News Ker. HC: Police Can’t Insist on Politically Neutral Colour Temple Decorations for Festivals (16.02.2023)Kerala High Court while observing that politics has no role to play in the conduct of daily worship and ceremonies and festivals in temples, has obser....SC to IRDAI: Consider if Personal Accident Cover Can Include Persons Other Than Owner (16.02.2023)Supreme Court has directed Insurance Regulatory Development Authority of India (IRDAI) to consider if claims by family members, friends, or such perso....Ker. HC: Error Different from Lacuna (16.02.2023)Kerala High Court while observing that an error or omission on the part of a party to trial is not to be confused with lacuna which is an intrinsic we....Guj. HC: Communication B/W Govt. Pleader and State Regarding Proceeding Outside Scope of RTI (16.02.2023)Gujarat High Court has observed that Professional correspondence between government advocate and various offices of the State regarding a matter in wh....Cal. HC: Admitting Jurisdiction in Pleading Enough for Express Agreement (16.02.2023)Calcutta High Court has held that filing of pleadings before arbitral tribunal and agreeing to jurisdiction of the tribunal therein satisfies the requ....SC: Quality And Not Quantity of Witness Matters (16.02.2023)Supreme Court while affirming conviction and sentence of four persons in murder case based on solitary eyewitness testimony has observed that it is no....SC: Remand Order Prolongs And Delays Litigation (16.02.2023)Supreme Court while setting aside a High Court order remanding case to trial court has observed that an order of remand prolongs and delays litigation....SC: No Fundamental Right to Bear Arms (14.02.2023)Supreme Court while registering a suo moto case to curb the large number of possession and use of unlicensed firearms in India and terming the trend a....Kar. HC: Govt. Taking Private Land Without Compensation Violates Constitutional Guarantees (13.02.2023)Karnataka High Court while expressing anguish over actions of Karnataka Industrial Areas Development Board for failure to pay compensation to landowne....JKL HC: Threat to Public Health is Ground for Detention (13.02.2023)Jammu and Kashmir and Ladakh High Court has held that merely because detaining Authority among other grounds has also observed that activities of dete....Meg HC: Consistency & Finality of Judgments Paramount Over Correctness to Ensure Judicial Discipline (13.02.2023)Meghalaya High Court has held that judicial discipline commands that a level of consistency is maintained and the concept of finality that is of param....Bom. HC: Wife Can’t Obstruct Sale of House When Husband Willing to Provide Her Similar Accommodation (13.02.2023)Bombay High Court has held that wife doesn’t have the right to obstruct the sale of her estranged husband’s home if he is willing to provide her a sim....Delhi HC: Associations of AKFI Must Comply With Age & Tenure Restrictions Under Sports Code (13.02.2023)Delhi High Court has held that age and tenure restrictions on members of the Governing Body imposed by National Sports Code apply not only to Amateur ....SC: Only Small Peddlers Are Caught Not Culprits Actually Running Drug Syndicate (13.02.2023)Supreme Court while granting bail to an undertrial in an NDPS case, has observed that in NDPS cases, smalltime drug peddlers are mostly caught and not.... Next Page 1 10 10