Supreme Court: Parents’ Loss Cannot Be Measured With Arithmetical Precision || Supreme Court: Registered Sale Deed Remains Valid Despite Minor Attestation Discrepancies || Calcutta High Court: Section 107 BNSS Property Attachment Cannot be Used as a Recovery Tool || Ker HC: Elected Representatives Must Swear by God or Affirm, Cannot Invoke Specific Deities in Oath || Rajasthan High Court: Ward Delimitation Must Rely on Population, Not Voter Count || SC: Readiness for Agreement Execution Must be Proven From Agreement Date, Not Only After Suit Filing || Supreme Court: Long Gap Without Similar Criminal Conduct May Mitigate Sentence || Supreme Court: Loss of Right Leg Constitutes 100% Functional Disability for a Mason || Del HC Orders Fresh All India Tennis Association Elections by Sept 30, Sets Timeline for Amendments || Bombay High Court Permits 26-Week Pregnancy Termination Due to Fetal Anomalies, Financial Hardship

International Cases

South Africa
Unexplained delay in filing application cannot be condoned (Ethekwini Municipality vs. Crimson Clover Trading 17 (Pty) Ltd t/a Island Hotel)(01.07.2021)
The pertinent issue in present appeal is whether condonation ought to have been granted to the Respondent, for its failure to serve on the Appellant, ....
Limitation

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