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 || SC: Negligent Driver’s Legal Heirs are Not Entitled to Compensation under MV Act || Delhi HC: Passing Off is a Distinct Right, Which Resides in its Own Common Law Space || Delhi HC Seeks ICICI’s Response on Plea Alleging Lack of Accessibility Standards for PWDs || Bombay HC: Saying ‘I Love You’ in with No Sexual Intent Isn’t Sexual Harassment || Rajasthan HC: Centre & State to Issue Directions Regarding Excessive Use of Mobile Phones by Children || Allahabad HC: Undressing Woman but Failing to Commit Intercourse Amounts to ‘Attempt to Rape’ || MP HC: Taxpayers with Appeals that are Pending are Eligible for 50% Relief under Samadhan Scheme

International Cases

United Kingdom
While calculating limitation period in a midnight deadline case, there is complete undivided day following the expiry of deadline which has to be included in the same (Matthew and Others v. Sedman and Others)(21.05.2021)
The Appellants are the present trustees of a Trust (the “Trust”). They replaced the Respondents. Further the Trust had a share in a company called Cat....
Limitation

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