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“The term “elected members” in the resolution shall also include the petitioners. As a result, the petitioners were entitled to all the rights and privileges accorded to the elected members of the Bar Council of Kerala as outlined in the resolution.”
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Appeals under this can be made to the Chief Inspector and to the Central Government.
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The Court stated that Defendants 1,8, 9 and 10 are engaged in illegal activities, which are potentially criminal in nature, and are aimed at deceiving unwary consumers by making them pay through their website under the false pretence of securing reservations with the plaintiff’s ‘GINGER’ hotels.
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The petitioner was invited to join a forty-five-day course, during which he was given a Mantra to chant and after his daily recitations, he alleged that he ended up experiencing significant mental and physical distress that even a medical professional could not alleviate.
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“A disciplinary proceeding should not resemble a point-to-point bullet train journey. A charge memo need not necessarily culminate in punishment.”
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“Even though the employer is a rightful person who should demand the educational requirement for a post to be filled up in this regard, the qualification contemplated by the employer shall not make any arbitrary discrimination between equivalent and similar course without any valid basis.”
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A Multi-Disciplinary Platform Where Interests of all the Stakeholders are Balanced!
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Despite having multiple opportunities to report the alleged acts, complainant remained silent. Her complaint came only after the pregnancy was discovered. The Court stated that these facts lend credence to the possibility that the FIR was a reaction to social pressure and the nature of the relationship was re-cast retrospectively to explain an unwanted pregnancy.
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“A person’s identity is not lost when he is not recognized by a machine, and in such circumstances, his claim has to be verified on the basis of the documents which he possesses regarding his identification.”
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“If BCI’s rule making power under Section 49(d) of Advocates Act, 1961 is given a restrictive meaning, the same will be contrary to object and purpose of Section 7(1)(h),(i),(l), and (m), which is enacted with the objective to empower BCI to promote legal education and to lay down standards of education.”
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In a situation where rights available to persons with disabilities under the 2016 Act or the Rules 2017 or under any other measure involving the service-related issues are found to have been infringed or violated, the provisions of the 2016 Act will have to be given effect to.
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JSA advised Signify Innovations India Limited (Signify India) in connection with the binding term sheet executed by Signify India with Dixon Technologies
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Cyril Amarchand Mangaldas advised ITC on the proposed acquisition of the pulp and paper business undertaking of Aditya Birla Real Estate
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We are delighted to announce that Symbiosis Law School, Pune is hosting its eighth edition of SLSP-Conclave
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“Arb You Listening?” will dive deep into the world of International Arbitration and discuss its evolving landscape with the help of practitioners from across the globe.
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The instant writ petition seeks Court direction to prevent the continued circulation of obscene video, involving petitioner 1’s daughter and petitioner 2’s husband on Instagram, without their consent.
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Bill is aimed to overcome the shortcomings and to enhance the efficiency of the administration and management of the waqf properties.
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He also serves as Government Counsel for the States of Maharashtra and Madhya Pradesh before the Supreme Court.
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“Perusal of the impugned orders indicates that it is apparently a non-speaking and unreasoned order and it nowhere mentions as to how the petitioner was responsible for the result being lower than the standard norms fixed by the respondents.”
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Defendant 1 is unknown person/persons, who have fraudulently engaged with different business entities to commit fraud, impersonation and are misleading the general public into believing that they are acting on behalf of the plaintiff.
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