SC: Entry Bill of Subsequent Imported Goods to be Discarded if Undervalued to Previous Similar Goods

Cal HC: Not Operating in Totalitarian State, Govt. Can’t Exercise Blanket Power Over Every Instit. || Mad. HC: Can’t Deny Permission of Temple’s Festival on Grounds of Model Code of Conduct || All. HC: Mentioning Certain Sections in Title of Claim Made to Labour Court Won’t Determine Jurisdi. || Orissa High Court: Can’t Apply Principle of ‘No Work, No Pay’ Universally || SC: Delay in Reporting Seizure Report to Magistrate Won’t Vitiate Act of Seizure by Police || Kar. HC: For Disqua. Under Gram Swaraj & Panchayat Act, Subsisting Contract With Panchayat Necessary || Allahabad High Court: Mother-in-law Acquitted in Dowry Case After Five Years in Jail || All. HC: Amendment to S. 169(3) of UPZALR Act Struck Down to the Extent of Mandatory Regis. of Wills || Del HC: Suo Moto Case Registered from PIL Against Order Dischar. Accused Storing Child Porn Material || SC: Onus on Service Provider to Prove That Service Was Availed for Commercial Purpose

SC: Entry Bill of Subsequent Imported Goods to be Discarded if Undervalued to Previous Similar Goods - (18 Mar 2024)