News SC: BCI Has Power to Prescribe AIBE (10.02.2023)Supreme Court Constitution Bench has upheld the power of the Bar Council of India (BCI) to require law graduates to qualify for the All-India Bar Exam....Delhi HC: In-Camera Proceedings Can be Allowed in Appropriate Cases U/S 151 of CPC (10.02.2023)Delhi High Court while observing that merely because there is no express provision in CPC regarding in-camera proceedings doesn’t mean that such proce....Del HC: Delay in Approaching Authority for Constitution of Tribunal Won’t Render Claims Time Barred (10.02.2023)Delhi High Court has held that period within which party is required to approach court for constitution of arbitral tribunal, can’t be conflated with ....SC Denies Claim for Sun Stroke Death in Insurance Coverage for Accidental Death (09.02.2023)Supreme Court has held that death occurring due to sun-stroke during election duty will not come within the scope of the clause "death only resulting ....SC: Writ Jurisdiction Can be Applied When Contractual Terms Imposed by State are Arbitrary (09.02.2023)Supreme Court while invalidating GAIL's Condition imposed on IPCL, has held that if the State in its contractual dealings fails to exercise a degree o....Kerala HC: Lacuna in Arbitration Act Needs to be Addressed (09.02.2023)Kerala High Court while expressing displeasure at the non-execution of an arbitration award that had been pending for over 10 years, has observed that....Meghalaya HC Orders Deployment of Central Armed Forces to Prevent Illegal Coal Mining (09.02.2023)Meghalaya High Court while observing that local officials are involved in manipulation and illegal coal mining and while sounding the bell of caution ....SC: Once Apex Court Passes Order, Collector Can’t Await for Permission to Implement it (09.02.2023)Supreme Court while disapproving practice of authorities delaying implementation of directions by seeking permission from their superior officers has ....J&K&L HC: Petition U/A 226 Can be Filed Even When Fundamental Right is Threatened (08.02.2023)Jammu and Kashmir and Ladakh High Court has held that a petition under Article 226 can be moved even when fundamental right of a citizen is threatened....SC: PMLA Court Jurisdiction Not Limited to Place Where Proceeds Come Into Possession of Accused (08.02.2023)Supreme Court has held that jurisdiction of PMLA court to try money laundering offence not limited to place where proceeds of crime come into possessi....Cal. HC: Advocate's Mistake Should Not Prejudice Party's Rights (07.02.2023)Calcutta High Court while observing that mistake on part of advocate representing any party shouldn’t act as prejudice against rights of a party, has ....Bom. HC: No Police Mock Drills While Depicting Members of Particular Community as Terrorists (07.02.2023)Bombay High Court while hearing a PIL seeks guidelines for police mock drills has directed that no mock drills be conducted depicting persons of a par....Bombay HC: Physical Force Used Only to Correct School child is Not Offence (06.02.2023)Bombay High Court while observing that teachers are backbone of education system, and it would be difficult to maintain discipline if they are constan....MP HC: Provisions of CPC to be Followed in Trial of Election Petitions U/S 122 of MPPRA (06.02.2023)Madhya Pradesh High Court has held that procedure as laid down under provisions of the CPC for trying the suit is to be followed in cases where electi....MP HC: Length of Service & Conduct Relevant Considerations While Granting Back Wages (06.02.2023)Madhya Pradesh High Court has held that length of service of an employee and the conduct of the employer is also required to be seen, while granting b....Delhi HC: Can’t Direct Centre to Conduct Lok Sabha, Legislative Assembly Polls Together (06.02.2023)Delhi High Court while refusing to pass directions in PIL praying that Centre and Election Commission be directed to ascertain the feasibility of cond....SC: Encroacher Can’t Claim Benefit of Section 51 of Transfer of Property Act (06.02.2023)Supreme Court while observing that encroacher can’t be termed as transferee to seek benefit of Section 51 of Transfer of Property Act, has held that w....SC: VRS Employees Can’t Claim Parity With Employees Who Retired on Superannuation (06.02.2023)Supreme Court has held that employees who retired under the Voluntary Retirement Scheme (VRS) cannot claim parity with others who retired upon achievi....SC: Tax Authorities Must Maintain Discipline to Follow Decisions of Higher Authorities (06.02.2023)Supreme Court has observed that unless the discipline of adhering to decisions made by the higher authorities is maintained, there would be utter chao.... Next Page 1 10 10