Kerala High Court: University Syndicate Cannot Sue Chancellor as Both Form Same Legal Body || Kerala High Court: Unsigned FIS is Admissible if Informant Confirms its Contents in Court || J&K&L High Court: Purchaser’s Structure on Migrant Land Alone Cannot Block Sale Deed Registration || Supreme Court: Bail Remains the Rule and Jail the Exception, Even under the UAPA Law || Supreme Court: Principle of Res Judicata Also Applies Between Stages of the Same Case || Supreme Court: Govt Servant Has No Right to Old Rule Promotion Just Due to Earlier Vacancies || Delhi High Court: Students Having Zero Attendance Cannot be Promoted to the Next Semester || J&K&L HC: Replacing 'State' With 'Union Territory' in Public Safety Act Does Not Change its Nature || Kerala High Court: Doctor Cannot Enrol as an Advocate Without First Cancelling Medical Registration || Supreme Court: VAT is Not Applicable on Reliance’s Inter-State Gas Supply from KG Basin to UP

International Cases

South Africa
In absence of a Parole Board report, Supreme Court’s ability to substitute the sentence of the high court with its own sentence is constrained (Petersen vs. The State)(16.03.2023)
Present was an appeal against a reconsideration of an indeterminate sentence imposed in terms of Section 286B of the Criminal Procedure Act, 1977. The....
Criminal

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