News

Delhi HC: Hold Meeting on Clinical Trials for Developing Indigenous Therapies for Rare Diseases (10.03.2023)
Delhi High Court has directed National Consortium for rare diseases to hold a meeting on clinical trials for developing indigenous therapies for Duche....
HP HC: No Separate Reservation for All Sections of Society (10.03.2023)
Himachal Pradesh High Court while adjudicating upon the meaning and scope of ‘General Category’ has observed that General Category’ means ‘all’ and ‘r....
Kerala HC: District Court Has Jurisdiction to Execute Arbitral Award (10.03.2023)
Kerala High Court while evaluating the scheme of Commercial Courts Act, 2015 has held that District Court has the jurisdiction to execute an arbitral ....
Bom. HC: Company’s Authorized Signatory Not Liable to Pay Interim Compensation U/S 143A of NI Act (10.03.2023)
Bombay High Court while observing that signatory of the cheque, authorized by the "Company", is not the drawer in terms of Section 143A of Negotiable ....
Mad HC: Personal Hearing Must be Granted in All Matters Prior to Finalisation of Assessment (09.03.2023)
Madras High Court has held that personal hearings shall be granted in all matters prior to the finalization of assessments, except where the stand of ....
SC: Petition U/A 32 of Constitution to Challenge Binding Judgment is Not Maintainable (09.03.2023)
Supreme Court has held that a petition under Article 32 of the Constitution cannot be maintained in order to challenge a binding judgment of this Cour....
HP HC: Conviction Can’t Entail Automatic Removal of Convicted Employee (09.03.2023)
Himachal Pradesh High Court has held that as per Article 311 of Constitution and Rule 19(i) of CCS Rules 1965, employee can be dismissed without any e....
SC: Mere Intimidation to Silence Kidnapped Child Not Sufficient to Prove Threat to Life (07.03.2023)
Supreme Court has held that intimidation of the kidnapped child victim, for the purpose of making him silent, cannot be enough to suffice the ingredie....
Cal. HC: Transporting Goods Without Proper E-Way Bill is Breach (07.03.2023)
Calcutta High Court while observing that transporting of goods in a vehicle without proper E-way bill is a statutory breach, has held that there is no....
SC: Courts Shouldn’t Summon Appearance of Officials at The Drop of The Hat (07.03.2023)
Supreme Court while observing that it is open to the High court to come to any conclusion on the basis of the pleadings and materials available on rec....
JKL HC: Creation of Special Authority No Reason to Condone Delay (06.03.2023)
Jammu and Kashmir and Ladakh High Court has observed that creation of an Authority under special legislation cannot be a reason to condone delay and i....
Gau. HC: Res Judicata Not Attracted if Previous Order of Foreigners Tribunal is Unreasoned (06.03.2023)
Gauhati High Court has held that principle of res judicata will not apply to subsequent proceeding before Foreigners Tribunal to determine whether a p....
SC Extends Jurisdiction of Committee to Oversee Transfer/Import of Wild Animals in India (06.03.2023)
Supreme Court has extended jurisdiction and scope of High Powered Committee to oversee transfer/import of wild animals in India as constituted by High....
Madras HC: Can’t Reduce Legal Professional to a Contract Worker (06.03.2023)
Madras High Court while criticizing State for its Orders determining ceiling limit of fees payable to advocates appearing on behalf of Government, obs....