News Cal. HC: Interfering in Investigation by State May Result in Disruption of Co-operative Federalism (25.01.2024)Calcutta High Court while staying order for immediate transfer of a probe being conducted by State to CBI, has held that right of State to conduct fai....All. HC: Denying Pension by Applying Amended Rule Retrospectively Violates Arts. 14 & 16 of COI (25.01.2024)Allahabad HC has held that denying pension to individual by retrospectively applying Uttar Pradesh Electricity Regulatory Commission (Appointment and ....Del. HC: South Asian University an International Organization, Not Amenable to Writ Jurisdiction (25.01.2024)Delhi High Court has held that South Asian University is not amenable to the writ jurisdiction under Article 226 of the Constitution of India as it en....SC: Return Filed Without Regular Books of Account May be Defective but Not Invalid (25.01.2024)Supreme Court has held that tax return filed without regular books of account by assessee is defective but not invalid and the burden to inform the as....Ker. HC: Demand of Bribe to be Established by Prosecution in Case of Obtainment & Not in Acceptance (24.01.2024)Kerala HC while explaining the provisions of Sec. 7 of Prevention of Corruption (Amendment) Act, 1918 has observed that in the case of acceptance of b....SC: Default Bail Can’t be Claimed on Ground of Pending Investigation Against Other Accused (24.01.2024)Supreme Court has held that statutory right of default bail cannot be claimed by accused under Section 167(2) of Code of Criminal Procedure, 1973 on t....Kar. HC: Sufficient Bank Bal. Not Absolute Pre-requisite to Establish Readiness to Execute Agreement (24.01.2024)Karnataka High Court has held that although it is relevant to consider the bank balance of a party while considering the matters of readiness and will....Delhi High Court: ‘Non-Adjusting Attitude’ of Wife Amounts to Mental Cruelty, Court Grants Divorce (24.01.2024)Delhi High Court while granting divorce to a husband, has observed that the non–adjusting attitude of the wife and her incapability to sort out differ....Supreme Court: Acquittal under PC Act Cannot be Based Only on the Ground of Invalid Sanction (24.01.2024)Supreme Court has held that acquittal of an accused under the Prevention of Corruption Act (PC Act) cannot be based on the sole ground of invalid sanc....SC: Article 30 Not an Enabling Provision but an Obligation on State While Granting Minority Status (24.01.2024)Supreme Court while hearing the issue of granting minority status to Aligarh Muslim University, has observed that Article 30 of the Constitution of In....Kar. HC: Pay and Recover Principle to be Applied in Cases Where Driving License of Driver Not Found (23.01.2024)Karnataka HC has held that in cases where valid driving license of the driver involved in accident is not found then the Claims Tribunal has to apply ....Kar. HC: Rule of Locus Standi to be Construed Liberally in Matters of Illegal Grant of State Largess (23.01.2024)Karnataka High Court has held that rule of locus standi should be construed liberally in matters that are related to illegal grant of State largess wh....Delhi High Court: CIC Doesn’t Have Jurisdiction to Direct Furnishing of Information u/s 138 IT Act (23.01.2024)Del. HC while setting aside Central Information Commission (CIC)’s order directing IT department to provide details regarding tax exemption granted to....Supreme Court: Efforts to Settle Civil Disputes Through Criminal Prosecution Must be Avoided (23.01.2024)SC while observing that mere breach of contract doesn’t amount to an offence u/s 420 or 406 of IPC unless dishonest intention is shown, has held that ....SC: Religious Ceremony Can’t be Banned on Ground that Other Comm. Inhabited in the Area in Majority (22.01.2024)Supreme Court has held that blanket orders cannot be passed for banning religious ceremonies in particular areas on ground that the area is predominan....Supreme Court: Children Born out of Void Marriages Entitled to Share in Parent’s Property (22.01.2024)Supreme Court has held that children born out of void and voidable marriages have to be considered legitimate children and shall be entitled to a vali....All HC: Visa and Citizenship Claim to be Decided on Merits & not on Negative Report of DM (22.01.2024)Allahabad High Court has held that claim for visa and citizenship cannot be decided by a negative report of the District Magistrate (DM). It has to be....Ker. HC: Dishonest Intention Essence of Criminal Misconduct Under Prevention of Corruption Act (22.01.2024)Kerala High Court has held that dishonest intention is sine qua non to attract the offence punishable under Section 13(1)(d) of the PC Act. Mere condu.... Next Page 1 10 10