News Karnataka HC: GST And Excise Duty leviable on Tobacco And Tobacco-derived Products (07.10.2022)Karnataka High Court has held that the Union government is entitled to levy Central GST (CGST) as well as excise duty on tobacco and tobacco-derived p....Gujarat HC: Not Our Duty to Tell State to Construct Schools, Hospitals (07.10.2022)Gujarat High Court while hearing a PIL highlighting the fact that despite orders of collector passed in 2016, authorities haven't constructed civil ho....Patna HC Holds OBC/EBC Quota in Bihar Municipal Body Polls Illegal (07.10.2022)Patna High Court while holding reservation of seats for Other Backward Classes (OBC) and Extremely Backward Classes in urban local body elections as i....Delhi HC: Mere Engagement Does Not Permit a Person to Sexually Assault His Fiancé (06.10.2022)Delhi High Court while denying bail to a man accused of raping his fiancé multiple times on the pretext of their planned marriage, has held that mere ....Delhi HC: Existing Panel of Delhi Govt. Can’t Continue to Function Under Mental Healthcare Act (06.10.2022)Delhi High Court while rejecting Delhi Government stand that State Authority for Mental Health Services can continue to function as it is under Mental....SC: Dependents Entitled to Compensation for Loss of Income Even if They Inherit Business of Deceased (04.10.2022)Supreme Court has held that motor accident compensation need not be reduced for the sole reason that that the business ventures and properties of the ....Kerala HC: Mistake by Court Staff Not Sufficient Ground to Non-Suit Party (04.10.2022)Kerala High Court has held that non-compliance of the Kerala Criminal Rules of Practice by the court staff would not be sufficient ground to non-suit ....Kar. HC: Bank Can Initiate Criminal Action if A/C Declared Fraud, Even After Invoking SARFAESI Act (04.10.2022)Karnataka High Court has held that Central Bureau of Investigation (CBI) can investigate complaint registered by a bank against company and its direct....Cal. HC: Builders Cannot Seek Extension for Construction After Expiry of Sanction Plan (04.10.2022)Calcutta High Court has held that builders cannot file for extension of sanctioned building plans after expiry of the period permitted for constructio....Cal. HC: Writ Court Can’t Re-appreciate Evidence Already Examined by Industrial Tribunal (03.10.2022)Calcutta High Court has held that High Courts can’t interfere with awards passed by Tribunals by re-appreciating evidence already considered and exami....Cal. HC: Requirements of S.21 Arbitration Act Must be Complied Before Invoking Jurisdiction U/S 11 (03.10.2022)Calcutta High Court while hearing application under Section 11 of Arbitration and Conciliation Act, 1996 (Arbitration Act), held that since requiremen....SC: Terms of Invitation to Tender Not Open to Judicial Scrutiny Unless They Are Arbitrary (03.10.2022)Supreme Court while setting aside Delhi High Court's order which had quashed Airport Authority of India's tender conditions for selecting Ground Handl....SC: Video of Confession Made Before Police Inadmissible in Evidence (03.10.2022)Supreme Court while setting aside concurrent conviction in a murder case, has held that videography containing confession made by an accused to police....SC: Preventive Detention Will Be Vitiated by Unexplained Delay in Passing Order (03.10.2022)Supreme Court has held that unreasonable and unexplained delay in passing the order of detention from the date of the proposal can vitiate the detenti....SC: Every Problem Does Not Have a Solution Through Article 32 (03.10.2022)Supreme Court while refusing to issue notice to States in a plea seeking policy for population control in India, has remarked that it would only issue....SC: 2015 Judgment Directing RBI to Disclose Defaulters List Might Affect Customer’s Privacy (03.10.2022)Supreme Court has expressed prima facie doubts about its 2015 judgment in case of Reserve Bank of India v. Jayantilal Mistry which had held RBI was ob.... Next Page 1 10 10