NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account || All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant || P&H HC: Cannot Allow Changes in Admission Form after Submission || Bom. HC: Findings in Criminal Proceedings Cannot Be Relied Upon While Adjudicating Civil Proceedings || P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months || Allahabad HC: Merely Supporting Pakistan Will Not Prima Facie Attract Section 152 of BNS || HP HC Upholds Wife’s Claim of Adverse Possession after Husband’s Death || Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted || Karnataka HC: State to Respond in 3 Weeks regarding Mandatory Teaching of Kannada || Delhi HC: Husband Unhappy in Marriage is No Proof of Abetment of Suicide

International Cases

United Kingdom
Set off of opposing costs orders is not affected by Qualified One-way Costs Shifting ("QOCS"), essentially because set-off is not a type of enforcement (Ho vs. Adelekun)(06.10.2021)
Present appeal relates to the construction and effect of a procedural rule in relation to the costs of legal proceedings that applies to all personal ....
Civil

Page 1