News Kar. HC: Before Cancelling FCRA Registration, Reasonable Opportunity of Hearing to be Given (28.06.2024)Karnataka High Court while setting aside cancellation of registration issued to a trust centre on the grounds that the trust was deprived of a reasona....Kar HC: PIL Seeking Direction for Government Correspondence to be Done in Kannada Language, Rejected (28.06.2024)Karnataka High Court has refused to entertain a Public Interest Litigation (PIL) that sought direction on the State Government to use Kannada language....Gau. HC: Claimant Pulled for Concealing that Compensation had been Received for Loss of Vehicle (28.06.2024)Gauhati High Court has set aside an award granted to a Ford Eco Sport owner by the Motor Accident Claims Tribunal after it was found that the claimant....Patna HC: Oral Evidence Admissible to Prove Contents of Document u/s 92 of IEA (28.06.2024)Patna High Court has held that to prove the contents of documents under Section 92 of the Indian Evidence Act, 1872, oral evidence could be admissible....Bombay HC: Need Robust System to Prevent Deaths of People Travelling by Mumbai Local Train (27.06.2024)Bombay High Court after addressing the high rate of deaths of people travelling through local trains in Mumbai, has observed that a robust system is r....Tri. HC: No Scope of Appeal u/s 54 of Land Acquisition Act Against Executing Court’s Orders (27.06.2024)Tripura High Court while dismissing an appeal invoking Section 54 of the Land Acquisition Act, 1894, has observed that there is no scope to prefer any....Ker. HC: Cannot Evict Divorced Wife from Shared Household Except in Accordance with Established Law (27.06.2024)Ker. HC has held that a divorced woman cannot claim right of residence in a shared household but divorced woman staying in a household at time of divo....Kerala High Court: Home Guards Cannot be Treated at Par with Civil Police Officers (27.06.2024)Kerala High Court while denying pay parity to Home Guards with Police Constable, has observed that Home Guards are recruited on daily wages and the re....Tel. HC: Court Shouldn’t Compel Couples to Stay Husband and Wife (26.06.2024)Tel. HC while allowing a husband’s plea to seek divorce, has observed that Court has a limited role in the whole affair and should not act as executio....Pat. HC: With Burn Injuries to the Extent of 100%, Making Dying Declaration Doubtful (26.06.2024)Patna High Court has observed that a person who suffers burn injuries to the extent of 100% would not be in a position to give statements implicating ....SC: Buses Having All India Permit Shouldn’t be Obstructed from Movement in Tamil Nadu (26.06.2024)Supreme Court while passing an interim direction, has observed that buses registered in other states having all India permit should not face any hindr....SC: Can’t Call Vacancy Arising Due to Elevation of Judge as Anticipated Vacancy (26.06.2024)Supreme Court while refusing to interfere with HP High Court’s judgement that refused promotion to a judicial officer to a vacancy that arose after th....Bombay High Court Raps BMC for Failing to Act Against Hawkers (25.06.2024)Bombay High Court came down heavily on Brihanmumbai Municipal Corporation (BMC) and said that BMC has failed to act against illegal hawkers who encroa....SC: Setting Aside of Grant of 5% Add. Marks to Certain Domiciles of Haryana in Recruitment, Upheld (25.06.2024)Supreme Court has upheld the judgment passed by the Punjab and Haryana High Court that set aside a notification by the State Government granting 5% ad....Ker. HC: Court Can Even Quash Criminal Proceedings u/s 376 of IPC by Invoking S. 482 of CrPC (25.06.2024)Kerala High Court has observed that, in exceptional circumstances Court by exercising its inherent jurisdiction under Section 482 of Code of Criminal ....Pat. HC: Retiral Benefits Can’t be Withheld by Employer if No Pending Departmental Proceeding (25.06.2024)Patna High Court has observed that an employer cannot withhold retiral benefits of the employee in case there is no departmental proceeding pending ag....AP HC: Prosecution Against Assessee for Belated Deposit of TDS, Quashed (25.06.2024)Andhra Pradesh High Court while observing that the Commissioner of Income Tax failed to consider material placed by the assessee showing that there wa....Supreme Court: Cannot Transfer Cheque Dishonour Complaint on Instance of Accused (25.06.2024)Supreme Court while dismissing a transfer application sought at the behest of accused, has observed that an accused cannot seek transfer of a case for....Tel. HC: Existence & Validity of Arb. Agreement Must be Determined u/s 11(6) of A&C Act by Court (24.06.2024)Telangana High Court has observed that the Court while exercising the jurisdiction under Section 11(6) of the Arbitration and Conciliation Act, 1996 h....Tel. HC: While Releasing Amount Under S. 19 of MSME Act, Reasons Must be Assigned by Courts (24.06.2024)Telangana High Court has held that, reasons must be assigned by the court while releasing the amount under Section 19 of the Micro, Small and Medium E....Ker. HC: Settling Serious Crimes Like Murder, Rape Would Seriously Impact Society (24.06.2024)Ker. HC has observed that heinous and serious offences involving mental depravity or offences such as murder, rape and dacoity cannot be quashed thoug....Del. HC: Mandate of Arbitral Tribunal Can be Extended by Court, Even After its Expiry (24.06.2024)Delhi High Court has held that the court is fully empowered to extend the mandate, even after the expiry of the mandate of the tribunal under Section .... 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