Colleges and Universities covered under Consumer Protection Law
Colleges and Universities covered under Consumer Protection Law. As education falls in the ambit of service of Consumer protection Act as such colleges and Universities fall under the Consumer Protection law While expanding the scope of Consumer Law, National Commission opened new doors in “Bhupesh Khurana and others Vishwa Budha Parishad More...
Public Interest being protected through Law Courts
PUBLIC INTEREST is a kind of litigation brought about by the Constitutional Courts like the High Courts and the Supreme Court of India. Although, the main and only focus of such litigation is only “Public More...
Void Marriage – Nullity Of Marriage
Void Marriage / Nullity Of Marriage The term “void” can in general parlance be understood to be a synonym of the word “illegal”. Hence anything which is void would have one consequence for sure – More...
Sexual Harassment in the Workplace
Supreme Court Bans Sexual Harassment of Women at Work Place In the Landmark case of Vishaka and others versus State of Rajasthan (AIR 1997 Supreme Court 3011), The Supreme Court has issued extensive guidelines More...
Order of succession among agnates and cognates
What is the Order of succession among agnates and cognates as per Indian Law ? As per the Hindu Succession Act, 1956, where a Hindu male dies intestate his property devolves upon his heirs of Class I mentioned in More...
Distribution of Property among heirs of female Hindu
The manner of Distribution of Property among heirs of female Hindu Section 14 of The Hindu Succession Act gives to a female Hindu an absolute title over the properties which under the traditional Hindu law she More...
Distribution of property after death, if there is no Will
DISTRIBUTION OF PROPERTY AMONG CLASS I HEIRS Distribution of property after death, if there is no Will The property of a Hindu male dying intestate is distributed among his heirs in accordance with section 8 and More...
Patent Laws in India
Law relating to Patents in India PATENT LAWS IN INDIA In India,The Indian Patents Act 1970 was implemented in 1972. It made pharmaceutical product innovations, as well as those for food and agro-chemicals, un-patentable More...
Cyber Crimes in India – an Introduction
Introduction to Cyber Crimes in India Crime, in whatever forms it is, directly or indirectly, always affects the society. In today’s world, there is immense increase in the use of Internet in every field of the More...
Role of Experts in Litigations
Relevancy of expert opinion as also the definition of Experts has been expressly provided for in Section 45 of the Indian Evidence Act , scope of the opinion of expert, an expert is not a witness of fact, Evidence More...
