Patna HC: Mere FIR Registration cannot Justify Cancellation of PDS Licence || Calcutta HC: NEET Medical Board Cannot Reassess Disability Percentage of PwBD Candidates || Madras HC: MLAs Cannot Challenge Assembly Vote Later if They Raised No Objection During Voting || Karnataka HC Upholds DRDO Land Acquisition, Citing Primacy of National Security || Bombay HC Directs Complete Ban on Street Firecrackers and Laser Lights During Festivals || Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC || Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife’s Maintenance Claim U/S 125 CrPC || Bombay HC on Nicotine Pouch Ban: Duty-Free Shops Must Comply with Domestic Laws || SEBI Settles Hindenburg-linked Disclosure Cases Involving Five Adani Firms for Rs. 1.5 Crore || Kerala High Court: Navy Court-Martial Proceedings Can Be Prosecuted by Investigating Officer

International Cases

South Africa
Onus lies with the Plaintiff to establish the jurisdiction, finality and conclusiveness of a foreign judgment, if so challenged (Lindsey and Others v Conteh)(06.02.2024)
The Respondent was a businessman and citizen of the United States of America, (Mr. Conteh), who now resided in Bryanston, Johannesburg. On 12 August 2....
Company

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