News Del. HC: Cancellation of Nizamuddin Food Outlet's 'Andaaz-E-Nizaam' Trademark Ordered (09.08.2024)Delhi High Court, in a trademark infringement case file by an Indian restaurant chain “Nizam's”, has directed the cancellation of a trademark register....Kar. HC: Process of Recruitment for Government Jobs Must be Conducted Periodically (09.08.2024)Karnataka High Court has stated that recruitment for Government jobs should take place periodically because when accumulated vacancies are continued i....Chh. HC: Continuance of Benefit of Advance Increment Can’t be Claimed by Employee after Promotion (09.08.2024)Chhattisgarh High Court has held that continuance of advance increments granted for family planning purposes cannot be claimed by employees once they ....Supreme Court: Bail Granted to Manish Sisodia in Liquor Policy Case (09.08.2024)Supreme Court has granted bail to Delhi Deputy Chief Minister Manish Sisodia in the liquor policy case on account of long incarceration running around....SC: Recording of Confession by Medical Officer When Accused in Police Custody, Hit by S. 26 of IEA (09.08.2024)Supreme Court has set aside the conviction of accused in a murder case on the ground that the confessions by the accused are ex-facie inadmissible in ....SC: Attempting to Overtake Vehicle Can’t be Said to be an Act of Rashness (09.08.2024)Supreme Court while deciding an appeal for claim of compensation for accident, under the Motor Vehicles Act, 1988, has observed that merely because a ....All. HC: Appeal Filed With 1191 Days Delay, Inquiry Directed Against Erring Officers (08.08.2024)Allahabad High Court while hearing an appeal filed after a delay of 1191 days, has directed the Principal Secretary, Medical and Health Services, U.P.....Bom. HC: There is a Rampant Misuse of Section 498A of IPC (08.08.2024)Bom. HC while raising concerns regarding misuse of Section 498-A of IPC, 1860, has stated that they do have sympathy for victim of the crime but fact ....Del. HC: No Mechanism to Assess or Collect Tax on Sponsorships in Entertainment Tax Act (08.08.2024)Delhi High Court has observed that imposition of a tax on sponsorship under the Delhi Entertainments and Betting Tax Act, 1996 must fail in the absenc....Rajasthan HC: State Government Granting Bonus Marks is Purely Policy Decision (07.08.2024)Raj. HC has held that if State Govt. has chosen not to provide any bonus marks for services, like the post of Medical Officer (Dental), then it cannot....SC: Re-designation from Research Assistant to Assistant Professor Can’t be Termed as Regular Appoin. (07.08.2024)Supreme Court has held that re-designation of an employee from the post of Research Assistant to Lecturer and subsequently as Assistant Professor cann....SC Expresses ‘Pain’ Over Statement Made by HC Judge While Criticizing Stay Order Passed by SC (07.08.2024)Supreme Court after taking suo motu cognizance of the order passed by Punjab & Haryana High Court criticizing the stay order passed by SC, has stated ....SC: ‘Cause of Delay’ to be Considered While Examining Application for Condonation of Delay (07.08.2024)SC has held that while examining the plea for condonation of delay, it is the cause for delay which has been propounded, will have to be examined. If ....SC Disappointed With the Nature of Apology Extended by Indian Medical Association (06.08.2024)Supreme Court while expressing disappointment with the nature of apology extended by Indian Medical Association, has directed the IMA President to pub....Mad. HC: Can’t Issue Detention Order if Driver in Possession of Valid E-Way Bill (06.08.2024)Madras High Court has held that detention order cannot be initiated if an invoice, bill of supply, delivery challan, or bill of entry and a valid e-wa....SC Extends Stay on Direction by UP & UK Govt. to Eateries on Kanwar Route to Display Names (06.08.2024)Supreme Court has extended the stay on direction issued by Uttar Pradesh and Uttarakhand governments to eateries along the Kanwariya pilgrim route to ....SC: Term of Justice Gita Mittal Committee Extended by Six Months (06.08.2024)Supreme Court has extended the term of Justice Gita Mittal Committee for 6 months. The Committee has been constituted by Supreme Court to address the ....SC: Suo Motu Case Initiated to Probe into Safety Measures Taken by Buildings and Coaching Institutes (05.08.2024)SC has initiated Suo Motu case to look into safety measures being undertaken by buildings and coaching institutes in the national capital and stated t....SC: LG Has Power to Nominate Member to Delhi Municipal Corporation Without Consent of Delhi Govt. (05.08.2024)Supreme Court has held that nomination of members to the Municipal Corporation of Delhi can be made by the Lieutenant Governor (LG) of Delhi without t....MP HC: Govt. to Convene Meetings for Classification of Min. Wages According to Region & Industry (05.08.2024)Madhya Pradesh High Court has directed the State Government to convene meetings with all stakeholders to consider classification of minimum wages regi....SC: Rights of State as Lessor Can Only be Sold by Public Auction or Other Transparent Method (05.08.2024)SC has held that rights of the State as lessor can only be sold by a public auction or by any other transparent method by which, apart from the lessee.... Next Page 1 10 10