News NCDRC: No Right to Re-Approach NCDRC Once Complaint is Withdrawn to Move RERA (09.09.2022)National Consumer Disputes Redressal Commission (NCDRC) has held that a complainant, having exercised the option of withdrawing his complaint from NCD....SC: Undue Sympathy for Accused While Sentencing May Affect People's Faith in Efficacy of Law (09.09.2022)Supreme Court has held that gravity of crime is the prime consideration for deciding what should be the appropriate punishment in a criminal case and ....SC: Delivering Used & Defective Car Against Booking for New Car is Unfair Trade Practice (09.09.2022)Supreme Court has held that delivering a defective and old model car against a booking for a new car made by a customer who has paid full sale conside....Bombay HC Takes Suo Moto Cognizance of Gadchiroli Elephants Shifting to Zoo (09.09.2022)Bombay High Court while taking suo moto cognizance of forest department’s decision to move wild elephants from Gadchiroli forest to zoo, has observed ....Delhi HC: Complaint Against Chartered Accountant After 7 Years of Misconduct is Time-Barred (08.09.2022)Delhi High Court has held that a complaint against Chartered Accountant after seven years of alleged misconduct is liable to be quashed as time-barred....Delhi HC: Court Must Prevent Miscarriage of Justice While Examining Witness on Commission (08.09.2022)Delhi High Court has held that in cases involving question of examining a witness on Commission wherein such a witness is disabled or otherwise not in....Delhi HC: Person Flying Kites Can't Modify Thread to Sharpen it With Metallic/Glass Components (08.09.2022)Delhi High Court has held that a person engaged in kite flying cannot modify the kite flying thread to sharpen it by using sharp metallic or glass com....SC: Tenant Continuing Possession After Expiry of Lease is Liable to Pay Mesne Profits (08.09.2022)Supreme Court has held that while a tenant at sufferance cannot be forcibly dispossessed, that does not detract from the possession of the erstwhile t....SC: Serious Difficulties Regarding Application of POCSO to Cases of Relationship Among Young Adults (08.09.2022)Supreme Court has held that it has faced certain difficulties while considering the applicability of Protection Of Children From Sexual Offences, 2012....SC: Crop Insurance Different from Commercial Policy (07.09.2022)Supreme Court while upholding Bombay High Court's order directing Bajaj Allianz General Insurance to compensate under Pradhan Mantri Fasal Bima Yojana....ITAT: No Documentary Evidence to Substantiate PRP as Expenditure, Claim is Not Sustainable (07.09.2022)Income Tax Appellate Tribunal, Kolkata has observed that the claim of Performance Related Pay (PRP) is not sustainable when no documentary evidence wa....Guj HC: Entire Salary Differential of Higher Post Can't Be Granted On Account of Additional Duties (07.09.2022)Gujarat High Court has ruled that merely because an employee appointed to Class-IV post is handed over additional duties regarding a higher post for a....Kerala HC: Teacher Re-Appointed In Lower Category Is Not Entitled To Pay Akin To Previous Post (07.09.2022)Kerala High Court has ruled that a teacher who is relieved on account of reduction in the number of posts and re-appointed in a lower category would n....Guj. HC: Onus of Due Diligence Before Entering Into Sale Transaction is on Property Purchaser (06.09.2022)Gujarat High Court while deciding anticipatory bail plea by property purchaser charged for cheating under IPC, has held that the onus of performing du....Del. HC: Judicial Review of Govt Contracts Permitted If Illegality in Decision Making Process Exists (06.09.2022)Delhi High Court has held that scope of judicial review in matters of government contracts is limited and can only be exercised if there is patent unr....SC: ‘Known Sources of Income' Means Sources Known to Prosecution And Not to Accused (06.09.2022)Supreme Court has held that term ‘known sources of income’ in Section 13(1)(e) of the Prevention of Corruption Act, 1988 would mean the sources known ....SC: Value of Returned Goods is to be Considered for Determining Value for Refund Under Excise Act (06.09.2022)Supreme Court has held that the value of the returned goods is to be considered for the purpose of determining the value for refund under Section 173L....SC: Court Can Only Look Into Prima Facie Case & Decide if Prosecution Case is Groundless (06.09.2022)Supreme Court while explaining the scope of exercise of power to discharge an accused under Section 239 of CrPC, has held that only consideration at t....SC: Scheme for Appointing Heirs of Employees on Their Retirement is Unconstitutional (06.09.2022)Supreme Court has held that appointment to the heirs of the employees on their retirement/ superannuation is violative of Articles 14 and 15 of Consti....NGT Imposes Rs. 3500 Crores Fine on State Of West Bengal for Continuing Environmental Damage (05.09.2022)National Green Tribunal has imposed a heavy fine of Rs. 3500 as environmental compensation on the State of West Bengal for causing continuous damage t....J&K&L HC: Expert Opinion Necessary to Set Criminal Law Into Motion Against Medical Professionals (05.09.2022)Jammu and Kashmir and Ladakh High Court has held that court should obtain opinion of the medical expert and if from such opinion, a prima facie case o....SC: SEBI Circular on Standardisation of Procedure for Debenture Trustees Has Retroactive Application (05.09.2022)Supreme Court has allowed retroactive application of SEBI Circular on Standardisation of procedure to be followed by Debenture Trustee(s) in case of d....SC: Twin Condition of Fraud And Substantial Injury Has to be Satisfied to Set Aside Auction Sale (05.09.2022)Supreme Court has held that twin conditions of material irregularity or fraud and substantial injury has to be satisfied before an auction sale can be....SC: Just Compensation Exceeding Claimed Amount Can be Awarded (05.09.2022)Supreme Court has held that motor accident compensation amount actually due and payable is to be awarded despite the claimants having sought for a les.... 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