News

Ker. HC: Out-of-Turn Disposals Can Cause Injustice to Other Litigants (26.05.2023)
Kerala High Court while observing that because a litigant has resource to approach this Court with a prayer to expedite his case, he shouldn’t be allo....
Del HC: No Indefeasible Right of Daughter-in-Law in Shared Household (26.05.2023)
Delhi High Court while observing that right of the daughter-in-law in a shared household is not an indefeasible right, has held that in-laws can’t be ....
JKL HC: Authority Must Inform Detenue Time in Which he Can Make Representation Against Detention (26.05.2023)
Jammu and Kashmir and Ladakh High Court has held that the detaining authority should communicate to the detenue, in the grounds of detention the time ....
JKL HC: Rejection Of Plaint Under Order 7 Rule 11 CPC Can’t be Challenged (25.05.2023)
Jammu and Kashmir and Ladakh High Court has held that provision of Revision under Section 115 CPC cannot be used to challenge an order of Rejection of....
Ker. HC: Local Self Governments Who Can’t comply with Directions Must Step Down (25.05.2023)
Kerala High Court while warning government on the issue State’s inaction pertaining to unauthorized banners in public places, has stated that if Local....
Ker. HC: Acts Done by Bank Officials While Taking Possession are Protected Under SARFAESI Act (25.05.2023)
Kerala High Court while observing that action taken by the officials of the bank under the SARFAESI Act is neither unquestionable nor treated as sacro....
Kar. HC: Parent Losing Child Custody Should be Given Sufficient Visitation Right (24.05.2023)
Karnataka High Court has observed that Court has to ensure that sufficient visitation rights to a parent, who is not given child's custody, should be ....
SC: Only Instructing Counsel Can Make Mentionings Before Vacation Bench (24.05.2023)
Supreme Court while refusing to permit Senior Advocate Mukul Rohatgi to mention a matter before it, has observed that as per vacation bench norms, onl....
NCLAT Upholds NCLT’s Order Allowing Insolvency Proceedings Against ‘Go First’ Airline (23.05.2023)
NCLAT while rejecting the plea filed by lessors of aircrafts of Go First Airlines to take possession of the aircrafts, has upheld the order of NCLT De....
Del. HC: ‘Residence of Delhi’ as Mandatory Condition for Becoming Civil Defence Volunteer is Valid (23.05.2023)
Delhi High Court has upheld that constitutional validity of Delhi Government’s order that made “resident of Delhi” as mandatory condition to become el....
P&H HC: Specific Time Limit for Grant of Sanction for Prosecution Under UAPA Rules 2008 is Mandatory (23.05.2023)
Punjab and Haryana High Court while observing that time grant for prosecution sanction under UAPA (Recommendation and Sanction of Prosecution) Rules, ....
SC: Don’t Make Adverse Observations Against Judicial Officer Without Due Opportunity (22.05.2023)
Supreme Court has observed that it has been repeatedly indicating that orders making adverse observations against judicial officers should not be made....
Delhi HC: Family Courts Not Expected to Adopt Hyper-Technical Approach (22.05.2023)
Delhi High Court has observed that even though the Courts are required to decide matters relating to family law expeditiously, Court is expected to no....
Del. HC: Arbitral Award Passed After Inordinate/Unexplained Delay is Contrary to Justice (22.05.2023)
Delhi High Court has held that an arbitral award passed after an inordinate, substantial and unexplained delay is contrary to justice and in conflict ....
SC: Electricity Dues Can be Recovered by Subsequent Occupier of Premises (22.05.2023)
Supreme Court while upholding the condition enabling distribution licensee to insist on clearance of electricity dues of previous consumer before resu....