Delhi HC Directs DNRs to Appoint Grievance Officers Under IT Rules 2021

Delhi High Court: Challenge to NCDRC Decisions Doesn’t Always Lie in Delhi || Insurance Company to be Liable Even if Insurance Policy Not Transferred || Mad. HC Deals with Rampant Usage of Cool Lip Tobacco Products Amongst School Kids || Del. HC: Customs Admin. While Initiating Procedure for Verification Must Specify Nature of Violation || All. HC: No Period of Limitation in Suit for Declaration of Matrimonial Status of Parties || Guj. HC: Lok Adalat Can Only Dispose of Matters Where there is Compromise Between Parties || SC: Not Prudent for HC to Relegate Matter to Trial Court if there are Significant Delays || SC: Failure to Furnish Docs. Relied on by Detaining Authority is Violative of Article 22(5) of COI || SC: Can’t Reject Election Petition at Threshold When there is Compliance of Provisions of RP Act || SC: Can’t Consider Resignation Final Unless its Acceptance is Communicated to the Employee

Delhi HC Directs DNRs to Appoint Grievance Officers Under IT Rules 2021 - (16 Sep 2022)