News

Sikkim HC: Offences U/S 138 NI Act Can be Compounded at Any Stage (05.05.2023)
Sikkim High Court has held that irrespective of provisions of Section 320(9) of the Criminal Procedure Code, offences under Section 138 of the Negotia....
SC: Trial Judge Has Duty to Ask Crucial Questions (05.05.2023)
Supreme Court while observing that trial judge has tremendous powers to ask any question he pleases, in any form, at any time, of any witness, or of t....
SC: Assessee to Pay Service Tax on Service Element; Sales Tax on Goods Transferred in Works Contract (05.05.2023)
Supreme Court has held that assessee has to pay service tax on the service element of the works contract and can claim CENVAT Credit only on the said ....
NCDRC: Presence of Arbitration Clause in Agreement Doesn’t Bar Jurisdiction of Consumer Forum (05.05.2023)
National Consumer Dispute Redressal Commission (NCDRC) has held that consumer court retains the power to handle complaints, even if there is an arbitr....
SC: Need to Fine Tune Modalities for Timely Premature Release of Prisoners in UP (05.05.2023)
Supreme Court in a matter concerning remission of convicts in Uttar Pradesh has directed meeting between NALSA, Counsels, DGP and Principal Secretary ....
All. HC: Existence of Physical Relation Presumable if Minor Victim and Accused Solemnized Marriage (04.05.2023)
Allahabad High Court has held that unless a minor victim denies explicitly the existence of physical relation, it would be presumed that victim and ac....
Del HC: Prosecution Can’t Only Recite from Complaint to Oppose Bail in Cases With Add. Conditions (03.05.2023)
Delhi High Court has observed that prosecution can’t only recite from complaint while opposing bail plea, he would have to establish foundational fact....
Del. HC Denies Default Bail to NSCN(IM) Leader Alemla Jamir in Terror Funding Case (03.05.2023)
Delhi High Court while observing that case has progressed to the stage where part evidence has already been recorded, implying that the charge-sheet f....
SC: No Priority For Workers' Dues After Liquidation of Company Under IBC (03.05.2023)
Supreme Court while holding that workers' dues will not get preferential payment in the event a company undergoes liquidation as per the provisions of....
SC: Home Secretary Can’t Order Further Investigations of Case by Another Agency (02.05.2023)
Supreme Court has held that order passed by the Secretary (Home) transferring the investigation/ordering further investigation by another agency and t....
SC: Plaint Must be Rejected if it is Vexatious, Illusory Cause of Action And Barred by Limitation (01.05.2023)
Supreme Court has held that plaint should be rejected under Order VII Rule XI(a) and (d) of CPC if it is vexatious, illusory cause of action and barre....
SC: Court Can Dissolve Marriage Using Article 142 in Case of Irretrievable Breakdown of Marriage (01.05.2023)
Supreme Court Constitution Bench has held that it is possible for Supreme court to dissolve marriage on the ground of irretrievable breakdown of marri....
SC: Chargesheet Can’t be Said to be Incomplete Merely Because it was Filed Without Sanction (01.05.2023)
Supreme Court while observing that merely because chargesheet was filed without it can’t be considered an incomplete chargesheet, has held that accuse....
SC: Section 16B of HP General Sales Tax Act Not Ultra Vires to Any Provision of Law (01.05.2023)
Supreme Court while setting aside High Court judgment which held that Section 16B of Himachal Pradesh General Sales Tax (HPGST) is ultra vires to Sect....
SC: Action Under Section 31 of SRA to Cancel Instrument is Not ‘In Rem’ (01.05.2023)
Supreme Court has held that actions taken under Section 31 of Specific Relief Act (SRA), 1963 for cancellation of an instrument are not an action in r....
SC: Service Rendered as Work Charged Employee Cannot be Counted for the Purpose of Pension (01.05.2023)
Supreme Court while observing that work charged employees are not appointed on a substantive post, has held that services rendered as work charged can....