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The transaction documents have been signed in the presence of the Hon’ble Prime Minister of Bhutan, Dasho Tshering Tobgay and Mr. Gautam Adani, Chairman, Adani Group.
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The accused, who was a bus driver, was obligated to sound the horn, wait a reasonable period, or seek assistance from the conductor before moving the bus. Failure to adopt such precautions constituted negligence as a public bus driver.
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“The landlord had a right to put his property for better use and to obtain a higher income. He had a right to choose the place for the business which was most suitable to him”
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This landmark transaction marked the first listing of a home services provider on the Indian stock exchanges.
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“That being the position, how will they be able to discharge their duty as teachers with absolute commitment in the Government Schools, is a big question.”
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“Despite the contentions raised by the Appellant, Appellant entered into settlement with the Operational Creditor to discharge his dues, which has been filed by an Affidavit by the Appellant as well as Respondent.”
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PFRDA extends the final date for newly appointed Central Government employees to exercise the one-time option to switch from NPS to UPS until 30th September.
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In the present case, a 21-year-old accused is offered admission in International University of Applied Sciences Berlin (Germany) and wants to pursue his study abroad. However, he was denied permission to travel abroad on mere apprehension of fleeting the legal process.
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“Time has come that all stakeholders must contemplate about creating Corporate Climate Responsibility Fund which may be dedicated to address the problems relating to environment/cleanliness/public hygiene.”
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The Court observed that a hospital remains the same legal entity even after a change in its name.
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An illuminating oxford-style debate was conducted by the IIAC and DIAC at the Delhi High Court on the motion that Institutional Arbitration is the complete solution to restore the faith of PSUs in arbitration as the preferred mode of dispute resolution.
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“Beggars’ homes cannot be conceived as quasi-penal facilities. Their role must be restorative, not retributive — places of recovery, skill-building, and reintegration into society”.
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“There was a clear distinction between change in particulars and correction of particulars, and therefore, the Court observed that the petitioner was seeking change in registered particulars and not their correction.”
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In the case at hand, the demised premises had been taken for rent by the tenant at Rs 5500 per month in August 2003 with a 10% increase in the existing rent after every three years. The tenancy commenced in September 2004, and the tenant was stated to be in arrears of rent from February 2017 to November 2017.
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by Rohan Jain*, Kshitij Arora** and Arshit Kapoor***
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Supreme Court upheld the Kerala HC decision that political parties are not legally obligated to establish an Internal Complaints Committee under the POSH Act, because there is no employer-employee relationship among the members of political parties, and they do not meet the criteria of a “workplace” as defined under the Act.
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The event was graced by eminent dignitaries, distinguished guests, faculty members, students, and their families, all of whom witnessed an inspiring occasion that marked the culmination of years of academic dedication and hard work.
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“Under Section 54 of the Transfer of Property Act, 1882, there is a requirement of consensus ad idem between the Parties with respect to the fundamental terms of the sale.”
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“The extension of invitation does not fall foul of any of the values enshrined in the Constitution of India.”
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