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“Applying the functionality test, we do not find that Air India Ltd., is discharging any public function. Its status is that of a private company, established with sole commercial object of making profit.”
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“The criminal misconduct attributed to the accused represents a grave breach of duty that is both disconcerting and intolerable in the public sphere.”
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CAM represented Asian Energy Impact Trust plc, acting through joint liquidators, in sale of 100% shareholding in SolarArise India Projects and its subsidiaries to Neo Infra Income Opportunities
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“We are, prima facie, satisfied that the matter requires consideration as the petitioner has been pursuing his cases against a very powerful individual and is facing constant threats.”
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The petitioner, a law graduate, was appointed as Assistant Director (Legal) in BIS in 2021 after due scrutiny by a selection committee. In 2024, her services were terminated on the ground that her earlier experience as an advocate for a private university did not meet the prescribed eligibility of working in a government or autonomous body.
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This deal marks the first ever CCD issuance in India’s city gas distribution sector and represents one of India’s largest capital raises via a hybrid instrument in this financial year, strengthening IOAGPL’s capital position and supporting its gas infrastructure expansion.
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Non-notified seeds do not assume legal sanctity as assumed by notified seeds under the Seeds Act, 1966. Thus, the prohibition has rightly been imposed by the State Government upon the non-notified seeds, as this power is conferred upon the State Government by the Seeds Act, 1966 and Section 3 of the Essential Commodities Act, 1955.
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2025 SCC Vol. 7 Part 2: Explore the latest Supreme Court Cases on Constitution, Criminal Law, Succession Act, Maharashtra Ownership Flats Act, Negotiable Instruments Act, and Stamp Act.
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“The doctrine of reasonable restriction under Article 19(6) of the Constitution permits the State to impose limitations on such trade in the interest of public peace and security.”
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“If the State, whose duty it was to bring the offenders to justice, took sides with an accused and permitted him to dictate the manner in which the investigation against him was to progress, it would be antithetical to the concept of ‘the rule of law’.”
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India’s 1st standardized framework to evaluate how efficiently buildings are equipped for high- speed, reliable digital access.
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In her statement, the victim stated that firstly, her father committed forcible sexual intercourse with her, and after some days when she was sleeping at her paternal aunt’s house, then the convict, who was her paternal uncle, committed the same offence against her.
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“The object of awarding interim maintenance is only to ensure that the wife has sufficient income to enable her to maintain herself and the said sustenance is not mere survival, but should be on the same lines of a comfortable lifestyle that she would have had in the matrimonial home.”
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“If two views are possible during the course of enquiry, the Court should lean in favour of holding the accused to be juvenile in borderline cases.”
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The petitioner’s submission that the documents are not immediately available/traceable is not supported by any affidavit and the application appears to have been signed only by the counsel. Thus, petitioner’s contention about absence of original documents only based on bare statement in an application cannot be straightway accepted.
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National Law University, Delhi, in collaboration with Herbert Smith Freehills Kramer LLP, is geared up to host the 10th edition of the
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School of Law, GITAM (Deemed to be) University is hosting its flagship event, Dr. MVVS Murthi Virtual Moot Court Competition 2025, from 8th to 11th of October, 2025.
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“The Court remarked that it was unfortunate that Dr. Issac was compelled to be subjected to such a petition and had to file an affidavit to reiterate his credentials.”
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Explore India’s evolving sports law on National Sports Day, celebrated on 29th August, covering athlete rights, governance, landmark cases, and key policies shaping the future.
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