News Bom. HC: No Legal Error in Alignment/Acquisition Proceedings of ML-4 Project (31.03.2023)Bombay High Court while rejecting challenge to alignment/acquisition proceedings of Mumbai's Metro Line (ML) 4, has held that under the garb of protec....Del. HC: Foreign Jurisprudence on Standard Essential Patent has to be Adapted (31.03.2023)Delhi High Court has observed that foreign jurisprudence on Standard Essential Patent (SEP) has to be adapted in Indian realities as India’s judge pop....SC: Parity Can’t be Claimed for Out of Turn Promotion (31.03.2023)Supreme Court while observing that out of turn promotion can't be claimed as a matter of right, has held that once committee takes a conscious decisio....SC: If Parties Fail to Establish Title, Facts Related to Prior Possession Becomes Relevant (31.03.2023)Supreme Court has held that when facts disclose no title in either party, at the relevant time, prior possession alone decides the right to possession....P&H HC: Application Under Section 311 CrPC Can be Filed by Anyone (30.03.2023)Punjab and Haryana High Court has observed that Section 311 CrPC can be invoked by anyone and not just prosecution or complainant, who is able to show....P&H HC: Even Professional Beggar has Moral & Legal Liability to Maintain His Wife (30.03.2023)Punjab and Haryana High Court has observed that a husband has got a moral and legal liability to maintain his wife unable to maintain herself, even if....SC Allows Disbursal of Funds to Depositors from SEBI Sahara Fund (30.03.2023)Supreme Court has allowed Centre’s application seeking allocation of ? 5,000 crore out of ? 24,979 crores from SEBI-Sahara Fund to repay the dues of t....SC Affirms Centre’s Notification Making E-Filing Mandatory in DRTs & DRATs (30.03.2023)Supreme Court while affirming notification of the Ministry of Finance which makes e-filing mandatory in DRTs and DRATs, has observed that e-filing not....Del. HC: Updation Application to Change Amount of Counter Claim is an Amendment Application (29.03.2023)Delhi High Court has held that where a party has filed an application seeking to update its counter claims before Arbitral Tribunal, the said applicat....Guj. HC: Prosecution’s Inability to Establish Identity of Dead Body Not Ground for Acquittal (29.03.2023)Gujarat High Court has held that inability of the prosecution to establish the identity of the dead-body on the basis of DNA report, is not sufficient....SC: Service Rendered as Contractual Employee Won't Qualify for Pensionary Benefits (29.03.2023)Supreme Court while observing that Service rendered as contractual cannot be said to be service rendered on a substantive appointment has held that ne....SC: Declarants of Exotic Live Species Ownership Immune from Prosecution as Per 2020 MoEFCC Advisory (28.03.2023)Supreme Court has held that individuals who have made declaration of ownership of 'exotic live species' in accordance with 2020 advisory issued by MoE....Delhi HC: Can’t Resort to S. 34(4) of A&C Act for Considering New Material Evidence (28.03.2023)Delhi High Court has held that recourse to Section 34(4) of Arbitration and Conciliation (A&C) Act cannot be taken to permit the arbitral tribunal to ....Cal HC: Subsequent Undertaking by Transferee to Provide Basic Amenities is Part of Transfer Deed (27.03.2023)Calcutta High Court has held that declaration is in form of an undertaking given by transferee containing specific condition that he would look after ....AP HC: State Commissioner of Food Safety Can’t Impose Ban on Manufacture & Sale of Gutka, Pan Masala (27.03.2023)Andhra Pradesh High Court has held that State Commissioner of Food Safety is neither authorized nor have any jurisdiction to issue notification, prohi....SC: Before Classifying A/Cs as Fraud, Banks Must Give Borrowers Opportunity of Hearing (27.03.2023)Supreme Court has held that principles of audi alteram partem, howsoever short, have to be applied before declaring a party as 'a fraudulent borrower'....Ker. HC to Forest Dept.: Refrain from Capturing Wild Tusker 'Arikomban' Till March 29 (27.03.2023)Kerala High Court has directed Forest and Wildlife Department to refrain from capturing wild tusker 'Arikomban' that had allegedly been foraging in Ch.... Next Page 1 10 10