SC: Plea to Remove Minister Can be Listed Only After Placing Before CJI

Kar. HC: For Disqua. Under Gram Swaraj & Panchayat Act, Subsisting Contract With Panchayat Necessary || Allahabad High Court: Mother-in-law Acquitted in Dowry Case After Five Years in Jail || All. HC: Amendment to S. 169(3) of UPZALR Act Struck Down to the Extent of Mandatory Regis. of Wills || Del HC: Suo Moto Case Registered from PIL Against Order Dischar. Accused Storing Child Porn Material || SC: Onus on Service Provider to Prove That Service Was Availed for Commercial Purpose || Supreme Court: Arrest by GST Officers Should Not be Made on Mere Suspicion || Bom. HC: Admission Obtained on False OBC Certificate, Doctor Allowed to Retain Qualification || SC: NGT’s Direction to Initiate Action Under PMLA, Stayed on Ground of Lack of Jurisdiction || SC: If App. Court Deals With Issues Rising for Deliberation, Omission to Sep. Frame Issues Not Fatal || Del HC: Evidence in Predicate Offence by Accused Who Becomes Approver Can’t be Used in PMLA Procee.

SC: Plea to Remove Minister Can be Listed Only After Placing Before CJI - (23 Jun 2022)