Kerala HC: The More Popular You Become, Your Rights Also Diminish to That Extent || SC: Right Claimed Under A. 29 for Preserving Language Can’t Result in an Absolute Right || Bombay High Court: Person Shaking Neck Towards Woman While Riding is Not Stalking || SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest || SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest || Ker. HC: Physical Contact as Part of Resistance Can’t be Called Explicit Sexual Overture || Delhi High Court: Bail Granted by Court on Merits, if Withheld Will Amount to Punishment || Del. HC: Prosecution and Legal Departments to Exercise Due Diligence before Initiating Cases || BCI Writes Letter to CJI Suggesting Regular Evaluation of Mental Health of Judicial Officers || Delhi High Court: Arbitral Award Set Aside Due to Failure of Arbitrator to Disclose Conflict

International Cases

South Africa
A settlement agreement can be set aside if it was fraudulently obtained (Botha vs. Botha)(24.07.2024)
The Appellant and the Respondent were married, out of community of property, with the inclusion of the accrual system, on 4 November, 2000. Subsequent....
Civil

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