News SC Dismisses Plea Challenging Judgment that Ayurved & Allopathy Doctors not Entitled to Equal Pay (03.11.2023)Supreme Court has dismissed the petition challenging the Court’s judgment in State of Gujarat v. Dr. PA Bhatt (MANU/SC/0461/2023....Delhi HC: In Absence of Anything Contrary, Venue of Arbitration Will be Seat of Arbitration (03.11.2023)Delhi High Court has held that in absence of anything contrary in the arbitration agreement, the venue of arbitration would actually be the seat of ar....SC: Section 300 Exception 4 of IPC Not Available When Offender Takes Undue Advantage of Situation (02.11.2023)Supreme Court has held that accused cannot take the benefit of 300 Exception 4 of IPC if he takes undue advantage of the situation as the exception cl....Kar. HC: Spouse of Employee Can’t Seek Withdrawal of Employee’s Resignation (02.11.2023)Karnataka High Court has held that no rule or ruling in service law recognizes the right of the spouse of an employee to seek withdrawal of resignatio....Bom. HC: State Cannot Impose any Condition on the Allotment that May Lead to Loss of the Land (01.11.2023)Bombay High Court has held that any condition leading to revoking of land allotment which was allotted pursuant to land acquisition by State, would no....SC: Important to Distinguish B/W Contradictions in Witness Statements and Credibility of Witnesses (01.11.2023)Supreme Court while observing that it is important to distinguish between contradictions in witness statements and the overall credibility of witnesse....SC: Plaint Can’t be Rejected in Part (01.11.2023)Supreme Court while observing that a Plaint can’t be rejected in part under Order VII Rule 11 of CPC, has held that the true test is first to read the....MP HC: Sensitive WhatsApp Chat Won’t Attract Offence u/s 153A Unless Two Religious Group Involved (31.10.2023)Madhya Pradesh High Court has held that no charge under Section 153A and Section 505(5) of IPC is made out if a sensitive message was received on What....SC: Executing Court can Never Go Behind the Decree (31.10.2023)Supreme Court has held that a bare perusal of Section 47 of CPC shows that all questions between the parties can be decided by the executing court, bu....SC to Centre and States: Fill Vacancies in Information Commissions (31.10.2023)Supreme Court while directing Central and State Governments to fill the vacancies in the Information Commissions, has observed that failure to do so d....SC: Second Petition u/s 482 CrPC Not Maintainable on Grounds Which were Available at First Instance (31.10.2023)Supreme Court has held that it is not open to a person aggrieved to raise one plea after the other, by invoking the jurisdiction of the High Court und....SC: Delhi HC Not Barred from Hearing Plea Challenging LG's Order Terminating Services of Consultants (31.10.2023)Supreme Court has clarified that its order dated 20.07.2023 (MANU/SC/0781/2023....SC Rejects Manish Sisodia’s Bail Plea in Delhi Excise Policy Scam Case (30.10.2023)Supreme Court has denied bail to former Delhi Deputy Chief Minister Manish Sisodia who is in custody since February in Delhi Excise Policy Scam case. ....MP HC: Proclamation Order Must Grant 30 Days to the Person Absconding or Concealing Himself (30.10.2023)Madhya Pradesh High Court has held that as per Section 82 of CrPC, the Court while publishing a written proclamation requiring a person absconding or .... Next Page 1 10 10