Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike || SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State || SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned || Madras High Court: Guidelines Issued to Eradicate Manual Scavenging || Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award || Del. HC: ED Cannot Invoke Section 50 of PMLA Against Citizens Who Aren’t Suspects || SC: Without Examining Lawfulness of 'Minutes of Order' Filed by Advocates, Orders Cannot be Passed || Meg. HC: POCSO Conviction Upheld, Accused and Victim had Lust and Infatuation || Del. HC: Police Protection Granted to Transgender Person for Filing Nominations for Lok Sabha Polls || Bom. HC: Bail Denied to Man Accused of Sexually Abusing a Child for Nine Years

International Cases

South Africa
Condonation applications are not a matter of formality, applicant must provide a proper explanation of the causes of the delay and explain each of the periods of delay (National Department of Public Works vs. Fani and 77 Others)(08.04.2024)
The Appellant was granted leave to appeal an order of the High Court. In terms of that order, the high court declared unlawful the Appellant’s demolit....
Civil

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