News

SC: Elder Sister Cannot Exercise Guardianship Over Younger Sister Unless There is Court Order (16.02.2024)
Supreme Court while dismissing a Habeas Corpus Petition filed by a lady for production of her younger sister, has held that an elder sister doesn’t ha....
Karnataka HC: Mere Reason to Believe Cannot Be Ground of Assessment Under Section 147 of IT Act (16.02.2024)
Karnataka High Court held that Assessing Officer has to be satisfied that that there is escapement of income and unlike earlier the mere reason to bel....
SC: Suit For Title Without Seeking Recovery of Possession Not Main. When Plaintiff Not in Possession (16.02.2024)
Supreme Court has reiterated that a suit that has been filed for declaration of title and the recovery of possession has not been sought is not mainta....
Supreme Court Explains The Principles of Adverse Possession (15.02.2024)
Supreme Court while stating that a person pleading adverse possession has no equities in his favor because seeking such possession is attempting to de....
Supreme Court Strikes Down Electoral Bond Scheme as Unconstitutional (15.02.2024)
Supreme Court has struck down the Electoral Bond Scheme stating it to be violative of Article 19(1)(a) of Constitution of India and the Right to Infor....
MP HC: Contempt Notice Served by Husband’s Father, Lawyer at Wife’s House Not Criminal Trespass (14.02.2024)
MP HC has held that father-in-law serving the notice directly at the house of the daughter-in-law can’t be said to have been tainted with any mala fid....
All. HC: Can’t Challenge Orders u/s 482 CrPC if Appeal Lies Under Section 14A of the SC/ST Act, 1989 (14.02.2024)
Allahabad High Court has held that in cases where an appeal against an order would lie under Section 14A of SC/ST (Prevention of Atrocities) Act, 1989....
SC: Adj. Authority Has Power to Recall Order Approving RP Which Isn’t Submitted As Per IBC (14.02.2024)
Supreme Court has held that National Company Law Tribunal has the power under Insolvency and Bankruptcy Code, 2016 (IBC) to recall its order approving....
Cal. HC: Filling Gaps in Prosecution Case By Invoking Section 53A of CrPC Offends Article 21 of COI (13.02.2024)
Calcutta High Court has held that filling up gaps in the prosecution case by invoking Section 53A of the Code of Criminal Procedure, 1973 (CrPC) for D....
SC: Cannot Overlook Claim Submitted With Proof Only Because Its Submission is in Wrong Form (13.02.2024)
Supreme Court has observed that claim submitted by the Resolution Applicant under the Corporate Insolvency Resolution Process cannot be rejected or ov....
Delhi High Court: Department Directed to Consider ITC Refund in Light of Circular Issued by CBIC (13.02.2024)
Delhi High Court has directed the department to consider refund of Input Tax Credit (ITC) in light of circular issued by Central Board of Indirect Tax....
SC: Adequate Measures Available For Voters in Event of Error/Deletion of Names From Voter’s List (13.02.2024)
Supreme Court while closing proceedings related to duplication of names in electoral rolls, has held that there exist adequate measures for the aggrie....
Supreme Court Asks Its Registry to Not Refer Trial Courts As Lower Courts (12.02.2024)
Supreme Court has asked its registry to not use the term ‘Lower Courts’ for ‘Trial Courts’ and has further added that even the record of the Trial Cou....
Tel. HC: GST to Be Paid on Land Development Rights Transferred Under Joint Development Agreement (12.02.2024)
Telangana High Court has held that Goods and Service Tax (GST) is to be paid on the transfer of land development rights under a joint development agre....
Delhi High Court: Chargesheet Not to Be Invalidated For Absence of Documents Relied in it (12.02.2024)
Delhi High Court while observing that although a chargesheet should be accompanied with all the documents relied on by the party, has held that if on ....