Kar. HC: Courts Duty Bound to Consider All Contentions Raised While Deciding Bail Applications

Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals || Mad. HC: Can’t Absolve Assessee of Responsibility as Registered Person to Monitor GST Portal || Del HC: Invoking Penalty Proc. Based on NFAC’s Own Failure to Lodge Claim Can’t be Sustained by them || Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals || Supreme Court: Strict Penalties Required for Official Misconduct During Elections || SC: Employee Getting Terminated Without Disciplinary Enquiry Violates Principles of Natural Justice || Madras High Court Refuses to Entertain Plea Challenging Handing Over of Sceptre to Widow || Mad. HC: Merely Smelling Alcohol in Breath Not Sufficient Ground to Attribute Contributory Negligence || Del. HC: Central Govt.’s Circular Banning Sale and Breeding of 'Dangerous & Ferocious Dogs' Quashed || Calcutta High Court: Notice Preventing Forest Dwellers from Entering Forest Lands Set Aside

Kar. HC: Courts Duty Bound to Consider All Contentions Raised While Deciding Bail Applications - (28 Jun 2022)