SC: Entry Bill of Subsequent Imported Goods to be Discarded if Undervalued to Previous Similar Goods

Allahabad HC: Person Reposing Faith in Islam Cannot Claim Right in Nature of Live-in-Relationship || Bom. HC: Renaming of Aurangabad and Osmanabad to Chhatrapati Sambhajinagar And Dharashiv Upheld || SC: Time Limit u/s 14(3) of JJ Act to Ascertain Physical & Mental Health of Juvenile is Directory || SC: History Sheets Shouldn’t Contain Name of Innocent Indiv. Solely Because of their Caste or Backg. || Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads || Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads || Directions Against Misleading Advertisements Issued by Supreme Court || Del. HC: Rs. 1 Lakh Cost Imposed on Person Who Made Lord Hanuman Party in Property Dispute || Ker. HC: Termination of 27 Weeks Pregnancy Citing Foetal Abnormalities Permitted || SC: Inclined to Hold That Accused in One Case Shouldn’t be Denied Anticipatory Bail in Another Case

SC: Entry Bill of Subsequent Imported Goods to be Discarded if Undervalued to Previous Similar Goods - (18 Mar 2024)