News

Ker. HC: Talaq-e-Hasan or Talaq-e-Ahsan are Valid Forms of Divorce (24.11.2023)
Kerala High Court while observing that pronouncement of talaq-e-sunnat either by Ahsan form or Hasan form has not been made penal in the Muslim Women ....
All. HC: UP Prevention of Cow Slaughter Act Doesn't Bar Transportation of Beef (24.11.2023)
Allahabad High Court has held that restriction placed under Section 5A of U.P Cow Slaughter Act is only in respect of transportation of cow, bull or b....
Kar. HC: Article 261 Provides Legitimacy and Conclusiveness to Judicial Records (24.11.2023)
Karnataka High Court has held that the ‘full faith and credit clause’ was introduced under Article 261(1) of the Constitution to provide legitimacy an....
Del. HC: Murder of Employee During Court of Employment Entitle Legal Heirs to Seek Compensation (23.11.2023)
Delhi High Court has held that the murder of an employee during the course of performance of his duties would not disentitle the legal heirs of the de....
SC: EEFC Forex Gains Not Eligible for Section 80 HHC Deduction (23.11.2023)
Supreme Court has held that gain on foreign exchange fluctuation in the EEFC (Exchange Earners Foreign Currency) account of the assessee can’t be incl....
Del. HC: Section 76(3) TM Act Doesn’t Require Both the Rival Marks to be Registered CTMs (23.11.2023)
Delhi High Court while enunciating ingredients to arrive at a satisfaction that a Certification Trade Mark (CTM) had been infringed, has observed that....
SC Suggests Measures in Delhi Pollution Case: No MSP for Farmers Burning Stubble (22.11.2023)
Supreme Court while hearing a batch of petitions raising concerns over the deteriorating air quality in the Delhi NCR, suggested excluding farmers bur....
SC Warns Patanjali Ayurved of Fine for Claiming False Misleading Claims of Cure (22.11.2023)
Supreme Court has directed Patanjali Ayurved to stop immediately all false and misleading advertisements and stated that the Court will also consider ....
Del. HC: Hindu Marriage Act has Gender Neutral Provision for Maintenance (22.11.2023)
Delhi High Court while observing that Section 24 & 25 of HMA are gender neutral, has held that a spouse having a reasonable earning capacity but remai....
SC: Transit Remand Required to Arrest a Person Outside Jurisdiction Where Offence is Registered (21.11.2023)
Supreme Court has held that police is obligated to secure a transit remand of the accused for taking him from the place where he is arrested to the pl....
SC Transfers Advertisement Funds of Delhi Govt. for RRTS Project (21.11.2023)
Supreme Court while expressing disappointment over Delhi Government not fulfilling its assurance to allocate funds for the Regional Rapid Rail Transit....
SC: Conduct Bi-Monthly Drives to Identify Children for Adoption (21.11.2023)
Supreme Court while issuing directions to expedite the adoption process in the country, has directed nodal departments responsible for the implementat....
Kar. HC: Repeal of Section 23 of Hindu Succession Act has Retroactive Effect (20.11.2023)
Karnataka High Court has held that Section 23 of Hindu Succession Act while was repealed by the Amendment Act of 2005, is prospective in operation wit....
Mad. HC to State: Consider a Procedure for Registering Deed of Familial Association for LGBT Couples (20.11.2023)
Madras High Court while directing State Government to consider the proposal for introducing “Deed of Familial Association” to recognize the civil unio....