News Delhi High Court: ICAI Needs to be Enhanced and Strengthened (05.07.2024)Del HC has observed that there is a need to strengthen and enhance ICAI by notifying amendments passed by Chartered Accountants, the Cost and Works Ac....Kerala High Court: To Constitute Abetment, Intentional Aid by Abettor Must be Shown (05.07.2024)Ker. HC has held that to constitute abetment, abettor must be shown to have intentionally aided commission of crime. Mere proof that crime charged cou....SC: Bail Shouldn’t be Opposed for Seriousness of Offence if Prosec. Agency Can’t Ensure Speedy Trial (05.07.2024)SC has observed that if any prosecuting agency has no wherewithal to provide or protect the fundamental right of an accused to have a speedy trial as ....Del. HC: Order of ITSC Final & Conclusive for a Particular AY for Which Application is Filed (05.07.2024)Delhi High Court while allowing the appeal filed by the department, has held that the order of the Income Tax Settlement Commission (ITSC) is final an....Del. HC: Litigants Keeping Dispute Alive for Mala Fide Reasons Leads to Detriment of Other Litigants (04.07.2024)Delhi High Court has held that the conduct of the litigants to keep the dispute alive for mala fide reasons has the tendency of keeping the docket of ....Kerala HC: LGBT Persons Like Other Heterosexual Persons Are Entitled to Their Privacy (04.07.2024)Ker. High Court, on a habeas corpus petition filed by the friend of a transwoman who was forced to undergo conversion therapy, has observed that LGBT ....Del. HC: Strict Legal Actions in Sexual Harassment Cases Discourage Potential Offenders (04.07.2024)Delhi High Court has observed that strict legal actions against perpetrators of sexual harassment act as a deterrent, discouraging potential offenders....Del. HC: If Reasons for Rejecting HC Judges’ Appoin. are Published, it Will Have Detrimental Effects (04.07.2024)Delhi High Court has observed that if reasons for rejecting the appointment of High Court Judges by the Supreme Court Collegium are made public, it wi....SC: Right to Speedy Trial a Fundamental Right and Closely Tied to Right to Life and Personal Liberty (03.07.2024)SC while criticizing HC for releasing accused merely on two months bail despite the fact that he has been in custody since 2022 and trial would take l....Raj. HC: Provision of Appeal Recommended in Matters of Transporting Bovine Animals Without Permit (03.07.2024)Rajasthan High Court has recommended the introduction of provisions of appeal in matters where orders are passed under Section 6A of the Rajasthan Bov....Mad. HC: Action Can be Taken Against Lawyers Using Advocate Stickers to Seek Immunity (03.07.2024)Madras High Court has informed the State Government that police without fearing anything, is allowed to take action against lawyers who use advocate s....Chh. HC: For Conviction u/s 364A IPC, Abduction with Demand for Ransom and Life Threat is Required (03.07.2024)Chhattisgarh High Court has held that no conviction can be made out under Section 364A of IPC unless it is proved by the prosecution that abduction wa....Delhi High Court: Can’t Quash Sexual Violence Cases on the Basis of Monetary Payments (02.07.2024)Delhi High Court while refusing to quash an FIR on the grounds of monetary settlement between the parties, has opined that criminal cases involving al....Ker. HC: Properties Subject to Attachment Must be Properties Acquired through Proceeds of Crime (02.07.2024)Kerala High Court has observed that the properties that can be proceeded against, exercising the powers of attachment must be those that have been acq....Man HC: Can Challenge Bail Order under NIA Act, u/s 21(4) of the Act & Not u/s 439(2) or 482 of CrPC (02.07.2024)Manipur High Court has held that an order granting or refusing bail to an accused for offence committed under the National Investigation Agency Act, 2....Bombay HC: Persons of LGBTQ Community are Vulnerable Within Four Corners of Jail (01.07.2024)Bombay High Court while granting bail to an accused belonging to the LGBTQ community, has observed that a person belonging to the LGBTQ+ community can....Manipur HC Notifies Launch of Hybrid Functioning, Mandatory E-Filing in District Courts (01.07.2024)Man. HC notified launch of hybrid mode of functioning in district courts from July 1 and also intimated that e-filing would be mandatory in district c....Tel. HC: Filing of Petition u/s 9 of IBC Does Not Bar Initiation of Proceeding u/s 11(6) of A&C Act (01.07.2024)Telangana High Court has observed that the mere filing of a petition under Section 9 of the Insolvency and Bankruptcy Code, 2016 does not bar initiati....Calcutta High Court: Cannot Compel Lawyers to Cease Work for Protest (01.07.2024)Cal. HC has observed that no one can be compelled to observe a strike or cease work. Lawyers discharge public function for litigants, thus resolution .... Next Page 1 10 10