SC Extends Stay on Direction by UP & UK Govt. to Eateries on Kanwar Route to Display Names

MP HC: Policy of First Come, First Serve is Inherently Flawed || Bombay HC: Arbitration Clause Giving Unilateral Power Does Not Render the Agreement Invalid || Madras HC: Taxpayer Not Responding to Notices Should be Sent Reminder through RPAD || Madras HC: Taxpayer Not Responding to Notices Should be Sent Reminder through RPAD || Bombay HC: There is Prohibition Only on "Talaq-e-biddat" and Not on "Talaq-e-Ahsan" || Bombay HC: Government Allottee Lacking Legal Occupation Can’t be Considered ‘Deemed Tenant’ || AP HC: If a “Necessary Party” is Not Impleaded, the Suit Itself is Liable to be Dismissed || Delhi HC: No Affect on Charitable Trust’s Status for Making Payments for Services by Related Party || Bombay HC Directs State Govt. to Upload State's Prison & Police Manual on Internet || Delhi HC: If Use of Smoke Cannister a Terrorist Act then Every Holi & IPL Match Will Attract UAPA

SC Extends Stay on Direction by UP & UK Govt. to Eateries on Kanwar Route to Display Names - (06 Aug 2024)