News

Karnataka HC: Can’t Direct Husband With 75% Disability to Pay Maintenance to Wife (12.04.2024)
Karnataka High Court while setting aside an order of the execution court has held that a husband with 75% disability cannot be directed to pay mainten....
Bom HC: Pre-Condition of Complaint Can’t be Insisted by Hospitals to Provide Care to Pregnant Minor (12.04.2024)
Bombay High Court while directing State Government to provide medical care to a pregnant minor girl who didn’t file complaint against her minor partne....
CESTAT: No Service Tax to be Levied on Flats Construc. Prior To 01.07.2010 Having Less Than 12 Flats (11.04.2024)
Chennai Branch of the Customs, Excise, and Service Tax Appellate Tribunal (CESTAT) has held that no tax liability shall be imposed if the flats are co....
Delhi High Court: Not Compulsory to Use the Word ‘Seat’ in an Arbitration Clause (11.04.2024)
Delhi High Court has held that to determine the jurisdiction of the Court having jurisdiction over the proceedings arising out of the arbitration agre....
SC: Sale/Gift of Vehicle Shall Not be Invalidated on Mere Failure of Transfer Vehicle Registration (11.04.2024)
Supreme Court has observed that the sale/gift transaction will not get invalidated merely on the ground that there has been a failure to get a transfe....
SC: Successors Cannot Enforce Rights on Property Through a Deed Executed by Person Without Title (11.04.2024)
Supreme Court has held that if a deed regarding any property has been executed by a person without title, the successors or future owners shall not ha....
Del. HC: Only Discovery of Material Would Trigger Reopening or Abatement of Assessment (11.04.2024)
Delhi High Court has held that reopening or abatement of proceeding would only be triggered on discovery of material that is likely to have a bearing ....
Supreme Court: Every Defect in Nomination Will Not Make Nomination Defective (11.04.2024)
Supreme Court has held that every defect in the nomination cannot straightaway be termed to be of such character as to render its acceptance improper ....
SC: Comments on Social Media Platforms Distorting Court Proceedings Require Consideration (11.04.2024)
SC observed that nowadays there is a misuse of social media on which messages, comments, articles etc. are posted in respect of matters pending in Cou....
Del. HC: Nation-Wide Reputation Gained by ‘Amul’, Protection of Its TM Would Transcend All Classes (10.04.2024)
Delhi High Court has held that the mark 'AMUL' has acquired huge, undiluted, enduring significance and nation-wide reputation and its protection would....
SC: DMRC’s Petition Allowed, Judgement Upholding Arbitral Award In Favour of DAMEPL Set Aside (10.04.2024)
Supreme Court has set aside the judgement that upheld the arbitral award made in favour of Delhi Airport Metro Express Private Limited (DAMEPL) and re....
Ker. HC: Improper to Compel Election Candidate to Answer ED Summons Just Before LS Elections (10.04.2024)
Kerala High Court has held that it is not proper to disturb a candidate contesting elections and compel him to answer summons served by the Enforcemen....
Delhi High Court Upholds Chief Minister Arvind Kejriwal’s Arrest in Liquor Policy Scam Case (09.04.2024)
Delhi High Court has dismissed Chief Minister Arvind Kejriwal’s plea challenging his arrest by the Enforcement Directorate and upheld his arrest by ho....
SC: Candidates Contesting Elections Don’t Have to Disclose Every Moveable Property They Own (09.04.2024)
Supreme Court has held that those candidates who are contesting elections are not required to disclose all the details about every moveable property t....
Supreme Court: Deceased Partner’s Legal Heirs Not Liable for Liability of Partnership Firm (09.04.2024)
Supreme Court has held that upon the death of a partner of the partnership firm, legal heirs of the deceased do not become liable for any liability of....
Supreme Court: Stamp Duty Not to be Paid on Every Increase in Share Capital (09.04.2024)
Supreme Court has held that if stamp duty has already been paid on the increase in share capital of the company and the Articles of Association remain....
Allahabad HC: Paying 25 Percent of Monthly Pension as Maintenance to Wife is Not Excessive (08.04.2024)
Allahabad High Court while treating the pension of a husband as his monthly salary, has held that providing twenty-five percent of monthly pension as ....
Mad. HC: Can’t Deny Book Launch Permission Only Because a Participant is Candidate in Elections (08.04.2024)
Madras High Court has held that the State cannot feel shy from granting permission to a book release function just because it is about a person who is....
Kerala HC: Child Can’t be Forced to Live With a Parent Totally Unacceptable to Him/Her (08.04.2024)
Kerala High Court while permitting a child to live with his deceased father’s relatives in a habeas corpus petition filed by the mother, has observed ....
SC: Commercial Transactions Not Within the Purview of Consumer Protection Act, 1986 (08.04.2024)
Supreme Court has held that commercial disputes cannot be decided in summary proceedings under the Consumer Protection Act, 1986 but the appropriate r....
Del. HC: Rule 11UA of the IT Rules, 1962 Interpreted for Determination of FMV of Shares (08.04.2024)
Delhi High Court has held that rule 11UA of Income Tax Rules, 1962(IT Rules) has been interpreted by it for the determination of fair market value (FM....
SC: Candidate’s MBBS Admission Cancellation Over Social and Economically Backward Certificate Stayed (08.04.2024)
SC while issuing notice, has stayed 'Teli' caste student's cancellation of MBBS admission in Government Medical College, Vadodara which was done as a ....