News SC: Wife's Convenience is a General Rule in Transfer Petitions (04.11.2022)Supreme Court while hearing a transfer petition concerning matrimonial dispute stated that convenience of wife in matrimonial disputes is paramount as....Orissa HC: If Impugned Act Has Nexus With Duty Sanction Must be Obtained to Prosecute Public Servant (04.11.2022)Orissa High Court has held that sanction must be obtained under Section 197 of Criminal Procedure Code if impugned act of public servant has a reasona....Cal. HC: Order Of Acquittal in Cheque Bounce Case Can't be Challenge Before Sessions Court (04.11.2022)Calcutta High Court has held that appeal against the order of acquittal of the accused in a cheque bounce case can be filed only before the High Court....SC to Centre: Maintain Status Quo on Release of Genetically Modified Mustard Seeds (04.11.2022)Supreme Court has asked Union Government to maintain status quo on the commercial cultivation of Genetically Modified Mustard and to refrain from taki....SC: Skull Superimposition Technique for Identification of Body Not Reliable (04.11.2022)Supreme Court has held that skull superimposition technique for identification of the dead body cannot be regarded as infallible when such report is n....SC: Discretionary & Extraordinary Power U/Sec 319 CrPC Should be Exercised Sparingly (02.11.2022)Supreme Court has observed that power under Section 319 CrPC is a discretionary and extraordinary power which should be exercised sparingly and only i....Madras HC: Failure to Act Upon Complaints Against Government Officials Unconstitutional (02.11.2022)Madras High Court while criticizing public authorities delaying action upon complaints by citizens against government officials and held that failure ....Delhi HC: Admission of Appeals as Condition Precedent for Settlement VSV Act is Contrary to Law (02.11.2022)Delhi High Court has held that CBDT circular which contemplates admission of appeal before the filing of declaration as a condition precedent for the ....Delhi HC: Expert Bodies Like ICMR Best Judge of Medical Protocol in Pandemic (02.11.2022)Delhi High Court while dismissing PIL seeking directions for permitting homoeopathic treatment of mild COVID-19 cases, has held that expert bodies lik....SC: 'Bribe Giver' Being Party Connected to 'Proceeds of Crime' Can be Prosecuted Under PMLA (02.11.2022)Supreme Court has held that by handing over money with the intent of giving bribe, ‘bribe giver’ will be assisting or will knowingly be a party to an ....SC: Party Who Was Not Supplier on Date of Entering Into Contract Can’t Seek Benefit Under MSMED Act (02.11.2022)Supreme Court has held that a party who was not 'supplier' on the date of entering into contract cannot seek any benefit as the 'supplier' under the M....SC: Reference to Facilitation Council Maintainable In Spite of Independent Arbitration Agreement (01.11.2022)Supreme Court has held that reference made to Facilitation Council is maintainable in spite of an independent arbitration agreement existing between t....Kerala HC Introduces 'Unique Neutral Citation Number' System from November 1 (01.11.2022)Kerala High Court is set to implement Unique Neutral Citation Number for all Judgments and 'CR' marked interim orders issued since 1949, from November....Del. HC: Lack of Speed Not Sufficient to Initiate Contempt Action for Disobedience of Judicial Order (01.11.2022)Delhi High Court has held that the lack of speed in implementing a judicial order would not be sufficient for a court to take contempt action against ....SC: Dying Declaration Does Not Become Inadmissible Merely Because Police Officer Recorded It (01.11.2022)Supreme Court has held that although dying declaration ought to ideally be recorded by a Magistrate, if possible, it cannot be said that dying declara....Orissa HC: Married Daughters Can't be Denied Benefit Under Rehabilitation Assistance Scheme (31.10.2022)Orissa High Court while reaffirming rights of married daughter to seek compassionate employment upon death of her father has held that married daughte....Delhi HC: Right Not Forfeited Merely Because It Hasn't Been Enforced Against All Infringers (31.10.2022)Delhi High Court has held that a proprietor of a registered design does not forfeit its right merely because it has not enforced the same against all ....Delhi HC: Trademark's Value Can Be Estimated in Monetary Terms as Proprietor Invests in Publicity (31.10.2022)Delhi High Court has held that trademark has an investment function which is to preserve the investments made by a proprietor of a trademark in public....Karnataka HC: POCSO Act Overrides Personal Law (31.10.2022)Karnataka High Court while rejecting the argument that minor Muslim girl's marriage upon attaining puberty will not contravene Prohibition of Child Ma.... Next Page 1 10 10