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“The Court is conscious of the fact that, ordinarily, Government officials holding top positions ought not to be called before this Court. However, if personal appearance is not ordered, it appears that no affidavits are being filed.”
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High Court should have independently applied its mind and arrived at a conclusion as to whether a case for grant of bail, on settled parameters, had been made out or not.
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The Vis East Competition is the sister competition of the Willem C. Vis International Commercial Arbitration Moot.
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Similar restrictions are for male aged between 26 to 55. It is reasonable to presume that the legislature has imposed these age restrictions, considering the normal age that women conceive a biological child.
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The petitioner did not comply with the twin conditions stipulated under Section 212(6) of the Companies Act, 2013 and there is every possibility for the evidence being tampered and the witnesses being influenced by him.
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Lex Witness presents the 11th annual edition of the Grand Masters 2025 Summit.
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Read key amendments proposed in the draft Advocates (Amendment) Bill, 2025. Public comments invited till 28-02-2025.
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ONGC NTPC Green Limited (ONGPL) is set to acquire 100% stake in Ayana Renewable Power Private Limited
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It is only after the efforts of reconciliation and settlement fails, the videoconferencing can be resorted on the joint application filed by the parties or the memorandum of consent by both the parties, husband and wife, for such videoconferencing, in the discretion of the Court, if the Court considers it appropriate.
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“The wife is a well-educated lady, but also she was previously working in some media houses, however, she has definite prospects to work and earn for her sustenance.”
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The Court reiterated that informing the arrestee about the grounds at the time of arrest and providing a written copy of the same within 24 hours of arrest was sufficient compliance of Article 22(1) of the Constitution.
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“Was there anything more sinister? Even if it was suicide what was the real cause? Was the deceased girl distraught with what happened to her friend? Considering the under-currents and the disapproval of the relationship, was there any instigation for the suicide from any other quarter?”
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Section 21(4) of Mental Healthcare Act provides that every insurer shall make provision for medical insurance for treatment of mental illness on the same basis as is provided for physical illness.
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If the food/sample is tested in a laboratory which does not fall within the definition of Section 3(p) of the Food Safety and Standards Act, 2006 and is not recognized by the Food Authority, the analysis made in such laboratory cannot be relied upon.
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by Ankit Thakur*
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Forcing the parties to file a written statement or to complete the pleadings during the process of mediation will prevent the parties in freely communicating with each other, which they have not been able to do since the dispute started.
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Supreme Court Collegium on 17-10-2023 recommended his appointment as Judge of Uttaranchal High Court.
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“If the recovery memos had been prepared in the police station itself or signed by the panch witnesses in the police station, the same would lose their sanctity and cannot be relied upon by the Court to support the conviction.”
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The Collegium on 5-2-2025 had recommended appointment of Justice Laxminarayana Alishetty, Justice Anil Kumar Jukanti and Justice Sujana Kalasikam.
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The Supreme Court Collegium on 17-10-2023, had recommended the name of the advocates to be elevated as Judges.
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