Delhi High Court Holds Multiple Sclerosis is a Specified Disability under the RPWD Act || Allahabad High Court: An Alibi Must be Proved at Trial and Cannot be Accepted by the IO Alone || Uttarakhand High Court: Smell of Alcohol Alone Cannot Prove Drunken Driving || Bombay High Court: Strangers May be Impleaded in Co-Operative Society Disputes if Necessary || Allahabad High Court: Husband's Liability under the Domestic Violence Act Continues Despite Divorce || Bombay HC: Municipal Council Must Pay for Land Used as DP Road Despite Fund Shortage || Uttarakhand HC: Previous Service Pay Protection Does Not Confer Right to Career Progression Benefits || Supreme Court Revives POCSO Case Against Headmistress, Says Verifying Abuse Claims is No Excuse || SC: Voluminous Documents are No Excuse For Their Delayed Production under Commercial Courts Act || Supreme Court Orders Merged Bank's Eviction For Transferring Tenancy Without Landlord's Consent

International Cases

South Africa
Minister is central to the administration and implementation of the Extradition Act and the decision-making power in respect of all extradition requests vests in him (Schultz vs. Minister of Justice and Correctional Services and Others)(23.05.2024)
The crisp issue in the appeal was whether the power to request the extradition of a person from the United States of America (the US) to stand trial i....
Civil

Page 1