News HP HC: Qualifying Service Starts from Day Employee Takes Charge of First Post (21.04.2023)Himachal Pradesh High Court has held that in case of regular government employee, the period of qualifying service starts from the day the takes charg....Cal HC: Mere Acquittal Doesn’t Stop Concerned Authority from Continuing Departmental Inquiry (21.04.2023)Calcutta High Court has held that merely because an accused has been acquitted, the power of the concerned authority to continue with the departmental....SC: If Acquittal is Reversed, Appellate Court Should Hear Accused Separately for Quantum of Sentence (21.04.2023)Supreme Court has observed that when appellate court reverses the order of acquittal passed by trail court, appellate court was obliged under law to h....SC Disapproves Practice of Filing Applications in Disposed Of SLPs to Side-Step Arbitration Process (21.04.2023)Supreme Court while expressing disapproval of practice of filing applications in disposed of SLPs in order to side-step the arbitration process, has o....MP HC: Legal Framework Governing Inter-Religion Marriage Is Complex (20.04.2023)Madhya Pradesh High Court has observed that legal framework governing inter-religion marriage is complex and requires couples to navigate several lega....Delhi HC: Every Child Entitled to Honour And Respect (20.04.2023)Delhi High Court while restraining various YouTube channels from publishing any fake content pertaining to mental and physical health of Aaradhya Bach....Ker HC to State: Submit Alternative Sites Identified for Translocation of 'Arikomba’ (20.04.2023)Kerala High Court has directed the State to submit the alternative sites identified for translocation of rogue elephant 'Arikomban' to the expert comm....SC: Government Employees Can’t Claim Overtime Allowance Under Factories Act (20.04.2023)Supreme Court has held that government employees cannot claim double overtime allowance as per the Factories Act, if the service rules do not provide ....SC Refers Issue of Validity of GST on Lease/Rent Payments to 9 Judge Constitution Bench (20.04.2023)Supreme Court while referring the issue of constitutional validity of GST on lease/rent payments to 9 judges constitution bench, has clarified that th....Kar. HC: Amendment Conferring Magistrate’s Power Upon Executive Authority is Ultra Vires (19.04.2023)Karnataka High Court has held that Karnataka Registration of Births and Deaths (Amendment) Rules, 2022 which conferred powers on Revenue officials to ....SC: Penalty U/S 45 of Guj. Sales Tax Act, 1969 is Statutory And Mandatory (19.04.2023)Supreme Court while observing that penalty under Section 45 of Gujarat Sales Tax Act, 1969 is statutory and mandatory in nature, has held that no disc....SC: Consumer Disputes Can be Raised for Goods/Services Not Connected to Profit Generation (18.04.2023)Supreme Court while observing that commercial enterprises are not excluded from definition of ‘Consumer’ under Consumer Protection Act, has held that ....Del HC: Making Chairpersons Liable for Cheque Dishonour Would Unfairly Expand Vicarious Liability (18.04.2023)Delhi High Court has quashing cheque dishonor proceedings under Section 138 of Negotiable Instruments Act, observed that holding chairpersons liable f....SC: ITATs Insisting on Filing Appeals in Physical Mode Would Defeat Purpose of E-Filing (18.04.2023)Supreme Court while observing that it would defeat the purpose of e-filing if in addition to e-filing, the ITATs insist on filing of appeals in the ph....Raj HC: Judicial Officer Must Show Disagreement With Negative Final Report Before Taking Cognizance (17.04.2023)Rajasthan High Court has held that where a detailed negative final report is submitted it becomes imperative upon the Judicial Officer to show his dis....Cal HC: Section 12(5) of A&C Act Not Applicable to Arbitration Commenced Before 2015 Amendment (17.04.2023)Calcutta High Court has held that Section 12(5) of the Arbitration & Conciliation Act, 1996 would not apply to arbitrations that commenced before the ....Cal HC: Repeal and Amendment Act of 2016 Does Not Remove S. 2A(2) of Industrial Disputes Act (17.04.2023)Calcutta High Court has held that Repeal and Amendment Act of 2016 does not have the effect of removing section 2A(2) from Industrial Disputes Act, 19.... Next Page 1 10 10