Legal RoundUpSupreme Court Roundups

With 1263 judgments delivered; three Chief Justices of India taking turns to lead the judiciary; a number of judges retiring and a

Legal RoundUpSupreme Court Roundups

Top Stories Your cheat sheet to Supreme Court’s 545 pages long Money Laundering verdict The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari

Case BriefsSupreme Court

Supreme Court observed that Vijay Mallya “never showed any remorse nor tendered any apology for his conduct” of transferring a huge sum of US$40 million to his children instead of repaying his debt of more than Rs. 9000 crores to the banks.

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): Saroj Punhani, J., directed the CPIO of CBI to provide a cogent and descriptive justification for denying information

Hot Off The PressNews

Supreme Court: The bench of UU Lalit and Vineet Saran, JJ has refused to review the 2017 order by the bench of

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Fugitive businessman Vijay Mallya’s appeal in the UK High Court with regard to extradition to India has been dismissed. A Single Judge

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As reported by TOI, London High Court allows tycoon Vijay Mallya to appeal against his extradition order as no prima facie case

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As reported by the media, Sajid Javid the UK Home Secretary signed the extradition order of Vijay Mallya on 04-02-2019. Westminster Magistrates’

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BREAKING|  Special PMLA Court declared Vijay Mallya a fugitive economic offender, which means his properties can now be confiscated by the government.

Case BriefsForeign Courts

Westminster Magistrates’ Court: A Single Judge Bench comprising of Senior District Judge (the Chief Magistrate) Emma Arbuthnot accepted the Government of India’s

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Supreme Court: The Court was forced to adjourn the contempt case against Vijay Mallya as the Government failed to produce him before

Case BriefsSupreme Court

Supreme Court: Finding Vijay Mallya guilty of contempt of court, the Bench of A.K. Goel and U.U. Lalit, JJ directed him to