SC Rules in Favor of Central Government in batch of pleas challenging the Abrogation of Article 370  ||  Bom HC: Unpublicized Tender Condition if Permitted to be Acted Upon Amounts to Denial of Opportunity  ||  Raj. HC: Marriage Certificate Can’t be Merely Because one of the Parties is a Foreign National  ||  Del. HC Calls for User-Friendly Handbook for Accessibility in Missing Children Cases  ||  All. HC: Husband Not Liable for Marital Rape if Wife is 18 Years or Above  ||  Del. HC: Obtaining of Voice Samples of Accused Must be in Compliance with Telegraph Act  ||  P&H HC: Peaceful Protest is Not a Penal Offence Under Section 188 IPC  ||  All HC: AO Must Consider Form 10 u/s 17 Supplied After Limitation But Before Assessment is Completed  ||  Ker. HC Issues Guidelines on Handling Digital Evidence Containing Sexually Explicit Materials  ||  Del. HC: Cyber Crimes Dissuade Aspirations of Advanced 'Digital Bharat'    

AP HC: Show-Cause Notice is a Superfluous Formality if No Prejudice is Caused - (29 Jul 2022)

CIVIL

Andhra Pradesh High Court has held that while hearing plea opposing termination of lease for non-issuance of show cause notice, has held that mere breach of principles of natural justice was not sufficient unless prejudice caused on account of such breach was also demonstrated before the Court.

Tags : ANDHRA PRADESH HIGH COURT   SHOW CAUSE NOTICE   NATURAL JUSTICE  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved