NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account || All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant || P&H HC: Cannot Allow Changes in Admission Form after Submission || Bom. HC: Findings in Criminal Proceedings Cannot Be Relied Upon While Adjudicating Civil Proceedings || P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months || Allahabad HC: Merely Supporting Pakistan Will Not Prima Facie Attract Section 152 of BNS || HP HC Upholds Wife’s Claim of Adverse Possession after Husband’s Death || Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted || Karnataka HC: State to Respond in 3 Weeks regarding Mandatory Teaching of Kannada || Delhi HC: Husband Unhappy in Marriage is No Proof of Abetment of Suicide

International Cases

Australia
Court has broad powers under Section 21 of the Charitable Trusts Act, 1962 to make orders in respect of any property, money or income subject to a trust for charitable purposes (Wilson vs. Indigenous Services Pty Ltd)(03.03.2021)
The Plaintiffs commenced present proceedings by originating summons filed 25 January 2021. The Plaintiffs seek relief, including declarations that the....
Trusts and Societies

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