News Cal. HC: Could Have Averted Pre-Planned Attacks if Police Intelligence had Been Vigilant (06.04.2023)Calcutta High Court has observed that pre-planned attacks during Ram Navami Celebrations in Shivpur area could have been averted if Police intelligenc....Kerala Court: Moral Policing Can Never Be Encouraged in Civil Society (06.04.2023)Kerala Court while sentencing 13 accused to imprisonment for 7 years in Madhu lynching case, observed that even if accused persons believed that Madhu....Del HC: Right to Residence in Matrimonial Home Includes Right to Safe And Healthy Living (05.04.2023)Delhi High Court has held that right to residence in a matrimonial home, under the provisions of the Protection of Women from Domestic Violence Act, 2....SC: Press has a Duty to Speak Truth and Present Citizens With Hard Facts (05.04.2023)Supreme Court while ruling against telecast ban imposed by Centre on news channel MediaOne using plea of National Security, observed that press has a ....Bom HC: Can’t Prosecute Man for Rape Merely Because Relationship Didn’t Culminate into Marriage (05.04.2023)Bombay High Court while discharging man accused of raping his girlfriend has observed that when two persons coming together and investing in a relatio....JKL HC: Jugglery, Manipulation has No Place in Equitable and Prerogative Jurisdiction (05.04.2023)Jammu and Kashmir and Ladakh High Court while upholding single judge order imposing 1 Lakh penalty on petitioner for suppressing facts and misleading ....SC: Previous Suit Must Have Been Decided on Merit for Application of Res Judicata (05.04.2023)Supreme Court while summarizing the principle of Res Judicata has observed that for Res Judicata to apply matter directly & substantially in issue in ....Guj. HC: CCI’s Investigation Order Doesn’t Affect Rights and Liability of Party (04.04.2023)Gujarat High Court while dismissing petition filed by J.K. Paper Ltd. challenging an investigation order by Competition Commission of India (CCI) obse....Kar. HC to Prison Authority: Consider Plea to Release Murder Convict on Parole for Marriage (04.04.2023)Karnataka High Court has directed prison authorities to consider a plea filed by a woman for release of a murder convict on parole from the forenoon o....Ker. HC: Can’t Use Municipality-Owned Parking Space for Dharna Without Official Permission (04.04.2023)Kerala High Court while observing that although every citizen has right to access Shops in building owned by municipality, open space is intended for ....SC: Can't Declare Entire Animal Kingdom as Legal Entity (03.04.2023)Supreme Court while dismissing a PIL seeking declaration of the entire animal kingdom as legal entities with corresponding rights of a living person, .... Next Page 1 10 10