News BOMBAY HC: OBJECTIONABLE PICTURES ANNEXED WITH PETITIONS INVADE PARTIES' PRIVACY (12.10.2022)Bombay High Court has cautioned all advocates against annexing objectionable pictures to petitions filed in the High Court, citing the invasion of pri....CivilSC: MAGISTRATE'S ORDER OF ISSUANCE OF PROCESS LIABLE TO BE SET ASIDE IF NO REASONS ARE GIVEN (12.10.2022)Supreme Court has held that an order of issuance of process is liable to be set aside if no reasons are given while coming to the conclusion that ther....CriminalSC: FOUR MONTHS TIME LIMIT U/S 19 PC ACT TO DECIDE A 'SANCTION REQUEST' IS MANDATORY (12.10.2022)Supreme Court held that period of three months under Section 19 of the Prevention of Corruption (PC) Act for Appointing Authority to decide upon reque....CriminalDelhi HC: Whether A Claim Is 'Notified Claim' Under Contract; Falls Outside the Scope Of Arbitration (14.10.2022)Delhi High Court has observed that the dispute whether a claim raised by a party is a 'Notified Claim' under the Contract, which can be referred to ar....Delhi HC: Court Cannot Substitute Its View For Qualification Requirements While Advertising Vacancies (14.10.2022)Delhi High Court has observed that courts cannot substitute their view for the qualification requirements prescribed by an organization while advertis....Delhi HC: Department Failed To Pass Re-Assessment Order Within Prescribed Time Limit (14.10.2022)Delhi High Court has quashed the show-cause notice and the reassessment order as the department failed to pass the reassessment order within the presc....CESTAT Allows Cenvat Credit To Satyam Computer for Service Tax Paid on Medical Insurance Premium (14.10.2022)Customs, Excise and Service Tax Appellate Tribunal, Hyderabad has granted a cenvat credit to Satyam Computer for service tax paid on insurance premium....NCLT: Indemnity of Obligations Under an Agreement Is Not 'Financial Debt' Under IBC (14.10.2022)National Company Law Tribunal, Mumbai while adjudicating an application has observed that indemnity of the obligations under the Agreement is not a 'f....SC Refuses Urgent Listing for Plea Against Firecrackers Ban in Delhi-NCR (13.10.2022)Supreme Court while refusing to grant urgent listing for matter pertaining to bursting of green crackers on Diwali, has stated that the matter shall b....Delhi HC: Acts of negligence by Controller General of Patents, Designs and Trademarks unpardonable (13.10.2022)Delhi High Court took exception to the manner of functioning of the Controller General of Patents, Designs and Trade Marks, and observed that if ‘ease....SC: No Bar on Allowing Counter Claim Filed Long After Written Statement But Before Framing of Issues (13.10.2022)Supreme Court has held that there is no bar in taking on record a counter claim filed long after filing of written statement but before framing of iss....SC: High Court Can Order Investigation/Reinvestigation U/S 482 CrPC in Appropriate Cases (13.10.2022)Supreme Court has held that the inherent powers under Section 482 Code of Criminal Procedure (CrPC) can be exercised by a High Court to direct further....SC: Acts of Accused Must be Proximate to Occurrence for Conviction Under Section 306 IPC (13.10.2022)Supreme Court has held that positive action proximate to the time of suicide on the part of the accused which led or compelled the deceased to commit ....Delhi HC: Use of The Word 'Can' in an Arbitration Clause Does Not Render it Ineffective (13.10.2022)Delhi High Court has held that mere use of the word 'can' in an arbitration clause does not render it ineffective and the intention of the parties to ....Delhi HC: Mutual Respect Between Bar And Bench Essential for Vibrant Legal System (12.10.2022)Delhi High Court while observing that lawyers are expected to always address court with deference and adverse remark by a judge against counsel in a j....SC: No Offence U/S 138 NI Act if Cheque is Presented for Full Amount Without endorsing Part Payment (11.10.2022)Supreme Court has held that no offence for dishonour of cheque under Section 138 of Negotiable Instruments (NI) Act is made out if cheque is presented....SC Extends Tenure of Judicial Members of Karnataka Administrative Tribunal (11.10.2022)Supreme Court in exercise of power under Article 142 of the Constitution directed the incumbent judicial members of the Karnataka State Administrative....Del HC: Sanctioning Authority's Order Can’t be Challenged in Delhi When Proceeding Pending Elsewhere (10.10.2022)Delhi High Court has held that mere fact that authority granting sanction for prosecution under UAPA is located in Delhi, will not give the court the ....Guj. HC: Banners of Committees Become Immaterial, When Citizens are Permitted to Celebrate Festivals (10.10.2022)Gujarat High Court has held that what is important is that the festivals are allowed to be celebrated, and it is immaterial under whose banner the sam....J&k&L HC: Situation in Kashmir Doesn’t Permit Disclosure of Confidential Info. in Detention Order (10.10.2022)Jammu and Kashmir and Ladakh High Court has held that the disclosure of confidential and sensitive information in the grounds of detention of a person....Del. HC Lays Down Factors to be Considered While Dealing With Application for Stay on Eviction Order (10.10.2022)Delhi High Court has set out the various factors that are necessary to be taken into consideration by the appellate authority under the Senior Citizen.... Next Page 1 10 10