News Delhi HC: Unilateral Constitution of a Narrow Panel of Arbitrators Violates Impartiality (25.08.2022)Delhi High Court has held that power conferred on one party to unilaterally choose names from a panel of arbitrators and forwarding it to the other pa....SC: Writ Petition Raising Service Disputes Not Maintainable Against Pvt. Educational Institution (25.08.2022)Supreme Court has held that a writ petition raising service disputes against private educational institutions are not maintainable, if they are not go....SC: Financial Burden on State a Valid Ground to Fix Cut Off Date for Payment of Revision of Pension (25.08.2022)Supreme Court while upholding Rule 3(3) of Tripura State Civil Services (Revised Pension) Rules, has held that financial burden on the State can be a ....SC: Proceedings Should be Initiated Within Reasonable Period When No Period is Specified in Statute (25.08.2022)Supreme Court while quashing notices issues in 2002 against banks to explain transactions of year 1992-1993, has held that the authorities are require....Delhi HC: Citizens' Right to Establish Educational Institution Can be Restricted Only by Legislation (25.08.2022)Delhi High Court while accepting argument that citizen can’t be deprived of right to establish educational institution unless legislature impose reaso....Kerala HC: Ensure Institutions Don't Suffer While BPL Students Are Allowed to Continue Education (24.08.2022)Kerala High Court while refraining colleges from taking detrimental action against students belonging to Below Poverty Line (BPL) category merely for ....Delhi HC: Dilution of Admission Criteria Adversely Impacts Academic Standards (24.08.2022)Delhi High Court has held that uniformity in the admission process must be endeavored and that any dilution of admission criteria could impact the aca....SC: Inherent Power U/S 151 CPC Can be Invoked Only When Alternate Remedies Don’t Exist (24.08.2022)Supreme Court has held that inherent power under Section 151 of the Code of Civil Procedure (CPC) can be invoked only in circumstances where alternate....Madras HC: Appointment of Archakas to Temples Constructed Them Shouldn’t be Governed by TN Rules (23.08.2022)Madras High Court has held that appointment of Archakas to temples constructed under Agamas should be governed by the Agamas and not by the Tamil Nadu....SC: Consumer Complaint Against Bank Maintainable Over Dispute on Encashment of FD (23.08.2022)Supreme Court has held that consumer complaint in a dispute regarding premature encashment of Joint Fixed Deposit by bank in contravention of terms an....J&K&L HC: Detaining Authority Must Show Compelling Reasons for Preventive Detention (23.08.2022)Jammu and Kashmir and Ladakh High Court has held that preventive detention orders can be passed even when a person is in police custody. However the c....Bombay HC: Award Need Not be Set Aside for Mere Erroneous Application of Law (23.08.2022)Bombay High Court has held that when the court is convinced that the Arbitrator has erred only on specific issues and that the arbitral award is other....Raj. HC: No Compassionate Appointment Where Bereaved Family Does Not Face Indigent Circumstances (22.08.2022)Rajasthan High Court has upheld the decision of a bank denying compassionate appointment saying that the deceased's family was not facing indigent cir....Madras HC: Magistrate Can’t Act as Post Office & Direct for Registration of FIR Mechanically (22.08.2022)Madras High Court while heavily criticizing the order of Magistrate directing registration of FIR against an accused, without due application of mind,....Kerala HC: District Collectors Will be Answerable for Accidents Caused by Road Potholes (22.08.2022)Kerala High Court has ordered that every future road accident caused by potholes would have to be explained by District Collectors, and directed that ....Allahabad HC: Sister Can't Claim Benefit of Compassionate Appointment in Presence of Wife (22.08.2022)Allahabad High Court has held that as per the UP Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974, the benefit of compass....J&K&L HC: Can’t Deny Promotion Merely Because Criminal Proceedings Are Pending Against Employee (22.08.2022)Jammu and Kashmir and Ladakh High Court has held that promotion can’t be withheld merely because some criminal proceedings are pending against employe.... Next Page 1 10 10