News All. HC: Inconsistency in Bail Orders Having Similar Facts Undermine Public Confidence in Judiciary (06.06.2024)All. HC has observed that when courts grant bail to one accused and deny it to another under similar circumstances without providing clear justificati....Kerala High Court: Can’t Expect Witness to Recall Sequence of Events Accurately (06.06.2024)Kerala HC has observed that a witness cannot be expected to recall an accurate sequence of events and minor discrepancies in the statements do not amo....Del. HC: Himachal Pradesh Directed to Release Water to Delhi, Haryana Government to Not Interrupt (06.06.2024)Delhi High Court in order to resolve the water crisis that has gripped the residents of the national capital, has directed the Himachal Pradesh Govern....Del. HC: Government Directed to Implement Fire Safety Norms in Nursing Homes Within 4 Weeks (06.06.2024)Delhi High Court has directed the Delhi Government to decide the representation for framing and implementation of fire safety norms in small hospitals....Kar HC: Can’t Cancel Gift Deed Executed in Favour of Son if No Condition for Maint. Father Mentioned (06.06.2024)Karnataka High Court has held that the Assistant Commissioner of Senior Citizen Tribunal cannot cancel a gift deed that has been executed by a senior ....Delhi High Court: AAP's Plea for Temporary Office Space to be Decided Within 6 Weeks (05.06.2024)Delhi High Court has directed the Central Government to decide within six weeks, the Aam Aadmi Party’s representation for temporary office space in th....Kerala HC: Strict Actions to be Taken Against Illegally Modified Vehicles & Recording Video (05.06.2024)Ker. HC has issued a set of directions for the State to take strict actions under the Motor Vehicles Act of 1988, against individuals having Illegally....P&H HC: Government Asked to Submit Details of Steps Initiated to Control Fire (05.06.2024)Punjab & Haryana High Court has issued notice to the Haryana Government asking them to file a written response with regard to the fire being active at....Del. HC: Re-Admission Allowed of Student Who Failed First Term Due to Shortage of Attendance (04.06.2024)Delhi High Court has allowed the re-admission of a law student of Delhi University who had failed the first term due to failure to meet the attendance....All. HC: Can’t Disrupt Valid Elec. Connection While Replacing Overhead Wires With Underground Cables (04.06.2024)Allahabad High Court has observed that for undertaking the process of replacing overhead wires with underground cables, valid electricity connections ....Del. HC: Error in Inte. of Doctrine of ‘Initial Interest Confusion’ in TM Case by Forest Essentials (04.06.2024)Delhi HC while issuing notice to Baby Forest in a trademark case file by Forest Essentials has observed that the learned single-judge has erred in its....Ker. HC: High Degree of Diligence Required from Authorities in Matters of Preventive Detention (04.06.2024)Ker. HC has held that diligence of a high degree is expected from authorities in cases of preventive detention as it involves curtailment of some of t....MP HC: Can’t Sustain Proc. Against Accomplice for Fraud When Proc. Against Principal Borrower Closed (04.06.2024)Madhya Pradesh High Court has observed that accomplices involved in the offence of fraud cannot be prosecuted once proceedings initiated against the p....Raj HC: PP Bound to Prosecute Accused Once Application u/s 321 CrPC Rejected (03.06.2024)Rajasthan High Court has held that once an application filed for withdrawal of prosecution against the accused under Section 321 of the Code of Crimin....Mad. HC: Sufficient Knowledge in Tamil Language A Sine Qua Non for Service in Group-IV Posts (03.06.2024)Mad. HC has upheld Govt. order mandating candidates to secure minimum qualifying marks of 40% in Tamil Paper in examination conducted by the Tamil Nad....All HC: UP Government Directed to Consider Framing Insurance Scheme for Lawyers Appearing for State (03.06.2024)Allahabad High Court has directed the Uttar Pradesh Government to consider framing of insurance scheme for law officers who appear for the State Gover....HP HC: Petition Not Decided Within Pre. Period Doesn’t Foreclose Landlord’s Right to Seek Compens. (03.06.2024)Himachal Pradesh High Court has held that if a landlord’s petition under Section 3G(5) of the National Highways Act, 1956 is not decided within the pr.... Next Page 1 10 10