News

Cal. HC: Promise to Marry After Divorce Doesn’t Amount to Cheating (28.04.2023)
Calcutta High Court while observing that promise to marry after divorce made by accused was not promise simplicitor, it was contingent on dissolution ....
JKL HC Constitutes Committee for Implementation of Safety Measures Under CEA Regulations, 2010 (28.04.2023)
Jammu & Kashmir & Ladakh High Court has constituted committee to ensure strict implementation of safety measures under Central Electricity Authority (....
SC: Under NDPS Act, ‘Ganja Seeds’ are Not a Banned Contraband (28.04.2023)
Supreme Court while granting bail to a man accused of supplying ganja seeds for cultivation, has observed that as per NDPS Act, Ganja seed is not a ba....
SC: Court can Dissolve Irretrievably Broken Down Marriage on Ground of Cruelty (28.04.2023)
Supreme Court while observing that marital relationship which has only become more bitter and acrimonious over years, does nothing but inflicts cruelt....
SC Modified its Previous Order Mandating 1 Km ESZ Around Protected Forests (27.04.2023)
Supreme Court while modifying its previous order dated June 3, 2022 that mandated a 1 km Eco-Sensitive Zone (ESZ) around protected forests, has observ....
Delhi HC: Using Celebrity’s Name/Image for Art or Satire Doesn’t Infringe Right of Publicity (27.04.2023)
Delhi High Court has held that use of celebrity names, images for art, satire, parodies and other similar uses would be permissible as facets of right....
SC: Allopathy Doctors and Doctors of Indigenous Medicine Can’t be Said to be Performing Equal Work (27.04.2023)
Supreme Court while observing that Court can’t assess relative merits of two systems of medical sciences, has held that in today’s time practitioners ....
SC: Filing Incomplete Chargesheet Without Investigation Won’t Extinguish Right to Get Default Bail (26.04.2023)
Supreme Court has held that if investigating agency files a chargesheet without completing investigation, the same would not extinguish the right of t....
Bom. HC: Benefits of Modern Technology Needs to be Made Available to The Commuters (26.04.2023)
Bombay High Court while observing that benefits of modern technology needs to be made available to the commuters in Mumbai, has directed MCGM to consi....
SC: Practice of Seeking Pre-Deposit of Bank Guarantee for Grant of Bail is Unsustainable (26.04.2023)
Supreme Court has held that the practice whereby pre-condition of furnishing bank guarantee is imposed on the accused by the Trial Court and the High ....
SC: Arbitration Agreement in Unstamped Contract Which is Exigible to Stamp Duty Not Enforceable (25.04.2023)
Supreme Court Constitution Bench has held that instrument which is exigible to stamp duty may contain arbitration clause and which is not stamped can’....
SC: Mere Unnatural Death of Wife Within 7 Years of Marriage Not Sufficient to Prove Dowry Death (25.04.2023)
Supreme Court has held that mere death of the deceased wife being unnatural in the matrimonial home within seven years of marriage will not be suffici....
Bom. HC: New Amendment to IT Rules 2022 Prima Facie Lacks Necessary Safeguards (24.04.2023)
Bombay High Court while considering petition challenging IT (Amendment) Rules, 2023 allowing Government’s fact checking unit to identify “fake news” a....
Del HC: Can’t Transfer Probe Merely Because Litigant Feels She is Being Unfairly Prejudiced (24.04.2023)
Delhi High Court while dismissing petition seeking transfer of further investigation in a sexual harassment case from the State Police to Central Bure....
Bom. HC: Goa VAT (12th Amendment) Act Violates Doctrine of Separation of Powers (24.04.2023)
Bombay High Court while observing that Goa Value Added Tax (12th Amendment) Act, 2020, is an impermissible judicial override defying doctrine of separ....
JKL HC: Court Not Required to Consider Balance of Convivence, if Prima Facie Case Not Established (24.04.2023)
Jammu and Kashmir and Ladakh High Court has held that in a plea for grant of injunction, once the petitioners had no prima facie case in their favour,....
SC: If Actions of Cabinet Committee are Validated by CoM, Rules of Business Not Violated by State (24.04.2023)
Supreme Court has held that when Cabinet Sub-Committee is merely acting on behalf of entire Council of Ministers (CoM), then it cannot be claimed that....