Rajya Sabha Passes the ‘Bharatiya Vayuyan Vidheyak, 2024’ || Del. HC: It’s a Disturbing Trend of Exploiting Social Media Platforms for Committing Sexual Offences || Ori HC: State Can’t Question Maintain. of Suit for No Notice at Stage of Appeal if Not Done in WS || Ker. HC: Can’t Call Putting Up Boards of Temples, Mosques on Busy Roads as Religious Practice || P&H HC: If People are Allowed to Stay All Night at Bars and Pubs, it will Hamper Indian Society || SC: NCR States to Ask Workers to Register Themselves on Portal for Receiving Subsistence Allowance || Rajya Sabha Passes the Boilers Bill, 2024 || NCLAT: Authority Can’t Pass Adverse Remarks against RP Performing Duties as Per CoC’s Instruction || Tel. HC: Teacher Eligibility Test Guidelines Framed to Ensure that Competent Persons are Recruited || Ker. HC: Loss in Derivative Business Would be a Business Loss for Purposes of Section 72 of IT Act

International Cases

South Africa
An applicant for condonation is required to give a full and reasonable explanation for the delay that has occurred, and explanation must cover the entire period of the delay (Andrew Barney August vs. The State)(04.12.2023)
The Appellant was convicted in the magistrates’ court, Kimberley, of dealing in drugs in contravention of Section 5(b) of the Drugs and Drug Trafficki....
Criminal

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