Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Del. HC: Summon Must be Served at Alternate Address if Tenant is not Present on Tenanted Premise - (20 Dec 2023)

CIVIL

Delhi HC while observing that summons must be shown to have been duly served upon opposite party to enable him to apply for leave to defend within the stipulated time, as held that where tenant is absent from tenanted premises, sincere endeavour to serve summons at an alternate address.

Tags : DELHI HC   SUMMON   TENANT   ALTERNATE ADDRESS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved