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Bombay High Court suggested State to seek extension for the entry of Maharashtra Women Diving Team since fresh trials were soon to be conducted.
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These ships will come under the ambit of guidelines issued by Ministry of Tourism & Ministry of Shipping.
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On the occasion of 76th Republic Day, Pro Bono Club, University of Lucknow
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“This Court while acknowledging that speedy trial is necessary as a Constitutional prescription, observes that in cases involving anti-national activities and terrorism on an international scale, long incarceration in itself ought not to lead to enlargement on bail, when facts showed involvement in such activities which can have a national and transnational impact.”
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“While it is true that principles of natural justice supplement, and not supplant, the law, such principles have been declared by the Court to be a constituent feature of Article 14. Validity of any disciplinary action, whenever questioned, has to be tested on the touchstone of Articles 14, 16 and 21 as well as Article 311(2), wherever applicable.”
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“The essence of the IBC lies in resolving insolvency matters through a process driven approach, and any deviation from its prescribed scope would undermine the legislative intent of the Code.”
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“Women are the primary victims in most situations, but that does not mean that men are not affected by the cruelty of women. Therefore, there is necessity for a gender-neutral society”.
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Conversion rate of foreign currency for computation of awarded amount must be considered
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“Since no research or scientific report has been placed by the petitioner to support the claims, we are not inclined to entertain the present petition.”
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The Additional Judges were appointed by the President of India in exercise of powers under Article 224(1) of the Constitution.
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“The requirement of law in criminal trials is not to prove the case beyond all doubt but beyond reasonable doubt and such doubt cannot be imaginary, fanciful, trivial or merely a possible doubt but a fair doubt based on reason and common sense.”
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“It is clear that the impugned mark has been adopted by Respondent 1 dishonestly to trade upon the goodwill and reputation of the petitioner under the RAPIDO marks and to associate itself with the petitioner.”
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“Though the Constitutional Courts are the sentinels of justice, however, this power of judicial review is required to be exercised with due care and caution and interference at the stage of investigation is made in rare and exceptional cases.”
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Sustainable Development Goals (SDG) Cell of the School of Law and the International Relations and Foreign Policy Committee (IRFPC)
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CARCIL is thrilled to announce Justice U.P. Singh Memorial 4th CARCIL-CNLU National Moot Court Competition on Antitrust Laws, 2025.
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The marks INDIA GATE and BHARAT GATE convey the same meaning and the difference in trade dress between the marks as visually depicted on the packages of the appellant’s and respondent’s products would not mitigate the confusion created by the infringement.
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The question of the technical glitch was a disputed question of fact, hence, the Court refused to enter into such a disputed question of fact in a proceeding under Article 226.
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Borrowers with dues of more than Rs. 1 crore can settle their amount only after IACs evaluation.
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“The petitioner has unnecessarily given the negative publicity of this matter against the Panchayat has resulted into delay of sale of the shops.”
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