News AP HC: Compensation Can’t be Increased in an Appeal for Reduction of Compensation by Owner/Insurer (22.03.2024)Andhra Pradesh High Court has held that the High Court cannot increase the compensation in an appeal by the owner/insurer for reducing the compensatio....CESTAT: Demand of Excise Duty Not Payable on Waste and Scrap Packing Material if Travels Beyond SCN (22.03.2024)Mumbai Bench of Customs, Excise, and Service Tax Appellate Tribunal (CESTAT) has held that no excise duty is supposed to be paid on waste and scrap pa....SC: Admission Can’t be Denied to Domicile of State on The Ground of Parent Posted Outside State (22.03.2024)Supreme Court has held that a candidate having domicile of the State of Maharashtra cannot be denied admission under the State quota on the ground tha....SC: Creating Enmity & Disharmony Between Two Communities Necessary for Offence Under Section 153 IPC (22.03.2024)Supreme Court has held that to constitute an offence under Section 153 of the Indian Penal Code (IPC) words spoken or written must create enmity betwe....Supreme Court: Directions to Police and Probe Agencies to Strictly Follow Guidelines on Arrest (22.03.2024)Supreme Court has directed the police forces and agencies in all States and Union Territories endowed with the power of arrest and custody to strictly....Supreme Court: Actual Owner of the Property Must be Known to the Party Claiming Adverse Possession (21.03.2024)Supreme Court has held that when a party claims adverse possession, he must know who the actual owner of the property is. Secondly, he must plead that....SC: Courts Should Strike Balance Between Testimony of ‘Injured Witness’ and ‘Interested Witness’ (20.03.2024)Supreme Court has held that it is a well-established principle of law that the evidence of an injured witness is considered to be on a higher pedestal....SC: Application to Modify/Clarify Judgment Post-Disposal Allowed Only in Exceptional Cases (20.03.2024)SC has held that a post-disposal application for modification and clarification of the order of disposal shall lie only in rare cases, where an order ....Supreme Court Starts Concealing Identities of Accused in Rape Cases Turning Out to be False (20.03.2024)Supreme Court on an interesting note has started concealing the names of the accused in rape cases that turn out to be false.....Kar. HC: Can’t Accept Photostat Copy of Unregistered Sale Agreement as Secondary Evidence (19.03.2024)Karnataka High Court has held that for a trial being held under Section 138 of the Negotiable Instruments Act, a photocopy of an unregistered sale agr....Kar HC: State Can’t Implement Circular Directing Sealing of Shops With Less Than 60% Signage in Kan. (19.03.2024)Karnataka High Court has given directions to the State Government to not continue with the circular through which premises that fail to have 60 percen....SC: Source of Elevation Cannot be the Ground of Discrimination Between High Court Judges for Pension (18.03.2024)Supreme Court has held that for purposes of pensionary benefits, the source of elevation of retired High Court judges cannot be the ground of discrimi....SC: Court’s Power to Grant Interim Compensation for Complaints u/s 143A of NI Act is Discretionary (18.03.2024)Supreme Court has held that it is at the discretion of the court to grant interim compensation in complaints filed under Section 143A of the Negotiabl....Supreme Court: States Violating the Directions Issued to Expedite Adoption Process (18.03.2024)Supreme Court has observed that States are violating the previous directions issued by it in order to expedite the adoption process and has given the ....SC: Bail Application Filed Through Advocate Not to be Considered Appearance of Absconding Accused (18.03.2024)Supreme Court has held that filing of an anticipatory bail through an advocate would not and could not be treated as an appearance before a court by a....SC: Entry Bill of Subsequent Imported Goods to be Discarded if Undervalued to Previous Similar Goods (18.03.2024)Supreme Court has held that the transaction value mentioned in the bills of entry can be discarded in case it is found that there are any imports of i.... Next Page 1 10 10