News Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court (17.05.2024)Calcutta High Court has held that if the court is of the view that the statement recorded was not admissible on account of the retraction, that by its....Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps (17.05.2024)Supreme Court has directed the Central Government to take immediate steps regarding the deportation of 17 foreigners detained in transit camps of Assa....SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage (17.05.2024)SC has observed that perusal of the penal provision would indicate that order framing charge against friends/relatives for bigamy is erroneous because....ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court (17.05.2024)Supreme Court has upheld the rule that has been issued by the Institute of Chartered Accountants of India (ICAI) that bars Chartered Accountants from ....SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint (17.05.2024)SC has observed that after cognizance is taken of offence punishable under Prevention of Money Laundering Act, 2002 (PMLA) based on a complaint under ....SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable (17.05.2024)Supreme Court has observed that the writ petitions, although maintainable on the dates they were instituted, have ceased to be maintainable by reason ....Kerala High Court: Power to Add Charges Remains With Court, Can’t be Done at Behest of Parties (16.05.2024)Ker. HC has held that request for addition of the charge under Section 370 Indian Penal Code, 1860 (IPC), as it stood prior to 2013, cannot be made at....Supreme Court: Difference Between ‘Reasons of Arrest’ and ‘Grounds of Arrest’ Stated (16.05.2024)SC explained difference between reasons of arrest and grounds of arrest and stated that reasons of arrest would apply to any person arrested on charge....Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs (15.05.2024)Supreme Court has restated that an individual cannot be allowed to take benefit from his own wrong and that a person who prevents a thing from being d....AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not (15.05.2024)AP HC has held that, for maintaining an application under Section 11(6) of the Arbitration and Conciliation Act, 1996 it is required to be shown that ....SC: Reconsideration Required of the Judgement That Brought Doctors Under Consumer Protection Act (15.05.2024)Supreme Court while deciding whether advocates can be held liable under the Consumer Protection Act, 1986, has observed that the judgement that brough....SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser (15.05.2024)SC has observed that if it is shown that the purchaser was aware of the pending appeal against the decree when he purchased the property, it would be ....SC: Authorities Directed to Take Immediate Measures Regarding Municipal Solid Waste in Delhi (14.05.2024)SC has directed several authorities to ensure that till the time proper facilities for processing waste are in place, quantity of untreated municipal ....Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products (14.05.2024)Del. HC has restrained Hindustan Unilever Ltd. from comparing its Ponds products with Nivea for advertising or marketing activity and observed that ac....Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons (14.05.2024)AP HC has held that it is settled that mere participation in the selection process does not give any indefeasible right to a candidate to get appointe....Cal HC: Not Operating in Totalitarian State, Govt. Can’t Exercise Blanket Power Over Every Instit. (14.05.2024)Cal HC has held that we do not operate in a totalitarian state and it cannot be held that Government has blanket power over any and every institution ....SC: Delay in Reporting Seizure Report to Magistrate Won’t Vitiate Act of Seizure by Police (14.05.2024)Supreme Court has observed that if there is any delay on the part of the police in submitting the seizure report to the Magistrate, such delay shall n....SC: Onus on Service Provider to Prove That Service Was Availed for Commercial Purpose (13.05.2024)Supreme Court has observed that a service provider cannot dispute the maintainability of a consumer complaint unless the service provider proves that ....Supreme Court: Arrest by GST Officers Should Not be Made on Mere Suspicion (13.05.2024)Supreme Court while hearing petitions related to the Goods and Service Tax Act being incompatible with provisions of the Code of Criminal Procedure, 1....Bom. HC: Admission Obtained on False OBC Certificate, Doctor Allowed to Retain Qualification (13.05.2024)Bombay High Court has allowed a doctor who obtained admission on false OBC certificate, to retain her qualification as a doctor and observed that sinc....SC: NGT’s Direction to Initiate Action Under PMLA, Stayed on Ground of Lack of Jurisdiction (13.05.2024)SC has stayed National Green Tribunal’s (NGT) direction to initiate action against dumping of hazardous waste in violation of environmental norms and ....SC: If App. Court Deals With Issues Rising for Deliberation, Omission to Sep. Frame Issues Not Fatal (13.05.2024)Supreme Court has held that even if the first appellate court does not separately frame the points for determination arising in the first appeal, it w.... Next Page 1 10 10