News Ker. HC: Possession of Higher Qualification Presupposes Acquisition of Lower Qualification (30.09.2022)Kerala High Court has held that possession of higher qualifications by candidate in selection process presupposes acquisition of lower qualification, ....Delhi HC: DTC Must Check Antecedents of Employees (30.09.2022)Delhi High Court while observing that Delhi Transport Corporation (DTC) is not expected to unleash untrained and unlicensed drivers on unsuspecting in....SC: Rights of Under-trial Includes Right to Receive Medical Attention (30.09.2022)Supreme Court while directing Superintendent of Taloja Jail to take Gautam Navlakha to a hospital of his choice immediately for a thorough medical che....Delhi HC: Issuance of Notice to Unrelated Mail Address Does Not Constitute Due Despatch (29.09.2022)Delhi High Court has held that the issuance of e-mail-attaching electronic notice to an unrelated e-mail address does not constitute due despatch and,....Kerala HC Directs PFI to Deposit Over Rs 5 Crores Towards Hartal Damages (29.09.2022)Kerala High Court has directed Popular Front of India (PFI) to deposit amount of Rs.5.20 crores towards damages estimated by State Government as well ....SC: Speaker Can't Deny Pension & Other Benefits to MLAs While Disqualifying Them Under 10th Schedule (29.09.2022)Supreme Court has held that under the Xth Schedule of the Constitution, the Speaker of a Legislative Assembly does not have power to deny pension and ....SC: Wife Conceiving Out of Forced Sex Can Seek Abortion Under MTP Act (29.09.2022)Supreme Court while observing that rape must be held to include ‘marital rape’ for purpose of Medical Termination of Pregnancy (MTP) Act, has held tha....SC: Litigant Can't be Expected to Wait Indefinitely for Reasons (28.09.2022)Supreme Court while stressing on the need to immediately deliver judgments has observed that a litigant cannot be expected to wait indefinitely for av....Del HC: Recovery of Annual Report & Share Cert. from Assessee's Premises Not Incriminating Documents (28.09.2022)Delhi High Court has held that the recovery of the annual report and the share certificate of the assessee premises cannot be considered to be incrimi....Delhi HC: No PMLA Proceedings After Quashing of FIR Against Accused (28.09.2022)Delhi High Court while seting aside the proceedings under the Prevention of Money Laundering Act (PMLA), 2002 against Indiabulls Housing and Finance L....Kerala HC: Whether Suit Falls Under Section 92 of CPC Has to be Decided Before Trial (28.09.2022)Kerala High Court has held that question as to whether suit falls under Section 92 of CPC must be decided before trial as suit under Section 92 can be....All. HC: Only Governor Can Take Action if Govt Servant Found Guilty of Misconduct After Retirement (28.09.2022)Allahabad High Court has held that after retirement of government servant, if such employee is found to be guilty of grave misconduct or is found to h....SC: Leave Encashment Benefit is Part of Salary (28.09.2022)Supreme Court while observing that leave encashment is part of salary, has held that condition in Rajasthan Voluntary Rural Education Service Rules, 2....Ker. HC: Reduction in Pension/Gratuity to be Decided at Time of Imposing Punishment (27.09.2022)Kerala High Court has held that the decision as to whether a particular case where compulsory retirement imposed warrants reduction in pension or grat....Bombay HC: Half of Life Imprisonment is 10 Years for POCSO Offences (27.09.2022)Bombay High Court has sentenced a convict to one half of life imprisonment under the POCSO Act, who will have to undergo a sentence of 10-years. The C....SC: CMM/DM Not Required to Adjudicate Disputes Between Borrower/Third Party & Secured Creditor (27.09.2022)Supreme Court has held that while considering an application under Section 14 SARFAESI Act, the CMM/DM is not required to adjudicate the dispute betwe....SC: Employee Can be Terminated for Suppression or False Information Regarding Suitability (27.09.2022)Supreme Court has held that an employee can be terminated from service if it is found that he had suppressed or given false information in regard to m....SC: Failure to Inform Accused About Hearing of Appl. for Ext. of Time for Investigation Violates FR (26.09.2022)Supreme Court has held that the failure to produce the accused before the Court at the time of consideration of the application for extension of time ....Kar. HC: Magistrate/Judge Should Recommend in Judgment Whether there is Need for Victim Compensation (26.09.2022)Karnataka High Court has observed that while delivering final judgments, Magistrate and Sessions Judge must pass a reasoned order as to whether there ....Delhi HC: Public Entry to Private Temple on Festivals Does Not Convert it Into Public Temple (26.09.2022)Delhi High Court has observed that occasional entry of public to a private temple on some festivals does not convert it into a public temple so as to ....SC: Intra-Court Appeal Does Not Lie Against All Interim Orders in an Admiralty Suit (26.09.2022)Supreme Court has held that an appeal does not lie to the Commercial Appellate Division of the High Court from an order of the Commercial Division (Si.... Next Page 1 10 10