News Gau. HC: Party Can Invoke Arbitration Despite Alternative Remedy Available Under RERA Act (14.06.2024)Gauhati High Court has held that the Arbitration and Conciliation Act, 1996 is not inconsistent or in derogation of the RERA Act. Thus, arbitration ca....Delhi High Court: U/S 9 of Arbitration and Conciliation Act, 1996, Scope of Inquiry is Limited (14.06.2024)Delhi High Court has held that the scope of inquiry under Section 9 of Arbitration and Conciliation Act, 1996 is limited to prima facie examination of....Pat. HC: After Commen. of Trial, Amen. of Pleadings Allowed if Required to Arrive at Just Conclusion (14.06.2024)Patna High Court has observed that in sum and substance, if the amendment is necessary for deciding the real controversy between the parties and for a....Gau. HC: If Delay in Filing Matri. Appeal Not Satisfactorily Expl., Bar Against Remarriage Not Applic (14.06.2024)Gauhati High Court while dismissing an application seeking condonation of delay in preferring a matrimonial appeal that challenged an ex-parte divorce....Mad. HC: Separate Norms for Transgender Persons in Employment and Education (14.06.2024)Mad. HC while observing that transgenders should be treated as special category, has directed State to not treat them under female or male category an....All. HC: DCP Pulled Up for Directing Further Investigation Without Leave of the Magistrate (13.06.2024)Allahabad High Court has pulled up a Deputy Commissioner of Police (DCP) who directed further investigation without the leave of the court in a case i....Kerala HC: Husband Acquitted u/s 304B IPC Can be Held Guilty u/s 498A IPC if Facts Permit (13.06.2024)Kerala High Court has held that a husband can be convicted under Section 498-A of the Indian Penal Code, 1860 (IPC) for marital cruelty even if he has....Karnataka Prohibition of Violence Against Advocates Act, 2023 Comes Into Effect From 10th June, 2024 (13.06.2024)Karnataka Prohibition of Violence Against Advocates Act, 2023 has come into effect from 10th June, 2024 and the main objective of the act is to protec....Bom. HC: Karan Johar Files Suit Against Makers of the Film “Shaadi Ke Director Karan Aur Johar” (13.06.2024)Filmmaker Karan Johar has filed a suit against the makers of the film “Shaadi Ke Director Karan Aur Johar” on the ground that by using his name in the....Mad. HC: Bar Associations to Pay 15000 to 20,000 to Junior Lawyers Practicing in State (13.06.2024)Mad. HC highlighted that young lawyers should not be forced to go through struggles of earlier generations and directed Bar Council of Tamil Nadu & Pu....SC: Accused Refusing to Undergo Medical Examination Amounts to Non-Cooperation With Investigation (12.06.2024)Supreme Court while directing an accused to undergo medical examination, has observed that the clear statement of the accused that he did not want to ....Ker. HC: Power Under Section 216 of CrPC Can be Exercised by the Court at Any Time Before Judgement (12.06.2024)Kerala High Court has observed that alteration of charge is the vested power of the court given under Section 216 of Code of Criminal Procedure, 1973 ....Madras High Court: Important to Send Out Message That Courts Shouldn’t be Taken for Granted (12.06.2024)Madras High Court while hearing suo motu revisions against the discharge/acquittal of ministers in corruption case has observed that whatever happens ....Gauhati High Court: Chief Secretary’s Statement Sought on Inadequacy of Funds (11.06.2024)Gauhati High Court has sought the statement of the Assam Government’s Chief Secretary to apprise the Court about the inadequate disbursement of compen....Madras High Court Lauds TN Government for Its Gender and Sexual Minority Policy (11.06.2024)Madras High Court has lauded the Tamil Nadu Government for its Gender and Sexual Minority Policy which is an effort to create safe space for persons o....Del. HC: Individual Restrained from Using India TV Logo and “Baap Ki Adalat” Tademark (11.06.2024)Delhi High Court while ruling in favour of journalist Rajat Sharma, has restrained an individual from using his name, photograph and “Baap Ki Adalat” ....All. HC: Application u/s 483 CrPC for Speedy Disposal of Plea u/s 125 CrPC, Maintainable (11.06.2024)All. HC has held that as Family Court exercises jurisdiction of judicial magistrate while deciding application under Section 125 Cr.P.C., application ....Mad. HC: Co-operative Society Registered Under TN Co-operative Societies Act Not Public Authority (10.06.2024)Mad. HC has observed that a co-operative society registered under Tamil Nadu Co-operative Societies Act is not bound by RTI Act to provide information....Del. HC: National Testing Agency’s Stand Sought on Plea Against Award of Grace Marks (10.06.2024)Delhi High Court has sought the stand of the National Testing Agency in a plea that has challenged the award of grace marks to candidates for one ques....Ker HC: Min. of Transport Asked About the Actions Taken Against Vloggers Promoting Modified Vehicles (10.06.2024)Ker HC has directed Deputy Solicitor General of India-in-Charge to get necessary instructions from Ministry of Road Transport and Highways on action t....SC: Authorities to Ensure No Untoward Incident Happens in Connection With Hoardings (10.06.2024)Supreme Court on a plea by Municipal Corporation of Greater Mumbai regarding hoardings on Railway’s land, has directed the authorities to ensure that .... Next Page 1 10 10