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The respondent was directed to publish an unconditional apology on his X (previously Twitter) Handle and in Times of India, in a time bound manner and the petitioner was held entitled to damages for a sum of Rs 50 lakhs.
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The wife was previously employed as a guest teacher. However, owing to the compelling responsibilities of single-handedly raising the child coupled with the burden of long commuting hours, she had to discontinue her employment.
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The Court stated that the fact remained that seven patients were forced to undergo the procedure of angioplasty without their wish and without any need in some cases. Furthermore, the material on record suggested that no proper post operational care was taken.
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The matter stemmed from a concert in Bengaluru wherein Sonu Nigam had berated a fan for allegedly rudely requesting a Kannada song.
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“The demand for Rs. 1000 — however modest in quantum — is not to be seen in isolation but must be viewed in light of the position held by the accused engineer and the context of the demand. The act of coercing an ordinary citizen to pay a bribe for availing a rightful service, amounts to gross misconduct.”
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CAM acted as legal counsel to GMR Nagpur International Airport Limited
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“We say so being fully cognizant of the fact that the judiciary’s efficient functioning is a necessary pre-requisite to maintain the trust and faith of the consumers of justice in the justice delivery system”.
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The foreigner had been arrested in 2020 and convicted in 2021 for entering into India without any valid travel document. However, despite completing his sentence his detention continued.
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Gujarat National Law University’s SRDC ADR Magazine is a triannual student-run publication that invites submissions from experts, working professionals, academics, and students engaged in the field of Alternate Dispute Resolution.
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Invoking Article 143(1), the President of India sent a reference to the Supreme Court after its 8th April ruling that set timelines for Governors and the President to grant assent to bills passed by legislatures.
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by Vanita Bhargava* and Vishal Shrivastava**
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A step towards the growing importance of global legal networks in an interconnected world.
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“The point-based process deserves deletion in exercise of powers reserved in paragraph 74 of Indira Jaising-1. When we do this, it will not amount to a review or recall of the decisions. After finding that the point-based assessment is not workable, we will be failing in our duty if we fail to do what we are expected to do.”
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“It goes without saying that as per Official notification dated 25-08-1993 relaxation under Section 6 (2) (f) of the Passport Act, 1967 applies to only those persons who produce orders from the Court concerned permitting them to depart India, otherwise, the rigour of refusing issuance of passport would follow consequently”
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JSA acted as counsel to Hero MotoCorp Limited (“HMCL”), the corporate promoter of Ather Energy Limited
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Around December 2021, when the applicant decided to go public by floating an IPO that the defendant commenced use of the name METBRANDS and until that time, the defendant was operating and offering goods and services under the name ‘METRENDS’.
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“The armed forces… reflecting integrity, industry, discipline, sacrifice, selflessness, character, honour and indomitable courage… has been targeted by Mr. Vijay Shah who has used the language of the gutters against Col. Sofia Quraishi.”
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RBI notifies digital lending rules to establish transparency, protect borrowers, and regulate multi-lender partnerships.
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The Supreme Court Advocates-On-Record Association (‘SCAORA’) requested Justice Gavai to consider its requests to alleviate the difficulties faced by the bar members and enable them to contribute to the efficient functioning of the Supreme Court.
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