Bom. HC Refuses to Interfere with Mumbai University’s Decision to Cancel Admission of Student || J&K HC: At Stage of Deciding Interim App., Trial Courts should Avoid Giving Observation on Merit of C || Del HC: Furnishing Grounds of Arrest to Arrestee an Hour before Remand Isn’t Due Compliance of S. 50 || Ker. HC: Procee. against Subsequent Doctor Unwarranted if Initial Doctor has Reported POCSO Offence || Delhi HC: Arbitrator Must Primarily Decide Construction of Terms of Contract || Madras High Court: Can’t Use ‘Freedom of Press’ to Tarnish Reputation || SC Dismisses Plea Seeking Prospective App. of Judgment allowing Interest for NH Land Acquisitions || SC Restrains Union/States from Reducing Forest Land Unless Compensatory Land is Provided || Supreme Court Pulls up Assam Govt. for Not Deporting Persons Declared as Foreigners || SC: Can’t Dismiss Appeals of Accused & Victims under NIA Act on Ground of Delay beyond 90 Days

International Cases

South Africa
A dealer may trade in firearms and ammunition only on premises specified in the dealer’s licence (Outdoor Investment Holdings (Pty) Ltd and Another vs. The Minister of Police & Another)(24.05.2023)
The issue before the Supreme court is whether Regulation 67 of the Firearm Control Regulations entitles one firearms’ dealer to store firearms at its ....
Civil

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