News Utt. HC: While Exercising Inherent Jurisdiction, HC Does Not Function As Court of Appeal or Revision (21.06.2024)Utt. HC has held that inherent jurisdiction though wide should not be capriciously or arbitrarily exercised, but should be exercised in appropriate ca....Pat. HC: Alcohol Consumption Cannot be Conclusively Proved Through Breath Analyzer Report (21.06.2024)Patna High Court has observed that, to determine the fact that a person has consumed alcohol cannot be conclusively proved through a breath analyzer r....Ker. HC: Emp. Messaging in Pvt. Whatsapp Group About Safety of Company Doesn’t Attract Disc. Proc. (21.06.2024)Kerala High Court has held that an employee sending messages on a private WhatsApp group regarding the safety of company cannot attract disciplinary p....Bom. HC: Bar Council of Mah. & Goa Directed to Take Action Against Lawyer Who Appeared Without Band (21.06.2024)Bombay High Court has directed the Bar Council of Maharashtra & Goa to take action against a lawyer who appeared in the court without proper attire as....SC: Proceedings in High Courts on Paper Leak in NEET-UG 2024 Exam, Stayed (20.06.2024)Supreme Court while issuing notice on the transfer petition filed by the National Testing Agency, has stayed proceedings in petitions filed by Rajasth....Mad. HC: Provisions Cannot be Overridden by Numerals Inserted for Illustrative Clarity (20.06.2024)Madras High Court has observed that the numerals that are inserted in provisions by way of abundant caution to provide illustrative clarity cannot add....Pat. HC: Bihar Law Increasing Reservation for SC, ST & OBC Communities to 65%, Set Aside (20.06.2024)Pat. HC has set aside the Bihar Reservation of Vacancies in Posts and Services (Amendment) Act, 2023 and the Bihar (in admission in educational instit....AP HC: Registry to List Plea Challenging Illegal Detention of 195 Bovine Animals (20.06.2024)Andhra Pradesh High Court while observing that in matters concerning the welfare of animals court cannot be stopped from exercising inherent jurisdict....Kerala HC: Can’t Condone Delay in Approaching Revision Authority Under Income Tax Act (19.06.2024)Kerala High Court while upholding the order of Single Bench, has held that delay in approaching revision authority under the Income-Tax Act, 1961 cann....Bom. HC: Release of Film ‘Hamare Baarah’ Permitted After Agreement on Deletion of Certain Portions (19.06.2024)Bombay High Court has allowed the release of the film ‘Hamare Baarah’ after the makers agreed to make changes in certain portions and adding disclaime....All. HC: Without Magistrate’s Permission, Investigation into Non-Cognizable Offence Illegal (19.06.2024)Allahabad High Court has held that investigation into a non-cognizable offence without a written order of the Magistrate is strictly contrary to the p....Tel. HC: Can’t Discredit Deposition of Pardanashin Lady, Acquittal Overturned in Murder Case (18.06.2024)Telangana High Court while overturning the acquittal of accused in a murder case, has held that the deposition of a pardanashin woman cannot be discre....Bom. HC: Robust Mechanism to be Developed for Imposing Costs on Individuals Misusing Judicial Process (18.06.2024)Bombay High Court has observed that a robust mechanism ought to be developed for imposing heavy costs on individuals who end up wasting the time of th....Supreme Court: Firm Action to be Taken Even if 0.001% Negligence in NEET –UG 2024 Exam (18.06.2024)Supreme Court has told the Central Government and National Testing Agency to ensure that even if there is 0.001% negligence on the part of anyone in c....Bom HC: Can’t Register Similar TM for Drug Treating Similar Ailment But Having Different Composition (18.06.2024)Bom. HC has held that trademarks that are structurally and phonetically similar cannot be registered for drugs treating similar ailment but having dif....Bom HC: Temporary Injunction Granted in Favour of Pidilite in Infringement of Registered Design Suit (18.06.2024)Bom. High Court has granted interim injunction in favour of Pidilite Industries Limited and has restrained Astral Limited from using Pidilite's regist....Gauhati HC: Arbitration Can be Invoked Despite Existence of Alternative Remedy Under RERA Act (17.06.2024)Gauhati HC has held that arbitration can be invoked to settle a real estate dispute, despite the existence of an alternative legal remedy under the Re....Delhi High Court Directs Removal of Tweets By Congress Leaders Against Journalist Rajat Sharma (17.06.2024)Del. HC while granting ex-parte ad interim injunction in favour of Journalist Rajat Sharma in his defamation suit has directed removal of tweets made ....Bombay HC: Account Holder Not Liable For Unauthorized Transactions Due To Third Party Breach (17.06.2024)Bom. HC while directing Bank of Baroda to refund Rs. 76,90,017 to a company who lost the amount in a cyber fraud involving unauthorized electronic ban....Mad. HC: Marital Status of Woman Cannot be a Determining Factor for Considering Her Child’s Adoption (17.06.2024)Mad. HC while holding that woman's marital status should not be a determining factor while considering her child's adoption observed that proviso to S....Cal. HC to Govt.: Find Alternate Accommodation for Central Forces Housed in Schools & Colleges (17.06.2024)Calcutta High Court has directed the Union and State governments to consider moving central forces currently housed inside various schools and college.... Next Page 1 10 10