News

Delhi HC: Denying Admission Under EWS/DG Category Despite Allotment by DoE Violates Article 21A (03.03.2023)
Delhi High Court has held that denial of admission by school under EWS/DG category even after allotment of school by Directorate of Education (DOE), f....
Kerala HC: State Can’t Deny Responsibility in Guise of Limitation Period (03.03.2023)
Kerala High Court while observing that when a citizen is engaged by Government to carry out activities, it had duty to reward person as per the contra....
Bombay HC: Newborn Baby Includes Pre-Mature Baby (03.03.2023)
Bombay High Court while observing that newborn baby would include a pre-mature baby and insurer would be liable to pay for all expenses related to inf....
SC: HCs’ Must Maintain ‘Hands Off’ Approach at Investigation Stage in Corruption Cases (03.03.2023)
Supreme Court has observed that it would be desirable if high courts maintain a hands-off approach and not quash a FIR pertaining to corruption cases,....
Guj. HC: Unless Specific Area of Encroachment Mentioned, Can’t Entertain Plea for Demolition (02.03.2023)
Gujarat High Court while dismissing plea seeking demolition of alleged illegal encroachment in Gujarat Housing Board in Chandkheda area of Ahmedabad h....
Del. HC: Must Exercise Caution While Passing Strictures Against Investigating Authorities (02.03.2023)
Delhi High Court has held that judges must exercise more control and caution while passing strictures against investigating authorities and police off....
SC: Election Comm’r to be Appointed on Advice of Committee Consisting of PM, Opposition Leader & CJI (02.03.2023)
Supreme Court Constitution Bench has held that Election Commissioners will be appointed by President on advice of a Committee consisting of Prime Mini....
SC Directs SEBI to Conclude Investigation in Adani-Hindenburg Case in 2 Months (02.03.2023)
Supreme Court while directing SEBI to complete the investigation of the Adani-Hindenburg issue within a period of two months, has also constituted an ....
SC: Mere Acquittal in Criminal Case Doesn’t Entitle Employee to Reinstatement (02.03.2023)
Supreme Court while observing that merely because a person is acquitted or discharged, it cannot obviously be inferred that he was falsely involved, o....
SC: Court Must Sparingly Use Power to Transfer Cases to CBI (02.03.2023)
Supreme Court has observed that power to transfer cases must be used sparingly where Court on appreciating facts and circumstance arrives at conclusio....
HP HC: Person Ineligible to Act as Arbitrator Can’t Appoint Another Arbitrator for Deciding Dispute (01.03.2023)
Himachal Pradesh High Court has held that any appointment of other person as arbitrator by person who is himself ineligible to act as an Arbitrator fo....
SC: Appellate Court Can’t Remand Suit for De Novo Trial Only Because Evidence Not Adduced (01.03.2023)
Supreme Court has held that merely because particular evidence which ought to have been adduced but had not been adduced, the Appellate Court cannot a....
SC: Continue Practice of Having 1/3rd High Court Judges from District Courts (01.03.2023)
Supreme Court has observed that he present ratio of 1:3 between the judges who are elevated from District Judiciary to the High Courts from the servic....
SC: S.24 CPC Power can be Invoked by Common HC for Inter-State Transfer of Suits (01.03.2023)
Supreme Court has held that power under section 24 of CPC can be exercised by High Court even for inter-State transfer of a suit if it is common High ....
Kerala HC: Granting Anticipatory Bail in Cases of Attack on Doctors Can Create Dangerous Situation (28.02.2023)
Kerala High Court while refusing to grant anticipatory bail to person, who attacked his wife’s doctor, has observed that granting bail in such cases w....
Bombay HC: Can’t Disqualify Sarpanch for Holding Consecutive Meetings (28.02.2023)
Bombay High Court has held that Sarpanch can’t be disqualified for holding consecutive meetings as it doesn’t amount to any statutory violation becaus....
SC: Communicating ACR to Employee w/o Sufficient Time to Challenge it is Same as Non-Disclosure (27.02.2023)
Supreme Court has held that failure to accord sufficient time for an employee to challenge assessment of their performance for a particular year in an....
SC: Mere Framing of Charges No Bar to Order Further Investigation (27.02.2023)
Supreme Court while observing that victim has a fundamental right of fair investigation and fair trial has held that mere filing of the chargesheet an....
Tel. HC: Arbitration Under Section 42 of SEZ Act Would Override Contractual Arbitration Clause (27.02.2023)
Telangana High Court has held that arbitration under Section 42 of the Special Economic Zones (SEZ) Act, 2005 would override a contractual arbitration....
Cal. HC: Writ of Certiorari Can be Issued Even if Dispute Between Two Private Parties (27.02.2023)
Calcutta High Court while observing that principle of natural justice demand that parties have sufficient and equal opportunity of representation, has....
Kerala HC Issues Directions to Address Perils of Pedestrians (27.02.2023)
Kerala High Court while issuing directions addressing concerns of pedestrians on roads has observed that lives of citizens particularly pedestrians ar....
Ker. HC: Add. Documents Can be Produced After Prosecution Evidence if Omission Was Bonafide Mistake (27.02.2023)
Kerala High Court has held that there is no embargo on the production of additional documents during a trial if they are essential for arriving at a p....