News

All. HC: Railway Claim Tribunal has Power to Condone Delay U/S 5 of Limitation Act (18.08.2023)
Allahabad High Court has held that if sufficient cause is made out, Railway Claim Tribunal has power to condone the delay under section 5 of the Limit....
SC: Maternity Benefit is Not Co-Terminus with the Employment Period (18.08.2023)
Supreme Court has held that Maternity Benefit Act, 1961 contemplates that the entitlement of medical benefit accrues by fulfillment of condition under....
Del. HC: False Allegation of Illicit Relationship Amounts to Cruelty (17.08.2023)
Delhi High Court has observed that false allegations of illicit relationship are the ultimate kind of cruelty as it reflects a complete breakdown of t....
JKL HC: Insurance Agents Are Liable for Errors and Omissions (17.08.2023)
Jammu and Kashmir and Ladakh High Court has held that insurance agents represent insurance companies and they are liable for errors and omissions. The....
SC: Court can Record Presence of that Absent Party Alone who has led Substantial Evidence (17.08.2023)
Supreme Court has held that as per Order XVII Rule 2 of CPC, Court would proceed to pass orders with respect to any of the parties being absent which ....
SC: No Prohibition to Effect a Partition Without Written Instrument (17.08.2023)
Supreme Court has held that there is no prohibition to effect a partition otherwise than through an instrument in writing by duly complying with the r....
Del. HC: Generic Exclusive Jurisdiction Clause Can be Overridden by Designated Venue of Arbitration (17.08.2023)
Delhi High Court has held that the generic exclusive jurisdiction clause can be overridden by the designated venue i.e., seat of arbitration as the ge....
Del HC: Scope of Writ Jurisdiction Cannot be Allowed to Trounce the Statutory Obligation (16.08.2023)
Delhi High Court while observing that scope of writ jurisdiction can’t be allowed to trounce the statutory obligation, on the stratagem of efficacious....
JKL HC: Failure of Employer to Assign Work Would be Deemed Retrenchment (16.08.2023)
Jammu and Kashmir and Ladakh High Court has held that in case the employer fails to issue termination order against the employee, the subsequent failu....
Cal HC: Reference to Master Facility Agreement Not Sufficient to Incorporate Arbitration Clause (16.08.2023)
Calcutta High Court while observing that arbitration clause can’t be incorporated by reference without clear intention of parties, has held that a gen....
SC: Self-Regulatory Mechanism for Media Houses is to be Made Effective (16.08.2023)
Supreme Court while observing that penalties against media houses must be of proportion to profits you make from that show, has stated that while Cour....
SC: Court Can’t Frame ‘One Size Fits All’ Direction for Page Limit on Petition (16.08.2023)
Supreme Court while disposing of a PIL has observed that while the concern of the petitioner on the need for page limits on petitions in Court is laud....
SC: Disclosure Statements can’t establish Charges Beyond Reasonable Doubt on its Own (14.08.2023)
Supreme Court has held that although disclosure statements hold significance as a contributing factor in unriddling a case, they are not so strong a p....
SC: Court Can’t Modify Award U/S 34 of Arbitration Act (14.08.2023)
Supreme Court while observing that Court’s under Section 34 of the Arbitration and Conciliation Act, 1996 has no power to modify an arbitration award,....
SC: Person Receiving Information of Crime or Detecting the Occurrence, Can Investigate the Same (14.08.2023)
Supreme Court while upholding a conviction under Kerala Abkari Act has held that merely because person receiving the information of the crime or detec....
SC: If Frivolous Litigations by the Union is Curtailed, 70% of Court’s Role Would be Reduced (14.08.2023)
Supreme Court has observed that if the Union of India decides, 70 percent of litigation can be curtailed if so many frivolous litigations by the union....
SC: Court Can’t Issue Writ to Legislature to Enact a Particular Law (14.08.2023)
Supreme Court while setting aside the direction of Madras High Court that directed the Central government to codify tort law has held that no Constitu....