News Ker. HC: Child's Educational Expenses Not Maintenance U/S 125 CrPC if Reimbursed By Employer (11.08.2023)Kerala High Court has held that payment of educational expense of children, which was later reimbursed by employer, cannot be treated as the maintenan....All. HC: False POCSO/SC-ST Cases Being Filed to Claim Money from the State (11.08.2023)Allahabad High Court has observed that certain false FIR under the POCSO as well as SC/ST Act are being lodged against innocent persons ruining their ....SC: Court Must First See if Case Falls Within 'Culpable Homicide Not Amounting to Murder' (11.08.2023)Supreme Court has held that a duty is enjoined upon the Court of Sessions to undertake an exercise and to satisfy itself whether a case of culpable ho....SC: Minimum 75% Eligibility Condition for Sports Quota is Discriminatory (11.08.2023)Supreme Court has held that imposition of minimum 75% eligibility condition doesn’t subserve the object of introducing sports quota, but is, rather de....SC: When Land Belonging to Govt. is Subject to Adverse Possession, Courts Must Exercise Greater Care (11.08.2023)Supreme Court has held that when the land wherein adverse possession has been claimed, belongs to the Government, the Court is duty-bound to act with ....Bom HC to State: Ensure No Developer Defaults in Payment of Transit Rent to Residents (10.08.2023)Bombay High Court in attempt to curb errant builders in default of their obligations, has directed State government to take steps to ensure that devel....SC: Threatening a Person to Withdraw Complaint Won’t Attract Offence U/S 195A IPC (10.08.2023)Supreme Court has observed that later part of Section 195A IPC makes it very clear that false evidence means false evidence before the Court of law, a....All. HC: Ineligibility of Arbitrator U/S 12(5) A&C Act Can't Make Arbitration Clause Itself Invalid (08.08.2023)Allahabad High Court has observed that merely because the person, who could act as an arbitrator in terms of arbitration clause becomes ineligible to ....Cal. HC: Mental Cruelty Can’t Have Uniform Standard in Matrimonial Cases (08.08.2023)Calcutta High Court while observing that Mental cruelty is a state of mind and such feeling and intensity are felt differently by each person, has obs....Allahabad HC: Purely Punitive Action Shouldn’t be Taken Against Students (07.08.2023)Allahabad High Court has observed that purely punitive action taken by the University against a student, to the exclusion of opportunities to reform h....All. HC: Commercial Electricity Rates Not Applicable to Lawyers' Chambers (07.08.2023)Allahabad High Court has held that the legal profession by no stretch of imagination can be called as a commercial activity, trade or business and the....Tel. HC: SHRC Can’t Adjudicate Upon Property Disputes (07.08.2023)Telangana High Court has observed that as per G.Manikyamma v. Roudri Cooperative Housing Society Ltd. (MANU/SC/1097/2014....SC: Appln. Filed on Pretext of Clarification While Evading Recourse of Review Must be Discouraged (07.08.2023)Supreme Court has held that any alternation to a can be made only to correct a clerical or arithmetical mistake or an error arising out of accidental ....SC: Duty on the Prosecution is to Lead Only Such Evidence, Which it is Capable of Leading (07.08.2023)Supreme Court while observing that law does not enjoin a duty on the prosecution to lead evidence of such character, which is almost impossible to be ....SC: Need to Find Enduring Solution to the Problem of Hate Speech (07.08.2023)Supreme Court while issuing call to action to stakeholders to find an enduring solution to the problem of hate speech, has observed that police forces....SC Permits Registration of All BS VI Compliant Diesel Vehicles in NCT Delhi (07.08.2023)Supreme Court has clarified that registration of all BS VI Compliant diesel vehicles is allowed to be done in NCT Delhi irrespective of their requirem.... Next Page 1 10 10