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The Court observed that the report submitted by the Kolkata Municipal Corporation lacked crucial particulars and failed to meet the substance and spirit of the earlier inspection order.
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‘Unless an order of remand under Section 187of the BNSS is passed, the initial arrest of the arrestee beyond the period of 24 hours from the time of his arrest will become illegal.’
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“In the government, there is no system of rectification of any return once it is filed. However, petitioner had submitted application to rectify GST 3B on par with the GSTR 1 relating to certain total taxable value, total integrated tax, total CGST, total SGST.”
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On the august occasion of the World Environment Day 2025, Justice M.L. Pendse Chair in Environmental Law at MNLU Mumbai invites papers for its upcoming edited book on environmental law, policy, and compliance.
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The event powerfully reaffirmed Dr. B.R. Ambedkar’s vision of an inclusive, just, and equitable India. Through thought-provoking addresses and reflective tributes, the gathering underscored a shared national commitment to upholding the constitutional values of liberty, equality, and fraternity, ensuring that the spirit of democracy continues to thrive in the heart of every citizen.
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“In Indian societal norms, the matters relating to sexual assault in large number of cases are not being reported by women timely… The possibility of accused taking benefit of the situation… cannot be ruled out.”
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“The process adopted by the State must fall within the four corners of the ethos of the Constitution and equality clause, the writ petitions cannot be dismissed on technical grounds.”
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In the present case, the crime pertains to a scam, wherein vehicles from other states and/or the vehicles which could not have been registered, were registered in the State of Maharashtra by creating false documents with the involvement of government officials.
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The NHRC noted that if the allegation of police violence was accurate, then it raised serious concerns of human rights violations.
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Arbitration and Conciliation Act, 1996 — Ss. 11, 12(5) and 18 — Unilateral appointment of sole arbitrator/curating panel of arbitrators: Unilateral appointment
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Tragedy struck the IPL victory celebrations for RCB, when a stampede occurred outside the M. Chinnaswamy stadium, killing 11 people.
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“The J.J. Act, 2000 is based on our belief that children are the future of the society and in case they go into conflict with law under some circumstances, they should be reformed and rehabilitated and not punished. No society can afford to punish its children”.
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It was submitted that IPL events are conducted by Royal Challengers Bengaluru through their service provider and the role of KSCA is very limited as it accommodates only by extending the venue and infrastructure.
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“The ill conduct must be persistent for a lengthy period, where the relationship has deteriorated to an extent that because of the acts and behaviour of a spouse, the wronged party finds it extremely difficult to live with the other party any longer.”
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Interviewed by Khushi Gandhi2
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The NHRC noted that if the allegation of brutal manhandling of the journalists was true, then it raised serious concerns of human rights violations.
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“Unnecessary litigation is being burdened both before the AFT as well as before this Court on account of insensitiveness and an attitude for not complying with the Supreme Court’s judgments which have attained finality.”
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The event brings together key figures from the judiciary, arbitral institutions, and global law firms, fostering a dialogue on harmonising international arbitration practices across jurisdictions.
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Calcutta High Court observed that the impugned order appears to have been issued in oversight of the directions issued in the case of Arnesh Kumar v. State of Bihar, (2014) 8 SCC 273.
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The applicant had raised concerns related to excess crowds at Trinetra Ganesh Temple; illegal mining and commercial constructions and lack of conservation, thereby affecting the delicate ecology of Ranthambore Tiger Reserve.
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