Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl || Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required || Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits || Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose || Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee || Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed || Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre || Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being || SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court || SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services

International Cases

United Kingdom
SFO could not use the power in Section 2(3) of the 1987 Act to direct foreign companies to produce documents held outside the UK (R v Director of the Serious Fraud Office)(05.02.2021)
The appellant, KBR, Inc, is a company incorporated in the USA. It does not have any fixed place of business in UK, and has never carried on business i....
Criminal

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