News MP HC: When Prosecution Case Based on Police Witnesses, Their Testimonies Subject to Strict Scrutiny (07.03.2024)While setting aside the conviction in a rioting case of 2016 where police authorities themselves were the complainants, the Madhya Pradesh High Court ....SC Enhances Compensation in Motor Accident Case on Ground that Deceased Was Multi Tasking (07.03.2024)SC has enhanced the compensation granted in a motor accident claim after taking note of the fact that the deceased was deriving income from multiple j....MP HC: Employees WhatsApp Groups Are Private, Forwarded Message Not Personal Opinion (07.03.2024)MP HC while observing that messages sent in a private group of employees have nothing to do with the office work of the government has quashed a suspe....SC: Conviction Based on Dying Declaration Can be Sustained if it Inspires Confidence (07.03.2024)Supreme Court has held that the conviction of the accused, solely based on the dying declaration, can be sustained if the declaration made by the vict....SC: Hospital's Registration Can Be Cancelled, Only if, It Is Necessary in Public Interest (07.03.2024)SC has held that suspension/cancellation of registration of Hospital/Clinic under Sec. 20(3) of Pre-Conception and Pre-¬Natal Diagnostic Techniques (R....Bombay High Court: Reading Communist or Naxal Literature Doesn’t Constitute Offence Under UAPA (06.03.2024)Bombay High Court has held that reading or sympathizing with literature that contains Communist or Maoist philosophy does not constitute an offence un....SC: Can’t Claim Refund of Interest Amount if Loan Amount Paid With Decided Rate of Interest (05.03.2024)Supreme Court has held that if a person has executed an agreement and repaid the loan amount obtained with the interest as per the terms of the agreem....Karnataka High Court: Regularisation of Workmen Will Depend on Work Done For Corporation (05.03.2024)Karnataka High Court while dismissing the order of regularisation by the Industrial Tribunal, has held that the claim of regularisation is not depende....SC: Open Schools Recognized by CBSE Shall be Recognized by National Medical Council For NEET (05.03.2024)Supreme Court has held that open schools recognized by Central Board of Secondary Education (CBSE) and State Education Boards shall be recognized by t....Gauhati High Court Frames Policy For Persons With Disabilities (04.03.2024)Gauhati High Court has framed the 'Equal Opportunity Policy for Persons with Disabilities' in order to avoid discrimination and harassment taking plac....Delhi High Court: Wife Igniting Animosity and Hostility in Child Against Father Amounts to Cruelty (04.03.2024)Delhi High Court has held that the act of the aggrieved wife of igniting animosity and hostility in the minor child against the father is not only an ....SC: Legal Representatives Not Responsible to Discharge Contractual Obligations of Deceased (04.03.2024)Supreme Court has held that in the case of a personal obligation imposed on deceased, his estate doesn’t become liable and therefore, the legal repres....SC: Amend Arbitration Act For Prescribing Limitation Period For Applications u/s 11 of the Act (04.03.2024)Supreme Court has held that Parliament should take into consideration the amendment of the Arbitration and Conciliation Act, 1996 as there is no statu....Supreme Court: Granting Decree of Specific Performance is Discretionary (04.03.2024)Supreme Court has held that granting a decree of specific performance is discretionary and that discretion should be based on equitability.....SC: Words Spoken in Anger Without Any Intention to Abet Suicide, Not Criminal Instigation (04.03.2024)Supreme Court has held that a word uttered in a fit of anger or emotion without intending the consequences to actually follow cannot be said to be ins.... Next Page 1 10 10