News

SC: Chargesheet Not a Public Document (20.01.2023)
Supreme Court while observing that Chargesheets are not public documents has held that investigating agencies can’t be directed to upload chargesheets....
Ker. HC: Can’t Seek Return of Plaint & Refund of Court Fees After Dismissal of Suit (20.01.2023)
Kerala High Court has held that petitioner can’t pray for return of the plaint and court fee as the said course is untenable and impermissible in law,....
SC: Punishment by Disciplinary Authority Can be Interfered With Only if Grossly Disproportionate (20.01.2023)
Supreme Court has held that power of judicial review can be exercised by the Court against punishment imposed by disciplinary authority, only if it is....
SC: Criminal Law Not for Money Recovery (20.01.2023)
Supreme Court while observing that recovery of money is essentially within the realm of civil proceedings, has held that there is no justification in ....
Delhi HC: Not Allowing Student to Exams on Ground of Arrear of Fees is Violative of Article 21 (19.01.2023)
Delhi High Court while observing that child’s future can’t be allowed to be spoiled and blemished by barring him from taking exam, has held that barri....
Delhi Court: Journalists Not Exempted from Disclosing Their Sources (19.01.2023)
Delhi Court has held that there is no statutory exemption to journalists from disclosing their sources to investigating agencies, especially if such d....
Kar. HC: Individual Role of Each Accused Can’t Be Considered in Bail Application (19.01.2023)
Karnataka High Court has held that individual role of accused can’t be considered while deciding bail application filed by accused who was part of an ....
Delhi HC: Award of Cost Not Containing Reasons is Arbitrary (19.01.2023)
Delhi High Court has held that awarding costs by a stroke of the pen, without stating reasons would fly in the face of section 31(3) as per which an a....
SC: Joining Force After Suppressing Criminal Cases is a Grave Misconduct (18.01.2023)
Supreme Court while observing that entering service of disciplined force like CISF by suppressing criminal cases is a gross misconduct, has held that ....
P&H HC: Person Can Raise Plea of Juvenility Even After Conviction (18.01.2023)
Punjab and Haryana High Court has held that plea of juvenility can be raised by a person even after his conviction and sentence, as per which plea, th....
SC Cautions Courts: Wikipedia Not Completely Dependable (18.01.2023)
Supreme Court while cautioning courts and adjudicating authorities against use of 'wikipedia' for legal dispute resolution, has observed that these so....
All. HC to Schools in UP: Refund/Adjust 15% Fees Paid During COVID-19 Pandemic (17.01.2023)
Allahabad High Court has directed schools in Uttar Pradesh to refund or adjust 15% of extra fees charged during 2020-21 academic session, when the COV....
Delhi HC: Avoidance Applications Survive CIRP (17.01.2023)
Delhi High Court has held that avoidance applications filed under IBC survive even after approval of the resolution plan, in cases where Resolution Pl....
SC: Default Bail Can be Cancelled Based on Reasons Made Out in Chargesheet (17.01.2023)
Supreme Court has held that if special reasons are made out from the chargesheet and the chargesheet reveals commission of non-bailable crime, default....
SC: No Benefit of Lapse Available if Delay in Possession is Due to Pending Litigation (17.01.2023)
Supreme Court has held that delay in taking possession of land due to pending litigation does not entitle original owner of land the benefit of lapse ....
SC Refers Petitions to Modify 1 Km ESZ Mandate to a Larger Bench (17.01.2023)
Supreme Court has referred the petitions seeking relaxation of the directive to declare one kilometer around protected forests as ecologically sensiti....
Delhi HC: Chance of More Money Can’t be Sole Criteria for Terminating Contract (17.01.2023)
Delhi High Court while allowing petitions challenging NHAI’s decision to invite fresh bids for collection of user fee at two toll plazas has held that....