News Madras HC: Court No Place for Political Parties to Score Over One Another (28.10.2022)Madras High Court while hearing petitions filed by former AIADMK Minister SP Velumani to quash the FIRs filed against him alleging irregularity in gra....Kerala HC: Party Contesting That Land Was Voluntarily Surrendered Has Burden to Establish The Same (28.10.2022)Kerala High Court has held that if Panchayat/ Municipality or any contesting party takes a stand that land was voluntary surrendered, the burden would....Del. HC: Pre-Institution Mediation Necessary Only Where Plaintiff Doesn’t Seek Urgent Interim Relief (28.10.2022)Delhi High Court has held that pre-institution mediation under Commercial Courts Act, 2015 is necessary only where plaintiff doesn’t seek an urgent in....Kerala HC: Superior Officers Will Be Personally Responsible for Overlooking Misdemeanor (28.10.2022)Kerala High Court while observing that it is not merely sufficient that State Police Chief issues circulars, has issued a warning that if superior aut....Delhi HC: Frivolous Litigations Can be Put to End At Any Stage (28.10.2022)Delhi High Court while observing that judiciary is grappling with huge pendency due to frivolous litigations has held that an attempt must be made by ....Bombay HC: Married Woman Made to Do Household Work for Family Not Cruelty (27.10.2022)Bombay High Court has held that if a married lady is asked to do household work for family, the same cannot be equated to the work of maid servant and....SC: DNA Tests Can Violate Privacy Right, Can't be Directed as Matter of Course (27.10.2022)Supreme Court while disallowing DNA test to determine paternity of two children has held that merely because something is permissible under law can’t ....SC: Appointment of VC Illegal When Search Committee Recommended Only One Name (27.10.2022)Supreme Court has held that the appointment of a Vice-Chancellor of a University will be illegal when the Search Committee recommended only one name i....Ker HC: Family Property No Reason to Deny EWS Certificate to Married Woman Living Separately (27.10.2022)Kerala High Court has held that the extent of family house plot of a married woman living separately cannot be a reason for denying her EWS Certificat....Ker HC: Election to Board of Directors in Banking Company a Private Affair; Writ Not Maintainable (27.10.2022)Kerala High Court has held that writ petitions cannot be instituted against the matter of rejection of nomination for election to the post of Director....Kar HC: Shareholder Can't Itself Initiate Proceeding Before Magistrate for Fraud Under Companies Act (27.10.2022)Karnataka High Court has held that a shareholder, minority or otherwise, cannot initiate proceedings before the Magistrate by himself or herself for a....Delhi HC Refuses Pre-Arrest Bail to Woman Accused of Abetting Suicide (27.10.2022)Delhi High Court while denying anticipatory bail to woman in case of abetment of suicide has stated that FIR clearly states that the applicant was say.... Next Page 1 10 10