SC: W.P Shouldn’t be Dismissed on Ground of Alternative Remedies When Question of Law Raised

SC: We Will Not Tolerate Conduct of Union of India to Make Submissions Contrary to Statute || SC Expresses Scepticism Over Establishment of Separate Cycle Tracks Across India || Supreme Court Calls for Rectification of Issues related to Fake Invoices || Supreme Court Seeks Centre’s Response on PIL for Implementation of CNAP || Ker. HC: Complainant Filing Several FIRs against Accused on Same Grounds Violates Fundamental Rights || Del. HC: ECI Should Consider Adoption of Technological Tools for Elimination of Duplicate Names || Delhi High Court: Can’t Consider Conducting CLAT in English as ‘Entry Barrier’ || Del HC: Right to Speedy Trial u/a 21 of COI Isn’t a Free Pass for Undertrial to be Released on Bail || Del. HC: Can File or Sustain Revocation Petition after Expiry of Term of Patent || Bombay HC Asks Maharashtra Government if Bombay Police Act Can be Amended

SC: W.P Shouldn’t be Dismissed on Ground of Alternative Remedies When Question of Law Raised - (02 Feb 2023)