SC: Avoid Hyper-technical Approach in Deciding Juvenility Claim

Karnataka HC: Can’t Provide Free Bus Service to Enable Voters to Reach Polling Booth || Gau. HC Declares Levy of Court Fee at the rate of 7% for Grant of Probate as Unconstitutional || Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court || Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps || Recommendations Made by Gujarat HC for Promotions of Judicial Officers Upheld by Supreme Court || SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage || ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court || Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition || SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint || SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable

SC: Avoid Hyper-technical Approach in Deciding Juvenility Claim - (14 Sep 2022)