Delhi HC: Can’t Deny Applications for ITC Refund on Mere Suspicion

Del. HC: Severity of Offence Can’t Disentitle Foreigner to Get Parole for Filing SLP || Cal. HC: Can’t Compound Proceedings u/s 138 NI Act at Revision Stage Without Complainant’s Consent || Bom. HC: There Should be Some Accountability Fixed on Courts in Cases of Prolonged Incarceration || Tel. HC: Employee Can’t be Denied Promotion on Pretext of Pendency Disciplinary Proceedings || All. HC: State Government has no Power to Cancel the NOC Granted by PCI || SC: Can’t Allow Revision Petition u/s 115 CPC Against Trail Court Order Rejecting Review of Decree || Mad. HC: Record Statements of Witnesses u/s 161 CrPC Using Electronic Means atleast in Serious Crime || Delhi HC to UGC: Ensure Strict Compliance of UGC Act, 1956, with Regard to Specification of Degree || Mad. HC: Notice Needn’t be Served to Victim in HCP by Accused Following Preventive Detention || SC to Centre/States: Ensure the Effective Implementation of HIV Act, 2017

Delhi HC: Can’t Deny Applications for ITC Refund on Mere Suspicion - (13 Mar 2023)