Judgement Expert evidence is an essential requisite to prove inherent manufacturing defect (Hero MotoCorp Ltd. and Another Vs. Rajender Singh)(State Consumer Disputes Redressal Commission) (22.07.2024)Complainant purchased Motorcycle (Splendor) from dealer on 17.03.2018. The motorcycle had issues from the very first day it was purchased. The complai....MANU/SL/0011/2024ConsumerAttempt to export Specialised Chemicals, Organisms, Machinery, Equipment and Technology (SCOMET) items without the required authorization is a serious violation (Flyover Cargo Pvt. Ltd. Vs. Commissioner, Customs-New Delhi (Airport and General))(Customs, Excise and Service Tax Appellate Tribunal) (24.07.2024)The Appellant is a licensed customs broker and is aggrieved by the order passed by the Commissioner, Customs (Airport and General), New Delhi revoking....MANU/CE/0252/2024CustomsCondition that a wife is not entitled to maintenance if she is living in adultery will apply, when the matrimonial relations subsist and not after the divorce (Krishan Lal v Champa Devi (Neutral Citation: 2024:HHC:5582))(High Court of Himachal Pradesh) (22.07.2024)A divorce petition filed by the Petitioner-husband was allowed on the grounds of desertion, cruelty and adultery and a decree of divorce was granted o....MANU/HP/1476/2024Family Rule 43 CCS (Leave) Rules creates an unreasonable distinction between rights of first two children born to a lady government servant and the third or the subsequent child (Commissioner of Police and Anr. vs. Ravina Yadav and Anr. (Neutral Citation: 2024:DHC:5372-DB))(High Court of Delhi) (22.07.2024)The respondent no.1 is employed with the petitioners as a Lady Constable. From her first marriage, she was blessed with two children. After divorce by....MANU/DE/4823/2024ServiceAuthorized signatory of the company shall not be considered as a 'drawer' of cheque, and could not be directed to pay the interim compensation (Shri Gurudatta Sugars Marketing Pvt. Ltd v. Prithviraj Sayajirao Deshmukh & Ors. (Neutral Citation: 2024 INSC 551))(Supreme Court) (24.07.2024)The present appeals are filed challenging the judgments and orders passed by the Bombay High Court, whereby the High Court allowed the criminal applic....MANU/SC/0769/2024BankingSupreme Court delivered a Split verdict on commercial release of Genetically Modified Mustard (Gene Campaign & Another v. Union of India (Neutral Citation: 2024 INSC 545))(Supreme Court) (23.07.2024)The Hon’ble Supreme Court heard several PILs challenging the Central government’s decision to allow for commercial cultivation and release of Genetica....MANU/SC/0743/2024Civil