Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC: Trial Courts Should Pass Speaking Orders in Main Case And Counter-Case - (29 Jun 2022)

CIVIL

Kerala High Court while suggesting procedure to be adopted when trial court is of the opinion that the counter case is to be discharged, has held that trial courts should pass speaking orders in main case & counter-case, and should refrain from dismissing counter cases on flimsy grounds.

Tags : KERALA HIGH COURT   COUNTER CASE   FLIMSY GROUNDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved