News

Mad HC: State Not to Insist on Certificate of Sexual Re-orientation Surgery for Publ. Change of Name (05.04.2024)
Madras High Court has held that the State Government should not ask for the production of medical examination reports and certificates of sexual re-or....
Ker HC: Court Under Article 226 Can’t Intervene in Issues Related to Conducting Rituals in Church (05.04.2024)
Kerala High Court has held that on issues relating to the conduct of rituals in the Church, the Court cannot intervene while acting under Article 226 ....
SC: HCs and SC Should Refrain from Interfering in Scrutiny Committee's Findings on Caste Claims (05.04.2024)
SC has held that High Courts as well as the Supreme Court should refrain from deeper probe into factual issues in the scrutiny committee's findings on....
Supreme Court Transfers to Itself High Court’s Pending Petitions Challenging GST On Online Gaming (05.04.2024)
Supreme Court has ordered the transfer of writ petitions pending in various High Courts that challenged the imposition of Goods and Service Tax (GST) ....
SC: Civil Proc. Outcome Binding on Criminal Proc. to Extent of Making Sentence/Damages Unsustainable (05.04.2024)
Supreme Court has observed that the outcome of a civil proceeding shall only be binding on the outcome of a criminal proceeding to the extent of holdi....
CESTAT: 'Mining Service' Covers Services Like Wireline Logging & Perforation for Drilling Oil Wells (04.04.2024)
Delhi Bench of Customs, Excise, and Service Tax Appellate Tribunal (CESTAT) has held that undertaking services like wireline logging, perforation, and....
Cal HC: Agreement’s Certified Copy Attested by Notary Enough to Meet Condition of S. 8(2) of A&C Act (04.04.2024)
Calcutta High Court has held that in order to entertain an application under Section 8(2) of the Arbitration and Conciliation Act, 1996 it would be su....
Del. HC: IT Addition Eligible for Deduction u/s 80-IC of IT Act if Made Towards Unsub. Share Capital (04.04.2024)
Delhi High Court has held that Income Tax Addition are eligible for deduction under Section 80-IC of the Income Tax Act, 1961 if they are made towards....
Delhi High Court: Prioritize Criminal Cases and Appeals Against MPs and MLAs (04.04.2024)
Delhi High Court has passed an order asking its Judges to prioritize criminal cases and appeals that have been filed against Members of Parliament (MP....
SC: Can’t Include Time Spent in Contesting Bonafide Litigation at Wrong Forum, While Computing Limi. (04.04.2024)
SC has held that Section 14 of Limitation Act, 1963 makes it clear that an applicant who has prosecuted another civil proceeding with due diligence, b....
SC: Fine Imposed on HIMUDA for Colluding With Pvt. Company to Secure Tender by Deceiving Court (04.04.2024)
SC imposed a fine of Rs. 5 Lakh on Himachal Pradesh Housing and Urban Development Authority (HIMUDA) for colluding with a private company and taking t....
Chhattisgarh High Court: Take Action Against Persons Reposting Morphed Video of Court Proceedings (03.04.2024)
Chhattisgarh High Court has ordered action against individuals reposting morphed video of a court proceeding and also against those individuals who pa....
SC: High Court Not Permitted to Interfere With Acquittal Unless Trial Court’s View Perverse (03.04.2024)
Supreme Court has held that in any case, even if two views are possible and the trial Judge found the other view to be more probable, an interference ....
Cheque Offered Only for Security, Supreme Court Sets Aside Conviction Under Section 138 of NI Act (03.04.2024)
Supreme Court set has aside a conviction under Section 138 of the Negotiable Instruments Act, 1881 (NI Act) on the ground of finding of the civil proc....
Mad. HC: Providing Police Protection to Person With Criminal Background Would Send Wrong Signals (03.04.2024)
Mad. HC has held that if the Court directs to give police protection to persons with criminal background, it will send a wrong signal to society and a....
SC: Old Panel of Adv. Must be Kept for At least 6 Weeks After Change in Govt., to Avoid Adjournments (03.04.2024)
SC while expressing dilemma over the change in the panel of advocates after a shift in political power, has observed that it will be appropriate if St....
Kar. HC: Challenge to Order of Waqf Board Must be Made Within 90 from the Date of Order (02.04.2024)
Karnataka High Court has held that a revision petition challenging the order passed by the Waqf Board should be made within ninety days from the date ....
Del. HC: PIL Seeking Constitution of High Powered Committee Affairs of Cooperative Banks, Rejected (02.04.2024)
Delhi High Court has rejected a Public Interest Litigation (PIL) that sought the constitution of the High Powered Committee to look into affairs of co....
SC: Hardship Due to State’s Financial Mismanagement No Ground to Seek Interim Relief Against Union (02.04.2024)
Supreme Court has held that if the State has essentially created financial hardship because of its own financial mismanagement, such hardship cannot b....
All HC: Deduction of Payment for Loan, LIC from Salary Can’t be Sought by Husband to Determine Main. (02.04.2024)
Allahabad High Court has held that in order to determine maintenance under Section 125 of Code of Criminal Procedure, 1973 husband cannot seek a deduc....
Gauhati High Court: Notify the Child Protection Policy and the rules under the Juvenile Justice Act (01.04.2024)
Gauhati High Court has asked the State Government to notify the rules under the Juvenile Justice (Care and Protection) Act, 2015, and the Child Protec....
State of Kerala’s Suit Challenging Limits on State’s Borrowing Capacity Referred to Consti. Bench (01.04.2024)
Supreme Court while refusing to pass orders of interim relief in favor of the State of Kerala, has referred the suit challenging the limits on the Sta....
Ker. HC: Writ Jurisdiction Cannot be Invoked to Re-Appreciate Evidence in Disciplinary Proceedings (01.04.2024)
Kerala High Court has held that the Court cannot consider the question about the sufficiency or adequacy of evidence in support of a particular conclu....
Bom HC: Detention Under MCOCA Must be Terminated if Competent Authority Denies Sanction to Prosecute (01.04.2024)
Bombay High Court has held that once the competent authority declines to grant sanction under Sec. 23(2) of the Maharashtra Control of Organised Crime....