February 10, 2024
‘Right to health, heritage and culture must be harmonised and balanced’; Delhi High Court in a petition seeking to desist from demolishing religious structures
“The petitioner submitted that Dargahs and surrounding monuments ought to be protected as they are of historical, artistic and archaeological interest. Further, the sites in question have been noted in authoritative studies, thus eliminating any question of encroachments.”
Continue reading
Unresolved factual ‘Factual disputes should be resolved during trial’; Calcutta High Court dismisses interlocutory application and Review motion
Calcutta High Court emphasised the need for caution in granting relief at the interlocutory stage, particularly when it resembles final relief.
Continue reading
Date of e-filing final report, not the date on which hard copy is brought before Court, to be taken as date of filing: Madras HC
“In this digital era, it is too late in the day to claim that the e-filing of the final report cannot be construed as the date of filing and it is only the physical availability of papers that should be construed as the actual date of filing.”
Continue reading
Fundamental right to travel abroad cannot be curtailed only because of default in loan payment: Delhi High Court
“Office Memorandum issued by Ministry of Home Affairs permits Banks to issue a request for opening a Look Out Circular, in exceptional cases, even if they are not covered by its guidelines, even in such cases, the same can be issued only if departure of such person is detrimental to sovereignty/security of India.”
Continue reading
Madras HC sets aside ED’s attachment order for not being in accordance with law, making consequential actions unsustainable
Madras High Court noted that even in the counter, ED have not explained how the provisional attachment can be sustained on merits, in view of the sale in favour of the petitioners
Continue reading
Christ University | Shastrath National Policy Drafting Competition [26th and 27th March 2024]: Submit by 1st March 2024
The 1st edition of the National Policy Drafting Competition named Shastrarth is being organized by Public Policy and Governance Committee and Law
Continue reading
State first-responder to grievance put forth by citizens; ought to pass appropriate speaking orders addressing aggrieved employee’s concerns: Raj HC
“Rendering the representations preferred by the aggrieved employees mute, by way of non-consideration by the State, is reflective of conduct unbecoming of government servants who are tasked with the noble responsibility to serve the citizens.”
Continue reading
NUJS Client Counselling Competition 2024 [17th, 18th February 2024]
Greetings from the NUJS Alternative Dispute Resolution Society and the Outlawed OC! It brings us immense pleasure to announce that the West
Continue reading
Khaitan & Co advises Axis Growth Avenues AIF – I in acquisition of stake in National Stock Exchange of India Limited
DEAL DETAILS Axis Growth Avenues AIF — I | Acquisition of stake in National Stock Exchange of India Limited Khaitan & Co
Continue reading
Know Thy Judge | Justice Surya Kant: Journey from bustling town of Hisar to the Supreme Court of India
Justice Surya Kant embarked on a remarkable journey that saw him rise from humble beginnings to being the Judge of the Punjab and Haryana High Court, Chief Justice of High Court of Himachal Pradesh and ultimately the Judge of the Supreme Court of India.
Continue reading
Supreme Court clarifies stay on MoEFCC’s office memoranda permitting ex post facto environmental clearance
“The order dated 02-01-2024 will not come in the way of competent authorities considering proposals for modifications/alterations in the environmental clearance if the area of the projects had a valid environmental clearance prior to 07-07-2021.”
Continue reading
Product-by-process claims must be examined on the anvil of a new and unobvious product: Delhi High Court
“There is an imperative necessity to balance the inventor’s interest and secure public interest and thus ensure that the claim does not travel beyond the invention itself.”
Continue reading
Former Military Nurse an ex-serviceman under Punjab Recruitment of Ex-Servicemen Rules: Punjab and Haryana HC
The Court noted that the conditions for eligibility and benefits regarding reservations were the employer’s prerogative, which was not the Central Government in the instant matter but the Government of Punjab.
Continue reading