Op EdsOP. ED.

by Ankur Mody† and Siddharth Sijoria††

National Consumer Disputes Redressal Commission (NCDRC)
Case BriefsTribunals/Commissions/Regulatory Bodies

In the instant matter the National Consumer Disputes Redressal Commission had to determine whether the complainant's JCB machine had fallen down or overturned for the purposes of an insurance claim

Kerala High Court
Case BriefsHigh Courts

Kerala High Court: N. Nagaresh, J., directed the Geologist of Department of mining & geology, Manjeri to release wrongfully seized vehicles of

Legislation UpdatesRules & Regulations

The Lt. Governor of National Capital Territory of Delhi has notified Delhi Maintenance and Management of Parking Places (First Amendment) Rules, 2022

Case BriefsHigh Courts

Calcutta High Court: Rabindranath Samanta, J. allowed a criminal revision petition which was filed aggrieved by the order of Magistrate wherein he

Case BriefsHigh Courts

Madras High Court: S. Vaidyanathan, J., cancelled the bumper-to-bumper policy which was made mandatory by this Court’s order for new vehicles for

Foreign LegislationLegislation Updates

On September 8, 2021, the New York government has signed Senate Bill no. S2758 into law. The Act amends the environmental conservation

Case BriefsHigh Courts

Madras High Court: The Division Bench of N. Kirubakaran and B. Pugalendhi, JJ., addressed a matter wherein it was stated that the law

Hot Off The PressNews

Ministry of Home Affairs (MHA) Order No. 40—3/2020—DM—1(A) dated 29th April, 2020 and 1st May, 2020, had allowed movement of migrant workers,

Case BriefsHigh Courts

Kerala High Court: Raja Vijayaraghavan V, J. allowed a civil writ petition filed by a company and directed release of its vehicles

Case BriefsHigh Courts

Gujarat High Court: A Division Bench of Anant S. Dave, ACJ. and Biren Vaishnav, J. disposed of a writ petition without going

Case BriefsHigh Courts

Delhi High Court: A Division Bench comprising of Rajendra Menon, C.J. and V. Kameswar Rao, J. dismissed a petition filed by a

Hot Off The PressNews

Supreme Court: The Division Bench comprising of Madan B Lokur and Deepak Gupta JJ., in an order directed the Delhi Police commissioner

Case BriefsSupreme Court

Supreme Court: The Bench comprising of Madan B Lokur and Deepak Gupta JJ., ordered that no new vehicle would be sold without