News

All. HC Rejects PIL Seeking Release of Justice Rohini Commission Report on OBC Sub-Categorisation (03.05.2024)
Allahabad High Court has rejected a PIL seeking direction to Union Government for publishing report dated 21.07.2023 of Justice Rohini Commission on s....
SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail (03.05.2024)
Supreme Court has observed that power to grant exemption from personal appearance under the Code of Criminal Procedure should not be read in a restric....
Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small (02.05.2024)
Delhi High Court has observed that, the per mensem rate of pension, which is Rs. 3000 given to building and construction workers after completion of 6....
Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer (02.05.2024)
Delhi High Court in a trademark infringement plea filed by Pfizer, accusing an oil company of infringing its trademark ‘Viagra’, has restrained the oi....
SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside (02.05.2024)
SC held that in a matter, where date is a relevant aspect based on which entire aspect relating to issue of notice within time frame is provided under....
SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State (02.05.2024)
Supreme Court while rejecting appeals filed by Life Insurance Corporation against a demand of stamp duty of Rs. 1.19 crore by the State, has held that....
SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned (02.05.2024)
SC has held that the investigating officer (IO) must make clear and complete entries in chargesheet so that the court can clearly understand which cri....
Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award (01.05.2024)
Ker. HC has held that the executing court cannot review a foreign award or add anything to it. Moreover, the executing court cannot go behind the decr....
Del. HC: ED Cannot Invoke Section 50 of PMLA Against Citizens Who Aren’t Suspects (01.05.2024)
Del. HC while bashing the Enforcement Directorate (ED) for invoking Section 50 of Prevention of Money Laundering Act, 2002 (PMLA) to record statements....
SC: Without Examining Lawfulness of 'Minutes of Order' Filed by Advocates, Orders Cannot be Passed (01.05.2024)
Supreme Court has held that High Court must apply its mind to the minutes of order in order to ensure that the rights of the third parties are not aff....
SC: Appropriate Rites and Ceremonies Need to be Performed to Make a Hindu Marriage Valid (01.05.2024)
SC has observed that where a Hindu marriage is not performed according to applicable rites/ceremonies such as saptapadi when included, the marriage wi....
Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify (30.04.2024)
Del. HC while setting aside order of rent controller regarding eviction petitions, has observed that it is unfortunate that tenancy litigation takes m....
Bom. HC: Can’t Open Reassessment Based on Reasons from Other Departments or Commission Report (30.04.2024)
Bombay High Court has held that re-assessment shall not be re-opened if the grounds for re-opening are based on information taken from Justice M.B. Sh....
Del. HC: Proper Officer Empowered to Grant Upto 3 Adjournments if Sufficient Cause Shown (30.04.2024)
Del. HC has held that Section 75(5) of the Goods and Service Tax Act, 2017 empowers the proper officer to grant upto three adjournments if sufficient ....
All. HC: Can’t Declare Transaction Benami on Contractor’s Statement Without Relevant Material (29.04.2024)
Allahabad High Court has held that construction cannot be declared as benami under the Prohibition of Benami Property Transactions Act, 1988 merely on....
Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect (29.04.2024)
Delhi High Court has held that denial of input tax credit(ITC) is one of the outcomes of cancelling a taxpayer’s Goods and Service Tax (GST) registrat....
All. HC: It’s an Obligation of Bank Officials to Fully Co-operate in Criminal Investigations (29.04.2024)
Allahabad High Court has observed that bank officials are expected to be law-abiding citizens who are under an obligation of law to cooperate in crimi....
SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused (29.04.2024)
Supreme Court while reversing the finding of the High Court, has observed that prima facie making out a case on the basis of the allegations in the co....