News Allahabad High Court: Power of Court u/s 482 CrPC Limited, Can’t Examine Contention of Accused (19.01.2024)Allahabad High Court has held that while deciding an application under section 482 of Code of Criminal Procedure, the High Court cannot examine the co....All. HC: Criminal Proceedings Also Disclosing Civil Dispute Between Parties Not Liable to be Quashed (19.01.2024)Allahabad High Court has held that the mere fact that allegations in criminal proceedings also make out the existence of civil dispute between the par....Chh. HC: Second Wife Cannot File Complaint/FIR Against Husband and Her In-Laws u/s 498-A IPC (19.01.2024)Chhattisgarh High Court has held that any complaint/FIR filed by the second wife under Section 498-A of Indian Penal Code, 1860 (IPC) against her husb....Kerala HC: Disputes Between Parties to a Void Marriage Can be Determined by Family Court (19.01.2024)Kerala High Court has held that disputes related to void marriages as defined under Section 24 of the Special Marriage Act can be redressed by Family ....Bom HC: Student Should be Timely Informed About Eligibility Status to Avoid Wastage of Time & Money (18.01.2024)Bombay High Court while quashing Mumbai University’s decision of declaring a student ineligible for a course when he had already completed two semeste....Bombay High Court: Fake Websites Providing PAN Card Services A National Threat (18.01.2024)Bombay HC while passing an ex-parte interim injunction against certain entities allegedly operating fake websites providing PAN card services on behal....Supreme Court: Even a Day’s Delay is Important When a Question of Personal Liberty Involved (18.01.2024)Supreme Court while expressing anguish over the callous attitude of Karnataka High Court in a habeas corpus matter set a woman at liberty who was deta....Del. HC: Interest Cannot be Included in “Aggregate Value of Claim & Counter-Claim” u/s. 12 of CCA (17.01.2024)Delhi HC has held that to determine pecuniary jurisdiction of a Court for petition u/s 34 of the A&C Act the value of claims and counterclaims shall n....Kar. HC: Banks Do Not Have the Power of Retaining Passport or OCI Card of Accused as Security (17.01.2024)Karnataka High Court has held that banks do not have the authority to withhold the passport or OCI cards of an accused, even if, the accused has surre....Del. HC: No Presumption in Law that Acquisition of MF is Necessarily for Trade & Not for Investment (17.01.2024)Delhi HC has held that it is important to ascertain the intent considering the time period and purpose for which the shares or mutual funds (MF) are h....SC: Criminal Action Can’t be Taken u/s 5(1) COTPA Against Persons Not Engaged in Tobacco Business (17.01.2024)Supreme Court has held that criminal action under Section 5 of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation ....Del HC Directs Framing of Rape Charges Against a Man for Making False Promise of Marriage (16.01.2024)Delhi High Court has directed the framing of rape and criminal intimidation charges against a man who promised married couple that he will marry the w....Bom. HC: No Relaxation in Aviation Safety Norms for Projects by Public Authority (16.01.2024)Bombay High Court has held that no relaxation in civil aviation safety norm regarding height restriction can be granted just because the project is pr....Bombay HC Postpones its Decision on Challenge to Rules 3(i)(II)(A)&(C) of IT Amendment Rules (16.01.2024)Bom. HC has postponed its decision on challenge to Rules 3(i)(II)(A)&(C) of IT Amendment Rules that necessitates social media intermediaries to make r....Bom. HC: Assessee Cannot be Permitted to Raise Defect in Notice After 30 Years (15.01.2024)Bombay HC has held that even assuming that there was a defect in the notice, the assessee cannot be permitted to raise the same after 30 years as it h....Kerala HC: Evidence of Witness Can be Recorded in Absence of Accused (15.01.2024)Kerala High Court has held that evidence of witnesses can be recorded in the presence of the counsel for the accused even in situations where the cour....Bom. HC Allows Refund of Stamp Duty Beyond Limitation Period (15.01.2024)Bombay HC has allowed stamp duty refund to a flat purchaser on cancellation of flat purchase agreement after the expiry of limitation period of 5 year....SC: Setting Person on Fire Would Fall Under Section 302 of IPC (15.01.2024)Supreme Court while upholding the murder conviction of a man who killed his wife has observed that setting a person on fire is an act of 'extreme crue....SC: Failing to File Written Statement Within Time Does Not Lead to a Decree Against the Defendant (15.01.2024)Supreme Court has held that mere failure or neglect of a defendant to file a written statement controverting the pleaded facts in the plaint, may not .... Next Page 1 10 10