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Delhi High Court: Challenge to NCDRC Decisions Doesn’t Always Lie in Delhi  ||  Insurance Company to be Liable Even if Insurance Policy Not Transferred  ||  Mad. HC Deals with Rampant Usage of Cool Lip Tobacco Products Amongst School Kids  ||  Del. HC: Customs Admin. While Initiating Procedure for Verification Must Specify Nature of Violation  ||  All. HC: No Period of Limitation in Suit for Declaration of Matrimonial Status of Parties  ||  Guj. HC: Lok Adalat Can Only Dispose of Matters Where there is Compromise Between Parties  ||  SC: Not Prudent for HC to Relegate Matter to Trial Court if there are Significant Delays  ||  SC: Failure to Furnish Docs. Relied on by Detaining Authority is Violative of Article 22(5) of COI  ||  SC: Can’t Reject Election Petition at Threshold When there is Compliance of Provisions of RP Act  ||  SC: Can’t Consider Resignation Final Unless its Acceptance is Communicated to the Employee    

Judgement

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