Kar. HC: To Set Aside Proceedings u/s 12 of Domestic Violence Act, Parties Must Approach High Court  ||  Patna HC: No Parent of Any Girl in Our Society Can Damage Reputation of His/Her Daughter  ||  Ker. HC: Appeal to Remove Biochemistry & Microbiology Streams from Paramedical Courses, Dismissed  ||  Ker. HC: Properties Subject to Attachment Must be Properties Acquired through Proceeds of Crime  ||  Food Aduletration: Rajasthan High Court Takes Suo Motu Cognizance  ||  Man HC: Can Challenge Bail Order under NIA Act, u/s 21(4) of the Act & Not u/s 439(2) or 482 of CrPC  ||  Sudden Dismissal of Staff Members of Tata Institute of Social Science Withdrawn  ||  Bombay HC: Persons of LGBTQ Community are Vulnerable Within Four Corners of Jail  ||  MP HC: Accused Cannot be Prosecuted by Married Woman for Rape on False Promise of Marriage  ||  Rajasthan High Court: Lands Protected from Demolition Drive Amid Vacation of Court    

SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable - (17 May 2024)

SERVICE

Supreme Court has observed that the writ petitions, although maintainable on the dates they were instituted, have ceased to be maintainable by reason of privatisation of Air India Limited which takes it beyond their jurisdiction to issue a writ or order or direction to it.

Tags :   SUPREME COURT  AIR INDIA LIMITED  PRIVATISATION

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved