SC: Rights of State as Lessor Can Only be Sold by Public Auction or Other Transparent Method

Ker. HC Flags Lack of Guidelines for Functioning of Committee Considering Medical Negligence Cases || Kerala HC: Bank Can’t Escape Liability if Negligently Cheque Encashed with Forged Signature || Gau. HC: If Arbitrator Not Appointed within 30 Days, Right to Appoint Doesn’t Forfeit Automatically || Bombay HC: Can’t Presume Misuse if Names of Dead Persons Continue to be in Voters List || MP High Court Allows Production of Whatsapp Chat Obtained Without Consent as Evidence || Kerala HC Issues Directions Banning Use of Single-Use Plastic in the State || Calcutta HC Orders Interim Stay on Preparation of New OBC list by Government || Calcutta HC Commutes Death Sentence of Convict who Committed Rape and Murder of 2.5 Year Old Child || Meghalaya HC Suspends Judgment Passed by Trial Court in POCSO Case || Bombay HC: Can’t Treat Amount of Subsidy Received by Assessee from RBI as ‘Interest’ under IT Act

SC: Rights of State as Lessor Can Only be Sold by Public Auction or Other Transparent Method - (05 Aug 2024)