News Del. HC: Liquidated Damages Mentioned in Agreement Can’t be Awarded in Absence of Proof of Loss (22.09.2023)Delhi High Court has held that sum ascertained as liquidated damages in the contract is not in the nature of penalty, but is a pre-estimate of loss es....All. HC: Court Can’t Mechanically Reject Application for Waiving Off Cooling Period u/s 13B of HMA (22.09.2023)Allahabad High Court has held that Family Court can’t reject the application for waiving off the cooling period for divorce prescribed under Section 1....Ker. HC: No Absolute Bar on Grant of Anticipatory Bail in Cases of Rape Against Minors (21.09.2023)Kerala High Court while observing that that exclusion of provision for pre-arrest bail embodied in Section 438(4) of CrPC in case of rape against mino....SC: No Pension if Employee Resigns to Join Another Govt Post Without Permission (21.09.2023)Supreme Court has held that if a central government employee makes a resignation from government service for another government job without the permis....SC Refuses to Interfere With CWRC Order in Cauvery River Dispute (21.09.2023)Supreme Court has refused to interfere with Cauvery Water Management Authority’s (CWMA) Order in Cauvery River Dispute, directing State of Karnataka t....Ker. HC: Art. 226 Can’t be Invoked to Impose Penalty u/s 20 of RTI Act (20.09.2023)Kerala High Court has held that the authority competent to impose a penalty under Section 20 of the Right to Information Act, 2005 cannot approach the....JH. HC: Criminal Liability Can’t be Levied in Every Case of Breach of Contract (20.09.2023)Jharkhand High Court has held that criminality cannot be fastened upon the accused persons on mere breach of contract in every case, and parties shoul....SC: Continuous Working on Contractual Basis Doesn’t Created Any Legal Right for Regularization (19.09.2023)Supreme Court has held that continuous working in an institute on contractual basis does not create any legal right in their favour to be absorbed or ....Bom. HC: Motor Accident Victim can Claim Compensation from One of the Joint Tortfeasors (19.09.2023)Bombay High Court has held that in cases of composite negligence, the law permits a motor accident victim to sue one of the two joint-tortfeasors, and....P&H HC: State Must Ensure Proper Care to Person in Custody who has Suicidal Tendencies (19.09.2023)Punjab and Haryana High Court has held that it is the duty of the State to ensure that sufficient care has been extended towards person in custody who....Madras HC: Sanathana Dharama is a Set of 'Eternal Duties' (18.09.2023)Madras High Court while observing that Sanathana Dharama is a set of 'eternal duties', has expressed that somewhere an idea appears to have gained gro....SC: Plaintiff Must Prove Sale/Advertisement Expenses to Establish Goodwill in Passing Off Suit (18.09.2023)Supreme Court has held that in a suit for passing off, plaintiff must prove the figures of sales and expenditure incurred on the advertising and promo.... Next Page 1 10 10