News

Del HC: No Ex-Parte Injunction in TM Infringement Suit if Defendant Has Been in Market for Some Time (01.09.2023)
Delhi High Court has held that in trade mark (TM) infringement suits, where the mark has been used by defendant for any length of time, that sole fact....
Mad. HC: State Employees Governed by TN Government Fundamental Rules and not Maternity Benefits Act (01.09.2023)
Madras High Court while observing that State Employees are governed by the Tamil Nadu Government Fundamental Rules and not the Maternity Benefits Act ....
SC: HC Can Exercise Power U/S 482 CrPC Even When Chargesheet filed During Pendency of Plea (01.09.2023)
Supreme Court has observed that it is a well settled law that the High Court would continue to have the power to entertain and act upon a petition fil....
Cal. HC: Interest Paid on Cash Loan Falls Within the Ambit of Unexplained Expenditure (01.09.2023)
Calcutta High Court has held that payment of interest on a cash loan falls within the ambit of unexplained expenditure within the meaning of Section 6....
SC: EPFO Employees Must Ensure Compliance with the Timelines Provided Under IBC (01.09.2023)
Supreme Court has held that Commissioner and employees of EPFO must take steps to ensure that there is compliance with timelines provided under Insolv....
SC: Insurance Co. Not Liable if Claimant Was Travelling In Un-Insured Trailer (31.08.2023)
Supreme Court has held that liability cannot be fastened on the Insurance Company when the claimant was travelling in the trailer which was not insure....
Del. HC: Gender-Specific Laws are Not Meant to be "Anti-Opposite Gender" (29.08.2023)
Delhi High Court has observed that it is crucial to recognize that gender specific laws aren’t meant to be "anti-opposite gender" but rather serve the....
Cal. HC: Disciplinary Authority Shouldn’t Make Any Comment not Based on Any Evidence (29.08.2023)
Calcutta High Court while reinstating a CISF Constable and observing that baseless comments by disciplinary authority leave ‘permanent scar’ on employ....
SC: To Claim Right U/S 14 Hindu Succession Act, Woman Must Have Possession of Property (29.08.2023)
Supreme Court has held that the essential ingredient of Section 14(1) of Hindu Succession Act, 1956 is possession over the property and therefore in o....
Tel. HC: Adjudication of Title in Summary Proceedings U/A 226 Not Permissible (29.08.2023)
Telangana High Court Division bench has observed that adjudication of the question of title in summary proceedings under Article 226 of the Constituti....
Del. HC to State: Provide Assistance to Procure Gadgets for Conducting Trial of PwD Accused (28.08.2023)
Delhi High Court has directed Delhi Government to provide infrastructure and financial assistance for procuring essential electronic gadgets for condu....
SC: In Disciplinary Proceeding, Question of Burden of Proof Would Depend Upon Nature of Charge (28.08.2023)
Supreme Court has held that in a disciplinary proceeding, the question of burden of proof would depend upon the nature of the charge and the nature of....
SC: Not Illegal to File Chargesheet in a Language Which the Accused Doesn’t Understand (28.08.2023)
Supreme Court has observed that there is no provision in CrPC which requires chargesheet to be filed in language of the Court determined as per Sectio....
SC: Employer Can’t Cite Suppression of Material Facts to Deny Appointment When Query Asked was Vague (28.08.2023)
Supreme Court has held that when the information sought by employer was vague and the candidate didn’t specifically disclose information which was req....