Bombay HC: Writ Petitions No Longer Maintainable Against Air India Owing to Airline's Privatization

Bombay High Court: ‘GIRNAR’ a Well Known Trademark in India || Kerala HC: Criminal Courts of District Judiciary Cannot Recall their Earlier Orders || Madras HC: Only ‘Preponderance of Probability’ Required in Disciplinary Proceedings || Raj HC: Non-Disclosure of Information Wasn’t a Ground for Disqualification Before 2015 Amendment Act || Bom. HC: Workers in Statutory Canteens are Principal Employer’s Employees || Supreme Court: NCLAT Cannot Use its ‘Inherent Powers’ to Subvert Legal Provisions || Supreme Court: NCLAT Cannot Use its ‘Inherent Powers’ to Subvert Legal Provisions || SC Refuses to Mark Presence of Advocate Who Did Not Argue the Matter || SC Sets Aside HC’s Decision to Accept Aadhaar Card as a Proof of Date of Birth || SC Permits Candidate with Blindness to Attend Interview for Selection of Civil Judges in Rajasthan

Bombay HC: Writ Petitions No Longer Maintainable Against Air India Owing to Airline's Privatization - (22 Sep 2022)