News Delhi HC: Temporary Official Appointed on Work Charge Basis Can’t Claim Seniority for Such Period (16.09.2022)Delhi High Court has held that a temporary official, who is purely appointed on daily rated or work charge basis for specific period to do a specific ....Delhi HC: NOC of TM Office Mandatory for Copyright Registration of Artistic Work in Goods & Services (16.09.2022)Delhi High Court has held to obtain copyright registration of artistic work which is being used or is capable of being used in respect of any goods an....SC: Right to Establish Educational Institution is FR, Can't be Restricted by Executive Instruction (16.09.2022)Supreme Court has held that the right to establish an educational institution is a fundamental right (FR) under Article 19(1)(g) of the Constitution o....Delhi HC Directs DNRs to Appoint Grievance Officers Under IT Rules 2021 (16.09.2022)Delhi High Court while dealing with cases concerning proliferation of fraudulent domain names resulting in monetary loss to public has directed variou....SC: False Declaration Regarding Assets of Candidate, Spouse/Dependents Constitutes Corrupt Practice (15.09.2022)Supreme Court has held that a false declaration with regard to the assets of a candidate, his/her spouse or dependents, constitutes corrupt practice i....Supreme Court Allows Amendment of BCCI Constitution (15.09.2022)Supreme Court has allowed amendments proposed to Constitution of the Board of Cricket Control of India (BCCI) to relax the mandatory cooling off perio....SC Upholds Conviction of Man Accused of Killing Father Under Influence of Liquor (15.09.2022)Supreme Court while upholding conviction of man accused of killing his own father following a fight under influence of liquor, has held that maybe it ....Delhi HC: Mere Exculpatory Statement Not Ground to Believe Accused is Not Guilty of Money Laundering (15.09.2022)Delhi High Court has held that a mere exculpatory statement made to officials of Enforcement of Directorate (ED) cannot suffice to form a reasonable g....Kar. HC: Unregistered Family Settlement Admissible Only If Confirmed With Approval of All Members (15.09.2022)Karnataka High Court has held that family settlement arrived at between parties to share immovable properties has to be among all family members who a....Delhi HC: No Provision in CPC Which Enables Court to Appoint Guardian for Missing Party (14.09.2022)Delhi High Court has held that there is no provision in the Code of Civil Procedure (CPC) which enables the court to appoint a guardian for a party be....Raj HC: Depriving Married Daughter from Compassionate Appointment Violates Articles 14 &16 (14.09.2022)Rajasthan High Court has held that depriving a married daughter from right of consideration for compassionate appointment, violates the right to equal....Guj HC: Application for Opening New Medical College Must be Accompanied by CoA & NOC (14.09.2022)Gujarat High Court has held that a No Objection Certificate (NOC) as well as Consent of Affiliation (CoA) is mandatory at the time of making an applic....SC: Avoid Hyper-technical Approach in Deciding Juvenility Claim (14.09.2022)Supreme Court has held that while deciding whether an accused is juvenile or not, a hyper technical approach should not be adopted. If two views are p....HP HC: Government Employees Seeking Transfer Due to Individual Hardship May Approach Employer (14.09.2022)Himachal Pradesh High Court has held that if government employee requires transfer on account of individual hardship, such employee may approach the e....Madras HC: Every Individual Has Duty to Protect National Environment (13.09.2022)Madras High Court while disposing of petition filed by Kasturbha and Indira Nagar Residents Welfare forum seeking to remove encroachments from Bucking....SC: Lodging Juveniles in Adult Prisons is Deprivation of Their Personal Liberty (13.09.2022)Supreme Court while holding that lodging juveniles in adult prisons amounted to deprivation of their personal liberty, has observed that once a child ....Kar. HC to State: Remove All Encroachments on Storm Water Drains Immediately (13.09.2022)Karnataka High Court has directed State Government and Bruhat Bengaluru Mahanagara Palike (BBMP) to take immediate steps for removal of all encroachme....Delhi HC: Violation of Mandatory Provisions for Seizure Need Not be Looked into in Bail Proceedings (13.09.2022)Delhi High Court has held that effect of non-compliance of any mandatory provision under NDPS Act or any irregularity at time of making of seizure mem....Del HC: Aided Minority Educational Institution Affiliated With University Must Follow its Procedure (13.09.2022)Delhi High Court has held that St Stephens College must follow admission policy of Delhi University for academic sessions 2022-23 for students belongi....SC: Policy for Premature Release of Life Convict Must Be Implemented in Objective/Transparent Manner (12.09.2022)Supreme Court has held that State must implement its policy for premature release of life convicts in an objective and transparent manner; the Court a....Bombay HC: Owner Does Not Include Importer of Goods (12.09.2022)Bombay High Court while observing that seized goods can only be provisionally released under Section 110A of the Customs Act, 1962 (the Act) in favour....Sikkim HC: Court Can't Travel Beyond Pleadings in a Suit to Frame Issues (12.09.2022)Sikkim High Court has held that trial courts can frame issues with regard to only those pleadings which are asserted by one party and denied by other.....Uttarakhand HC: Court Where Minor Ordinarily Resides, Has Jurisdiction Under Guardians & Wards Act (12.09.2022)Uttarakhand High Court has held that an application with respect to the guardianship of a minor has to be made to the District Court having jurisdicti....NCLAT: Resolution Professional Has No Right To Be Heard Before Being Replaced U/S 27 IBC (12.09.2022)National Company Law Appellate Tribunal has held that when Committee of Creditors decides to replace Resolution Professional (RP) under Insolvency & B....Cal HC: Writ is Maintainable against Award by Statutory Arbitrator Violating of Principles of Natural (12.09.2022)Calcutta High Court has held that an award passed by the statutory arbitrator under the National Highways Act, 1956 where neither the notice of arbitr....Delhi HC: Interlocutory Order Rejecting Application for Amendment of Claims is Not Challengeable (12.09.2022)Delhi High Court has held that all interlocutory orders passed by the Arbitral Tribunal are not amenable to challenge under Articles 226 and 227 of th.... 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