News J&K&L HC: Retrospective Operation of Government’s Executive Order Cannot Be Permitted (02.12.2022)Jammu and Kashmir and Ladakh High Court has held that retrospective operation of a Government Order cannot be permitted particularly where it is merel....SC: Existence of an Alternate Remedy Can’t Exclude High Court’s Writ Jurisdiction (02.12.2022)Supreme Court has held that a constitutional remedy cannot be barred or excluded as when the High Court exercises its power under Article 226, it cann....Ker. HC: Appointment Of Ministers' Personal Staff Can’t be Equated With Regular Recruitment Process (02.12.2022)Kerala High Court has held that appointment of personal staff to ministers’ by the Special Rules of 1959 is a class of employment made in order to ser....Madras HC: Non-Provision of Certain Amenities for Disabled Inmate is Not a Serious HR Violation (02.12.2022)Madras High Court while hearing plea for enhanced compensation for alleged human rights violation during arrest and subsequent time in jail, has held ....SC: Anticipatory Bail Can't be Set for a Limited Period (02.12.2022)Supreme Court has observed that once the Court has concluded that custodial interrogation is not required then there is no justification to restrict t....All. HC: No Sanction Needed to Prosecute Public Servant if CBI Probed Case Upon HC/SC’s Order (01.12.2022)Allahabad High Court has held that if CBI has probed a matter upon direction of High Court or Supreme Court and has filed a charge sheet against a pub....Cal. HC: Govt. Has Discretion to Decide Mode & Manner of Giving Reservation to PwD (01.12.2022)Calcutta High Court has held that Section 32 of Rights of Persons with Disabilities Act, 2016 confers discretion upon Government to decide the mode an....Karnataka HC Dismisses Petition Challenging Centre Banning PFI with Immediate Effect (01.12.2022)Karnataka High Court has dismissed a petition questioning notification issued by Union Ministry of Home Affairs, declaring Popular Front of India (PFI....SC: 1Km ESZ Rule Won't Apply to Tungareshwar Wildlife Sanctuary (01.12.2022)Supreme Court has held that its order mandating 1-kilometer Eco-Sensitive Zone (ESZ) around protected forests will not apply to Tungareshwar Wildlife ....Delhi Court Dismissed Income Tax Department's Complaints Against Newslaundry (30.11.2022)Delhi Court has dismissed complaints filed by Income Tax department against Newslaundry Media Private Limited in connection with the valuation of comp....P&H HC: Jail Before Conviction is Punishment as Conviction Rate Low in Our Country (30.11.2022)Punjab and Haryana High Court while quashing a lower court's order canceling the bail of a murder accused, has held that imprisonment of the accused b....SC Refuses to Stay Maharashtra Government’s Decision to Allow Metro Car Shed at Aarey (30.11.2022)Supreme Court has allowed the Mumbai Metro Rail Corporation to pursue its application before the Tree Authority seeking permission for the felling of ....SC to Expert Committee: Examine to What Extent Recommendations Have Been Adopted by Government (30.11.2022)Supreme Court has directed the expert committee constituted to tackle the problem of the dissemination of child pornography and sexual assault videos,....SC: Proceedings Can be Quashed When FIR Doesn’t Disclose Any Act of Accused in Crime (29.11.2022)Supreme Court has held that the criminal proceedings can be quashed when the complaint on the basis of which FIR was registered does not disclose any ....SC Transfers YS Vivekananda Reddy Murder Case Trial from Andhra Pradesh to Hyderabad (29.11.2022)Supreme Court while noting that the apprehensions raised by wife and daughter of former AP Minister YS Vivekananda Reddy regarding derailment of fair ....Delhi HC to Delhi Police: Handover Keys of Markaz Nizamuddin to Maulana Saad (29.11.2022)Delhi High Court while rejecting Delhi Police’s stand regarding continuing restrictions at Tablighi Jamaat headquarter in Nizamuddin since March 2020,....SC: Rape Accused Has No Right to Demand In-Camera Hearing (29.11.2022)Supreme Court while dismissing Journalist Tarun Tejpal's plea for in-camera hearing in rape case appeal, has held that the objective of Section 327 Cr....Delhi HC Sets Aside Life Sentence of Accused 18 Years After Murder Conviction (28.11.2022)Delhi High Court has set aside the life sentence of a murder convict after he took the plea of juvenility during the pendency of his appeal, as ossifi....J&K&L HC: Action for Malicious Prosecution Generally Doesn't Lie Against Civil Proceedings (28.11.2022)Jammu and Kashmir & Ladakh High Court has held that no action can be brought as a general rule in the cases of civil proceedings even though the same ....Uttarakhand HC Stays All Development Activities in Nainital's Jilling Estate (28.11.2022)Uttarakhand High Court has stayed all development activities in Nainital’s Jilling Estate till December 15, after Google Map imagery prima facie depic....Delhi HC: Sexual Harassment of a Child is a Cognizable And Non-Bailable Offence (28.11.2022)Delhi High Court has held that sexual harassment of a child, which is punishable under Section 12 of Protection of Children from Sexual Offences (POCS....SC Issues Contempt Notice Against Petitioner for Calling a Judge ‘Terrorist’ (28.11.2022)Supreme Court has directed the Registry to issue a show cause notice for initiating criminal contempt proceedings against a petitioner-in-person, who .... Next Page 1 10 10