News Del. HC: Order Passed in Favour of Indian Hotels Company Over Use of ‘Ginger’ Trademark (10.05.2024)Delhi High Court has passed an order in favour of Indian Hotels Company and restrained several fraudulent websites from unauthorisedly using the trade....SC: It is Up to the Arbitral Tribunal to Adjudicate Upon Construction of Terms of Contract (10.05.2024)SC has held that it is for Arbitral Tribunal to adjudicate upon construction of terms of a contract. If Arbitral Tribunal takes a particular view on i....Supreme Court: Replication to WS Can be Filed by Election Petitioner if New Facts Not Introduced (10.05.2024)Supreme Court has observed that a replication in an election petition can be filed by an election petitioner against a written statement, only on the ....Supreme Court: Illegal for a Stranger to File Condonation of Delay Application (10.05.2024)SC held that entertaining an application filed at behest of a stranger for condonation of delay in filing an application for restoration of subject su....All. HC: Arbitrator’s Requirement to Provide Reason Hinges on Pleadings & Available Docs. on Record (09.05.2024)Allahabad High Court has held that the arbitrator’s requirement to provide reasons in accordance with Section 31(3) of the Arbitration and Conciliatio....Supreme Court: No Provision Under GST Act for Pre-payment Prior to Adjudication (09.05.2024)SC while hearing petitions regarding challenge to penal provisions of Central Goods and Service Tax Act, 2017 (GST Act), has stated that it is necessa....SC: Can Use Witness Statement Recorded In Absence of Accused, if Conditions of S. 299 CrPC Fulfilled (09.05.2024)Supreme Court has held that if the conditions given under Section 299 of the Code of Criminal Procedure, 1973 are fulfilled only then the statement of....Del. HC: Administration has Turned Blind Eye Towards Functioning of Dairies in National Capital (09.05.2024)Delhi High Court while dealing with a plea alleging violation of various laws by dairy colonies in Delhi, has observed that the administration has com....SC: Time Limit u/s 14(3) of JJ Act to Ascertain Physical & Mental Health of Juvenile is Directory (08.05.2024)SC has held that time limit to prescribe physical and mental health of juvenile so provided in Section 14(3) of the Juvenile Justice Act, 2015 cannot ....Del. HC: Rs. 1 Lakh Cost Imposed on Person Who Made Lord Hanuman Party in Property Dispute (07.05.2024)Delhi High Court has imposed a cost of Rupees One Lakh on a litigant who made Lord Hanuman party to a case concerning a temple constructed on a privat....Bom. HC: Bank Regis. with CERSAI has Priority Over DCST Against Proceeds of Enforce. under SARFAESI (07.05.2024)Bombay High Court has held that against proceeds of enforcement under SARFESI Act, 2002 lender bank registered with the Central Registry of Securitisa....Del. HC: Apart from ‘Good and Bad Touch’ Children Need to be Taught About ‘Virtual Touch’ (07.05.2024)Del HC has observed that efforts to protect minors from harm have focused on teaching them about good & bad touch. However, it’s important to educate ....Supreme Court: Constitutionality of Minimum Mark Criteria for Interview Upheld (07.05.2024)SC has upheld the constitutionality of rules that require a candidate to fulfill minimum mark criteria in the viva voce test for appointment to Distri....CESTAT: No Provision in Cenvat Credit Rules to Allow Cash Refund of Cess in Cenvat Credit Balance (06.05.2024)Delhi Bench of Customs, Excise and Service Tax Appellate Tribunal (CESTAT) has held that there is no provision in the Cenvat Credit Rules, 2004 or in ....Delhi High Court: Parents to Bear Cost of Air Conditioning Services in Schools (06.05.2024)Delhi High Court has observed that the costs of air conditioning services provided to the children in the school have to be borne by the parents as it....SC: Can’t Apply Section 498A IPC Mechanically in All Cases of Ill-Treatment by Husband (06.05.2024)SC has observed that in all cases, where the wife complains of harassment or ill-treatment, Section 498A of the Indian Penal Code, 1860 cannot be appl....SC: Trial Judges Should Take Participatory Role in Trial & Not Act as Mere Tape Recorders (06.05.2024)SC has observed that it is the duty of the court to arrive at truth and subserve the ends of justice. Courts have to take a participatory role in tria.... Next Page 1 10 10