News J&K&L HC: Mere Reinstatement Without Clean Chit in Depart Inquiry Not Ground to Quash Cr. Proceeding (23.09.2022)Jammu and Kashmir and Ladakh High Court has held that mere reinstatement into service without a clean chit in departmental inquiry is not a ground to ....SC: High Courts Shouldn’t Writ Petitions Filed Bypassing Statutory Alternative Remedies (23.09.2022)Supreme Court has held that High Courts should refrain from excercising writ jurisdiction where there is an alternate remedy available. When there is ....Ker. HC: Media Transgressed the Limits of Fairness, Reasonableness, and Rationality (23.09.2022)Kerala High Court while dismissing petition filed by survivor of sexual assault to transfer case from Principal Session Court, has criticized media fo....SC: Force/Compulsion Must be Established to Attract Offence Under Bonded Labour System Act (23.09.2022)Supreme Court has held that for attracting the provision of Section 16 of the Bonded Labour System (Abolition) Act, 1976, the prosecution must establi....SC: Grant of Ex Post Facto Environmental Clearance Permissible in Exceptional Circumstances (23.09.2022)Supreme Court has held that grant of ex post facto environmental clearance in exceptional cases is not impermissible, and such approvals cannot be dec....Bombay HC: Writ Petitions No Longer Maintainable Against Air India Owing to Airline's Privatization (22.09.2022)Bombay High Court has held that writ petitions brought by Air India Ltd employees against the company over salaries and promotions are no longer maint....Meghalaya HC: Interviews Mostly Guided by Nepotism in India (22.09.2022)Meghalaya High Court while observing that favouritism and nepotism are affecting government's recruitment drives, has held that the selection process ....SC: Mere Possession of Sensitive Information Not Enough for Insider Trading, Profit Motive Essential (22.09.2022)Supreme Court has held that merely because a person was in possession of unpublished price sensitive information at the time of trading in securities,....SC: Pension Rules Must be Interpreted in Favour of Employee if Multiple Interpretations are Possible (22.09.2022)Supreme Court has held that if pension rules are capable of more interpretations than one, the Courts should lean towards that interpretation which go....Del HC: Mere Geographical Presence of Website Sufficient for Granting Injunction for TM Infringement (20.09.2022)Delhi High Court has held that mere looming presence of a website in a geography and ability of the customers to access the same is sufficient while g....Delhi HC: Burden of Proof Lies on Accused When Last Seen Together With Deceased (20.09.2022)Delhi High Court has held that in a case where the accused is last seen together with the deceased, the prosecution is exempted to prove exact happeni....Madras HC: Can’t Ask State to Treat All Visually Impaired Persons on Par With Other Disabled Persons (20.09.2022)Madras High Court has held that it cannot direct the State Government to treat all Visually Impaired Persons on par with other Differently Abled Perso....Guj HC: Don’t Casually Authorize Detention in Offences With Imprisonment Less Than 7 Years (20.09.2022)Gujarat High Court has held that where offence is punishable with imprisonment for a term which may be less than seven years or which may extend to se....Calcutta HC Refuses to Stop Telecast of an Interview Given by Sitting Judge to News Channel (20.09.2022)Calcutta High Court has refused to stop the telecast of an interview given by the sitting judge of the High Court to a news channel, while expressing ....Delhi HC Orders Suspension of Fradulent Website Offering Work from Home Jobs (19.09.2022)Delhi High Court while passing ad interim injunction in favour of Indiamart, has restrained a person, who was allegedly duping public by misrepresenti....Delhi HC: Payment Aggregators Fall Within Definition of Payment System (19.09.2022)Delhi High Court has held that payment aggregators fall within the definition of designated payment system under Section 23A of the Payment and Settle....SC: Larger Bench Judgment Will Prevail Regardless of Number of Judges in Majority (19.09.2022)Supreme Court Constitution Bench has held that a judgment delivered by a larger bench will prevail irrespective of the number of judges constituting t....Kerala Court: Expelling Members for Marrying Outside Community Violates Article 25 (19.09.2022)Kerala Court has held that endogamy within Knanaya Catholic Community is not essential religious practice and therefore expulsion of Knanaya Catholic ....SC: Cheque Case Against Partner Can be Quashed if Evidence Exists he wasn’t Concerned with Issuance (19.09.2022)Supreme Court has held that a High Court can quash a cheque case only if it comes across some unimpeachable and incontrovertible evidence to indicate ....SC: Facilitation Council Cannot Review Its Own Decisions (19.09.2022)Supreme Court has held that Micro, Small and Medium Enterprises Development Act does not empower the Facilitation Council to review its own decisions..... 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