News SC: Legitimate Disciplinary Action Against Student Does Not Amount to Abetment of Suicide (25.11.2022)Supreme Court has held that a college's professor and management could not be held liable for abetment of suicide under Section 306 of Indian Penal Co....Kerala HC: Can't Seek Annual Increment for Pension & Gratuity if it Falls Due After Superannuation (25.11.2022)Kerala High Court has held that a government servant who retires on the last working day of the preceding month and whose annual increment falls due o....Kerala HC: Promise of Marriage Made to a Married Woman Can’t Be a Basis for Rape Case (25.11.2022)Kerala High Court has held that a man's promise to marry a married woman is not enforceable in law, and any sexual relation between them on the basis ....Kerala HC: Non-Reporting of Child Sexual Abuse is Bailable Offence Under POCSO Act (25.11.2022)Kerala High Court while observing that if statute does not declare a particular offence as bailable or non-bailable, reference has to be made to sched....SC to Centre: Produce Files Related to Appointment of Arun Goel as Election Commissioner (24.11.2022)Supreme Court Constitution Bench has asked Attorney General to produce related to the recent appointment of Arun Goel, a former bureaucrat, as the Ele....SC: High Courts Are Not Subordinate, But SC Judgments Must be Given Due Respect (24.11.2022)Supreme Court while observing that even though high courts are not subordinate to it, the judgments of Supreme Courts must be given due respect as the....Kerala HC: Introspection by Judiciary Necessary, Otherwise People Will Lose Faith (23.11.2022)Kerala High Court while issuing directions to Registry to bring to the Chief Justice's notice the old writ petitions pending in different jurisdiction....Delhi HC: Challenge Against Action Taken by Secured Creditor Won’t Bar Arbitration Proceedings (23.11.2022)Delhi High Court has held that even if a party intended to take action under Section 17 of SARFAESI Act by filing a petition before Debt Recovery Trib....SC: Contract Can be Concluded Only When All Parties Are in Agreement on All Essential Terms (23.11.2022)Supreme Court has held that a contract can be said to be concluded only when parties are in agreement on all the essential terms of the contract.....Madras HC: Harassment of Women Would Still Be An Offence Even If Not Committed in Public Place (22.11.2022)Madras High Court observed that even if in order to punish accused of offence under Section 4 of Tamil Nadu Prohibition of Harassment of Women Act, oc....Kerala HC: Police Can Include Relevant Material During Further Investigation (22.11.2022)Kerala High Court has held that inclusion of materials in additional charge sheet, that are subsequent to filing of initial final report, is legally p....SC: Affordability of a Litigant is No Reason to File Multiple Petitions (22.11.2022)Supreme Court has pulled up alleged conman Sukesh Chandrashekhar for filing multiple petitions before Supreme Court in a short span of time, has obser....Cal. HC: Registrar Can Initiate Parallel Proceedings on Finding Add. Material U/S 206 Companies Act (21.11.2022)Calcutta High Court has dismissed a writ petition challenging the capacity of the Registrar of Companies to initiate multiple/ parallel proceedings un....SC: Execution Petitions Must be Disposed of Within Six Months (21.11.2022)Supreme Court has held that execution petitions must be disposed within six months from the date of filing and observed that Execution Court is duty b....SC: Discretion Has No Place in Contractual Matters Unless it is Expressely Incorporated in Contract (21.11.2022)Supreme Court has held rights and duties of the parties to the contract subsist or perish in terms of the contract itself, and if a party to the contr....SC: Quantity of Neutral Substance Can’t be Ignored While Labelling Recovered Contraband (21.11.2022)Supreme Court has held that quantity of neutral substances cannot be ignored while labelling the quantity of contraband recovered as 'small quantity' ....Ker. HC: Aadhaar Card Not Recognized as Document for Proof of DoB Under Juvenile Justice Act (21.11.2022)Kerala High Court has held that Aadhaar card is not recognized by Juvenile Justice (Care and Protection of Children) Act, 2015, as a document of proof....Kerala HC: IT Act Doesn’t Impose Any Limitation for Filing Application for Condonation of Delay (21.11.2022)Kerala High Court has held that Section 119(2)(b) of the Income Tax (IT) Act does not impose any limitation for the purposes of filing an application .... Next Page 1 10 10