News

Del. HC: Arbitral Tribunal Awarding Damages for Loss of Profit is Illegal if it Contradicts Contract (02.08.2024)
Delhi High Court has held that if the Arbitral Tribunal decides to award damages for loss of profit, such decision shall be vitiated by patent illegal....
SC: Flip-Flops Like the Ones in NEET-UG Should be Avoided by NTA (02.08.2024)
Supreme Court has stated that NTA must now avoid the flip flops which it has made in NEET-UG exam. These flip-flops in the NTA do not serve the intere....
Del. HC: ITAT’s Direction to Re-examine Issue by Referring to CBDT’s Circular Can’t be Disregarded (02.08.2024)
Delhi High Court has held that Income Tax Appellate Tribunal’s (ITAT) direction to re-examine the issue by referring to the circular issued by the Cen....
Del. HC: Maintenance to be Given to Major Child Till He Does Not Become Financially Independent (02.08.2024)
Delhi High Court has held that a child who is pursuing his education would be entitled to maintenance under Section 26 of the Hindu Marriage Act, 1955....
SC: Can’t View Slum Rehabilitation Scheme as Real Estate Development Project (02.08.2024)
Supreme Court has held that Slum Rehabilitation Scheme cannot be treated as a real estate development project since there is a public purpose involved....
Del. HC: SCRB & NIC Directed to Finalize Technical Solution to Sync ICJS System With Police Database (01.08.2024)
Delhi High Court has directed State Crime Record Bureau (SCRB) and National Informatics Centre (NIC) to finalize the technical solution to sync the In....
Ker. HC: Court Can Exercise Jurisdiction Over Courts & Tribunals Within its Territorial Jurisdiction (01.08.2024)
Ker. HC has held that this Court can exercise jurisdiction under Article 227 only over those courts and tribunals situated within its territorial limi....
Supreme Court: Performance Audit of Maharashtra Slum Areas Act, Directed (01.08.2024)
SC while suggesting audit of Maharashtra Slum Areas Act, 1971 has stated that reviewing and assessing implementation of statute is an integral part of....
Mad. HC: If Parties are in Agreement, Formal Contract Signature by Other Party Not Necessary (31.07.2024)
Madras High Court has held that if it is proved that parties are in agreement, a formal contract signature by other party is not necessary in order to....
SC: Challenge to Surrogacy Age Limit Can’t be Decided Without Considering Facts of Each Case (31.07.2024)
Supreme Court while hearing pleas regarding challenge to provisions of Surrogacy (Regulation) Act, 2021 and the Surrogacy (Regulation) Rules, 2022, ha....
SC: In Complaint u/s 29 of ID Act Specific Averment Regarding Settlement to be Made (31.07.2024)
Supreme Court has held that in the complaint alleging commission of offence punishable under section 29 of ID Act, 1947, there has to be a specific av....
SC: Rigours of Section 45 of PMLA Can Be Relaxed in Peculiar Facts and Circumstances (31.07.2024)
SC while granting bail to an accused under PMLA, has held that taking into consideration the period spent by accused in custody and that there is no l....
SC: Can’t Levy Entertainment Tax on Internet Service Provided by Cinema Owner (31.07.2024)
Supreme Court has held that the internet service provided by cinema owner under the Tamil Nadu Entertainment Tax Act, 1939 cannot be charged with ente....
Jh. HC: Unless Execution of Sale Deed is Proved, Exhibit on the Same Cannot be Marked (30.07.2024)
Jh. HC has observed that sale deed is private document though after registration in the office of Registrar it becomes public document. But unless and....
SC: State Bar Councils and BCI Cannot Charge More than the Specified Amount as Enrollment Fee (30.07.2024)
Supreme Court has held that the State Bar Councils and the Bar Council of India cannot charge more than the amount specified under Section 24(1)(f) of....
SC: Once Special Court has Taken Cognizance of Complaint, ED Cannot Arrest Accused u/s 19 of PMLA (30.07.2024)
SC while granting bail to an accused in a complaint of money laundering filed by the ED, has observed that after the special court has taken cognizanc....
MP HC: Revaluation of Answer Sheet Cannot be Permitted in Absence of Express Provision (29.07.2024)
Madhya Pradesh High Court while dismissing a writ petition seeking revaluation of a student’s answer sheet, has reaffirmed that revaluation cannot be ....