SC: High Courts Shouldn’t Writ Petitions Filed Bypassing Statutory Alternative Remedies

Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl || Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required || Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits || Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose || Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee || Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed || Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre || Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being || SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court || SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services

SC: High Courts Shouldn’t Writ Petitions Filed Bypassing Statutory Alternative Remedies - (23 Sep 2022)