News

SC: Injured Passenger is Entitled to Claim by Railway Admin. Irrespective of Not Being at Fault (19.05.2023)
Supreme Court has held that when in course of working of railway, an untoward incident occurs then whether or not there has been any wrongful act, neg....
SC: Parties Not Allowed to Invoke Special Leave Jurisdiction to Bypass High Court (19.05.2023)
Supreme Court while observing that top court entertains SLPs without High Court being approached only when there is substantial question of general im....
Delhi HC: Comparative Advertising is Protected Under Article 19(1)(a) of Constitution (19.05.2023)
Delhi High Court while observing that comparative advertising is protected under Article 19(1)(a) of Constitution as commercial speech, has held that ....
SC: Unexplained Inordinate Delay Crucial Factor to Quash Complaint (19.05.2023)
Supreme Court while quashing criminal case against President and Vice President of International Society for Krishna Consciousness (ISKCON) has held t....
Cal. HC: Consolidated Claim from Different Purchase Order Containing Arbitration Clause Not Invalid (18.05.2023)
Calcutta High Court has held that arbitration clauses in different purchase orders that are linked to a single main contract can be treated as a conso....
SC: Credit Note Issued in Consideration of Replacement of Defective Part Attracts Sales Tax (17.05.2023)
Supreme Court has held that credit note issued by manufacturer of automobiles to its dealer in consideration of replacement of defective part pursuant....
SC: It is Referral Court’s Duty to Decide Issue of Existence and Validity of Arbitration Agreement (17.05.2023)
Supreme Court has held that it is duty of referral court to conclusively decide issue of existence and validity of an arbitration agreement if the sam....
Pat. HC: Section 45(5A) of Income Tax Act cannot be Treated as Retrospective (17.05.2023)
Patna High Court has held that Section 45(5A) of Income Tax Act 1961 can’t be treated as retrospective, and stated that there is presumption against r....
Del HC: Consider Lower Side on Margin of Error if Ossification Test Opines Victim is b/w 15-17 Yrs (17.05.2023)
Delhi High Court while referring to Jarnail Singh v. State of Haryana (MANU/SC/0626/2013....
All. HC: Raise Claims for Arrears of Rent Through DJs, Don't Take Recourse to Judicial Proceedings (17.05.2023)
Allahabad High Court has directed Judicial Officers seeking claims for arrears of rent in cases where Judicial officer was not provided Government acc....
SC: Late Payment of Rent Despite Revenue’s Direction is a Valid Ground for Eviction (16.05.2023)
Supreme Court while referring to G Ponniah Thevar v. Nellayam Perumal Pillai (MANU/SC/0477/1976....
Del. HC: Invention Shouldn't Be Deemed Computer Program Per Se Only Because it Involves Algorithms (16.05.2023)
Delhi High Court has observed that an invention shouldn’t be deemed a computer program per se merely because it involves algorithms and computer execu....
SC Gives Split Verdict on ‘Can Tax Exemption be Claimed Based on Doctrine of Legitimate Expectation’ (15.05.2023)
Supreme Court division bench comprising of Justices M.R. Shah and Krishna Murari has rendered a split verdict on whether tax exemption can be claimed ....
SC: Opportunity of Hearing Does Not Mean Personal Hearing (15.05.2023)
Supreme Court while issuing clarification on its judgment in the case of SBI v. Rajesh Agarwal (MANU/SC/0308/2023....
SC: NCLT Has to Admit Section 7 Petition if Debt is Due (15.05.2023)
Supreme Court while observing that even non¬-payment of a part of debt when it becomes due and payable will amount to default on part of a Corporate D....
SC: Constitution Doesn’t Take Away Right of Non Tribal Person to Vote in Scheduled Area (15.05.2023)
Supreme Court has held that Representation of People 1950 Act is applicable to Scheduled Area and therefore any person eligible to vote who is ordinar....