Supreme Court Issues Directions to Prevent Fake Sureties in Bail Cases Involving Foreigners || Madras HC: Police Cannot Arbitrarily Bar Carrying Indian Flag at Peaceful Rallies || Delhi HC Bars JNU from Granting Student Admissions Using Deprivation Points || Kerala High Court Flags Misuse of POCSO in Marital Disputes and Acquits Man Accused of Rape || Calcutta HC orders Urgent EWS Certificate Decision, Says Mother's Voter Deletion Irrelevant || Bombay HC Directs Minimum Wages for Community Health Volunteers, Rejecting Honorarium-Based Pay || SC: DRT Auction Sale Valid Despite Failure to Serve Order XXI Rule 22 Notice || SC: Legal Representatives Entitled to Motor Accident Compensation without Financial Dependency || SC: Re-Employed Officers May be Classified Differently from Regular Officers || Supreme Court Questions Union's Opposition to Global Food Package Labelling Norms

International Cases

Australia
Unless the court otherwise directs, an originating process must be supported by an affidavit stating the facts in support of the process (Hartland vs. Firm Construction Pty. Ltd.)(10.05.2023)
Matthew Hartland (Plaintiff) was employed as a carpenter/concreter by Togail Na Heireann Pty Ltd. On 21 May, 2020, he attended a site controlled and o....
Civil

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