News NCDRC to TATA Housing: Refund Entire Amount Paid for Flat Due to Deficiency in Service (30.12.2022)National Consumer Dispute Redressal Commission (NCDRC) has directed TATA Housing Development Pvt. Ltd. to refund entire amount deposited by complainan....J&K&L HC to J&K Admin: Remove Encroachments from Public Roads (30.12.2022)Jammu and Kashmir and Ladakh High Court has directed J&K Government and Jammu Municipal Corporation to ensure that no structure of any kind is allowed....All. HC: Removing Body from Murder Scene to Another Place Doesn't Come U/S 201 IPC (29.12.2022)Allahabad High Court has observed that removing dead body from the scene of the murder to another place does not come within the ambit of Section 201 ....Cal. HC: Authority Must Preserve Fairness of Process When Re-Evaluating Bidder's Eligibility (29.12.2022)Calcutta High Court while observing that during re-evaluation of bidder’s eligibility, tendering authority must preserve fairness of the process and s....NCDRC: Landowner Jointly & Severally Liable Along With Developer for Deficiency in Service (29.12.2022)National Consumer Dispute Redressal Commission (NCDRC) has held that landowner is jointly and severally liable for any compensation along with the dev....Madras HC TN Government's Decision to Hike Property Tax (28.12.2022)Madras High Court has upheld Tamil Nadu government's order to increase property tax in Coimbatore and Chennai but held that new tax slabs will be oper....J&K&L HC Dismisses Plea Seeking Reimbursement Under PM Special Scholarship Scheme (28.12.2022)Jammu & Kashmir and Ladakh High Court has dismissed a Jaipur-based University's plea for reimbursement of expenses incurred by it with regard to tuiti....J&K&L HC: Medical Negligence Can Only be Gauged by Experts (28.12.2022)Jammu & Kashmir & Ladakh High Court has observed that it is a settled legal position that only field experts can certify whether there was any neglige....J&K&L HC: S.482 CrPC Can’t be Invoked to Check Correctness of Allegations (27.12.2022)Jammu and Kashmir and Ladakh High Court while observing that powers of the court under Section 482 Cr.P.C are to be exercised with great amount of cau....Bombay HC Imposes Cost on Law Firm for Disclosing Rape Victim’s Name in Petition (27.12.2022)Bombay High Court has observed that despite Section 228A of IPC and repeatedly telling Advocates that it is an offence to disclose name of rape victim....Guj. HC: Can’t Curtail Liberty of Person on Mere Apprehension that he Might Tamper Evidence (27.12.2022)Gujarat High Court has held that it would be quite contrary to the concept of personal liberty enshrined in the Constitution that any person should be....Calcutta HC: Enforcement Directorate Officers Are Not Police Officers (26.12.2022)Calcutta High Court while referring to Supreme Court’s recent judgment in Vijay Madanlal Choudhary case, has held that Enforcement Directorate (ED) of....Madras HC: Loss to State Exchequer Due to Negligence of Public Servant Must be Recovered from Him (26.12.2022)Madras High Court has held that when a public servant is guilty of negligence and such act results in payment of statutory compensation or relief to v....Madras HC: Can’t Grant Reservation to Women for Senior Advocate Designation (26.12.2022)Madras High Court while observing that Senior Advocate is a privilege conferred upon such a lawyer based on merit and not a post which a lawyer can cl....Delhi HC: Order Rejecting Appln. for Impleading 3rd Party is Not Interim Arbitration Award (26.12.2022)Delhi High Court has held that an order of tribunal rejecting the application for impleading a party to arbitration is not an interim award but merely.... Next Page 1 10 10