News Del. HC: Denying Seat to Candidate Due to Administrative Fault Would be Unjust (26.07.2024)Del. HC has observed that a MD seat denied to a candidate due to administrative inefficiency would be unjust and contrary to principles of fair compet....MP HC: Accused Can’t be Compelled to Languish in Jail in Absence of Progression of Trial (26.07.2024)MP High Court while allowing bail application of an accused, has held that if there is delay in progression of trial, then no one can be allowed to la....SC: Cannot Direct Company’s Authorized Signatory to Pay Interim Compensation (26.07.2024)SC has stated that authorized signatories can bind company through their actions but they do not merge their legal status with that of the company. Th....All. HC: Decision of Continuation or Termination of Pregnancy is Up to the Woman (25.07.2024)All. HC while hearing a case of a 15 years old pregnant rape victim, has opined that a woman's decision in whether or not to go ahead with termination....Delhi High Court: BCI Directed to Decide Plea for Payment of Minimum Stipend to Junior Lawyers (25.07.2024)Delhi High Court has directed Bar Council of India (BCI) to decide the plea regarding payment of minimum stipend to junior lawyers within a period of ....Supreme Court: Promotion to be Effective from the Date on Which It Was Granted (25.07.2024)Supreme Court while hearing an appeal against an employee seeking retrospective promotion, has observed that promotion of an employee is to be effecti....Bombay HC: If Ignorance Was an Excuse Every Accused Would Claim Unawareness of Law (24.07.2024)Bombay High Court has observed that if ignorance was an excuse, every person who is charged for any offence or involved in a crime would merely claim ....HP HC: Adultery Not a Ground to Automatically Disqualify Divorced Wife from Receiving Maintenance (24.07.2024)Himachal Pradesh High Court has observed that a divorced wife cannot be automatically disqualified from receiving maintenance under Section 125(4) of ....SC: Customs Duty to be Paid by Owner Even When Confiscated Goods are Redeemed by Paying Fine (24.07.2024)Supreme Court has held that the owner of goods has a liability to pay customs duty, even after confiscated goods are redeemed after payment of fine un....SC: Split Verdict Delivered in Challenge to Approval for Genetically Modified Mustard Cultivation (23.07.2024)Supreme Court has delivered split verdict on petitions challenging Centre’s approval on release of genetically modified mustard. While Justice BV Naga....Ker. HC: Can Quash Detention Order if Representation of Detenue Isn’t Considered Timely (23.07.2024)Kerala High Court has held that if the representation of detenue under the Kerala Anti-Social Activities Prevention Act (KAAPA), 2007 is not considere....Cal. HC: Same Issue through Different Appeals Can’t be Raised by LLP & its Partners under A&C Act (23.07.2024)Calcutta High Court has held that separate appeals cannot be filed over the same issue under Section 37 of the Arbitration and Conciliation Act, 1996 ....SC: UP & Utt. Govt.’s Direction to Shop Owners on Kanwar Route to Display Owner & Staff Name, Stayed (23.07.2024)Supreme Court has stayed the direction passed by Uttar Pradesh and Uttarakhand Government directing the food sellers along the Kanwar Yatra route to d....Direction by UP Govt. to Display Name of Shop Owners During Kanwar Yatra Challenged in SC (22.07.2024)A plea challenging direction by the Uttar Pradesh Government to display name of shop owners during Kanwar Yatra has been filed before the Supreme Cour.... Next Page 1 10 10