Madras High Court Refuses to Entertain Plea Challenging Handing Over of Sceptre to Widow || Mad. HC: Merely Smelling Alcohol in Breath Not Sufficient Ground to Attribute Contributory Negligence || Del. HC: Central Govt.’s Circular Banning Sale and Breeding of 'Dangerous & Ferocious Dogs' Quashed || Calcutta High Court: Notice Preventing Forest Dwellers from Entering Forest Lands Set Aside || Del. HC: Proceed. Under SARFAESI Act and RDDB Act Can Continue Parallelly as They are Complimentary || Ori. HC: Proper Infrastructure and Manpower Must be Provided by State to Forensic Labs || Bom. HC: Trampoline Park in Lonavla Restrained from Using Trademark or Character of Mr. Bean || Allahabad HC: In Execution Proceedings, Challenge Cannot be Made to Arbitral Award u/s 47 of CPC || Mad. HC: Basic Structure of Consti. & Democracy Demolishes When Electors Gratified During Election || Cal. HC: WB Government Directed to Finalise Minimum Wage of Tea Plantation Workers Within Six Weeks

International Cases

Australia
The Court may grant the injunction if it is necessary to maintain the parties' existing position until the determination of the rights at trial (Falconer vs. Commissioner Of Police)(24.12.2021)
The Applicant, Ben William Falconer, has brought an application for judicial review in which he challenges the validity of an Employer Direction issue....
Civil

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