News SC: NBFC & Leasing Co. Not Liable to Pay Interest Tax on Installments Under Hire Purchase Agreement (05.01.2023)Supreme Court has held that non-banking finance (NBFC) and leasing companies are not liable to pay tax on the interest component included in the hire-....Kar. HC: RERA Has No Authority Over Projects Granted Partial OC Prior to Enforcement of Act (05.01.2023)Karnataka High Court has held that due to issuance of occupancy certificate (OC) prior to enforcement of Act, the project loses its character, as an o....Bombay HC: Alcohol in Medical Report Proof of Inebriation (05.01.2023)Bombay High Court while observing that alcohol in medical report proof of inebriation, has held that an accident while boarding a train in such a stat....SC: NCLT Can’t Exercise Parallel Jurisdiction With SEBI for Addressing Violations of SEBI Regulation (05.01.2023)Supreme Court has held that National Company Law Tribunal (NCLT) cannot exercise a parallel jurisdiction with Securities and Exchange Board of India (....SC: Delay in Filing CIRP Application Can be Condoned on Giving Sufficient Reasons (05.01.2023)Supreme Court while observing that Limitation Act, 1963 is applicable to applications filed under Sections 7 and 9 of IBC, has held that delay in init....SC: Departure from Tender Route for Awarding Govt. Contract Must be Reasonable (04.01.2023)Supreme Court while observing that State does not have absolute discretion while spending public money has held that government contracts must be ordi....SC: Magistrate Must Ensure if Complaint Constitutes Only Civil Wrong Before Summoning Accused (04.01.2023)Supreme Court has held that when the violation of law alleged is clearly debatable and doubtful, the Magistrate must ensure clarification of the ambig....SC: Mere Dispute on Monetary Demand Doesn’t Attract Offence of Criminal Breach of Trust (04.01.2023)Supreme Court has held that even if complainant is of opinion that monetary demand or claim is incorrect and not payable, an offence under section 405....Del. HC: Law Doesn’t Permit Husband to Take Wife's Household Articles Without Her Consent (04.01.2023)Delhi High Court while denying pre-arrest bail to a man in a complaint lodged by his wife alleging that her household articles were stolen while she w....SC: Cinema Halls Can Regulate Movie Goers from Carrying Outside Food And Beverages (04.01.2023)Supreme Court while setting aside direction of Jammu and Kashmir and Ladakh High Court has held that owner of a cinema hall has the right to regulate ....SC: Burden Upon Defence to Prove Mental Incapacity of Accused (03.01.2023)Supreme Court while upholding conviction of man accused of killing his two sons, has held that where the accused is charged of murder, the burden to p....SC: Restrictions Not Found in Article 19(2) Can’t be Imposed on Right to Free Speech (03.01.2023)Supreme Court Constitution Bench while observing that the grounds mentioned in Article 19(2) are exhaustive, has by 4:1 majority held that additional ....J&K&L HC: Judicial Review Restricted to Public Functions if Pvt Entity Amenable to Writ Jurisdiction (02.01.2023)Jammu and Kashmir and Ladakh High Court has held that if a private entity is amenable to writ jurisdiction, the powers of judicial review are confined....SC to launch E-SCR Project Today (02.01.2023)Supreme Court is set to officially launch electronic Supreme Court Reports (e-SCR) project today, to provide the digital version of the Supreme Court'....Madras High Court to Implement Neutral Citation from 1st January (02.01.2023)Madras High Court is set to implement 'neutral citation system' for all its judgments, which are uploaded on its official website, with effect from Ja....J&K&L HC: Cause of Action in Case of Contract of Insurance Accrues on Date of Repudiation of Claim (02.01.2023)Jammu and Kashmir and Ladakh High Court has observed that 'cause of action' in an insurance case can also accrue on the date the claim lodged by the i.... Next Page 1 10 10