Bombay High Court
LEGAL SUBJECT
Administrative and Public Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Two Families’ 7.5-Acre Occupancy Claims Get Reconsidered After Tribunal Relied On A Debt-Relief Order Quashed By Karnataka HC
The petitioners, as legal representatives of the original applicants, challenged the Land Tribunal’s rejection of applications for occupancy rights over 7 acres 20 guntas in Survey No. 221/1, Mugad Village.2 MIN READ↗
Karnataka High Court
Karnataka HC Revives Conductor’s Five-Year Minimum-Pay Penalty for Taking Fares Without Tickets, Says Tribunal Could Not Alter Minor Penalty
The respondent, a conductor employed by the petitioner-Corporation, was found guilty in a disciplinary inquiry of collecting money from passengers without issuing tickets.2 MIN READ↗
Karnataka High Court
Karnataka HC Restores Woman’s Land Grant, Says Her Husband’s Separate Landholding Cannot Be Counted Against Her
The petitioner challenged the Assistant Commissioner’s order cancelling a grant of approximately 4 acres 30 guntas of land made in her favour in 1994.2 MIN READ↗
Odisha High Court
Bhubaneswar Plot Claim Fails After Lottery-Selected Applicant Waited 8 Years To Report Missing Allotment Letter: Odisha HC
The petitioner was selected by lottery for allotment of a residential plot under the 1987 Government land-allotment scheme.3 MIN READ↗![GST Tribunal Imposes ₹10,000 Penalty After Taxpayer Files Returns And Pays Tax But Leaves Interest And Late Fee Unpaid. Md Qamaruddin Khan vs SRI UMAMAHESHWARA INFRATECH. GSTAT - ['Hyderabad']. LawLens](/stories/thumbnails/gst-tribunal-imposes-10-000-penalty-after-taxpayer-files-returns-and-pays-tax-but-leaves-i-da7544a5092c4d349d9c4dea99980e2a.webp)
GSTAT - ['Hyderabad']
GST Tribunal Imposes ₹10,000 Penalty After Taxpayer Files Returns And Pays Tax But Leaves Interest And Late Fee Unpaid
The Department appealed under Section 112 of the CGST Act against the First Appellate Authority’s order allowing the taxpayer’s appeal and revoking cancellation of its GST registration.2 MIN READ↗
Madhya Pradesh High Court
MP HC Directs Officials To Remove Encroachment And Hand Land To Petitioner, Preferably Within 4 Weeks
The petitioner sought enforcement of orders concerning removal of encroachment from his land and restoration of possession.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Creta Seized In Prohibition Case, Citing SC Ruling That Gujarat Prohibition Act Does Not Automatically Bar Interim Custody
Police intercepted a Hyundai Creta, registration No. GJ-09-BN-2199, after receiving information that it was carrying liquor.2 MIN READ↗
Gujarat High Court
Gujarat HC Rejects Complainant’s Direct FIR Plea As He Had Not Tried BNSS Remedies First
The petitioner alleged that he submitted a written complaint to the Police Inspector, Maninagar Police Station, on 1 March 2026, disclosing a cognizable offence, but no FIR was registered2 MIN READ↗
Gujarat High Court
Gujarat HC Upholds Bar Keeping GTPL Out Of BharatNet Tender Over Subsidiary’s ISP Licence, Citing Conflict Risk
Gujarat Fibre Grid Network Limited (GFGNL) issued an RFP for selecting a Project Implementing Agency for the Amended BharatNet Program in Gujarat.3 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Swift Seized In Liquor Case, Applying SC Ruling That Prohibition Act Does Not Bar Interim Custody
Police intercepted a Swift car, registration No. GJ-35-H-6627, after receiving information that it was carrying liquor.2 MIN READ↗
Gujarat High Court
Ayurveda College Regains 20 Seats as Gujarat HC Says NCISM’s Intake Cut Came Too Late Under 60-Day Rule
The petitioners challenged the Medical Assessment and Rating Board’s order dated 20 August 2026, which reduced their intake from 100 to 80 seats, and NCISM’s order dated 21 October 2026 confirming that reduction2 MIN READ↗
Karnataka High Court
Karnataka HC Bars Police From Interfering With Club’s Lawful Member-Only Games, Subject To CCTV And Ban On Games Of Chance
SLV Sports Club Private Limited, represented by its director, sought a writ restraining the police from interfering with its recreational and lawful sports activities, requiring police permission to operate, or preven...2 MIN READ↗
Karnataka High Court
Karnataka HC Gives Authorities 3 Months to Consider 21 Landowners’ Claims and Pay Any Unpaid 2010 Award Balance With Interest
The petitioners’ lands in Sindhanur Taluk were acquired for construction of a road.2 MIN READ↗
Karnataka High Court
Two Market-Plot Buyers Who Never Built Shops Lose 16-Year-Late Challenge To Order Directing Cancellation Steps: Karnataka HC
The petitioners challenged a 30 December 2008 order concerning Plot No. 43 in the Aurad-B Market Yard, which directed the Joint Director to take steps to cancel sale deeds of allottees who had not constructed shops on...2 MIN READ↗
Delhi High Court
Delhi HC Orders Reconstruction of Widow’s DDA Flat Papers Lost in Department Custody, Imposes ₹3 Lakh Costs
The petitioner, widow and legal heir of Late Shri Rajan Bahati, stated that original property documents—including the title deed—had been deposited with the respondent authorities as security for his House Building Ad...2 MIN READ↗
Delhi High Court
Delhi HC Rejects Coal-Scheme Bid By 2 Retired Army Officers Who Turned 60 Before Sponsorship
The petitioners, retired Army officers, registered for sponsorship under the Coal Loading and Transportation Scheme and were placed on DGR’s waiting list in 2018.2 MIN READ↗
Delhi High Court
Delhi HC Leaves Fresh Inquiry Order in Place in Teacher’s Sexual-Harassment Complaint After ICC’s One-Day Probe Without Complainant
Respondent No. 1, a PGT (Urdu), complained that the petitioner, a PGT (Hindi) at the same school, had made indecent comments and sexually harassed her.2 MIN READ↗![GSTAT Upholds Foundry’s ITC Reversal, Saying Its Paper Trail Didn’t Prove Goods Came From a Supplier Found Non-Existent Three Months Later. PRAKASH IRON FOUNDRY vs Shri Prakash Yadav Joint Commissioner(IT) State Tax Headquarters Lucknow, Deputy Commissioner. GSTAT - ['Agra']. LawLens](/stories/thumbnails/gstat-upholds-foundrys-itc-reversal-saying-its-paper-trail-didnt-prove-goods-came-from-a-s-523e44a67ca6490eaf3ccbd633887a4f.webp)
GSTAT - ['Agra']
GSTAT Upholds Foundry’s ITC Reversal, Saying Its Paper Trail Didn’t Prove Goods Came From a Supplier Found Non-Existent Three Months Later
The taxpayer appealed against the first appellate authority’s order dated 24.04.2025, which had upheld an order-in-original dated 01.10.2022 imposing tax and penalty of ₹5,42,505, with applicable interest.2 MIN READ↗![Brush Maker’s GST Demand Stays At ₹97,610 As Agra GSTAT Rejects Department’s Bid To Restore ₹53.24 Lakh. JITENDRA KUMAR vs M/S NANDNEE PRODUCTS. GSTAT - ['Agra']. LawLens](/stories/thumbnails/brush-makers-gst-demand-stays-at-97-610-as-agra-gstat-rejects-departments-bid-to-restore-5-9c4818f60ffc445fbf3e185d2e2e386b.webp)
GSTAT - ['Agra']
Brush Maker’s GST Demand Stays At ₹97,610 As Agra GSTAT Rejects Department’s Bid To Restore ₹53.24 Lakh
The Department appealed under Section 112(3) of the CGST/SGST Act against the First Appellate Authority’s order dated 14 July 2025, which had substantially reduced a demand raised against Nandnee Products under Sectio...2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Release Of Truck Seized Over Alleged Sand Transport Without Permit, Against 1.5-Times-Value Bond
The petitioner sought release of his truck, registration No. GJ-10-TY-6100, seized by the Royalty Inspector, Department of Geology and Mining, Ahmedabad, under the Gujarat Mineral (Prevention of Illegal Mining, Transp...2 MIN READ↗
Delhi High Court
Delhi HC Sets Aside TCIL’s Elderline Helpline Contract Termination, Orders Specific Notice On Backend-Partner Selection
The petitioner entered into a tripartite agreement with Respondents 2 and 3 for revamping and operating the Elderline national helpline. It later conducted a GeM tender to select a backend implementation partner, and...2 MIN READ↗
Delhi High Court
Delhi HC Upholds Disability Pensions For Armed Forces Personnel, Says Peace-Area Onset Alone Does Not Defeat Service Link
The Union of India filed a batch of writ petitions challenging Armed Forces Tribunal judgments granting disability pension to the respondents, whose disabilities included hypertension, diabetes, seizure disorders and...2 MIN READ↗
Delhi High Court
Delhi HC Reinstates 36 Ex-CAPF Constables Removed Over Allegedly Fake Domicile Certificates Without Regular Inquiry, Grants Batch Seniority
The petitioners were recruited through the Staff Selection Commission’s 2015 examination for Constable (GD) posts in the CAPFs and related forces, and joined service after receiving offers of appointment.3 MIN READ↗
Delhi High Court
Delhi HC Orders Reinstatement With Batch Seniority For Constables Removed Over Allegedly Fake Domicile Certificates Without Regular Enquiry
The petitioners were recruited through the 2015 SSC examination for Constable (GD) posts in the CAPFs and related forces, and joined service after selection.3 MIN READ↗
Delhi High Court
Retired Navy Officer Gets Disability Pension Arrears From 2018; Delhi HC Removes Three-Year Cap After Finding He Filed Promptly
The petitioner, a former Indian Navy sailor who retired on 31 January 2018, was diagnosed with Primary Hypertension and assessed at 30% disability for life.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Disability Pensions For 24 Service Members, Says Peace-Area Onset Alone Cannot Defeat Service Link
The Union of India filed writ petitions challenging judgments of the Armed Forces Tribunal, Principal Bench, New Delhi, which granted disability pension to the respondents.2 MIN READ↗
Karnataka High Court
Karnataka HC Gives Officials A Year To Act On Four UKP Landowners’ Requests For 2025 Consent-Award Benefits
The petitioners’ lands in Budni K.D. village had been proposed for acquisition for the Upper Krishna Project under a preliminary notification dated 20 June 2022.2 MIN READ↗
Karnataka High Court
Karnataka HC Sets Aside Grant-Cancellation Letter Over Chikkamagaluru Lands, Restores Mutation Entries And Orders Spot Survey Before Fresh Decision
The petitioners challenged a letter dated 26 July 2017 from the Additional Deputy Commissioner to the Tahsildar, which treated their lands in Sy. No. 252 as uncultivable and initiated action to cancel grants made to t...2 MIN READ↗
Karnataka High Court
Leprosy Rehab Society Wins 15-Year Lease Renewal For Bengaluru School And Rehabilitation Centre: Karnataka HC
The petitioner-society had received a 30-year lease in 1959 over 9 acres 18 guntas in Sy. No. 36, Munnekolalu Village, to establish a centre for persons affected by leprosy. The lease was extended in 1991 for a furthe...3 MIN READ↗No articles match these filters.