Supreme Court: Driving Licence Renewal After a Gap Will Not Take Effect From Expiry Date  ||  Supreme Court: High Courts Cannot Quash Cheque Bounce Cases by Pre-Trial Inquiry Into Liability  ||  Supreme Court: Passport Renewal Cannot be Denied if Trial Court Has Permitted it Despite Pending Case  ||  SC: Delay in Depositing Sale Balance Does not Make Specific Performance Decree Inexecutable  ||  Supreme Court: Non-Compete Fees Qualify as Deductible Revenue Expenditure under Income Tax Act  ||  Supreme Court: Section 311 CrPC Should be Invoked Sparingly, Only When Evidence is Vital  ||  J&K&L High Court: Successive Bail Applications Can Be Filed Even Without Change in Circumstances  ||  Kerala HC: Fresh Arbitration Notice is Required For Second Arbitration After Prior Award Set Aside  ||  NCLT Hyderabad: Mortgaging Property Without Lending Money Does Not Constitute Financial Debt  ||  Supreme Court: Vacancies From Resignations under CUSAT Act Must Follow Communal Rotation    

Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates - (25 Apr 2024)

MEDIA AND COMMUNICATION

Supreme Court has announced the integration of Whatsapp messaging services with its IT services and through this initiative, Advocates on Record and parties will receive messages regarding cause lists, electronic filing, orders and judgements.

Tags :   SUPREME COURT  WHATSAPP MESSAGING SERVICES  CAUSLISTS  ELECTRONIC FILING

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved