News SC: Need of Custodial Trial Not Relevant Aspect While Considering Bail Application U/S 439 CrPC (18.11.2022)Supreme Court while setting aside bail granted to a rape accused has held that 'need of custodial trial' is not a relevant aspect while considering a ....Madras HC: Proceedings U/S 12 of DV Act Can Be Challenged Only Under Article 227 (18.11.2022)Madras High Court has held that proceedings under Section 12 of Domestic Violence Act can be challenged in High Court only under Article 227 of Consti....SC: Additional Accused Can’t be Impleaded After Expiry of Limitation Period U/S 142 of NI Act (18.11.2022)Supreme Court has held that impleadment of additional accused subsequent to the filing of a cheque bounce complaint is not permissible once limitation....MP HC: Provision Requiring Inter-Faith Couples to Declare Conversion Before DM is Unconstitutional (18.11.2022)Madhya Pradesh High Court has held that Section 10 of MP Freedom of Religion Act, 2021 which requires a person desiring to convert religion to give a ....SC: Compensation for Future Prospects Can be Claimed in Case Injuries Result in Permanent Disability (17.11.2022)Supreme Court has held that compensation for future prospects can be claimed in accident cases involving serious injuries resulting in permanent disab....SC: Power of Judicial Review & Govt's Power to Reconsider Previous Govt Decision Not Comparable (17.11.2022)Supreme Court has held that the power of the executive to look into the conduct of the previous government cannot be compared with the power of courts....SC: Computation of Period for Condonation of Delay; Time Period Excluded u/s 14 Cannot Be Counted (16.11.2022)Supreme Court has held that time period excluded under Section 14 of Limitation Act cannot be counted for the purpose of computing the period for whic....Delhi HC: NCTE Not Empowered to Impose Penalty, Can’t Exercise Function of Regional Committees (16.11.2022)Delhi High Court has held that National Council for Teacher Education (NCTE) can’t claim existence of any inherent or plenary powers, adding that stat....SC: Common Man Interested in Solutions Not Meetings (16.11.2022)Supreme Court while criticizing Punjab and Haryana governments for not taking any effective steps on recommendations made by Central Water and Power R....SC Waives Requirement of Solvency Certificate for Gautam Navlakha to Avail House Arrest (16.11.2022)Supreme Court has waived the condition to obtain a solvency certificate for availing the benefit of house arrest for Gautam Navlakha, who is lodged in....P&H HC: Subcontracting for a Service is Not an Intermediary Service (15.11.2022)Punjab and Haryana High Court while quashing a demand by the GST Department against Genpact India, has held that subcontracting for a service is not a....Delhi HC: Can’t Close Our Eyes to Delhi's Air Quality Oscillating Between Severe And Very Poor (15.11.2022)Delhi High Court has observed that it can’t close its eyes to fact that air quality in Delhi has been oscillating between ‘very poor’ to ‘severe’ cate....SC: Can’t Cancel Bail Merely for Any Perceived Indiscipline by Accused Before Granting Bail (15.11.2022)Supreme Court while observing that cancellation of bail can’t be ordered merely for any perceived indiscipline on the part of accused before granting ....Ker. HC: Extension of statutory period; Prosecutor's Report Must Disclose Progress of Investigation (14.11.2022)Kerala High Court has held that in order to extend statutory period of 180 days to complete the process of investigation as per Section 36-A(4) of NDP....SC: High Court Cannot Exercise The Power of Remission by Itself (14.11.2022)Supreme Court has held that while exercising the power of judicial review, a High Court cannot exercise the power of remission by itself.....SC: Lawyer Who Signs Petitions With Derogatory Remarks is Guilty of Contempt of Court (14.11.2022)Supreme Court has issued notice to Petitioner and AOR on plea containing contemptuous remarks against High Court judgment, has stated that even a lawy....SC: Seniority of Direct Recruits & Promotees has to be Determined as Per Service Rules (14.11.2022)Supreme Court has held that seniority of direct recruits and promotees in a particular service has to be determined as per the service rules.....SC: Evidence of TIP Inadmissible if Suspects Were Shown to Witnesses Before Identification (14.11.2022)Supreme Court has held that evidence of Test Identification Parade (TIP) is inadmissible if the suspects were shown to the witnesses before the identi....Delhi Court: Society's Outrage Not a Justification for Suppressing Free Speech (14.11.2022)Delhi Court while dismissing complaint filed against Kerala MLA K.T. Jaleel over his remarks regarding Kashmir on social media, has observed that Indi.... Next Page 1 10 10