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

South Africa
It is necessary to establish true nature of investments complained about before any final conclusions are reached, including questions related to compensation (Impact Financial Consultants CC and Another vs. Bam N O and Others)(30.04.2021)
The central issue in present matter is whether the Ombud for Financial Services (the Ombud), established in terms of Section 20 of the Financial Advis....
Civil

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