Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL - (25 Apr 2024)

COMMERCIAL

Bombay High Court has held that permitting a contractor to file a public interest litigation (PIL) petition challenging the conditions of a tender, is nothing but a sheer abuse of the process of Court and an effort to pollute the purity of the stream of public interest litigation.

Tags : BOMBAY HIGH COURT   TENDER CONDITIONS   PUBLIC INTEREST LITIGATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved