Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity || Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad || Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise || Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime || Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka || Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom || Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products || Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces || Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support || SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification

International Cases

Australia
No jurisdictional error, when mining warden gave proper consideration regarding non-compliance with the applicable expenditure (Extension Hill Pty Ltd vs. O'sullivan)(16.12.2020)
The applicant has applied for judicial review of a recommendation made by the mining warden that, certain mining leases held by it be forfeited. The w....
Mines and Minerals

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