News Delhi HC Enquires on Government Policy on Administration of Amphotericin-B Drug (04.06.2021)Delhi High Court has directed the Centre to spell out its policy with regard to the priority of patients who should be administered the Amphotericin-B....Manipur HC Stresses on Need for Taking Steps to Tackle Third Wave of Covid-19 Pandemic (04.06.2021)Manipur High Court has stated that it would be necessary for the State to demonstrate the steps already taken, in terms of the demands raised for medi....Kerala High Court Extends Interim Orders, Interim Bails, Orders u/s 138 NI Act (04.06.2021)Kerala High Court has extended the interim orders granted on 19th May, 2021, till 15th June, 2021, including orders relating to Section 138 of the Neg....SC: Provision on Change of Name of Student on Basis of Court Orders Excessively Restrictive (04.06.2021)Supreme Court has held that the provision in the Central Board of Secondary Education byelaw which permits the change of name of the student only on t....SC Directs Continuation of Justice Shiva Kirti Singh as TDSAT Chairperson Till New Appointment (03.06.2021)Supreme Court has directed the continuation of Justice Shiva Kirti Singh, former Supreme Court judge, to continue as Chairman of Telecom Disputes Sett....SC Quashes FIR Against Senior Journalist Vinod Dua for Sedition Charges (03.06.2021)Supreme Court has quashed the First Information Report lodged against senior journalist Vinod Dua for sedition and other offences by a local BJP leade....Kerala HC: Publication of Notice Not Mandatory at Appellate Stage of Representative Suit (03.06.2021)Kerala High Court has held that the publication of notice under Order 1 Rule 8 of the Code of Civil Procedure, 1908 is not mandatory at the appellate ....Calcutta HC: Mere Solitary Incident Not Sufficient Ground to Transfer Proceedings (03.06.2021)Calcutta High Court has stated that a mere solitary incident would not be a sufficient ground for allowing transfer of proceedings in Narada Case wher....Supreme Court Flags Digital Divide in Accessibility to CoWIN Portal (03.06.2021)Supreme Court has flagged the digital divide afflicting the accessibility to the CoWIN portal in the Suo Moto COVID case, In Re Essential Distribution....SC Asks Centre to Provide Details of PM CARES for Children for Benefit of Orphans (02.06.2021)Supreme Court has asked the Centre to provide the details of the scheme 'PM CARES for children' which was announced by Prime Minister on 29th May, 202....SC Issues Notice in Plea Seeking Direction Mandating Inducting Foreign Medical Graduates (02.06.2021)Supreme Court has issued notice in plea filed by 3 associations of Foreign Medical Graduates seeking a direction mandating the induction of Foreign Me....SC: Constitution of HPC Not to Stand in Way of Remission Boards Considering Remission of Prisoners (02.06.2021)Supreme Court has clarified that the constitution of High-Powered Committees in State Governments to de-congest prisons will not stand in the way of r....ITAT, Delhi: Revision of Orders Prejudicial to Revenue Not to be Invoked for Computational Error (02.06.2021)Income Tax Appellate Tribunal (ITAT), Delhi has ruled that the provision related to revision of orders prejudicial to revenue under Section 263 of the....NGT Directs to Take Remedial Action Over Alleged Illegal Sand Mining in Hamirpur District (02.06.2021)National Green Tribunal (NGT) has disposed of a plea with direction to the Chief Secretary, Uttar Pradesh, and District Magistrate, Hamirpur to take r....Orissa HC Seeks Response on Disbursement of Compensation to Sanitation Workers’ Families (01.06.2021)Orissa High Court has sought response of Water Corporation of Odisha (WATCO) on the issue of disbursement of compensation to the families of sanitatio....Delhi High Court Dismisses Plea Assailing CBSE Scheme for Re-Evaluation (01.06.2021)Delhi High Court has dismissed a petition seeking general directions regarding CBSE scheme for re-evaluation of papers, observing that it is unjustifi....Gauhati HC Extends Interim Orders by It and Subordinate Courts Till June 15 (01.06.2021)Gauhati High Court has further extended by two weeks all interim orders passed by the High Court and all other subordinate Courts and Tribunals till 1....Rajasthan HC: Condition to Submit Bank Guarantee Against Annual Fees as Illegal (01.06.2021)Rajasthan High Court has held that the condition imposed by private medical institutions requiring students seeking admission to MBBS Course to submit....ITAT, Hyderabad: Joint Holder in Husband’s Salary Account Not Undisclosed Foreign Account (01.06.2021)Income Tax Appellate Tribunal (ITAT) Hyderabad has dismissed an appeal by the revenue department wherein it ruled that being a joint account holder in....P&H HC: Extramarital Relationship Not Grounds for Denying Custody of Child (01.06.2021)Punjab and Haryana High Court has held that an extramarital relationship of a mother by itself is no ground to deny her the custody of her child in ca....SC Notifies Use of Email for Requests for Mentioning Fresh Matters Before Vacation Benches (31.05.2021)Supreme Court has notified that requests for mentioning of fresh matters before Vacation Benches is to be made only by email. The direction has been i....SC: HC Can Issue Protective Orders While Dismissing Anticipatory Bail in Exceptional Circumstances (31.05.2021)Supreme Court has observed that a High Court, while dismissing anticipatory bail applications, can issue protective orders only when there are excepti....P&H HC Upholds Publishing of Accounts of Private Unaided Educational Institutions on Website (31.05.2021)Punjab and Haryana High Court has upheld an April 2018 notification of the Ministry of Home Affairs, requiring private unaided educational institution.... Next Page 1 10 10