News Cal. HC: Maint. Provisions in CrPC are Welfare Provisions, Not to be Proved Beyond Reasonable Doubt (02.02.2024)Calcutta High Court has recently held that the provisions for maintenance under Section 125 of Code of Criminal Procedure (CrPC) are welfare legislati....Del. HC: Property to be Returned if PMLA Probe Extends Beyond 365 Days Not Resulting in Any Procd. (02.02.2024)Delhi High Court has held that where investigation under Prevention of Money-Laundering Act, 2002 (PMLA) extends beyond 365 days and does not result i....All. HC: Interfaith Marriage Not Valid Without Compliance of Sections 8 and 9 of UP PUCR Act 2021 (02.02.2024)Allahabad High Court has held that sanctity could not be attached to an interfaith/inter-religious marriage which has been performed without the compl....Bombay High Court: Penalty of Reduction in Pay Scale Not to Extend Beyond Period of Employment (02.02.2024)Bombay High Court has observed that the effect of reduction in pay scale of a state government servant, as a form of penalty, does not extend beyond t....SC: Accused Should be Summoned Only After Recording Satisfaction About Sufficient Grounds To Proceed (01.02.2024)Supreme Court has observed that a Magistrate while issuing the summoning order should not act in a casual manner, rather they should be satisfied that....Del. HC: Order For Pre-Censorship of Content Against Rohingya Community on Facebook Can’t be Allowed (01.02.2024)Del. HC while refusing to pass an order directing Centre to restrain Facebook from allegedly promoting hateful and harmful content against Rohingya co....Bombay HC Delivers Split Verdict on Plea Challenging IT Rules Amendment (01.02.2024)Bombay High Court has delivered a split verdict on the pleas seeking to strike down Rules 3(i)(II)(A) & (C) of the IT Amendment Rules, 2023. While Jus....Supreme Court: Contempt Proceedings Should be Initiated Against Party Violating Status Quo Order (01.02.2024)Supreme Court has held that where the status quo order was wilfully violated by any party then instead of vacating the stay of execution proceedings, ....Mad. HC: Magistrate Court Competent to Take Cognizance of Offence under MMDR Act (31.01.2024)Madras High Court has observed that the Magistrate Court is competent to initiate confiscation proceedings and issue directions for disposal of seized....Supreme Court Quashes Defamation Case Against Newspaper, States it as ‘Published in Good Faith’ (31.01.2024)SC while quashing a criminal defamation case against the owner of a newspaper over an article, has held that the news article in question was publishe....Kar. HC: Licensee Can’t be Evicted by Municipality On Expiry Of License without Judicial Order (30.01.2024)Kar. HC has held that on expiry of Lease/License executed by Municipal Corporation, Lessee/Licensee cannot be forcibly evicted by such Corporation an....SC: Conviction under SC/ST Act Can’t Sustain if Offence u/s 3(1)(xi) Not Committed on Caste Basis (30.01.2024)Supreme Court has held that the conviction for the offence punishable under Section 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention ....Delhi HC: Anti-Profiteering Provisions Under CGST Act Upheld Since They Promote Consumer Welfare (30.01.2024)Delhi HC while upholding the provisions concerning anti-profiteering measure & establishment of National Anti-Profiteering Authority under the Central....Supreme Court: Non-Appearance of Accused is Not a Ground to Cancel Bail (30.01.2024)SC while explaining the grounds for cancellation of bail has observed that bail may be cancelled, if it is found that the person who has been granted ....All. HC: Commercial Tax Tribunal’s Order Upheld, Court Condones 1365 Days Delay on Sufficient Cause (29.01.2024)Allahabad High Court while upholding the condonation of delay of 1365 days by the Commercial Tax Tribunal in filing of appeal has held that it is the ....Ori HC: No Bar Against Anticipatory Bail in cases under SC/ST Act if No Prima Facie Offence Made Out (29.01.2024)Orissa High Court has held that there is no absolute bar against grant of anticipatory bail to an accused under the Scheduled Caste and Scheduled Trib....Delhi HC: Party Can’t Challenge Arbitral Award After Receiving Payment of Decided Amount (29.01.2024)Delhi High Court has held that a party that has received payment in terms of an arbitral award cannot challenge the award with respect to the disallow....Supreme Court: Public Interest Litigations Raising Personal Grievances Can’t be Entertained (29.01.2024)Supreme Court while dismissing a Public Interest Litigation which sought directions to implement the recommendations of the NITI AYOG on streamlining ....SC: Property Tax for ‘Business Building’ Not Applicable on Advocate’s Office Run From Residence (29.01.2024)SC has held that advocate's office run from residential building is not subject to property tax under Delhi Municipal Corporation Act, 1957 as a "bus.... Next Page 1 10 10