J&K&L HC: Cause of Action in Case of Contract of Insurance Accrues on Date of Repudiation of Claim

Meg. HC: POCSO Conviction Upheld, Accused and Victim had Lust and Infatuation || Del. HC: Police Protection Granted to Transgender Person for Filing Nominations for Lok Sabha Polls || Bom. HC: Bail Denied to Man Accused of Sexually Abusing a Child for Nine Years || SC: Appropriate Rites and Ceremonies Need to be Performed to Make a Hindu Marriage Valid || Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify || Jh. HC: Process of Constituting Transgender Welfare Board Must be Expedited || Bom. HC: Can’t Open Reassessment Based on Reasons from Other Departments or Commission Report || Del. HC: Proper Officer Empowered to Grant Upto 3 Adjournments if Sufficient Cause Shown || Order to Terminate Pregnancy of Minor Rape Survivor, Recalled by Supreme Court || Licenses of 14 Patanjali and Divya Pharmacy Products Suspended by Uttarakhand Licensing Authority

J&K&L HC: Cause of Action in Case of Contract of Insurance Accrues on Date of Repudiation of Claim - (02 Jan 2023)