News Supreme Court to Launch Online RTI Portal Soon (11.11.2022)Supreme Court has said that it will soon launch an online portal which can be used by public to file applications under Right to Information Act (RTI ....Delhi HC: Unauthorized Constructions Can't be Allowed to Stand in Perpetuity (11.11.2022)Delhi High Court has held that unauthorized constructions are a bane to orderly development of the city which is bursting at its seams and they cannot....J&K&L HC: Certificate of Payment of Interest Not Required if Employer Appeal Against Composite Award (11.11.2022)Jammu and Kashmir and Ladakh High Court has held that certificate of payment is not required if an employer prefers to question the award of interest ....Cal. HC: Objection on Maintainability Hits Root of Judicial Proceeding if it Raises Question of Law (11.11.2022)Calcutta High Court has held that an objection on maintainability of writ petition cannot be raised at eleventh hour and that such an objection cannot....SC: Court Auction Sale is Most Transparent (11.11.2022)Supreme Court while observing that Registering Authority can’t sit in appeal over decision of Court permitting sale at particular price has held that ....SC: Civil Court Can Try Suit Filed by Borrower Against Bank, But Has No Power to Transfer it to DRT (11.11.2022)Supreme Court while observing that Civil Court has jurisdiction to try a suit filed by a borrower against a Bank or Financial Institution has held tha....SC: Appln. for Hearing of Review Petition by HC Judge Has to be Placed Before CJ HC on Admin Side (11.11.2022)Supreme Court has held that an application seeking to assign a review petition to a particular High Court judge should be placed before Chief Justice ....Bombay HC: Retrospective Termination of Chandra Kochhar is Prima Facie Valid (10.11.2022)Bombay High Court has held that the retrospective termination of former Chief Executive of the ICICI Bank Chanda Kochhar's from the bank in 2019 is a ....SC: Insurers Can't Cancel Contract if Exclusion Clauses Are Not Disclosed to Insured (10.11.2022)Supreme Court while cautioning all insurance companies has held that if they do not mandatorily comply with IRDA Regulation, 2002 then their right to ....Delhi HC Issues Directions for Expeditious Disposal of Cases in Consumer Forums (10.11.2022)Delhi High Court while taking notice of large pendency and lack of a uniform method for prioritization of cases in the district consumer forums has is....Delhi HC: Reassessment Notice Based on Error Resulting from Oversight of AO is Not Valid (10.11.2022)Delhi High Court has held that the re-assessment notice based on an error resulting from the oversight of the assessing officer (AO) is not valid.....SC: Purpose of Land Acquisition is a Relevant Factor for Determining Market Value (10.11.2022)Supreme Court has held that the purpose for which the land acquisition is made is also a relevant factor for determining the market value.....SC: Court Should Frame Specific Issue on Readiness & Willingness in Suit for Specific Performance (10.11.2022)Supreme Court has held that a specific issue on readiness and willingness on the part of the plaintiff must be framed by the trial court in a suit for....SC: Offences Under Kerala Police Act Not Substantive (10.11.2022)Supreme Court has held that offences under the Kerala Police Act are not substantive offences and thus the election of a person cannot be voided merel....SC: Accused Has Right to Receive Material from Prosecution Even if Draft Criminal Rules Not Adopted (09.11.2022)Supreme Court has held that an accused has right to receive the list of the statements, documents, material, etc. in the possession of the prosecution....SC: Section 145/146 CrPC Proceedings Must End Once Civil Court is Seized of Matter (09.11.2022)Supreme Court while observing that proceedings under Section 145/146 CrPC must come to an end once Civil Court is seized of the matter has held that t....SC: Education is Not Business to Earn Profit (08.11.2022)Supreme Court while upholding Andhra Pradesh High Court’s order to strike down State government's decision to hike annual tuition fees for MBBS course....Delhi HC: SARFAESI Act Can’t be Invoked for Arbitration When Financial Institution is Borrower (08.11.2022)Delhi High Court has held that Section 11 of SARFAESI Act provides for remedy by arbitration only in cases of inter se dispute between the financial i....SC Applies LARR Act for Mahanadi Coalfields Acquisitions of 1988 (07.11.2022)Supreme Court while granting relief to several persons who were displaced by land acquisition by Mahanadi Coalfields Ltd in 1988, has held that Land A....SC: Issue of Arbitrability Should be Left to Arbitrator Unless Found That Dispute is Non- Arbitrable (07.11.2022)Supreme Court has held that while considering application under Section 11(6) of Arbitration and Conciliation Act, dispute with respect to arbitrabili....SC: Ballistic Report Forwarded Under the Seal is Admissible in Evidence (07.11.2022)Supreme Court has held that a Ballistic Report forwarded by Director/Deputy Director/Assistant Director of a lab under the seal can be said to be in c....SC: TDS to be Deduced from LTC if Foreign Visit is Involved (07.11.2022)Supreme Court while observing that Leave Travel Concession (LTC) is not for foreign travel has held that amount received by the SBI employees towards .... 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