News

Del. HC: Mere Global Reputation Not Sufficient to Answer Claim of Transborder Reputation (01.12.2023)
Delhi High Court while observing that mere global reputation/asserted goodwill of Trade Mark is not sufficient to answer a claim of transborder reputa....
Bom. HC: Trial Court can Compound Offence u/s 138 NI Act at Initial Stage w/o Consent of Complainant (01.12.2023)
Bombay High Court has held that when the application for compounding offences u/s 138 of the NI Act is made at the initial stage of the case and if th....
Del. HC: Directions for Investigation Cannot be Given by the Magistrate Mechanically (01.12.2023)
Delhi High Court while observing that direction for investigation under Section 156(3) of CrPC cannot be issued by a Magistrate mechanically, has held....
SC: Copy of Insufficiently Stamped Document Can’t be Adduced as Secondary Evidence (01.12.2023)
Supreme Court has held that if a document that is required to be stamped is not sufficiently stamped, then the position of law is well settled that a ....
SC: Judicial Independence can be Ensured as Long as Judges Live with a Sense of Financial Dignity (01.12.2023)
Supreme Court has observed that judicial independence which is necessary to preserve the faith and common citizens' confidence in the rule of law can ....
SC Explains Relevant Principles for Examining the Admissibility of Secondary Evidence (30.11.2023)
Supreme Court while observing that if a document that is required to be stamped is not sufficiently stamped, then the law is well settled that a copy ....
SC Clarifies: Not Necessary that Person Accused Under S.3 of PMLA be Accused in Scheduled Offence (30.11.2023)
Supreme Court has clarified that it is not necessary that a person against whom the offence under Section 3 of the PMLA is alleged must also be shown ....
SC: PMLA Can’t be Invoked if Criminal Conspiracy u/s 120B IPC Not Linked With Scheduled Offence (29.11.2023)
Supreme Court has held that an offence punishable under Section 120-B IPC will become a scheduled offence under PMLA only if the conspiracy alleged is....
All. HC: All the Medical Representatives are Deemed to be Workmen (29.11.2023)
Allahabad High Court has held that as per Section 6(2) of the Sales Promotion Employees (Conditions of Service) Act, 1976, the medical representatives....
SC: In case of Fire Insurance, Precise Cause of Fire is Immaterial if Claimant Didn’t Instigate it (29.11.2023)
Supreme Court has held that in cases of fire insurance the precise cause of a fire, whether attributed to a short circuit or any alternative factor, r....
All. HC: Order Passed Cannot go beyond the Show Cause Notice (28.11.2023)
Allahabad High Court has held that in the event a particular case is made out in the show cause notice and the order passed subsequently is beyond the....
All. HC: Principles of Natural Justice Should Compulsorily be Followed (28.11.2023)
Allahabad High Court while setting aside an order of blacklisting and cancellation of the mining lease, has observed that in a civilized society princ....
Ker. HC: No Remission of Property Tax if Advance Notice Regarding Vacancy of Building Not Served (28.11.2023)
Kerala High Court has held that in the absence of the notice, as is required under sub-section (3) of Section 239 of the Kerala Municipality Act, ther....
Ker. HC: There Can’t be Any Interference with Investigation Proceedings Without Justifiable Reasons (27.11.2023)
Kerala High Court has held that when an investigation undertaken by the Police as ordered by the Magistrate under Section 156(3) of Cr.P.C. is in prog....
Mad. HC: Unauthorized Occupant Can’t Claim Protection U/A 21 if Eviction is Lawful (27.11.2023)
Madras High Court has held that once it is found that the petitioner was unauthorisedly occupying the government property and if the procedure of law ....
P&H HC: Widow’s Remarriage Not a Ground to Deny Compensation Under MV Act (27.11.2023)
Punjab and Haryana High Court has held that simply because widow of the deceased got re-married, it could not be a reason to deprive of her claim unde....
All. HC: Stricter Approach to be Followed to Examine if Assessee is eligible for Exemption/Deduction (27.11.2023)
Allahabad High Court has held that general rule of law in taxing statutes is that in case of any doubt, the benefit should be given to assessee. Howev....
MP HC Issues Guidelines on S.14 Appln Filed by Secured Creditors under SARFAESI Act (27.11.2023)
Madhya Pradesh High Court while observing that inaction of DM/ADM/ CJMs has resulted in secured creditors rushing to High Court, leading to opening of....
Ker. HC: All India Tourist Vehicles Cannot be Permitted to Operate as Stage Carriage (27.11.2023)
Kerala High Court has held that All India tourist vehicles cannot be permitted to operate as stage carriages as it is detrimental to the stage carriag....