Supreme Court: No Right to Full Tenure Exists When Appointment is Made ‘Until Further Orders’ || SC Mandates Trial Courts Seek Reports on Mitigating and Aggravating Factors Before Death Sentencing || Supreme Court: Schools Cannot Delay Admission of State-Allotted Student over an Eligibility Dispute || J&K&L HC: Delay in Executing Preventive Detention on Unsubstantiated Medical Ground Makes it Invalid || Delhi HC Allows AITA Results For Interim Management and Directs Fresh Elections Under New Sports Law || J&K&L HC: Preventive Detention U/S 129 BNSS During Proceedings Must Satisfy Strict Legal Standards || Gujarat HC: Firing in Air at a Wedding Without Intent to Harm Does Not Amount to Attempt to Murder || Bom HC: Developers’ Profit Rights in Redevelopment Cannot Override Members’ Right to Safe Housing || Supreme Court: Joint Accused Statements are Admissible Only When They Result in Distinct Discoveries || SC to Ex-MLA in Money Laundering Case: Duped Homebuyer Must be Safeguarded First, then Consider Bail

International Cases

South Africa
Party in possession of the relevant information is best placed to interrogate a particular witness (Smith N O and others vs. Master of the High Court, Free State Division, Bloemfontein and Another)(08.03.2023)
The issue in present case is whether only the Master of the high Court, and no one else, may examine witnesses subpoenaed at an enquiry convened by th....
Civil

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