News

Cal. HC Upholds Life Sentence of Pakistani National Arrested Carrying Highly Explosive Substances (03.02.2023)
Calcutta High Court has upheld life sentence awarded to a Pakistani national belonging to terrorist organization Al-Badar, who was found to have enter....
SC: Conviction Can’t Convict Accused While Overriding Agreement Between Parties to Compound Offence (03.02.2023)
Supreme Court has held that High Courts cannot override and impose their will on the parties if parties to a litigation proceeding have entered into a....
SC: Storage Facility for Edible Oil Not Allowed Outside Port Area (03.02.2023)
Supreme Court while observing that word ‘within’ used for CRZ-I and ‘in’ used for CRZ-II in the CRZ Notification of 2011 cannot be interpreted to incl....
SC: Upto Parliament to Decide Whether to Allow Candidates to Contest from Two Seats (02.02.2023)
Supreme Court while dismissing PIL challenging the constitutionality of Section 33(7) of the Representation of Peoples Act, 1951 has held that permitt....
Delhi HC: No Custom Duty Exemption Allowed if Aircraft Imported for Private Purposes (02.02.2023)
Delhi High Court has held that condition for customs duty exemption not available to the assessee as aircraft imported for private purposes and not fo....
SC: W.P Shouldn’t be Dismissed on Ground of Alternative Remedies When Question of Law Raised (02.02.2023)
Supreme Court has held that where the controversy is a purely legal one and it does not involve disputed questions of fact but only questions of law, ....
Delhi HC on Depleting Forest Cover: We Should Leave Something for Future Generations (02.02.2023)
Delhi High Court while hearing suo motu public interest litigation initiated in 2015 on the issue of air pollution in Delhi, observed that Delhi is lo....
SC to WhatsApp: Widely Publicise That Users Aren't Bound to Accept 2021 Privacy Policy (02.02.2023)
Supreme Court Constitution Bench has directed WhatsApp to widely publicise its stand that WhatsApp users in India don’t have to accept its 2021 privac....
SC: Can’t Transfer Land in HP to Non-Agriculturist Without State’s Permission (02.02.2023)
Supreme Court has held that land in Himachal Pradesh can’t be transferred to Non-Agriculturist without State’s permission and observed that purpose of....
SC to Courts/Tribunals: Mandatorily Deposit Amounts Deposited by Parties With Registry in Bank (01.02.2023)
Supreme Court has directed all Courts and Tribunals to frame guidelines in cases where amounts are deposited with office/registry of court/tribunal, t....
SC: Being Short of Funds to Pay Court Fee Not Sufficient Reason to Condone Delay to File Appeal (01.02.2023)
Supreme Court has held that being short of sufficient funds to pay court fee is not a reason to condone delay in filing appeal, and observed that appe....
Kerala HC: Insurer Liable to Third Party Even if Driver was Drunk (01.02.2023)
Kerala High Court has held that when driver is drunk, certainly, his consciousness and senses will be impaired so as to render him unfit to drive, but....
SC Bifurcates Petitions in Electoral Bonds Case in Three Sets, to Hear Each Set Separately (01.02.2023)
Supreme Court has bifurcated the batch of petitions concerning the Electoral Bonds scheme into three distinct sets and decided to hear them separately....
SC: Armed Forces Personnel Liable to Face Disciplinary Action for Adultery (01.02.2023)
Supreme Court Constitution Bench has held that striking down of Section 497 of IPC which criminalized adultery will not impact court martial proceedin....
SC: Can Quash Criminal Proceedings When Attempt Was to Cloak Civil Dispute as Criminal Offence (31.01.2023)
Supreme Court has held that criminal proceedings can be quashed under Section 482 CrPC when it is found that the attempt was to give a cloak of crimin....
SC: Marriage is Based on Love And Affection, Not Terms And Conditions (31.01.2023)
Supreme Court while hearing a plea pertaining to a marital dispute between a husband-wife duo, has orally observed that Matrimony is based on mutual l....
Madras HC: Total Ban on Conduct of Religious Meetings Not Possible (30.01.2023)
Madras High Court while allowing Indu Makkal Katchi-Tamizhagam to conduct their State conference on 29th January 2023, has held that there could not b....
Ker. HC Directs Implementation of Procedure for Impleading Legal Heirs of Deceased Parties (30.01.2023)
Kerala High Court while ordering for the implementation of the Division Bench order in State of Kerala v. Govindan, has directed for the implementatio....
Bombay HC: Court Not Powerless to Appoint Appropriate Arbitral Tribunal (30.01.2023)
Bombay High Court has held that even if party’s right to appoint its nominee in Arbitral Tribunal is forfeited because it failed to exercise its right....
SC: Mere Filing of Appeal Does Not Operate as Stay of Decree Under CPC (30.01.2023)
Supreme Court has held that keeping in view the provisions as contained in Order 41 Rule 5 of CPC, unless the appeal is listed and there is an interim....
SC: Sons of Person Who Relinquishes Rights in Father’s Property Estopped from Claiming Share (30.01.2023)
Supreme Court has held that when a son relinquishes their right to the self-acquired property of the father and the conduct is accompanied by receipt ....