News SC: People Can’t be Asked to Prove Citizenship on Mere Suspicion Without Sharing Material (12.07.2024)Supreme Court has held that on mere suspicion and lack of any material basis or information, authorities cannot randomly accuse individuals of being f....Bombay High Court: State Government’s Decision to Hike Lease Rentals Not Arbitrary (12.07.2024)Bom. HC has held that decision of State Govt. to calculate lease rent basing it on value of land given in ‘Ready Reckoner’ is not arbitrary and observ....Bom. HC: State Obligated to Protect Liberty of Foreigners Coming to the Country (12.07.2024)Bombay High Court has observed that the State has an obligation to protect the liberty of such foreigners who come to this country and ensure that the....SC: Caution Must be Exercised by Trial Court in Accepting Dock Identification of Accused Without TIP (12.07.2024)Supreme Court has observed that in cases where the accused is a stranger to a witness and there has been no Test Identification Parade (TIP), the tria....Supreme Court: Presumption of Non-Application of Mind if Bail Order Lacks Reasons (12.07.2024)Supreme Court has held that where an order refusing or granting bail does not furnish the reasons that inform the decision, there is a presumption of ....Del. HC: NCLAT Requested to Examine Viability of Recording of Proceedings Before NCLT, NCLAT (11.07.2024)Delhi High Court has requested the National Company Law Appellate Tribunal (NCLAT) to examine the viability of recording of proceedings of NCLT and NC....NCLAT: Mandatory Free-of-Cost Copy of Final Order Can’t be Treated as ‘Certified Copy’ (11.07.2024)National Company Law Appellate Tribunal (NCLAT) has held that a mandatory free-of-cost copy of a final order cannot be used to file an appeal before a....SC: Fine Imposed on Mercedes Benz for Deficiency of Service & Unfair Trade Practice, Upheld (11.07.2024)SC has upheld the fine of Rs. 10 Lakhs imposed on Mercedes Benz India Private Limited for deficiency of service and unfair trade practice on the groun....SC: Central Government has Administrative Control & Superintendence Over CBI (11.07.2024)Supreme Court has observed that under the scheme of the Delhi Special Police Establishment Act of 1946, it is revealed that the Central Bureau of Inve....SC: Arbitrary Termination of Contract Erode Trust of Private Parties from Public Procurement Process (11.07.2024)SC has held that when public authorities enter into contracts, they create legitimate expectations that the State will honour its obligations. Arbitra....Del. HC: Time from Petition u/s 34 of A&C Act to 2015 Amendment Act Excluded from Limitation Period (10.07.2024)Delhi High Court has held that, for enforcement of an arbitral award, time period beginning from the filing of petition under Section 34 of the Arbitr....Cal HC: Unilateral Appointment Renders Arbitrator Ineligible Even Without Further Allegation of Bias (10.07.2024)Calcutta High Court has held that even a unilateral appointment of an Arbitrator, without any further allegation of bias, renders the Arbitrator ineli....Allahabad HC: Merely Because Refund is Due, Liability to Deposit Tax Can’t be Escaped (10.07.2024)Allahabad High Court has held that merely because a refund is due to a registered dealer from assessment proceedings, liability of depositing tax unde....Supreme Court: Muslim Women Entitled to Maintenance Under Section 125 CrPC (10.07.2024)Supreme Court has held that a Muslim woman can seek maintenance from her husband by filing a petition under Section 125 of the Code of Criminal Proced....Supreme Court: People Don’t Purchase High-End Luxurious Cars to Suffer Discomfort (10.07.2024)SC while granting relief to two companies who purchased cars from Mercedes-Benz, has observed that people do not purchase high-end luxurious cars to s....Bom. HC: Constitutional Validity of UGC Regulations on Open and Distance Learning, Upheld (09.07.2024)Bom HC has upheld constitutional validity of UGC (Open & Distance Learning Programmes & Online Programmes) Regulations, 2020 that require universities....SC: Non-Questioning on Incriminating Circum. Vitiate Trial if Omission Causes Miscarriage of Justice (09.07.2024)SC has observed that when incriminating circumstances are not put to question before accused and he is not given an opportunity to explain such incrim....SC: Only Legally Permissible Grounds Should be Included in Petitions & Appeal u/s 34 & 37 of A&C Act (09.07.2024)SC has observed that bulky and lengthy submissions in arbitral proceedings make arbitral procedure inefficient, unfair and waste Court’s time. It is i....Supreme Court: Cannot Allow Bail Condition Enabling Police to Track Movement of Accused (08.07.2024)Supreme Court has held that there can't be a bail condition defeating the very objective of bail. There can't be a bail condition enabling the police ....Delhi High Court: Tesla's Trademark Infringement Suit Against Tesla Power India Referred to Mediation (08.07.2024)Delhi High Court has referred the trademark infringement suit by Tesla Inc that is owned by Elon Musk against Gurugram-based company, Tesla Power Indi....Karnataka High Court: Byju’s Restricted from Allotting Share Till Decision of NCLT (08.07.2024)Karnataka High Court has restricted edutech company Byju’s from allotting shares till the proceedings that are pending against it before the National ....SC: Suspension of Sentence Can Only be Granted if it is Apparent that Conviction is Unsustainable (08.07.2024)Supreme Court has observed that in the case of life imprisonment, suspension of such sentence can only be granted if it prima facie appears that the c.... Next Page 1 10 10