News

SC: Service as Ad-hoc Judge Not Considered for Elevation as High Court Judges (24.02.2023)
Supreme Court has held that when the appellants were not appointed to any regular posts in the Andhra Pradesh Judicial Service, appellants cannot clai....
Ker. HC Pulls State for Non-Inclusion of Prevention-Oriented Programme on Sexual Abuse in Curriculum (24.02.2023)
Kerala High Court has pulled State for not taking measures to include prevention-oriented programmes on sexual abuse as part of school curriculum. The....
Cal. HC Constitutes Humane Committee for Animal Protection (24.02.2023)
Calcutta High Court has proposed to form a Humane committee for five districts which shall takes steps for protection and preservation of the animals ....
Del. HC: Important to Prevent Outside Police Undertaking Operations Without Informing Local Police (24.02.2023)
Delhi High Court has observed that it is necessary to obviate the repetition of episodes of police from outside states coming into Delhi and conductin....
UC HC: Evict And Collect Penal Rent from Employees Unauthorisedly Occupying Govt Accommodations (24.02.2023)
Uttarakhand (UC) High Court while ordering eviction of retired/transferred government servants who are in unauthorized occupation of government accomm....
Delhi HC: Law Interns to Wear White Shirt, Black Pants And Black Tie in Court (23.02.2023)
Delhi High Court has said that law interns are permitted to enter the Court complexes by wearing a white shirt, black tie and black pants as prescribe....
SC: Different Pay for Similar Post Allowed if There is Reasonable Classification (23.02.2023)
Supreme Court has held that if classification of posts and determination of pay scale have reasonable nexus with the objective or purpose sought to be....
Supreme Court Launches Neutral Citations for All Supreme Court Judgments (23.02.2023)
CJI D.Y. Chandrachud has announced that all 30,000 judgements are going to have neutral citation. First tranch will be till January 1, 2023, then the ....
Delhi HC: Arbitrator Can’t Set Aside Sale Notice Issued by Secured Creditor Under SARFAESI Act (23.02.2023)
Delhi High Court has held that matter of a sale notice issued by secured creditor under Section 13(4) of SARFAESI Act is not arbitrable at all, and th....
JKL HC: Can’t Dismiss Suit if Issue of Jurisdiction is Mixed Question of Fact and Law (23.02.2023)
Jammu and Kashmir and Ladakh High Court has held that obligation to dismiss a suit at threshold or return a plaint for want of jurisdiction arises onl....
Del. HC: Bank Customers Have No Way of Contacting Officials Who Send Emails (22.02.2023)
Delhi High Court while expressing concern over computer generated e-mails sent to customers without mention of contact details of officials under whos....
Kerala HC: Active Politicians Can't be Temple Trustees (22.02.2023)
Kerala High Court has held that a person actively involved in politics, whether or not holding an official post, is not eligible to be appointed as a ....
SC: Compensation for Land Acquisition Can’t be Different Based on Nature of Ownership (22.02.2023)
Supreme Court while striking down classification made by Greater NOIDA Authority between Pushtaini and Gair-Pushtaini Landholders for granting compens....
SC: Right Not to Have Legitimacy of Children Questioned Frivolously is Part of Right to Privacy (21.02.2023)
Supreme Court while observing that DNA tests of children may be directed only if there is prima-facie material to dislodge presumption under Section 1....
SC: General Power of Attorney Holder Can Sub-Delegate His Powers in Presence of Specific Clause (21.02.2023)
Supreme Court has held that though the general power of attorney holder cannot delegate his powers to another person but the same can be delegated whe....
SC: Employee Can't Seek Alteration of Date of Birth Towards End of Career (21.02.2023)
Supreme Court has held that employee cannot request for alternation of date of birth after a long delay and especially towards the end of the career o....
Del HC: Decision to Limit No. of Visits by Family/Legal Advisors With Prisoners Not Arbitrary (21.02.2023)
Delhi High Court has held that Delhi Government's decision to restrict the total number of visits by family members, relatives, friends and legal advi....
Kar. HC: Petition to Quash S. 138 of NI Act Conviction is Not Maintainable Under Section 482 CrPC (20.02.2023)
Karnataka High Court has said that a petition filed under Section 482 of Criminal Procedure Code (CrPC) seeking to quash conviction handed down to an ....
Bom. HC: Can’t Interpret GST Act to Deny Right to Carry Trade And Commerce by Citizens (20.02.2023)
Bombay High Court while observing that constitutional guarantee is unconditional and unequivocal and must be enforced regardless of shortcomings in th....
Mad HC: Test Sample Becomes Unreliable if Time Limit Prescribed Under Statute is Not Adhered to (20.02.2023)
Madras High Court has observed that object of prescribing time limit to send sample for analysis and get test results in a prescribed time is to see t....
SC: Can’t Start With Presumption of Regulatory Failure (20.02.2023)
Supreme Court while observing that the Court can’t start with a presumption of regulatory failure has stated that it shall pass orders to constitute a....