News Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable (25.04.2024)Delhi High Court while initiating a suo motu case, has observed that the eligibility criteria of threshold income under the Central Government's Rasht....Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL (25.04.2024)Bombay High Court has held that permitting a contractor to file a public interest litigation (PIL) petition challenging the conditions of a tender, is....Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse (25.04.2024)Delhi High Court has held that the High Court is empowered to interfere with the decision of the Industrial Tribunal only to the extent of decisions f....Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences (25.04.2024)Raj HC has held that a conjoint reading of Section 193 and 209 of Code of Criminal Procedure, 1973 would make it clear that situation wherein part cog....Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates (25.04.2024)Supreme Court has announced the integration of Whatsapp messaging services with its IT services and through this initiative, Advocates on Record and p....Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income (25.04.2024)Delhi High Court has observed that a Hindu woman without income only has complete rights to enjoy the property received by her deceased husband. She c....SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions (25.04.2024)Supreme Court While enhancing the compensation amount for a patient from Rs. 2 Lakh to Rs. 5 Lakh, has observed that the egg shell skull rule that hol....SC: Government Officers to First Appear Virtually, if Court Thinks Their Presence to be Necessary (25.04.2024)SC while expressing disapproval at practice of High Courts routinely ordering personal appearance of Government Officials, has observed that if High C....Kar. HC: Serious Stigma May be Caused on Person’s Character by Pre-Trial Detention (24.04.2024)Karnataka High Court while granting bail to a person charged with offences under the Protection of Children From Sexual Offences Act, 2012 has observe....Del. HC: Record Rooms of District Courts in Grim Situation, Record to be Weeded Out Efficiently (24.04.2024)Delhi High Court has observed that the situation in record rooms of the District Courts is grim and the process of weeding out of the record needs to ....Supreme Court Expresses Disappointment Over Inadequate Implementation of RPwD Act, 2016 (23.04.2024)SC while expressing its disappointment at dismal state of enforcement of Rights of Persons with Disabilities Act, 2016, has directed Department of Dis....All. HC: Interest Can’t be Awarded by Labour Court In Proc. for Money Recovery from Empl. u/s 33C(2) (23.04.2024)Allahabad High Court has held that in a proceeding under Section 33C(2) of Industrial Disputes Act, 1947, law does not empower a Labour Court to grant....SC: Not Including Content Shown in Trailer, in Main Movie Doesn’t Amount to ‘Deficiency of Service’ (23.04.2024)SC has held that if movie creators do not include the contents of a movie trailer in the main movie, that does not amount to deficiency of service on ....Petition Seeking Three Year LL.B Course After 12th Standard, Refused by Supreme Court (22.04.2024)Supreme Court has refused to entertain a petition seeking three year LL.B course right after class 12 and has stated that the five year course has bee....SC: Sessions Judge has Power to Issue Process Against Accused in Offences Under IBC, 2016 (22.04.2024)SC while upholding issuance of process by sessions judge in an offence committed under Insolvency and Bankruptcy Code, 2016 (IBC), has observed that S....SC: App. Seeking Permission for Public Gatherings During Lok Sabha Elections to be Decided in 3 Days (22.04.2024)Supreme Court has directed competent authorities to decide any application filed for holding any assembly, meeting, demonstration, etc during Lok Sabh....SC: Investigating Officer Must Narrate Statement of Accused to Prove Disclosure Statement (22.04.2024)SC has held that for proving disclosure statement the Investigating Officer would be required to narrate what accused stated to him. He essentially te....SC: Writ Petitions Should be Dismissed by HCs if Petitioner Guilty of Delay or Laches (22.04.2024)SC has held that High Court in its power under Article 226 of the Constitution of India may refuse to invoke its extraordinary powers if laxity on par.... Next Page 1 10 10