Judgement Writ Courts while exercising jurisdiction under Article 226 of Constitution can interfere in the decisions of the Disciplinary Committee, only if, the same are contrary to law. (Prasanta Karmarkar vs Paralympic Committee of India through Its Chairman & Ors. (Neutral Citation: 2023:DHC:8337))(High Court of Delhi) (20.11.2023)The present writ petition has been filed under Article 226 of the Constitution of India for challenging the order passed by Paralympic Committee suspe....MANU/DE/7737/2023ConstitutionAn Independent Contractor does not come under the ambit of an Employee (Latha v T V Sahadevan(Neutral Citation: 2023/KER/72504))(High Court of Kerala) (20.11.2023)Present appeal was filed by applicants seeking employee compensation under Section 30 of Employee Compensation Act, 1923 after the claim for compensat....MANU/KE/3277/2023Labour and IndustrialMaintenance provisions under Hindu Marriage Act, 1955 are gender neutral (Chetram Mali vs. Karishma Saini (Neutral Citation: 2023:DHC:8322-DB))(High Court of Delhi) (21.11.2023)Present appeal arises out of an Order passed by the learned Family Court Judge by which appellant was directed to pay the respondent a sum of ₹30,000/....MANU/DE/7763/2023Family As per Article 300A of the Constitution, no one shall be deprived of his property except in accordance with law. (Vaseem Ahmad vs State of U.P. and Another (Neutral Citation: 2023 AHC 219818))(High Court of Allahabad) (20.11.2023)The present revision has been filed challenging the order whereby the motorcycle of the revisionist has been confiscated on the ground that on inspect....MANU/UP/3765/2023ConstitutionAccused must apply for anticipatory bail in the State where the FIR has been lodged. (Priya Indoria vs. State of Karnataka and Ors (Neutral Citation: 2023 INSC 1008))(Supreme Court) (20.11.2023)The facts giving rise to the present appeal is that the complainant was who is a victim of harassment, torture, assault and demand of dowry and was th....MANU/SC/1246/2023CriminalTo testify execution of Will, it is not enough to examine a random witness who asserts that he saw attesting witness affix his signature on Will (Moturu Nalini Kanth vs. Gainedi Kaliprasad (dead, through LRs.) (Neutral Citation: 2023 INSC 1004))(Supreme Court) (20.11.2023)The present appeal is filed to determine the validity of a Will. The appellant claims to have been adopted by late Venkubayamma under registered Will ....MANU/SC/1240/2023Family