SC: Facts Relevant for Grant of Relief Gives Rise of Cause of Action

Mad. HC: Can Attach Properties Purchased Prior to Offence if Criminal Activity Held Outside Country || Ker. HC: The Term ‘Dumb’ Now Considered as Ethically and Technically Inaccurate || SC: If Construction of Building Essential for Carrying Supplying Services, it Can be Held as a Plant || SC Sets Aside Judgements Holding that TOLA Won’t Extend Time for Issuing Notices for Re-Assessment || Supreme Court Strikes Down Khalsa University (Repeal) Act, 2017 || SC: Criminal Cases Having Civil Character Should be Quashed When Parties Resolved Disputes || SC: Tendency to Treat Members of Denotified Tribes as Habitual to Crime Reinforces a Stereotype || Raj. HC: Protecting Children's Right is Not Just a Legal Obligation, It's a Moral Imperative || Cal. HC: 90 Day Timeline for Completion of Arbitral Proceedings Under MSME Act is Directory || All. HC: Application u/s 34 Can’t be Dismissed for Non-Filing of Certified Copy if Explanation Given

SC: Facts Relevant for Grant of Relief Gives Rise of Cause of Action - (15 Mar 2023)