News

Calcutta High Court: Court Not Merely Obligated to Appoint Arbitrator u/s 11(6) of A&C Act (23.02.2024)
Calcutta High Court has held that Court under Section 11(6) of Arbitration and Conciliation Act is not merely obligated to appoint an arbitrator but c....
Supreme Court: Suit of Injunction Not Maintainable if Plaintiff Fails to Prove Title Over Property (23.02.2024)
Supreme Court has held that suit of injunction by plaintiff may not be maintainable against defendant if the plaintiff fails to prove title of the pro....
SC: Deemed Income of Homemaker Can’t Be Less Than Daily Wages Prescribed Under Minimum Wages Act (23.02.2024)
Supreme Court while granting compensation of Rs. 6 Lakh for the death of a woman, has held that the deceased was a homemaker, her direct and indirect ....
Delhi High Court: Can’t Use Senior Citizens Act For Purposes of Property Dispute (23.02.2024)
Delhi High Court has held that the purpose behind enacting Senior Citizens Act, 2007 was to protect the senior citizens from exploitation and not for ....
SC: Circumstantial Evidence Has to Be Supported With Other Evidence in Order to Make it Strong (22.02.2024)
Supreme Court has observed that for proving a case on the basis of circumstantial evidence it must be established that the chain of circumstances is c....
SC: Courts Should Aim at Restituting Affected Person Alongwith Setting Aside Arbitrary Admin. Action (22.02.2024)
Supreme Court has stated that the primary duty of constitutional courts remains the control of power, including setting aside of administrative action....
SC: No Power on Supreme Court to Exercise Superintendence Over High Courts (22.02.2024)
Supreme Court while refusing to direct High Court to decide a criminal matter expedetiously, has observed that there is no provision in Chapter-IV und....
Del. HC: Can’t Invoke Bar Given u/s 37 of NDPS Where Evidence Against Accused Appears Unbelievable (22.02.2024)
Delhi High Court has held that bar related to bail provided under Section 37 of Narcotic Drugs and Psychotropic Substances Act (NDPS) cannot be invoke....
SC: Delay in Filing Appeal Challenging Acquittal u/s 378 CrPC Can Be Condoned u/s 5 Limitation Act (22.02.2024)
Supreme Court has held that the delay occurring in filing an appeal against acquittal of accused under Section 378 of Code of Criminal Procedure, 1973....
Bom. HC: Candidates Converting to EWS After Striking Down of SEBC Act Ineligible For Age Relaxation (21.02.2024)
Bom. HC held that Maratha Judicial Services candidates initially applying under Socially and Educationally Backward Classes Act, 2018 (SEBC) & convert....
Del. HC: DDA & MCD Must Put Structural Reforms In Place to Deal With Issue of Illegal Construction (21.02.2024)
Delhi High Court while observing that illegal construction is going on in Delhi in an unusual manner, has held that Municipal Corporation of Delhi (MC....
Supreme Court: Apple Not Responsible to Trace Stolen Iphone Through Unique Identity Number (21.02.2024)
Supreme Court while observing Odisha State Consumer Commission’s order as unwarrented, has obliterated the order passed by the Commission.....
Del. HC: Mitsubishi Corporation Can’t Deduct TDS on The Amount Not Chargeable to Tax in India (20.02.2024)
Delhi High Court has held that TDS cannot be deducted by Mitsubishi Corporation under Section 195(1) of the Income Tax Act, 1961 where the amount that....
Supreme Court: Termination of Woman Nursing Officer on Grounds of Her Marriage is Unconstitutional (20.02.2024)
Supreme Court has held that termination of a woman nursing officer from the Military Nursing Service on grounds of marriage undermines human dignity, ....
Delhi High Court: Contractual Clauses and Party’s Conduct Infer Seat of Arbitration (20.02.2024)
Delhi High Court has held that determination of seat of arbitration should be done on the basis of the clauses of agreement and the conduct of parties....
Del HC: Party’s Agreement to Constitute Arb. Tribunal Precludes Them From Opposing Arbitrator’s App. (20.02.2024)
Delhi High Court has held that if once a party has agreed on constituting an arbitral tribunal then it is prohibited from subsequently opposing the ap....
Supreme Court: Definition of Forest Given By Godavarman Judgment Should Be Followed By States/UTs (20.02.2024)
Supreme Court while passing an interim order has directed the State and Union Territiories to act in accordance with the definition of forest given in....
SC: Heightened Caution Must be Exercised By Police When Dispute Involves Unethical Transactions (20.02.2024)
Supreme Court has observed that ‘heightened’ caution must be exercised by the police while registering cases that involve the dispute of unethical tra....
Raj. HC: Restrain on Deemed Universities From Offering Distance Programs Under UGC Regulations (19.02.2024)
Rajasthan High Court has restated the application of notices, circulars and guidelines issued by University Grants Commission (UGC) and Distance Educa....
Raj HC: ‘Right to Be Forgotten’ Absolute Right of Juvenile if Benefits Under Sec. 24 JJ Act Extended (19.02.2024)
Rajasthan High Court has held that if the benefits under Section 24 of the Juvenile Justice (Care & Protection of Children) Act, 2015 (JJ Act) have be....
Karnataka HC: Woman’s Alleged Illicit Relationship With Complainant’s Husband Not Cruelty (19.02.2024)
Karnataka High Court has held that the accused is not a family member or in-laws in order to be implicated under Section 498A of Indian Penal Code the....
SC: Voluntarily Surrendering Accused Can’t be Taken In Custody When Court Hasn’t Summoned Him (19.02.2024)
Supreme Court has observed that accused who has voluntarily surrendered cannot be taken into custody when Court has not issued a summoning order again....
Supreme Court: District-Level Committee’s Scope Expanded (19.02.2024)
Supreme Court has expanded the scope of district-level committees that are to be constituted by the States or Union Territories to reduce the issue re....