Cal HC: Enterprise Contracting with Govt Recognised Concessionaire Can be Granted Benefit of S. 80IA || SC: There Should be Reservation for Women in posts of Delhi High Court Bar Association || SC: Relevant to Examine Whether Accused is Aware of Ingredients of Offence for Which He Is Convicted || Supreme Court Asks IT Department, CBDT to Upgrade its Software || Delhi HC Withdraws Rule Restricting Censure of Police Officers by Judicial Officers || SC: Cases of Clean Acquittal of Accused May Give Rise to a Claim for Compensation || Bom. HC: Division Bench Declares Amendment to IT Rules, 2021 as Unconstitutional || Patna HC: Not Disclosing Reasons for Confiscating Goods is Violative of Article 14 of COI || Allahabad High Court: Once a Special Act Holds the Field, Provisions of General Law Would Not Apply || Gauhati High Court Upholds POCSO Conviction Even in Absence of Medical Evidence

International Cases

South Africa
Liability on the guarantee could be avoided, if there was fraud on the part of the beneficiary (Bonifacio and Another vs. Lombard Insurance Company)(04.06.2024)
Present appeal considers whether the first Appellant, Jorge Alexandre Da Costa Bonifacio, and the second Appellant, Sergio Rui Da Costa Bonifacio (App....
Insurance

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