News Mad. HC Stays Press Release Inviting Suggestions on Bill as Centre Fails to Provide Translated Copy (02.06.2023)Madras HC has granted interim stay on the press communique issued by the Joint Committee on the Forest (Conservation) Amendment Bill 2023, inviting su....Ker. HC: Unexplained Delay in Issuing Detention Order is Ground for Quashing (02.06.2023)Kerala High Court has held that as per the Kerala Anti-Social Activities (Prevention) Act, 2007, a detention order issued against a person can be quas....Delhi HC: Standing Orders on Sampling of Narcotic Drugs Must be Followed by Probe Agencies (02.06.2023)Delhi High Court while holding that the standing orders on sampling of narcotics drugs issued by the Narcotics Control Bureau and Union Government mus....Delhi HC: Not Appropriate For Courts to Draw Conclusions at Stage of Bail (02.06.2023)Delhi High Court while granting bail to 20 years old in a rape case has observed that it is neither appropriate nor feasible for courts to draw any co....Del. HC: Schools May Not Insist On Following Neighbourhood Criteria For Admissions (01.06.2023)Delhi High Court while observing that it may not be possible for Directorate of Education to follow neighbourhood criteria while allotting seats has s....SC: Courts Can Delete Unnecessary Parties In PILs (01.06.2023)Supreme Court has dismissed a plea challenging interim order of Uttarakhand High Court by which it deleted some respondents from the array of parties.....SC Directs Delhi Police to Provides Protection to 20-Year Old Girl From Her Own Family Members (31.05.2023)SC has directed the Delhi police to provide protection to a 20-year old girl who expressed apprehension regarding a threat to her life by her own fami....Kar. HC Allows Petitioner Opposing Lingayat Reservation to Access Background Commission’s Report (30.05.2023)Karnataka High Court while hearing plea opposing inclusion of Panchamasali Lingayat sub-sect in reservation quota available to Category 2A has directe....All. HC: S. 106 IEA Not Attracted Unless Initial Burden of Establishing Guilt of Accused Discharged (30.05.2023)Allahabad High Court has observed that Section 106 of the Indian Evidence Act (IEA) cannot be attracted in a case unless prosecution prima facie disch....Del. HC: Lawyers Duty Towards Client Has to be Respected by All Concerned (30.05.2023)Delhi High Court while observing that Lawyers are an essential and powerful pillar of judicial adjudicatory process and therefore, their duty towards ....Delhi HC Rejects PIL Challenging Notifications Permitting Exchange of Rs. 2000 Notes Without ID Proof (29.05.2023)Delhi High Court has dismissed public interest litigation (PIL) challenging Reserve Bank of India (RBI) and State Bank of India's (SBI) notifications ....Madras HC: Liability to Be Fastened on Temple Trustee & EOs for Stealing Electricity (29.05.2023)Madras High Court has observed that whenever electricity is stolen for the conduct of temple festivals, the liability under the Electricity Act has to....Kar. HC: Non-Signatory Defendants Cannot Be Exposed to Arbitration under Section 8 of A&C Act (29.05.2023)Karnataka High Court has ruled that the non-signatory defendants cannot be exposed to arbitration under Section 8 of the Arbitration and Conciliation ....Delhi HC: Faceless Assessment Is Not a Fundamental Right (29.05.2023)Delhi HC, while dismissing the plea of Rahul Gandhi, Priyanka Gandhi and Aam Aadmi Party, has held that neither the e-assessment nor the faceless asse....Raj HC: Right To Choose Gender is One of Most Basic Aspects of Self Determination, Dignity & Freedom (29.05.2023)Rajasthan High Court while allowing a Physical Training Instructor to get his name and gender changed in the service record after a sex reassignment s....SC: Only Instructing Counsels Can Make Mentionings Before Vacation Bench (29.05.2023)A vacation bench of Supreme Court while hearing a matter related to appointment of chairperson of DERC has stated that as per vacation bench norms, on.... Next Page 1 10 10