Hari Kumar v. Union Of India & Ors., Armed Forces Tribunal, Judgment, Law, casemine.com

Creating your profile on CaseMine allows you to build your network with fellow lawyers and prospective clients. Once you create your profile, you will be able to:
1. Claim the judgments where you have appeared by linking them directly to your profile and maintain a record of your body of work.
2. Interact directly with CaseMine users looking for advocates in your area of specialization.
Creating a unique profile web page containing interviews, posts, articles, as well as the cases you have appeared in, greatly enhances your digital presence on search engines such Google and Bing, resulting in increased client interest.
The cases linked on your profile facilitate Casemine's artificial intelligence engine in recommending you to potential clients who might be interested in availing your services for similar matters.

O.A No. 20 of 2011