News SC EXPRESSES CONCERNS ABOUT SHORTAGE OF SKILLED MEDIATORS (18.08.2022)Supreme Court while expressing concerns regarding dearth of trained and skilled mediators and lack of infrastructure, has held that mediation must be ....CivilKar. HC: Courts Must Ascertain Religious/Charitable Nature of Trust Before Exercising Jurisdiction (18.08.2022)Karnataka High Court has held that for exercising jurisdiction under Section 92 of the Code of Civil Procedure, civil court is to first draw factual f....Bombay HC: Contract Discharged by Settlement Can’t be Referred to Arbitration (18.08.2022)Bombay High Court has held that once a settlement is arrived at by the parties, the contract between the parties stands discharged by mutual agreement....J&K&L HC: Non-Incorporation of Finer Elements of Pleadings Under MV Act Not Necessarily Fatal (18.08.2022)Jammu and Kashmir and Ladakh High Court has held that finer elements of pleadings, which are required to be mentioned in proceedings like a civil suit....Delhi HC: Need for Advertisement of Special Cells Constituted for Protection of Inter-Faith Couples (18.08.2022)Delhi High Court has held that it is need of the hour for sensitization and advertisement of district special cells constituted in the city for provid....ITAT: Liquor License Obtained in The Name of Benami/Employee is Illegal (17.08.2022)Income Tax Appellate Tribunal (ITAT), Delhi Bench while disallowing claim of business expenditure towards payment of license fee has held that assesse....CESTAT: Currency is Not Goods, Liable to be Seized Under Customs Act (17.08.2022)Customs, Excise and Service Tax Appellate Tribunal, Kolkata Bench has held that currency is not goods and is liable to be seized under customs act and....ITAT: Foreign Travel Expenses to Secure Capital Investment Can’t be Allowed as Business Expenditure (17.08.2022)Income Tax Appellate Tribunal (ITAT), Bangalore Bench has held that the foreign travel expenses relating to secure the capital investment in the busin....SC: Can't Deny Maternity Leave Because Woman's Husband Has 2 Children from His Previous Marriage (17.08.2022)Supreme Court has held that a woman cannot be declined maternity leave under the Central Services (Leave Rules) 1972 with respect to her biological ch....Kar. HC: Application U/S 311 CrPC to Summon Material Witnesses in POCSO Cases Should Be Allowed (17.08.2022)Karnataka High Court has held that application made by accused under Section 311 of Code of Criminal Procedure (CrPC) for summoning material witnesses....Raj. HC: Divorce Application Can’t be Thrown Out Only Because Exact Date of Marriage Not Mentioned (16.08.2022)Rajasthan High Court has held that failure to mention exact date of marriage in an application for divorce alone cannot be reason for dismissing such ....CESTAT: Contract of Supply of Goods Not Classifiable Under Commercial or Industrial Construction (16.08.2022)Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Kolkata bench has held that the contract of supply of goods can’t be classifiable under ‘....ITAT: Income Tax Appeal Not Maintainable During the Course of IBC Proceedings (16.08.2022)Income Tax Appellate Tribunal (ITAT), Hyderabad Bench has held that an Income tax appeal is not maintainable during Insolvency and Bankruptcy Code (IB....Jhar. HC: Standard of Proof to Rebut Presumption Under NI Act is of Preponderance of Probabilities (16.08.2022)Jharkhand High Court has held that when an accused under Section 138 of the Negotiable Instruments (NI) Act has to rebut the presumption in favour of .... Next Page 1 10 10