Bringing you the Best Analytical Legal News
“When the executive authority, entrusted with the implementation of the Service Rules, concedes their incompatibility with the governing constitutional instrument, the Court cannot sustain their validity.”
Continue reading
“A mere communication addressed by any person directing another person to do an act cannot by itself operate as an injunction.”
Continue reading
The petitioner was permitted to apply under the category of transgender, ignoring the gender mentioned qua the said vacancy.
Continue reading
“The petitioner was granted the benefit of maternity leave without fulfilling the requirement of eighty working days at the ‘Establishment’ in the preceding twelve months by the MP High Court.”
Continue reading
The Court held that exemption benefits under the Package Scheme of Incentives continued during the eligibility period and were not extinguished by subsequent legislation.
Continue reading
“If the courts continue to interfere with day-to-day transfer orders issued by the Government, there will be complete chaos in the administration, which would not be conducive to public interest.”
Continue reading
Prior to being elevated to the Supreme Court in 2023, Justice Rajesh Bindal served as the Chief Justice of Allahabad High Court.
Continue reading
The Maharashtra Stamp (Amendment) Act, 2026 introduces significant changes to Section 52-A of the Maharashtra Stamp Act relating to Allowance for duty. The revisions aim to bring greater clarity, administrative efficiency, and hierarchy-based accountability in granting stamp duty allowances.
Continue reading
The mandate involved multi-practice due diligence including regulatory, infrastructure, data protection, and compliance aspects for this cross-border transaction.
Continue reading
Gender representation in focus as Supreme Court Collegium clears fresh High Court appointments. Two women advocates elevated to Kerala High Court.
Continue reading
The State Authority has to protect the parties but if actual possession is there they cannot be dispossessed by proceeding under Sections 164/165 BNSS except in accordance with law by the order of Court.
Continue reading
“Although the defendants claimed that the marriage was solemnised in accordance with the local custom known as Riwaj-e-Aam, no instances of such custom were cited, nor did their witness depose that any such custom was prevalent in the area. Similarly, cohabitation for a short duration of 7—8 months cannot justify a presumption of a valid marriage.”
Continue reading
The Court stated that an interim order is ordinarily passed where there is an immediate threat to life and the applicant lacks any means of support except the interim relief sought.
Continue reading
“It is well settled that, in case of conflict between form and substance, substance must prevail, unless the law expressly mandates strict adherence to the form as well.”
Continue reading
Merely alleging fear of losing control over personal data is not enough to justify compensation. If a person claims compensation based on fear that their data may be misused in the future, it must be assessed whether that fear is well founded in specific circumstances of the case.
Continue reading
This article aims to examine how Dr B.R. Ambedkar secured judicial independence through constitutional design, focusing on Article 220.
Continue reading
“The respondents are directed to conduct enquiry independently in this regard and ensure that no injustice is caused to the petitioner by violating her fundamental rights as contemplated under Article 21 of the Constitution.”
Continue reading
“While adjudicating the bail pleas, particularly in cases concerning cybercrimes and online fraud, necessitates a meticulous evaluation of several pivotal factors. Paramount among these is the inherent gravity and seriousness of the offence, coupled with its potential societal ramifications.”
Continue reading
“Section 6 of the Act does not bar any class of persons from approaching the Court; rather, it operates in the context of recognising certain categories of guardians. The Act nowhere provides that persons professing Muslim law are precluded from seeking relief under it.”
Continue reading