Karnataka HC Stays Investigation against IIM-B Faculty for Caste Based Discrimination || CCI Closes Plea regarding Abuse of Dominant Position by Coal India Limited || Ker. HC Stays Proceedings requiring Malayalam Newspaper to Disclose Source on Report of Data Leak || Ker. HC Stays Proceedings requiring Malayalam Newspaper to Disclose Source on Report of Data Leak || Ker. HC: 'Mridanga Vision' Proprietor to Surrender in Case Related to Accident of Thrikkakara MLA || Ker. HC: Universities under Obligation to Verify Educational Certificate of Enrollment Applicants || Mahila Court in Chennai Convicts Accused for Pushing Woman in Front of a Moving Train || CAQM Sub-Committee Revokes Stage-III of Revised GRAP in the entire NCR || SEBI Issues Circular regarding Transfer of Shareholdings || Reserve Bank of India Releases December Issue of the Financial Stability Report

International Cases

South Africa
Process of interpretation should not be divorced from the circumstances surrounding the contract (Phoenix Salt Industries (Pty) Ltd. vs. The Lubavitch Foundation of Southern Africa)(03.07.2024)
In present matter, Phoenix Salt instituted an application in the Gauteng Division of the High Court, Johannesburg (the high court) to claim payment of....
Civil

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