Pat HC: “Living in adultery” Denotes Continuous Course of Conduct & Not Isolated Acts of Immorality || J&K HC: IA Conducting Investigation in Violation of S. 17A of PC Act Doesn’t Vitiate Entire Process || Allahabad HC: DM Has Power to Entertain Second Plea Under Section 14 of SARFAESI Act Without Bar || Bombay HC: Can Treat Predicate Offences Lodged Under BNS as Scheduled Offences under PMLA || Finance Ministry Informs Delhi HC About Inducing Rs. 50 Coin || Delhi HC: Popular Restaurant Chain ‘Swagath’ Files Case Alleging Trademark Infringement || Kerala HC: Cannot Claim Reservation Benefit Retrospectively if Community Later Added in OBC List || Kerala HC Raises Question on Toll Collection Amid Poor Road Condition || HP HC: Once Judicial Officers Participate in Departmental Exam, they Cannot Challenge the Rules || SC Initiates Suo Motu Action Over Agencies Summoning Lawyers for Advising Accused

International Cases

Australia
Grant of probate in solemn form cannot be made simply by consent of the parties (Murphy vs. Lewis)(23.07.2021)
The Plaintiff commenced present action by writ for proof of a will in solemn form. The Plaintiff seeks an order that, the last will and testament exec....
Property

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