Raj. HC: Delay Itself Can’t be a Ground for Refusing to Make a Reference U/S 10 of ID Act

Kerala HC: Must Provide Detenue with Legible and Readable Copies || Delhi HC: If Security Clearance Cancelled for National Security Court Can’t Second Guess it || HP HC: Mere Use of Encroached Land Doesn’t Make a Person Necessary Party || Bombay HC: Can’t Ask Husband to Pay Instalments for Under Construction Flat || Delhi HC: State Delaying in Challenging Orders is a Setback to Victim’s Pursuit of Justice || Patna HC Sets Aside Conviction of Juvenile-in-Conflict with Law || Ker HC: Daughter of Hindu Who Dies after 20.12.2004 is entitled to Equal Share in Ancestral Property || SC: Cannot Grant Anticipatory Bail in NDPS Matters || MP HC Sets Aside Order Recognising Saif Ali Khan & Family as Heirs of Nawab of Bhopal's Properties || Supreme Court Agrees to Hear Petitions Challenging Bihar Electoral Roll Revision on July 10

Raj. HC: Delay Itself Can’t be a Ground for Refusing to Make a Reference U/S 10 of ID Act - (24 Aug 2023)