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The Constitutional Court can exercise its constitutional powers in transferring investigation from State investigating agency to any other investigating agency, including CBI, only in rare and exceptional cases.
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KIIT School of Law (KSOL), a constituent of Kalinga Institute of Industrial Technology (KIIT) Deemed to be University,
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The Court relied upon the decision of the Supreme Court in a case where a similar amendment of by State of Rajasthan was held ultra vires Article 14 and Article 246 of the Constitution due to the doctrine of public policy being vague and uncertain.
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SEBI overhauls Margin Pledging rules.
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This report delves into the key insights from the LIDW 2025 panel discussion, exploring the nuanced journey of Indian litigants as they navigate the intricacies of fraud in arbitration—from pre-arbitration disputes to post-award chaos, shedding light on the obstacles that hinder both justice and recovery.
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Criminal Procedure Code, 1973 — S. 438 — Anticipatory bail — In corruption offences: Law clarified on grant of anticipatory bail in
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The inability to engage in full-time or gainful employment by wife cannot be viewed as a voluntary choice but must be seen considering the practical limitations imposed by her dual responsibilities.
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“No doubt, Article 19(1)(a) of the Constitution of India guarantees freedom of speech and expression, this freedom is subject to the reasonable restrictions, and it does not include the freedom to make statements which are defamatory to any person or defamatory to the Indian Army.”
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The session was hosted by Gourab Banerji, Senior Advocate, and featured the Chief Justice of India, B.R. Gavai; Lord Leggatt, UK Supreme Court; Justice Vikram Nath, Supreme Court of India; and Baroness Sue Carr, Lady Chief Justice of England and Wales.
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In a wide-ranging conversation, Lord Karan Bilimoria, CBE, DL reflected on how legal training underpins entrepreneurial resilience, from trademark protection to navigating complex commercial disputes.
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“It is not the job of any trained law enforcer, skilled in the efficient use of force continuum to mete out unmerciful, furious beatings to a common man on the drop of the hat and disrespect civilians, wielding their authority to disregard and disrupt law and order themselves.”
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The central dispute involved RBI’s cancellation of Shabros Finvest Pvt. Ltd.’s NBFC registration for allegedly failing to meet the prescribed Net Owned Fund (NOF) requirement.
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The Court noted that the complainant (‘victim’) and her mother, were currently exploring matrimonial prospects, and that the pendency of a criminal case might result as a serious impediment to her future opportunities and personal relationships.
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“The purpose of the letter is to promote a unified voice within the Bar, ensuring seamless collaboration and respect of institutional integrity, while maintaining harmony between the Bar and Bench”.
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The new system aims to link ECINET and VTR apps to ensure faster updation of voter turnout percentage trends
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Vijaya Bank while issuing the appointment letter to the respondent, included a restrictive covenant carrying an indemnity clause, wherein the respondent had to pay the Bank if he leaves the service before completion of 3 years.
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The LIDW 2025 Main Conference brought together leaders from across the dispute resolution world to discuss the most topical issues of the moment, on the theme of “Innovation in Dispute Resolution: Navigating Global Risks”.
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The Court clarified that the conditions imposed in Hajrat Peer Malik Rehan Mira Saheb Dargah v. State of Maharashtra, 2024 SCC OnLine Bom 1697 will also apply to the year 2025 and must be strictly complied with.
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