Calcutta HC: Cannot Deny Electricity Solely on Ground of Not Furnishing Ownership || Madras HC: Cannot Hold Protests at Whim and Fancies || Bombay HC: March of Development in Mumbai Cannot Trample Heritage Structures || P&H HC: Seriousness of Offence of Drug Trafficking Can’t Trample Constitutional Safeguards || Bombay HC: Cannot Deny ‘Right to Life’ to Accused who is in Custody || Ker HC: Action Must be Taken against Private Nursing Colleges Not Paying Teachers as per Regulations || Kerala HC: Can Make IRCTC Responsible for Managing Waste in Railway Stations || J&K HC: Magistrate Can Revoke Orders or Drop Proceedings if No Case is Made Out || Kerala HC Directs Placing of Draft Guidelines for Dealing With Snake Bites in Schools || J&K HC: Cannot Equate Irregular Appointments with Illegal Appointments

International Cases

South Africa
An objection is part of the pre-litigation administrative process and is not a pleading (The Commissioner for the South African Revenue Service vs. Airports Company for South Africa)(07.10.2022)
The issues in present appeal were whether it was permissible to amend the grounds of objection against an additional assessment issued by the Appellan....
Direct Taxation

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