Delhi HC: Family Courts Not Expected to Adopt Hyper-Technical Approach

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 || PIL Seeking ‘Authoritative Interpretation’ of Section 66 PMLA Refused by Delhi High Court || All. HC: Can’t Declare Transaction Benami on Contractor’s Statement Without Relevant Material || Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect || Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence || All. HC: Candidates with Criminal Background Will Pose Severe Threat to Democracy if Elected || All. HC: It’s an Obligation of Bank Officials to Fully Co-operate in Criminal Investigations || SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused

Delhi HC: Family Courts Not Expected to Adopt Hyper-Technical Approach - (22 May 2023)