News Bombay HC: Offence of Abetment by Instigation Would Depend on Intention of Accused (17.09.2021)Bombay High Court has held that the offence of abetment by instigation would depend on the intention of the accused and not the victim's actions.....Kerala High Court Denies Pre Arrest Bail To Fake Lawyer Sessy Xavier (17.09.2021)Kerala High Court has refused to grant pre-arrest bail to Sessy Xavier, who had recently made the front page for posing as an advocate for two years w....Delhi HC: Procedure for Adjudication of Complaint Provided in Act to be Adhered to (17.09.2021)Delhi High Court has observed that the procedure for adjudication of a complaint as mentioned under the provisions of the Consumer Protection Act, 198....Allahabad HC: Two Adults Have the Right of Choice of Matrimonial Partner (17.09.2021)Allahabad High Court has observed that it cannot be disputed that two adults have the right of choice of their matrimonial partner irrespective of the....Delhi High Court Restores Physical Delivery of Notices, Summons from September 20 (17.09.2021)Delhi High Court has restored the conventional method of physical delivery of notices, summons and daks, which were temporarily suspended in view of t....MP HC Grants Bail to Man Booked Under POCSO Act for Raping 15-Year Old Girl (17.09.2021)Madhya Pradesh High Court has granted bail to a man booked under the Protection of Children from Sexual Offences Act, 2012 for allegedly raping a 15-y....SC Directs Gujarat Govt to Prepare Draft Mechanism to Consider Requests for Bonafide Transfers (17.09.2021)Supreme Court has directed the State of Gujarat to prepare a draft mechanism to consider requests for bona fide transfers of property allotted to MLAs....Madras High Court Stays Enforcement of IT Rules 'Code of Ethics' Against Digital Media (17.09.2021)Madras High Court has stayed the application of sub-rules (1) and (3) of Rule 9 of the recently notified Information Technology (Guidelines for interm....SC: Moratorium Does Not Apply to Proceedings in Respect of Directors/Management of Corporate Debtor (17.09.2021)Supreme Court has observed that the moratorium ordered under Section 14 of the Insolvency and Bankruptcy Code, 2016 does not apply in respect of the d....Karnataka HC Quashes Govt Order Declaring Pockets of Land as Forest Land (17.09.2021)Karnataka High Court has quashed the government’s order of declaring certain pockets of land, including those used for grazing of cattle by Sri Ramach....Bar Council of India Decides to Conduct AIBE XVI on October 31 (16.09.2021)Bar Council of India has decided to conduct the next All India Bar Examination (AIBE XVI) on October 31 and the date for registration for AIBE-16 is e....P&H HC Grants Interim Bail to Gurdas Maan Booked for Hurting Religious Sentiments (16.09.2021)Punjab and Haryana High Court has granted interim anticipatory bail to Singer Gurdas Maan in a case registered against him for his comments which hurt....Allahabad HC Allows for Termination of Pregnancy of 14-Yr Old Rape Victim (16.09.2021)Allahabad High Court has allowed the termination of pregnancy of a 14-year old girl noting that she was a victim of rape who was carrying an unwanted ....AAAR: Number of Tasks Entrusted Through Single Contract Would Not Constitute ‘Composite Supply’ (16.09.2021)Appellate Authority of Advance Ruling (AAAR), Karnataka has ruled that the number of tasks entrusted through a single contract would not constitute ‘c....Calcutta High Court Sets Aside Rustication of Visva-Bharati Students (16.09.2021)Calcutta High Court has set aside the rustication of three Visva-Bharati students who were punished for taking part in a demonstration in January 2020....NHRC Issues Notice to Four States Citing Adverse Impact on Industries, Transportation (15.09.2021)National Human Rights Commission has issued notice to four states, calling upon them to submit their respective Action Taken Reports with regard to th....Gauhati HC: Section 29 and 30 POCSO Act Doesn’t Relieve Prosecution of Burden to Prove Case (15.09.2021)Gauhati High Court has observed that Section 29 & 30 of the Protection of Children from Sexual Offences Act, 2012 doesn't actually relieve the prosecu....ITAT, Delhi: TDS Required to be Deductible on Commission to Overseas Agents (15.09.2021)Income Tax Appellate Tribunal (ITAT), Delhi has held that the Tax Deducted at Source (TDS) is required to be deductible on the amount of commission pa....Telangana HC: Presumption in Favour of Cheque Holder was Unsustainable in Absence of Evidence (14.09.2021)Telangana High Court held that the presumption in favour of Cheque Holder was unsustainable in absence of corroborative evidence regarding debt transa....P&H High Court Condones Mandatory Period of 1Yr for Filing Divorce Petition (14.09.2021)P&H HC has granted divorce decree to a couple who had stayed together only for two days after they had gotten married. The Court has allowed the appli....Bombay HC: Hindu Remarried Widow Has Right to Deceased Husband's Property (13.09.2021)Bombay High Court has held that a re-married widow has a right to her deceased husband's property, if she was not re-married when the husband passed a.... Next Page 1 10 10