Pat HC: “Living in adultery” Denotes Continuous Course of Conduct & Not Isolated Acts of Immorality || J&K HC: IA Conducting Investigation in Violation of S. 17A of PC Act Doesn’t Vitiate Entire Process || Allahabad HC: DM Has Power to Entertain Second Plea Under Section 14 of SARFAESI Act Without Bar || Bombay HC: Can Treat Predicate Offences Lodged Under BNS as Scheduled Offences under PMLA || Finance Ministry Informs Delhi HC About Inducing Rs. 50 Coin || Delhi HC: Popular Restaurant Chain ‘Swagath’ Files Case Alleging Trademark Infringement || Kerala HC: Cannot Claim Reservation Benefit Retrospectively if Community Later Added in OBC List || Kerala HC Raises Question on Toll Collection Amid Poor Road Condition || HP HC: Once Judicial Officers Participate in Departmental Exam, they Cannot Challenge the Rules || SC Initiates Suo Motu Action Over Agencies Summoning Lawyers for Advising Accused

International Cases

South Africa
Minister is central to the administration and implementation of the Extradition Act and the decision-making power in respect of all extradition requests vests in him (Schultz vs. Minister of Justice and Correctional Services and Others)(23.05.2024)
The crisp issue in the appeal was whether the power to request the extradition of a person from the United States of America (the US) to stand trial i....
Civil

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