News Ker. HC: Can’t Recall Child Witness to Fill Up Lacuna and Omission in Evidence of Accused (24.05.2024)Kerala High Court has held that as per the Protection of Children from Sexual Offences Act, 2012 accused cannot recall a child witness for cross-exami....SC: No Direction to ECI to Publish Info. Regarding Disclosure of Final Data of Voter Turnout (24.05.2024)Supreme Court while hearing an application by the NGO Association for Democratic Reforms has refused to pass any interim order directing the Election ....SC: Can’t Treat Prosecution’s Version as Gospel Truth in POCSO Cases (24.05.2024)SC has observed that merely, because Section 29 of the POCSO Act provides for a statutory presumption of guilt of the accused, the same does not bind ....Supreme Court: Bail Matters Should Rest and End With High Courts (24.05.2024)While expressing its opinion regarding involvement in bail matters, the Supreme Court has observed that it should not get involved in bail matters and....SC: Can’t Set Aside Conviction if Statement of Accused Not Used for Evidence While Cross-Examination (24.05.2024)SC has observed that the conviction of an accused cannot be set aside if the accused’s statement recorded under Section 313 of the Code of Criminal Pr....Cal. HC: POSH Committee to Re-Consider Complaint Dismissed for Being Barred by Limitation (23.05.2024)Cal HC has directed a POSH committee to reconsider a complaint that was dismissed by it on ground of limitation and observed that question of limitati....Delhi High Court: Man Held Guilty of Criminal Contempt for Posting Video Defaming Judges (23.05.2024)Delhi High Court has held a man guilty of criminal contempt under the Contempt of Courts Act, 1971 for posting a video on social media platform that d....Kar HC: State to Not Take Action Against Old Vehicles For High-Security Number Plates Till June 12 (23.05.2024)Karnataka State Government has submitted an undertaking in the Karnataka High Court that no precipitative action shall be taken by the Government in m....Delhi High Court: Centenary Chance Exams of Delhi University Not a Matter of Right (23.05.2024)Del. HC has observed that Centenary Chance Exams are not a matter of right. Neither did candidates, who had failed to clear papers within maximum span....Ker. HC: To Seek Investigation u/s 156(3) of CrPC, Pre-Conditions Have to be Satisfied (23.05.2024)Kerala HC has held that where investigation under Section 156(3) of the Code of Criminal Procedure, 1973 (CrPC) is sought, it is necessary to satisfy ....Del. HC: Donor/Recipient to be Informed Via WhatsApp/Email about Deficie. in Organ Transplant Docs. (22.05.2024)Del HC has clarified that whenever communication needs to be given to either the donor or recipient regarding deficiencies in documentation or procedu....SC: Can’t Deny Permanent Status to Workmen Who Worked Without Interruption for 480 Days in 24 Months (22.05.2024)SC has held that if workmen have worked without interruption for more than 480 days in 24 months in a commercial establishment engaged in activities o....Supreme Court: If the Presence of Litigant is Required, Courts Should Allow Them to Appear Virtually (22.05.2024)Supreme Court while granting relief to a litigant suffering from ailments from personally appearing in the Court, has observed that if there is a faci....Supreme Court: Benefit of Section 436A CrPC Extends Even to Accused Under PMLA (21.05.2024)Supreme Court has held that Section 436A of the Code of Criminal Procedure, 1973 (CrPC) will apply even to a case under the Prevention of Money Launde....Supreme Court: Can’t Order Confiscation of Vehicle Without Hearing its Registered Owner (21.05.2024)SC has observed that the plain reading of Section 63 of the Narcotic Drugs and Psychotropic Substances Act, 1985 indicates that the court cannot order....All. HC: Collector Being Quasi-Judicial Authority Has No Statutory Power to Review/Recall Order (21.05.2024)All HC has held that Collector (Stamp) cannot recall or review his own order as no such power has been conferred under Section 47-A of Indian Stamp Ac....All HC: High Court Appointing Arbitrator has Power to Extend Arbitrator's Mandate u/s 29A of A&C Act (21.05.2024)Allahabad HC has held that if an arbitrator is appointed by the High Court under Section 11 of the Arbitration and Conciliation Act, 1996 (A&C Act) th....Supreme Court: Court Which Granted Bail Can Cancel it if Serious Allegations Made (21.05.2024)SC has observed that if there are serious allegations against accused, bail can be cancelled by same Court that has granted it, even if accused has no....Supreme Court: SEZ Developers Must Apply for Recognition and be Scrutinized (21.05.2024)SC has observed that a SEZ developer is required to make an application as per AP Electricity Regulatory Commission (Distribution Licence) Regulations....SC: Comments to be Made Within Public View to Punish Person for Casteist Insults Under SC/ ST Act (21.05.2024)Supreme Court has observed that in order to decide a complaint under the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, the....SC: Conviction for Stalking Quashed Due to Marriage Between Convict and Complainant (20.05.2024)The conviction of a man for offence of stalking under Section 354D of the Indian Penal Code, 1860 was quashed by the Supreme Court on the ground that ....All HC: S. 33-G UP Sec. Education Act a Benefi. Prov. for Teachers Serving for More Than 2 Decades (20.05.2024)All. HC observed that provisions contained under Section 33-G of Uttar Pradesh Secondary Education (Service Selection Boards) Act, 1982 is a beneficia....All HC: SI Fixed at 6% p.a On Excess/Less Determination of Provi. Tariff Ultra Vires Electricity Act (20.05.2024)All HC has struck down Regulation 5A of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (First Amendment), Regulations, 200....Bom HC: Authorisation to Export Necessary Even if Exporter has License to Sell Drugs for Med. Purpose (20.05.2024)Bom. HC has observed that use of terms 'license', 'authorization, disjunctively, indicates that these terms have not been used interchangeably and und....SC: Full Ownership of Property Under S.14 (1) Can be Claimed by Hindu Woman Only if She Possesses it (20.05.2024)Supreme Court has held that for establishing full ownership on the undivided joint family estate under Section 14(1) of the Hindu Succession Act, 1956....Mad. HC: Ritual of Devotee Rolling Over Leaves on Which Food Was Eaten by Others, Allowed (20.05.2024)Mad. HC has allowed a person to perform ritual of rolling over leaves on which food was eaten by others and observed that if right to privacy includes.... Next Page 1 10 10