News Tel. HC: Constitutional Validity of Section 38(2) of RP Act and Rule 5.7.1 of ECI’s Handbook Upheld (01.03.2024)Telangana High Court has upheld the constitutional validity of Section 38(2) of the Representation of the People Act, 1951 (RP Act) and Rule 5.7.1 of ....Del. HC: Order of CIC Directing CBDT to Give Information Regarding Ram Janmabhoomi Trust Set Aside (01.03.2024)An order passed by the Chief Information Commission (CIC) that directed the Central Board of Direct Taxes (CBDT) to provide information regarding Shri....Ker HC: In Non-Performance of Agreement, Buyer to Get Charge Over Property For Paying Purchase Price (01.03.2024)Kerala High Court has held that where the non-performance is not due to fault of the buyer and seller, or where both are at blame/default, it cannot b....Supreme Court: Distributor Not An Agent But An Independent Contractor (01.03.2024)SC has held that legal position of a distributor is generally different from an agent. Distributor buys goods on his account and sells them in his ter....Ker. HC: No Member of Hindu Public Can Claim to Perform Services That Only Archakas Can Perform (29.02.2024)Kerala HC has held that no member of Hindu public could claim as part of rights protected by Article 25(2)(b) of Constitution of India, that a temple ....SC Criticises Centre For Not Specifying Range of Rates For Treatment in Pvt. Hospitals & Clinics (29.02.2024)SC while criticizing Centre for not specifying the range of rates for treatment services in pvt. hospitals & clinics has directed the Centre to provid....Supreme Court: Stay Orders of High Court on Trials Not to Get Vacated Automatically (29.02.2024)Supreme Court while overruling its 2018 judgement Asian Resurfacing of Road Agency Pvt. Ltd. and Ors. Vs. Central Bureau of Investigation (MANU/SC/0308/2018....Del HC: No Restraint in Grant of Bail Under S. 37 of NDPS Act For Undue Delay in Completion of Trial (29.02.2024)Delhi High Court has held that Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) does not put a restrain on granting bail ....All HC: Can’t Invoke Penalty Proceedings u/s 129 of UPGST Act, 2017 For Search And Seizure Of Godown (28.02.2024)Allahabad HC has held that the provision of Section 129(3) of the Uttar Pradesh Goods and Services Tax Act, 2017(UPGST) can’t be invoked to subject a ....SC: No Charity Being Done By State For Paying Compensation to Person Whose Land Was Acquired (28.02.2024)Supreme Court has held that depriving a citizen of his constitutional right to use the land for 20 years and then showing graciousness by paying the c....Gauhati HC: Can’t Shift Burden of Proof on Accused if Multiple Witnesses of Crime Present (28.02.2024)Gauhati High Court has held that when the offence was allegedly committed in daylight in the presence of witnesses then by applying the provisions of ....SC: Registry Can’t Decide Whether or Not Review Petiton Merits Relook Through Curative Petiton (28.02.2024)Supreme Court has held that registry cannot be vested with the power to decide whether a review petition, after being dismissed in open court hearing,....Bom. HC: Imprisonment Exceeding Twelve Months Can’t Be Given For Default in Payment of Maintenance (28.02.2024)Bom. HC has observed that the Magistrate under Section 125 of CrPC can only impose imprisonment upto twelve months on 1 application for default of pay....Supreme Court: Entering Into Sale Agreement With Minor is Void and Unenforceable (27.02.2024)Supreme Court has held that per the Contract Act, 1872 it is clearly stated that for an agreement to become a contract, the parties must be competent ....SC: Information Disclosing Cognizable Offence to Be Recorded as FIR & Not in General Diary (27.02.2024)Supreme Court has held that except in cases where preliminary inquiry is needed, commission of cognizable offence should be recorded as a First Inform....Delhi High Court: Deployment of CISF Personnel Shall be Based on Operational Requirements (27.02.2024)Delhi High Court has stated that deployment of Central Industrial Security Force (CISF) personnel can either be in India or Abroad and such posting sh....All. HC: Returning Unpaid Check With Endorsement of Account Closed Amounts to Dishnonor of Cheque (27.02.2024)Allahabad High Court has held that if an unpaid cheque has been returned by bank with the endorsement Account Closed then it shall be equivalent to Di....Delhi High Court: Can’t Stop Student From Entering Exam Hall Once Admit Card Issued (27.02.2024)Delhi High Court has observed that Central Board of Secondary Examination does not have any right to prevent a student from entering examination hall ....Cal. HC: Clause in GCC Specifying App. of Officers For Arbitration Violative of S. 12(5) of A&C Act (26.02.2024)Calcutta High Court has held that General Conditions of Contract (GCC) Clause that stipulates appointment of three gazetted officers of railway for ar....Cal HC: High Court Lacks Jurisd. When Application u/s 9A of A&C Act Filed Before Commercial Court (26.02.2024)Calcutta High Court has held that if an application under Section 9A of Arbitration and Conciliation Act, 1996 (A&C Act) has been filed before a comme....Del HC: Incorrect to Deny Benefits to Construction Workers For Failing to Pay For Renewal of Regist. (26.02.2024)Delhi High Court has held that disentitling construction worker to benefits on the basis that the worker has failed to pay contribution for renewal of....SC: Courts Must Apply Mind to Decide Recruitment Cases Related to Non-Disclosure of Criminal Cases (26.02.2024)SC has held that broad-brushing every non-disclosure as disqualification will be unjust and will tantamount to being completely oblivious to ground re....SC: Art. 300A of COI Enshrining Right to Property Applicable on People Who Aren’t Citizens of India (26.02.2024)Supreme Court has held that the expression person in Article 300-A of Constitution of India (COI) covers not only a legal or juristic person but also .... Next Page 1 10 10