Punjab and Haryana HC directs alternate remedy in Punjab Kesari Group’s hotel demolition case; dismisses political vendetta claims

Published on February 13, 2026February 13, 2026By Atul Kumar

Leave a comment

Most Read

Case Briefs, District Court

Presumption and Rebuttal under NI Act: Read Court’s verdict discussing onus of proof and nature of defence where “payment stopped by drawer”

Case Briefs, Supreme Court

Supreme Court restores criminal proceeding over unauthorised sale of CSI Church land

maintenance arrears recoverable despite imprisonment

Case Briefs, High Courts

S. 300 CrPC inapplicable to DV Act proceedings; maintenance arrears recoverable despite civil imprisonment: Allahabad High Court

BCI Withdraws Three-Year Moratorium

Legislation Updates, Notifications

BCI Withdraws Three-Year Moratorium: Revives Inspection-Based Approval of Law Colleges

NUJS Sports Law Seminar 2026

Conference/Seminars/Lectures, Law School News

Call for Registration| NUJS Centre for Sports Law & Policy (CSLP) organises SEMINAR on Journalism and Sports Law | Sports Law beyond the Courtroom: Media, Narratives and the Making of Sports Governance | April 4th, 2026

kerala high court

Case Briefs, High Courts

‘Employee had no role in drawing excess amount in increment’; Kerala High Court upholds KAT order restricting any recovery of excess pay

Join the discussion

Leave a Reply Cancel reply

This site uses Akismet to reduce spam. Learn how your comment data is processed.

×