News Kerala High Court: Discretion of Appellate Court to Waive/Deposit of Minimum 20% Fine (29.03.2024)Kerala High Court has held that under Section 148 of the Negotiable Instruments Act, it is at the discretion of the Appellate Court to either order a ....Del. HC: Article 21A of COI Not Applicable on Being Educated in a Particular School of Choice (29.03.2024)Delhi High Court has observed that Article 21A of the Constitution of India guaranteeing the right to free and compulsory education does not entitle a....Kar. HC: Parties Can’t be Forced to Arbitration Proceed. if Not Signatory to Joint Venture Agreement (29.03.2024)Karnataka High Court has held that if the parties are not signatories to the Joint Venture Agreement then the Court cannot direct them to be parties t....All. HC: No Authority to Additional Chief Medical Officer to File Complaint Under PCPNDT Act (28.03.2024)Allahabad High Court has held that the Additional Chief Medical Officer is not an appropriate authority and has no authority to file a complaint for a....Calcutta High Court: Person Seeking to Contest Elections is Deemed Public Interest (28.03.2024)Calcutta High Court while allowing the resignation of a doctor to contest elections has held that there is a deemed public interest in a person seekin....Bom. HC: Banks to Show Evidence to Borrowers Before Invoking Circular on Wilful Default (27.03.2024)Bombay High Court has held that commercial banks need to show the evidence to defaulting borrowers before invoking the master circular on wilful defau....Madras High Court: Hostel Services for Girl Students and Working Women Exempted from GST Regime (27.03.2024)Madras High Court has held that hostel services for girl students and working women shall be exempted from the Goods and Service Tax (GST) regime as t....Supreme Court: Courts Should Transfer Investigation to CBI in Exceptional Cases (27.03.2024)Supreme Court has held that Courts should exercise their power to transfer the investigation to the Central Bureau of Investigation (CBI) should be ex....Bom. HC: Show Cause Notice for Contempt Issued Against Individuals Borrowing from NBFCs (27.03.2024)Bombay High Court has issued show cause notice for contempt proceedings against certain borrowers who after giving a solemn undertaking to the Court, ....P&H HC: GST Registration Suspension Deemed to be Revoked if SCN Not Decided Within 30 Days of Reply (27.03.2024)Punjab and Haryana High Court has held that if a show cause notice is not decided within thirty days of filing a reply, the suspension of Goods and Se....Del. HC: In Trademark Plea by ‘Fevikwik’, Court Refuses to Cancel Registration of ‘Kwikheal’ (27.03.2024)Delhi High Court while refusing to cancel registration of ‘Kwikheal’ in a trademark plea by Pidilite Industries Limited, has held that since there is ....SC: Cannot Try Juvenile Accused as Adult Unless Preliminary Assessment and Report by JJB Available (27.03.2024)Supreme Court has held that the accused child’s conviction cannot be sustained unless a preliminary assessment conducted by the Juvenile Justice Board....SC: Recording Examination-in-Chief of Witness Without Recording Cross Examination, Contrary to Law (27.03.2024)Supreme Court has observed that only recording the examination-in-chief of a witness without recording their cross-examination is contrary to law.....Ker. HC: Non-Compliance with Vigilance Manual Directions Doesn't Vitiate Probe (26.03.2024)Kerala High Court while observing that the Vigilance Manual is not a statute and was not enacted by the legislature has held that mere non-compliance ....Delhi High Court Restrains Rogue Websites From Illegally Streaming IPL Events (26.03.2024)Delhi High Court has passed injunction order and restrained various rogue websites from illegally streaming Indian Premier League (IPL) events without....Delhi HC: Membership of Arbitral Institution Not a Pre-Requisite For Invoking Arbitration (26.03.2024)Delhi High Court has held that the membership of an arbitral institution cannot be insisted upon as a pre-requisite for invoking arbitration.....SC Quashes Notification Exempting Earth Extraction For Linear Projects From Environmental Clearance (26.03.2024)Supreme Court while quashing Center’s Notification has set aside an amendment that eliminated the requirement of environmental clearance for extractin....SC: Inability of State Police to Tackle Law & Order is no Excuse to Invoke Preventive Detention (26.03.2024)Supreme Court has while setting aside the preventive detention of an alleged chain snatcher has stated that the inability on the part of the state's p....Supreme Court Refuses to Stay Election Commissioners' Act (26.03.2024)Supreme Court while deciding the batch of pleas has refused to stay the Chief Election Commissioner and Other Election Commissioners Act, 2023, which ....SC:Pre-Trial Injunction Against Media Platform Impact Freedom of Speech; Must Be Granted Cautiously (26.03.2024)SC while urging trial courts to be cautious while granting pre-trial injunctions against publication of articles and journalistic pieces in defamation.... 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