News

SC: Service Rules Prevails Over Conflicting Government Resolutions in Service Jurisprudence (17.03.2023)
Supreme Court has observed that in Service jurisprudence, Services Rules which have a statutory effect will prevail and government resolutions can’t b....
SC: Insolvency Resolution of Company Doesn’t Extinguish Director's Liability U/S 138 NI Act (17.03.2023)
Supreme Court has held that the company's director cannot seek discharge from Negotiable Instruments Act proceedings on the ground that creditor’s deb....
Del. HC: Participation in Civil Suit Filed by Partner, Not Waiver of Right to Invoke Arbitration (17.03.2023)
Delhi High Court has observed that participation of a party in a civil suit instituted by a partner, would not debar the party from initiating indepen....
Ker. HC: IOs/PPs Can’t Casually Seek Extension of Time for Completing Probe in NDPS Cases (17.03.2023)
Kerala High Court while observing that investigating officers (IO) and public prosecutors (PP) can’t casually seek extension of time for completing pr....
SC: Doctor Can't Be Punished Under Drugs & Cosmetics Act for Storing Small Quantities of Medicines (17.03.2023)
Supreme Court has held that a doctor's act of storing small quantities of medicines will not amount to an offence of unauthorized stocking of medicine....
TL HC: Revisional Court Cannot Set Aside Findings of Facts Recorded By Lower Court (17.03.2023)
Telangana High Court has observed that the Revisional Court has no jurisdiction to set aside the findings of facts recorded by a Subordinate Court and....
JKL HC: No Absolute Bar to Invoke Writ Jurisdiction in Contractual Matters With State (16.03.2023)
Jammu and Kashmir and Ladakh High Court has observed that there has been paradigm shift in approach of the Courts in exercise of its Writ Jurisdiction....
Delhi HC: Not Bank’s Responsibility to Get Real Estate Project Completed (16.03.2023)
Delhi High Court while observing that banks can’t be loaded with responsibility of getting real estate projects completed, has held that it is for the....
Del HC: Can’t Infer Commercialization of Education Merely Because School Maintain Surplus (16.03.2023)
Delhi High Court while observing that private schools are dependent on the fees collected by them from the students, has held that merely because scho....
SC: Can’t Presume Will to be Genuine Merely Because It’s More Than 30 Years Old (16.03.2023)
Supreme Court while observing that wills can’t be proved only on basis of their age, has held that presumption under Section 90 as to the regularity o....
SC: Once Area Urbanized Under Del. Municipal Corporation Act, Del. Land Reforms Act Not Applicable (16.03.2023)
Supreme Court has held that once rural area is urbanized by issuance of notification under Section 507(a) of Delhi Municipal Corporation Act, 1957, th....
Del. HC: Arbitrator Can Declare Terms of Contract Null Even if Not Sought by Party in Pleadings (15.03.2023)
Delhi High Court while observing that it is within the domain of the Arbitrator to interpret the terms of the contract has held that arbitrator can de....
Del. HC: No Absolute Bar on Disclosure of Information to Non-Citizens Under RTI Act (15.03.2023)
Delhi High Court while observing that it would be inherently contradictory to Right to Information (RTI) Act to hold that only citizens are entitled t....
SC: Facts Relevant for Grant of Relief Gives Rise of Cause of Action (15.03.2023)
Supreme Court while explaining concept of cause of action under Article 226 of Constitution, has observed that only those facts, which are relevant to....
HP HC: Sale Deed is Relevant Factor in Determining Compensation (14.03.2023)
Himachal Pradesh High Court has held that while determining value of the land, both acquisition of land award and the sale are relevant to determine t....
Mad. HC: Appointing DCP as Executive Magistrate is violative of Constitution (14.03.2023)
Madras High Court has declared two Government Orders which gave Deputy Commissioners powers of Executive Magistrate while dealing with bonds for keepi....
SC: Only 10% Seats in Higher Judiciary Can be Filled via Limited Competitive Examination (14.03.2023)
Supreme Court has directed Madhya Pradesh High Court to comply with directions of Supreme Court in All India Judges’ Association v. UOI (MANU/SC/1120/2010....
SC Bench: Only CJI Can Assign Cases (14.03.2023)
Supreme Court bench comprising Justices BR Gavai & Vikram Nath while expressing disapproval of another bench assigning case to it has stated that if p....
JKL HC: Can’t Attach Vicarious Liability of Officials Unless Statute Specifically Provides So (13.03.2023)
Jammu and Kashmir and Ladakh High Court has observed that when the company is an offender, it is trite position of criminal jurisprudence that no vica....
Gauhati HC to State: Take Action Against Schools Not Reserving 25% Seats for Disadvantaged Groups (13.03.2023)
Gauhati High Court while directing State to implement its policy under Right to Education Act regarding admission benefits to children from weaker sec....
Meghalaya HC to State: Prepare Blueprint to 'Stop Plundering of Natural Resources' (13.03.2023)
Meghalaya High Court has directed State to prepare a blueprint to maintain condition of roads in State besides working out a stricter set of norms bot....
Delhi HC: Can’t Deny Applications for ITC Refund on Mere Suspicion (13.03.2023)
Delhi High Court while directing Department to initiate a refund of Input Tax Credit (ITC) has held that applications for refund of ITC cannot be reje....
Chhattisgarh HC: 100% Reservation for Women is Unconstitutional (13.03.2023)
Chhattisgarh High Court has declared Note-2 under Schedule-III of Chhattisgarh Medical Education Service Recruitment Rules, 2013 & consequent advertis....