Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl || Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required || Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits || Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose || Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee || Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed || Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre || Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being || SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court || SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services

International Cases

South Africa
A trustee has a fiduciary duty to act with due care and diligence in administering property on behalf of another (Haitas Konstantinos vs. Froneman and Others)(06.01.2021)
The appeal has its genesis in an urgent application in the High Court, launched by the Appellant. The main relief sought was the removal of Mr. Fronem....
Trusts and Societies

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