News

Del. HC: Obtaining of Voice Samples of Accused Must be in Compliance with Telegraph Act (08.12.2023)
Delhi High Court while referring to Supreme Court’s judgment in Ritesh Sinha v. State of Uttar Pradesh (MANU/SC/1023/2019....
All HC: AO Must Consider Form 10 u/s 17 Supplied After Limitation But Before Assessment is Completed (08.12.2023)
Allahabad High Court has held that in a case, where Form-10 under Rule 7 of Income-Tax Rules is filed late but is filed before the Assessing Officer (....
Del. HC: Cyber Crimes Dissuade Aspirations of Advanced 'Digital Bharat' (08.12.2023)
Delhi High Court has observed that online frauds contribute to eroding the trust of people in online financial transactions and thus, discourage newco....
Del. HC: Suspension of Entity Can’t be Continued Indefinitely (08.12.2023)
Delhi High Court while observing that without a show cause notice, no suspension can continue indefinitely, has held that that when the entity itself ....
SC: Court Can’t Impose Bail Condition that Husband Must Resume Conjugal Life with Wife (08.12.2023)
Supreme Court has held that the High Court while granting an anticipatory bail should not impose a condition that the husband (accused under Section 4....
Del. HC: Person Unaffected by Order Challenged is not Necessary Party (07.12.2023)
Delhi High Court has held that the words “other persons” under Section 401(2) CrPC can’t be understood to include persons not affected by the order ch....
SC: Disciplinary Proceedings can be Quashed if Accused is Acquitted in Criminal Case on Same Charges (07.12.2023)
Supreme Court has held that although acquittal by a criminal court will not confer on the employee a right to claim any benefit, including reinstateme....
SC: 'Group of Companies' Doctrine must be Retained in the Indian Arbitration Jurisprudence (06.12.2023)
Supreme Court has held that the 'group of companies' doctrine must be retained in the Indian arbitration jurisprudence considering its utility in dete....
Del. HC: Increase Income Threshold for EWS Adm. in Schools from Rs. 1 Lakh to Rs. 5 Lakh (06.12.2023)
Delhi High Court has ordered that to increase the existing income threshold of Rs. 1 lakh per annum, for admissions under Economically Weaker Section ....
Ker. HC: Arbitrary Bail Condition for Default Bail Violates Article 21 (05.12.2023)
Kerala High Court has held that arbitrary conditions imposed while granting statutory/default bail amount to infringement of the fundamental right of ....
Del. HC: Summon Can’t be Issued for Non-Compliance Of Maintenance Order u/s 31 DV Act (05.12.2023)
Delhi High Court while observing that purpose of Domestic Violence Act, 2005 is to provide monetary sustenance to the victim, and not the incarceratio....
Del. HC: Wife Earning is Not an absolute Bar To Receiving Maintenance From Husband (05.12.2023)
Delhi High Court while observing that the obligation of the husband to provide maintenance is on a higher pedestal than the wife, has held that the me....
SC: No Obligation to Frame Charges if Offence Not Made Out from Evidence Admitted by Prosecution (05.12.2023)
Supreme Court has held that if the necessary ingredients of an offence are not made out from the admitted evidence of the prosecution, then the Court ....
Bombay HC: Court Cannot Undertake Independent Assessment of Arbitral Award U/S 37 of A&C Act (04.12.2023)
Bombay HC has held that under Section 37 of Arbitration & Conciliation Act, the challenge must be related to the impugned order passed under Section 3....
SC: When Court Concludes that Person is Entitled to Bail, Granting Bail for Limited Period Illegal (04.12.2023)
Supreme Court has observed that when a Court concludes that the accused is entitled to be enlarged on bail pending trial, granting bail only for a lim....
SC: Suit Seeking Damages for Illegal Use of Property Maintainable After Filing Suit for Possession (04.12.2023)
Supreme Court has held that a suit for possession and suit for claiming damages for use and occupation of the property are two different causes of act....