Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl || Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required || Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits || Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose || Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee || Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed || Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre || Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being || SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court || SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services

International Cases

South Africa
In the absence of demonstrable and material misdirection, Trial Court’s findings of fact are presumed to be correct (Machi v The State)(30.07.2021)
The Appellant was arrested and charged with murder. Appellant raised an alibi defence during trial before the South Gauteng High Court (trial court). ....
Criminal

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