SC: LG Has Power to Nominate Member to Delhi Municipal Corporation Without Consent of Delhi Govt.

Supreme Court: Foreign Judgment Unenforceable in India Without Fair Opportunity to Defend || Supreme Court: High Court Cannot Decide Appeal Pending Before Statutory Authority Due to Delay || Supreme Court: SDO Lacks Authority to Change Land Classification under UP Zamindari Abolition Act || Supreme Court: Man Not Liable For Maintenance if DNA Test Proves He is Not the Child’s Father || SC: Prison Must Not Dilute Rights of Disabled Inmates; Oversight Given to High-Powered Panel || Delhi High Court: Judges Would Have to Recuse if Children as Central Govt Counsel is Treated as Bias || Delhi HC: Fresh Tenders Allowed Despite Existing Contracts; Anticipatory Grievances Not Entertained || Delhi High Court: Judges Cannot Respond Publicly; Criticism Must Be Responsible and Evidence-Based || J&K&L High Court: IO Not Bound By FIR; Can Modify Offences in Final Chargesheet U/S 173 CrPC || Supreme Court: Brief Service Breaks Do Not Bar Ad Hoc Employees From Regularisation

SC: LG Has Power to Nominate Member to Delhi Municipal Corporation Without Consent of Delhi Govt. - (05 Aug 2024)