Last updated, 18 July 2019

YOUR USE OF THIS WEB SITE CONSTITUTES YOUR AGREEMENT TO BE BOUND BY THESE TERMS AND CONDITIONS OF USE AS METIONED HEREUNDER:

This Web site, including all of its features and content (the "Web Site") is a service made available by All India Reporter Pvt. Ltd. herein after also referred as "AIR" or "Provider" and all content, information and software provided on and through this Web Site ("Content") shall be used solely under the following terms and conditions ("Terms of Use").

1. Web Site Limited License: As a user of this Web Site you are granted a nonexclusive, nontransferable, revocable, limited license to access and use this Web Site and Content in accordance with these Terms of Use. Provider may terminate this license at any time for any reason.
2. Limitations on Use: The Content on this Web Site is for your personal use only and not for commercial exploitation. Notwithstanding the foregoing, to the extent this Web Site provides electronic commerce, such buying opportunities may be made available for group as well as personal purchasing, so long as you are authorised to make purchases on behalf of such group. You shall not decompile, reverse engineer, disassemble, rent, lease, loan, sell, sublicense, or create derivative works from this Web Site or the Content. Nor shall you use any network monitoring or discovery software to determine the site architecture, or extract information about usage, individual identities or users. You shall not use any robot, spider, other automatic software or device, or manual process to monitor or copy this Web Site or its Content without prior written permission from AIR. You shall not copy, modify, reproduce, republish, distribute, display, or transmit for commercial, non-profit or public purposes all or any portion of this Web Site, except to the extent permitted above. Any unauthorised use of this Web Site or its Content is strictly prohibited and will automatically result in cancellation without prior notice, the limited license to access / use of the Web Site or its Content granted by AIR.
3. Not Legal Advice: Content is not intended to and does not constitute legal advice and no attorney-client relationship is formed, nor is anything submitted / entered in this Web Site treated as confidential. The accuracy, completeness, adequacy or currency of the Content is not warranted or guaranteed. Your use of information on this Web Site or materials linked from this Web Site is at your own risk.
4. Intellectual Property Rights: Except as expressly provided in these Terms of Use, nothing contained herein shall be construed as conferring any license or right, by implication, estoppel or otherwise, under copyright or other intellectual property rights. You agree that the Content and Web Site are protected by copyrights, trademarks, service marks, patents and all other proprietary rights and laws.
5. Linking to this Web Site: You may provide links only to the homepage of this Web Site, provided that
   1. You do not remove or obscure, by framing or otherwise, any portion of the homepage, including its advertisements, the terms of use, the copyright notice, or other notices on this Site:
   2. You give AIR notice of such link by sending an e-mail to support@aironline.in and
   3. You discontinue providing links to this Web Site if requested by AIR.
   If you wish to provide links to a section within this Web Site, you should forward your request to support@aironline.in and you will be notified if permission is granted, and if so the terms and conditions of the permission. In absence of any express permission / communication, it should be presumed that permission for providing links has not been granted and you should not provide links to the Web Site.
6. License of Your Content to Provider: By uploading content to or submitting any materials for use on this Web Site, you grant (or warrant that the owner of such rights has expressly granted) AIR a perpetual, worldwide, royalty-free, irrevocable, non-exclusive right and license, with right to sublicense, to use, reproduce, modify, adapt, publish, publicly perform, publicly display, digitally display and digitally perform, translate, create derivative works from and distribute such materials or incorporate such materials into any form, medium, or technology now known or later developed throughout the universe. You agree that you shall have no recourse against AIR for any alleged or actual infringement or misappropriation of any proprietary right in your communications to AIR.
7. No Solicitation: You shall not distribute on or through this Web Site any content or material containing any advertising, solicitation for goods, services or funds or solicitation for others to become members of any enterprise or organisation without the express written permission of AIR. Notwithstanding the foregoing, in any interactive areas of this Web Site, where appropriate, you may:
   1. List along with your name, address and email address, your own web site's URL and
   2. Recommend third party Web sites, goods or services so long as you have no financial interest in and receive no direct or indirect benefit from such recommended Web site, product or service or its recommendation. In no event shall any person or entity solicit anyone with data retrieved from this Web Site.
8. Advertisers: This Web Site may contain advertising and sponsorship material. Advertisers and sponsors are responsible for ensuring that material submitted for inclusion on this Web Site is accurate and complies with applicable laws. AIR will not be responsible for the illegality of or any error or inaccuracy in advertisers' or sponsors' materials or for the acts or omissions of advertisers and sponsors.
9. Registration: Certain sections of this Web Site require you to register. If registration is requested, you agree to provide Provider with accurate and complete registration information. It is your responsibility to inform Provider of any changes to that information. Each registration is for a single individual only, unless specifically designated otherwise on the registration page. The Provider does not permit: (a) anyone other than you (the person registering) to use the sections requiring registration by using your name or password; or (b) access through a single name being made available to multiple users on a network or otherwise. You are responsible for preventing such unauthorised use. If in case any unauthorised use is observed, you are bound to notify AIR about such unauthorised use. If any unauthorised use is observed by AIR, AIR shall have right to cancel the limited license to use granted by AIR.
10. Postings in interactive areas of the Web Site:
    1. Postings to be Lawful: If you participate in interactive areas on this Web Site, you shall not post, publish, upload or distribute any messages, data, information, text, graphics, links or other material ("Postings") which is unlawful or abusive in any way, including but not limited to any Postings that are defamatory, libelous, pornographic, obscene, threatening, invasive of privacy or publicity rights, inclusive of hate speech, or would constitute or encourage a criminal offence, violate the rights of any party, or give rise to liability or violate any local, state, federal or international law.
    2. Postings to be in Your Name: Your Postings shall be accompanied by your real name and shall not be posted anonymously. Participants in interactive areas shall not misrepresent their identity or their affiliation with any person or entity.
    3. No Monitoring of Postings: AIR has no obligation nor does it intend to edit, monitor or screen Postings and is not responsible for the content in such Postings or any content linked to from such Postings. Notwithstanding the foregoing AIR reserves the right to examine from time to time interactive areas for adherence to the Terms of Use and to remove any materials that may be objectionable or which violate the Terms of Use.
    4. Non-Commercial Use only of interactive areas: Any interactive area of this Web Site is provided solely for your personal use. As a participant, you shall not include in your Posting(s) or otherwise distribute on or through this Web Site any content or material containing any advertising, promotion, solicitation for goods, services or funds or solicitation for anyone to become members of any commercial enterprise or organisation without the express written permission from AIR. Any unauthorised use of any interactive area of this Web Site, its Content or Postings is expressly prohibited and such unauthorised use will result in immediate cancellation of the limited license to use granted by AIR, without any notice to you.
11. Errors and Corrections: AIR does not represent or warrant that this Web Site will be error-free, free of viruses or other harmful components, or that defects will be corrected or that it will always be accessible. AIR does not warrant or represent that the information available on or through this Web Site will be correct, accurate, timely, or otherwise reliable. AIR may make improvements and/or change to its features, functionality or Content at any time without any notice to any user(s).
12. Third Party Content: Third party content may appear on this Web Site or may be accessible via links from this Web Site. AIR shall not be responsible for and assumes no liability for any infringement, mistakes, misstatements of law, defamation, slander, libel, omissions, falsehood, obscenity, pornography or profanity in the statements, opinions, representations or any other form of content contained in any third party content appearing on this Web Site. You understand that the information and opinions in the third party content is neither endorsed by nor does it reflect the belief of AIR.
13. Attorney Ethics Notice: If you are an attorney participating in any aspect of this Web Site, including but not limited to message boards, chat rooms or email forums, you acknowledge that the Rules of Professional Conduct of the jurisdictions where you are licensed ("Rules") apply to all aspects of your participation and that you will abide by these Rules. These Rules include, but are not limited to, the rules relating to advertising, solicitation of clients, unauthorised practice of law, and misrepresentations of fact. AIR disclaims all responsibility for your compliance with these Rules. You further agree and acknowledge that when you participate in any chat area on this Web Site, including but not limited to the message boards, that you will not offer legal advice, but will only provide general information.
14. Disclaimer: This Web Site is provided on "As Is Available" basis. AIR expressly disclaims all Warranties of Merchantability, Fitness for a particular purpose and Non-Infringement. AIR further disclaims all responsibility for any loss, injury, claim, liability, or damage of any kind resulting from, arising out of or in any way related to:
    1. Any errors in or omissions from this Web Site and the content including, but not limited to technical inaccuracies and typographical errors.
    2. Any Third Party Web Sites or content therein directly or indirectly accessed through links in this Web Site, but not limited to any errors in or omissions therefrom.
    3. The unavailability of this Web Site or any other portion thereof.
    4. Your use of this Web Site or,
    5. Your use of any equipment or software in connection with this Web Site
15. Limitation of Liability: AIR shall not be liable for any loss, injury, claim, liability or damage of any kind resulting from your use of this Web Site or any facts or opinions appearing on or through an interactive area. AIR shall not be liable for any special, direct, indirect, incidental, or consequential damages of any kind whatsoever (including without limitation , Attorney's fees) any way due to, resulting from, or arising in connection with the use of or inability to us this Web Site or the content, to the extent the the foregoing limitation of liability is prohibited. Provider's sole obligation to you for damages shall be limited to the price of the product or services provided.
16. Indemnification: You agree to indemnify, defend and hold harmless AIR, its officers, Directors, employees, agents, licensors, suppliers and any third party information providers to the Web Site from and against all losses, expenses, damages and costs, including reasonable lawyer fees, resulting from any violation of these Terms of Use by you.
17. Third Party Rights: The provisions of paragraphs 14 (Disclaimer), 15 (Limitation of Liability), and 16 (Indemnification) are for the benefit of AIR and its officers, Directors, employees, agents, licensors, suppliers, and any third party information providers to the Web Site. Each of these individuals or entities shall have the right to assert and enforce those provisions directly against you on its own behalf.
18. Unlawful Activity: Provider reserves the right to investigate complaints or reported violations of the Terms of Use and to take any action as may be deemed appropriate including but not limited to reporting any suspected unlawful activity to law enforcement officials, regulators, or other third parties and disclosing any information necessary or appropriate to such persons or entities relating to user profiles, e-mail addresses, usage history, posted materials, IP addresses and traffic information.
19. Remedies for Violations: AIR reserves the right to seek all remedies available at law and in equity for violations of these Terms of Use, including but not limited to the right to block access from a particular Internet address to this Web Site and any other AIR Web sites and their features.
20. Privacy: Your use of this Web Site is subject to Provider's Privacy Policy.
21. BO Clause: AIR as a merchant shall be under no liability whatsoever in respect of any loss or damage arising directly or indirectly out of the decline of authorization for any Transaction, on Account of the Cardholder having exceeded the preset limit mutually agreed by us with our acquiring bank from time to time.

Copyright with All India Reporter Pvt. Ltd. All rights reserved.
All India Reporter Pvt. Ltd.,
Congress Nagar,
Nagpur - 440 012

All the contents of this website and database are only for general information or use. They do not constitute advice and should not be relied upon in making (or refraining from making) any decision. Although, due care and caution have been taken to avoid any mistakes or omissions, AIR hereby excludes any warranty, express or implied, as to the quality, accuracy, timeliness, completeness, performance, fitness for a particular purpose of the software & database or any of its contents, including (but not limited) to any tools financial or otherwise contained within the website. Despite our best efforts, we do not guarantee that the data in this website is free from infection by computer viruses etc. & AIR makes no warranty that the contents of the website are free from infection by viruses or anything else which has contaminating or destructive properties. It is also not guaranteed that information published in this software & database is up to date. In case of any omission or discrepancy, information in the original records will be final and binding. Subscribers/ Readers/ Licencees/ Users/ Visitors should verify the correctness respectively from the full text as in the Certified Copy of Judgment, Gazette, concerned Author of the Article and the Book, etc. Neither AIR, nor the Publisher / Manufactures / Editors / Programmers / Contributors or any person viz. Directors/ partners / employees / associates, associated with or connected to AIR shall be held responsible or liable in any manner for any loss or damage whatsoever caused to the Subscribers / Readers / Licencees/ Users/ Visitors or any other persons concerned in any way, due to mistakes or omissions occurring despite care and caution.

AIR will not be liable for any damages (including but without limitation to damages for loss of business projects, or loss of profits) arising in contract, tort or otherwise from the use of or inability to use the software and/or database/ Web Site, or any of its contents, or from any action taken (or refrained from being taken) as a result of using the Web Site or any such contents as may be found therein.

The information posted on the Web Site may include hypertext links and/or pointers to information or services created and maintained by other public and/or private organizations. AIR provides these links solely for user's information and convenience. Users acknowledge that when selecting a link to an outside website, they are leaving the website maintained and hosted by AIR and are subject to the privacy and security policies of the owners/sponsors of the outside website.

In addition, AIR does not control or guarantee the accuracy, relevance, timeliness or completeness of information contained on or within associated links.

1. AIR also does not endorse the organizations sponsoring linked websites and does not endorse the views they express or the products/services they offer.
2. AIR cannot authorize the use of copyrighted materials contained in linked websites. Users must request such authorization from the sponsor of the linked website.
3. AIR does not guarantee that non-government owned websites comply with accessibility requirements, privacy standards, or security practices.

The contents of this website do not constitute 'legal advice' and cannot be construed as such. AIR and its associates are not responsible for any reliance placed upon material made available on this web site. 'legal advice' consult a qualified advocate.

AIR hereby declares that the law applicable to use of the material and information contained on this website and to disputes arising out of such material and information is the Indian Law and all the disputes arising here from are agreed to be referred solely to the jurisdiction of the Court at Nagpur