October 12, 2022

Advocates must exercise discretion while annexing objectionable photographs of parties with the petition; Bombay HC imposes cost of Rs 25000 on the advocate

Bombay High Court: In a case where the Court came across highly objectionable photographs annexed by the counsel for the

Rajasthan High Court: In a case arising from a habeas corpus petition which stands disposed of vide order dated 28-03-2022

Uttaranchal High Court: While dismissing the instant appeal against the order dated 25-08-2022 passed by Family Court whereby the wife’s

National Company Law Appellate Tribunal : While deciding an issue as to whether the adjudicating authority is competent to pass

Gujarat Authority for Advance Ruling: In an application sought for advance ruling on the question that, what is the Harmonized System of

About Us The Indian Law Society’s Centre for Arbitration & Mediation (ILSCA) was established on 3rd December 2016 by the Governing Council

by Prattay Lodh†

Supreme Court: In the case where the Supreme Court was called upon to decide whether the offence under Section 138 of the

On 29-09-2022, Governor Newsom signed AB 1949, which creates protected bereavement leave under the California Family Rights Act (CFRA). As

About the book VN Shukla’s Constitution of India has proven itself, over thirteen editions, to be the most authoritative and respected academic

Allahabad High Court: In a petition under Article 227 of the Constitution of India to set aside the judgements passed