News Del. HC: Right Not to Procreate is a Part of Right to Reproductive Choice (05.01.2024)Delhi High Court while observing that the right to reproductive choice includes the right not to procreate has held that it is the prerogative of each....SC: Fact not Stated by Witness u/s 161 CrPC Can’t be Sought to be Proved by Prosecution (05.01.2024)Supreme Court has held that Prosecution cannot seek to prove a fact during trial through a witness which such witness had not stated to police during ....SC: Defence Not Lost if Plea Not Taken Under Section 313 CrPC (05.01.2024)Supreme Court while observing that statement recorded u/s 313 of CrPC cannot form the sole basis of conviction, has held that mere omission to take a ....Kar. HC: Motor Accident Claimant has Right to Claim Payment from Insurer of the Offending Vehicle (05.01.2024)Karnataka High Court has held that if the total amount of payment for motor accident has not been paid by the claimant’s insurer then he will have eve....SC: Can’t Apply Statutory Set Off or Insolvency Set Off to CIRP Proceedings Under IBC (05.01.2024)Supreme Court has held that statutory or insolvency set off will not apply to Corporate Insolvency Resolution Process (CIRP) proceedings under IBC and....SC: Custody Under Section 27 of the Indian Evidence Act Does not Mean Formal Custody (04.01.2024)Supreme Court while observing that the expression “person accused of an offence” and “in the custody of a police officer” in Section 27 of the Evidenc....SC: Salaries of Employed Teachers Cannot be Abruptly Stopped if They are Not at Fault (04.01.2024)Supreme Court while directing the Uttar Pradesh Government to pay salaries of the teachers whose salaries were abruptly stopped, has observed that the....Del. HC: Issuance of Anti-Suit Injunction Possible if Foreign Proceedings Oppressive or Vexatious (04.01.2024)Delhi High Court while observing that cases of injunction are governed by the doctrine of equity, has held that Indian Courts can issue anti-suit inju....Del. HC: Can’t Force Accused to Disclose Password of Devices Seized During Investigation (04.01.2024)Delhi High Court while observing that investigating agency can’t expect accused to "sing in a tune which is music to their ears", has held that accuse....SC: CJs of HCs Acting on Administrative Side Don’t Have Any Rule Making Authority of Executive (04.01.2024)Supreme Court while observing that policymaking needs consideration of many factors, has held that Chief Justices(CJs) of High Courts, acting on the a....Cal. HC: Filing False Case u/s 498A IPC Amounts to Cruelty (03.01.2024)Calcutta High Court while allowing the husband’s petition for grant of divorce, has held that the wife lodging a false criminal case under Section 498....Bom. HC: To Determine if an Employee is a Workman or Not, Nature of Work Must be Analyzed (03.01.2024)Bombay High Court has held that the predominant nature or substantial work performed by the employee has to be analysed and any designation of the emp....SC: Candidature Can't Be Cancelled for Insignificant Trivial Errors (03.01.2024)Supreme Court while observing that a candidate can’t be penalized for an insignificant error that has no bearing on the ultimate result, has held that....Del. HC: Goodwill/Reputation Acquired After ‘Terminus Ad Quem’ is of No Consequence (02.01.2024)Delhi High Court has observed that terminus ad quem, by which date the plaintiff has to prove the acquisition of the requisite goodwill for a plea of ....Tel. HC: If Clean Chit Given in Chargesheet, Magistrate Can’t Take Cognizance Based on SP’s Note (02.01.2024)Telangana High Court has held that note of the Superintendent of Police (SP) on the charge sheet will not suffice for the magistrate to take cognizanc....Tel. HC Allows Officers Involved in 2019 Hyderabad Encounter to be Impleaded as Intervenors (02.01.2024)Telangana High Court has allowed the police personnel involved in the 2019 encounter death of the accused in rape and murder of a young Veterinarian d....Del. HC: Court Can’t Set Aside Majority Opinion of the Arbitral Award (02.01.2024)Delhi High Court has held that a party can’t file a petition u/s 34 of A&C Act for setting aside a majority or a dissenting opinion, as in the event C.... Next Page 1 10 10