and to handover

Case BriefsInternational Courts

International Court of Justice (ICJ): Qatar on 11th June 2018 instituted proceedings against the United Arab Emirates (UAE) at the International Court