News LIMITATION - JKL HC: S.5 of Limitation Act Can’t be Liberally Construed for Government Department (29.12.2023)Jammu and Kashmir and Ladakh High Court has held that the expression “sufficient cause" in Section 5 of the Limitation Act can’t be liberally construe....LimitationDel. HC Upholds Validity of Section 115BBE of Income Tax Act (29.12.2023)Delhi High Court while observing that Statutory Acts and their provisions are not to be declared unconstitutional on the fanciful theory that power wo....Ker. HC: Definition of 'Landslide Prone Area' Can’t be Expanded Without Approval of State Authority (28.12.2023)Kerala High Court while observing that as per S.31(2) of Disaster Management Act, 2005 State Disaster Management Authority (SDMA) must approve plans p....Del. HC: Unilateral Withdrawal from Divorce by Mutual Consent Amounts to Cruelty (28.12.2023)Delhi High Court has held that unilateral withdrawal from divorce by mutual consent amounts to cruelty if such conduct is not based on justifiable gro....Del. HC: No Privacy Issues MCD SMART Mobile Application (27.12.2023)Delhi High Court while observing that policy mandating attendance by paramedical staff of MCD on SMART Mobile Application is not arbitrary or unfair, ....Bom. HC: Remedy Under the SARFAESI Act and A&C Act Work in Tandem (27.12.2023)Bombay High Court while observing that debt owed to financial institutions under SARFAESI is arbitrable, has held that remedy under the SARFAESI Act i....Ker. HC Issues Directions to Ensure Equal Opportunities for PwD Candidates in Higher Judiciary (27.12.2023)Kerala High Court has issued directions for filling up backlog vacancies through a special recruitment drive for ensuring full and equal rights to PwD....All. HC: Consequential Proceedings Automatically Fails if Initiation of Proceedings Itself is Bad (26.12.2023)Allahabad High Court while dealing with recovery without show cause notice under the Excise Act, has held that once the initiation of the proceedings ....MP HC: RP has Right to File Restraint Suit for Grant of Injunction Against Unauthorised GI Tag User (26.12.2023)Madhya Pradesh High Court has held that based on principles of ubi jus ibi remedium, viz., if there is a right, there is a remedy, therefore, Register....Ker. HC: Organ Donar’s Motive Not to be Doubted Merely Due to his Poor Financial Background (26.12.2023)Kerala HC while criticizing Deputy Superintendent of Police for refusing to grant Letter of Altruism as the donor had poor financial income, has held ....P&H HC: Bail Once Granted Can’t be Cancelled Automatically in a Mechanical Manner (26.12.2023)Punjab and Haryana High Court while observing that bail once granted cannot be cancelled automatically in a mechanical manner has held that there must....Del. HC: Solicitor General’s Opinion to Government Exempted from Disclosure Under RTI Act (26.12.2023)Delhi High Court while observing that relationship between Solicitor General (SG) of India and Government of India is a fiduciary relationship, has he....Del. HC: SFIO Not Barred from Investigating Offence Under IPC (26.12.2023)Delhi High Court has held that a conjoint reading of Sections 4(1) & 154 of CrPC and Sections 212 & 219 of Companies Act, 2013, it cannot be said that.... Next Page 1 10 10