News Calcutta HC: Merely Obtaining Customary Divorce Will Not Attract Exception (26.02.2021)Calcutta High Court has held that merely obtaining a customary divorce will not attract the exception envisaged under Section 29(2) of the Hindu Marri....P&H HC Seeks Information on Cases Pending Against MPs/MLAs of State (26.02.2021)Punjab & Haryana High Court has sought information of all the cases pending against the Members of Parliament/Members of Legislative Assembly in the S....Allahabad HC Denies Anticipatory Bail to Aparna Purohit in Investigation Against ‘Tandav’ Series (26.02.2021)Allahabad High Court has denied pre-arrest bail to Commercial Head of Amazon Prime Video, Aparna Purohit, in the ongoing investigation against the web....SC: Regulation of Fee for MBBS Students Within Domain of Self Financing Medical College (26.02.2021)Supreme Court has observed that the regulation of fee for MBBS students in private self-financing medical colleges is within the domain of the Admissi....SC: Provisions of Order VII Rule 11 CPC Not Exhaustive (26.02.2021)Supreme Court has observed that the provisions of Order VII Rule 11 [Rejection of Plaint] of the Code of Civil Procedure, 1973 are not exhaustive and ....Kerala HC: Funds for Tribal People Under Various Schemes Not to be Diverted (26.02.2021)Kerala High Court has ordered that funds available under various schemes for tribal people should not be diverted in any manner and they should accord....Madras HC: Builders Cannot Escape Provisions of RERA Where Amenities Not Provided (26.02.2021)Madras High Court has held that builders and real estate developers cannot escape from the Real Estate (Regulation and Development) Act, 2016 if they ....NCRDRC: Consumer Protection Act Not Applicable to Educational Institutions (25.02.2021)National Consumer Disputes Redressal Commission (NCDRC) has reiterated that the Consumer Protection Act, 1986, does not apply to Educational Instituti....SC Seeks Views on Creation of Additional Courts for Trial of Cheque Dishonour Cases (25.02.2021)Supreme Court has sought the views of the Central Government on the creation of additional Courts for the trial of cheque dishonour cases under Sectio....Bombay HC: Order Under Prevention of Corruption Act to Demonstrate Application of Mind (25.02.2021)Bombay High Court has ruled that an order granting permission or sanction to prosecute an individual under the Prevention of Corruption Act, 1988 must....SC: Family Members on Parental Side of Hindu Widow Not ‘Strangers’ Under Hindu Succession Act (25.02.2021)Supreme Court has said that family members on the parental side of a Hindu widow cannot be held to be ‘strangers’ and her property can devolve upon th....Calcutta HC Extends All Interim Orders Passed by It & Courts Subordinate to It Till March 31 (24.02.2021)Calcutta High Court has extended the subsistence of all the interim orders passed by it and the courts subordinate to it till 31st March, 2021.....Supreme Court Directs Joint Monitoring Team to Submit Report on Alleged Contempt by Karnataka (24.02.2021)Supreme Court has directed the Joint monitoring team to submit report on issues in contempt plea filed by State of Goa with alleging illegal diversion....NCLT Benches to Resume Physical Hearing from March 1 (24.02.2021)National Company Law Tribunal (NCLT) has decided to resume physical hearing of cases filed before it from 1st March, 2021. However, if any party expre....Rajasthan HC Dismisses Plea Seeking Inclusion of Persons with Locomotive Disabilities under PWD Act (23.02.2021)Rajasthan High Court has dismissed a writ petition seeking a direction to the State Government to include persons with locomotive disabilities and/or ....Delhi HC: Cannot Issue Directions to Bar Council of Delhi to Make Enrolment Process Online (23.02.2021)Delhi High Court has observed that it cannot issue directions to the Bar Council of Delhi to make its enrolment process completely online as it is a p....Kerala HC: Inclusion of Land in CRZ-III Would Not Bar Inclusion of Land as Per CRZ Regulation 2019 (23.02.2021)Kerala High Court has observed that the inclusion of a land in Coastal Regulation Zone-III in the Coastal Zone Management Plan (CZMP) prepared as per ....SC: Manufacturer Not Liable for Fault of Dealer Unless Manufacturer Aware of Deficiency of Dealer (23.02.2021)Supreme Court has observed that a manufacturer will not be liable for the fault of the dealer, unless it is proved that the manufacturer was aware of ....AAAR, Karnataka: Renting of E-Bikes and Bicycles Taxed at Rate of 5% and 12% respectively (23.02.2021)Appellate Authority of Advance Ruling (AAAR), Karnataka has set aside the Advance Ruling of the lower authority ruling that the renting of e-bikes and....ITAT, Mumbai: Leaseholder’s Expenses Not Capital Expenditure (23.02.2021)Income Tax Appellate Tribunal (ITAT) Mumbai, has ruled that lease-holder’s expenses are not liable to be considered as capital expenditure for the pur....AAAR, Karnataka: Appeal Against Advance Ruling May be Made Within 30 days (23.02.2021)Appellate Authority of Advance Ruling (AAAR), Karnataka has ruled that advance ruling may be appealed before the Appellate Authority within a period o....SC Bars NCLT, Mumbai from Passing Final Orders on Future Plea for Calling Shareholders’ Meeting (23.02.2021)Supreme Court has allowed the National Company Law Tribunal (NCLT), Mumbai, to continue proceedings on Kishore Biyani-led Future Retail’s plea seeking....Consumer Forum, Hyderabad: Supermarket Charging Cost for Carry Bags an 'Unfair Trade Practice' (22.02.2021)District Consumer Disputes Redressal Commission, Hyderabad has directed 'More Megastore' to discontinue its unfair trade practice of arbitrarily impos....SC Issues Notice on Plea Challenging Grant of Bail to Bangalore's Former Mayor Sampath Raj (22.02.2021)Supreme Court has issued notice in plea challenge Karnataka High Court's decision to grant bail to former Mayor of Bangalore Sampath Raj and former Co....SC: Subsequent Purchaser Can Challenge Readiness of Plaintiff in Specific Performance Suit (22.02.2021)Supreme Court has observed that subsequent purchaser of the suit property can challenge the readiness and willingness on part of the plaintiff in a sp....Allahabad HC: Detention of Person Despite Furnishing of Personal Bond Violative Of Article 21 (22.02.2021)Allahabad High Court has held that keeping a person in custody, despite his furnishing personal bonds as required by the magistrate, is violative of h.... 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