News

SC: Not Mandatory to File Accident Claim Before MACT of Area Where Accident Occurred (04.08.2023)
Supreme Court while observing that it is not mandatory to file motor accident claims before MACT having jurisdiction over area where accident occurred....
SC: HC Can’t Reverse Spl. Court Findings on Sanction’s Validity Except in Case of Failure of Justice (04.08.2023)
Supreme Court has held that no finding, sentence or order passed by the Special Judge under Prevention of Corruption Act shall be reversed or altered ....
SC: Can’t Let Litigant Suffer Because of Advocate's Fault in Withdrawing Complaint by Mistake (03.08.2023)
Supreme Court has observed that the complainant cannot be made to suffer for the fault of the advocate.....
All. HC: Can’t Refuse Anticipatory Bail Merely Over Non-Payment of Money Under a Contract (03.08.2023)
Allahabad High Court while observing that it is becoming a general practice to set criminal law into motion for putting pressure on parties to commerc....
SC: Res Judicata Applicable Only on Fundamental Determinations and not Incidental Findings (03.08.2023)
Supreme Court has held that only determinations which are fundamental would result in the application of the doctrine of res judicata, and no incident....
SC: Breach Must be Fundamental, for Insurer to Deny Claim Altogether (02.08.2023)
Supreme Court has held that in case of vehicle theft, any violation of condition of insurance policy should be in the nature of a fundamental breach t....
All. HC: Review Jurisdiction can be Exercised Only if there is Error Apparent on face of the Record (02.08.2023)
Allahabad High Court has held that review jurisdiction can only be exercised if there is an error apparent on the face of the record or interfere on a....
SC: NCLAT Can Recall but Can’t Review its Judgment (02.08.2023)
Supreme Court has upheld NCLAT’s five-member bench ruling which held that while NCLAT is empowered to recall its judgment, it is not empowered to revi....
SC: Only When Conviction Arise Out of the Single Transaction, Concurrent Sentence Would be Merited (02.08.2023)
Supreme Court while observing that only when the conviction arise out of the single transaction, concurrent sentence would be merited, has held that i....
SC: One Can’t Contend that he is Entitled for Lease Merely on the Basis of a Pending Application (02.08.2023)
Supreme Court while setting aside Rajasthan High Court’s order that declared Rule 4 (10) and 7(3) of Rajasthan Minor Mineral Concession Rules, 1986 as....
Cal. HC: Transfer of School Teachers Doesn’t Violate Right to Life and Dignity (31.07.2023)
Calcutta High Court while upholding the constitutional validity of Section 10C of the West Bengal School Service Commission Act, 1997 which enables tr....
Del. HC to State: Conduct Survey of all Pending Applications for Ration Cards (31.07.2023)
Delhi High Court has directed Delhi Government to conduct a survey of all pending applications for ration cards to see as to whether they would be ent....
SC: Merits of the Evidence has to be Appreciated Only During the Trial (31.07.2023)
Supreme Court has observed that merits of the evidence have to be appreciated only during the trial, by cross examination of the witnesses and scrutin....
SC: Court Can’t Suspend License of Doctor as Penalty in Contempt Proceedings (31.07.2023)
Supreme Court while observing that Courts must not be hypersensitive or swung by emotions but must act judiciously while exercising contempt jurisdict....
Telangana HC: State Must Have a Litigation Policy (28.07.2023)
Telangana High Court while observing that State cannot be the biggest litigant and that State also has a stake in the Justice Administration System, h....
SC: Court Must Adopt Justice Oriented Approach While Dealing With Delay Condonation Plea (28.07.2023)
Supreme Court while restoring an appeal filed after a delay of 52 days, has observed that if only the Court concerned had been sensitive to justice-or....
Del. HC Imposes Cost on Restaurants Assoc. for Not Complying With Order on Service Charge (28.07.2023)
Delhi High Court while providing last opportunity to Restaurant Associations for filing affidavits in compliance of the order on Service Charge, has i....
SC: Can’t Entertain SLP Against NCDRC's Order Passed in Exercise of its Appellate Jurisdiction (27.07.2023)
Supreme Court has held that a party can approach the Apex Court under Article 136 of Constitution only if the order was passed by NCDRC was in exercis....
SC: Passport Authority Can’t Unauthorizedly Retain Passport Without Impounding it (27.07.2023)
Supreme Court while granting relief to a man whose passport was handed over to passport authority by police in the name of a pending criminal case, ha....