J&K&L HC: Juvenile Acts Cannot Justify Preventive Detention After Attaining Majority || Karnataka HC: Husband Cannot Obtain Divorce Solely on the Ground of Losing Interest in Marriage || SC: Section 22 of Hindu Succession Act Preference For Class-I Heirs Applies to Agricultural Land || Supreme Court: Refund Clause in Sale Agreement Does Not Extinguish Right to Specific Performance || SC Clarifies When a Probate Application Filed After a Testator's Death is Time-Barred || Madras HC: Coordinate Bench Cannot Reopen Issue Already Settled by Another Division Bench || Delhi HC Urges Law to Regulate Media, Notes Anyone with a Mobile Phone Can Claim to be a Journalist || CCI Rejects Allegations of Collusion Involving Reliance Jio and More Than 4,500 Entities || Allahabad HC: Working Mother with Child Custody Cannot Shift Entire Maintenance Liability to Father || Bombay HC: Possessory Suit U/S 6 of the SRA is Maintainable Despite a Licensor-Licensee Relationship

International Cases

South Africa
Burden to prove that ESTA applies in relation to a specific occupier rests on the occupier who invokes the application of the Act (Frannero Property Investments (Pty) Ltd vs. Clement Phuti Selapa and Others)(29.04.2022)
The issue in present application for special leave to appeal is whether a community of about 300 people who occupied the Applicant’s property known as....
Civil

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