News

Ker. HC: Non-Compliance of MSME Framework Doesn’t Nullify NPA Declaration Under SARFAESI (15.09.2023)
Kerala High Court has held that failure to abide by the terms of the notification of 2015 prescribing ‘Framework for Revival and Rehabilitation of Mic....
Del. HC: Can’t Deny Any Person with Disability to Carry on Any Trade or Business (15.09.2023)
Delhi High Court has held that it would be wholly retrograde, and in derogation of the constitutional guarantees under Articles 14, 19 & 21, to deny t....
Del. HC: Provisions of Motor Vehicles Act Applicable for Electric Vehicles (15.09.2023)
Delhi High Court has held that all the provisions under the Motor Vehicle (MV) Act and the Central Motor Vehicle Rules pertaining to requirement of re....
Bombay HC: Delay in Filing Appeal under NIA Act can be Condoned (15.09.2023)
Bombay High Court has held that Appellate Courts have the power to condone delay beyond the 90 days period, despite language of the 2nd proviso to Sec....
Del HC: Manufacturers Having Common Business Ownership Can Quote Only Single Bid for Tender (14.09.2023)
Delhi High Court has upheld the restriction on LPG gas cylinder manufacturers who have common business ownership from quoting only a single bid while ....
Cal HC: Relaxation in Age Doesn’t Amount to Obtaining Benefit for Ascertainment of Candidate’s Merit (14.09.2023)
Calcutta High Court has held that relaxation in age and fees by reserved category candidate can’t be construed to be obtaining a benefit in course for....
SC: Can’t Restrain Media from Reporting But Sources can be Restrained (14.09.2023)
Supreme Court while observing that while Court can’t restrain media from reporting, it can restrain the sources because the source is the state, has d....
Ker. HC: Baptism Certificate Doesn’t Have Primacy Over Official Government Documents (13.09.2023)
Kerala High Court has held that a baptism certificate is issued by the Church to record the baptism of a person and no primacy can be accorded to bapt....
Kar. HC: No Compassionate Appointment of Sister Upon Death of Married Brother (13.09.2023)
Karnataka High Court as held that under Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996, sister doesn’t figure in the defi....
Madras HC: Writing Negative Review About a Service Provider Doesn’t Constitute Defamation (13.09.2023)
Madras High Court while observing that right to free speech covers such expression of one's review for services received in an Online platform, has he....
SC: Admission of Claims After Acceptance of RP by CoC will Make CIRP an Endless Process (12.09.2023)
Supreme Court has held that if claims are admitted after resolution plan (RP) has been accepted by the Committee of Creditors (COC) under Insolvency a....
Mad. HC: 'Love and Affection' is a Deeming Consideration for Executing the Gift Deed (12.09.2023)
Madras High Court while observing that Section 23 of Senior Citizen Act can’t be mis-utilised for rejecting complaint on ground that there is no expre....
Cal. HC: Cheating Case Against Directors Can’t Survive w/o Impleading Company (12.09.2023)
Calcutta High Court has held that when the agreement was entered into by and between the companies, criminal proceedings in a cheating case can’t surv....
Bom. HC: No Person has Right to Privately Create an Immersion Pond in a Public Park (12.09.2023)
Bombay High Court has held that no person, let alone a Mandal, has any fundamental or any other right to privately create an immersion pond in a publi....
SC: Can’t Prosecute Directors to DBS Bank for Acts of Lakshmi Vilas Bank Before Amalgamation (12.09.2023)
Supreme Court has held that DBS Bank and its directors cannot be held criminally liable for actions attributed to directors of Lakshmi Vilas Bank befo....
Cal. HC: Nature and Gravity of Offence Not the Only Criteria for Imposition of Death Penalty (11.09.2023)
Calcutta High Court while observing that nature and gravity of offence is not the only criteria on which imposition of death penalty depends, has held....
SC: Duty of Police to Produce Accused Before Trial Court (11.09.2023)
Supreme Court has observed that when accused is in prison, it is the duty of the police authorities to produce him before the Trial Court. The petitio....
Cal. HC: Denying Permission for Other Festivals While Granting One for Durga Puja is Unreasonable (11.09.2023)
Calcutta High Court has held that if Durga Puja is allowed on the ground, which is also a festivity of Hindus, there is no reason why festivities of o....