2019 | Page 94 of 193

P&H HC | Enhancement of compensation to minor rape victim under Punjab Victim Compensation Scheme allowed

Punjab and Haryana High Court: The Division Bench of Daya Chaudhary & Sudhir Mittal, JJ. allowed the application for the enhancement of

Case Briefs High Courts

MP HC | ‘Imposition of fine in criminal case as a punishment is also conviction’; service of petitioner terminated for suppressing information

Madhya Pradesh High Court: Vishal Mishra, J. dismissed a writ petition, where the petitioner challenged the order passed against the petitioner whereby

Case Briefs High Courts

Guj HC | Appellant granted the benefit of remission for Dowry Death

Gujarat High Court: R.P. Dholaria, J. whilst partly allowing the appeal reduced the sentence of the appellant. In the present case, the

Case Briefs High Courts

Raj HC | Suspension of sentence due to pendency of appeal proceedings; bail application granted

Rajasthan High Court: Manoj Kumar Garg, J., suspended the sentence awarded to the appellants by the trial court and allowed the bail

Case Briefs High Courts

Ori HC | Quasi-Judicial body ought to provide grounds of dismissal of employee from services

Orissa High Court: A Division Bench of S.K. Mishra and Dr A.K. Mishra, JJ., dismissed a writ appeal and provided the impugned

Hot Off The Press News

Breaking | ICJ to pronounce the verdict in Kulbhushan Jadhav’s Case on July, 17 [India v. Pakistan]

After a four-day public hearing in the case of Kulbhushan Jadhav, a Retired Indian Navy officer sentenced to death by a Pakistani

Hot Off The Press News

Haren Pandya Murder: SC convicts 12 people for killing former Gujarat Home Minister in 2003

Supreme Court: The Court has convicted 12 persons for killing former Gujarat Home Minister Haren Pandya in 2003. A bench headed by

Case Briefs Foreign Courts

Kenya HC | Anti-homosexuality law upheld: Decriminalization of same-sex relations held to be a threat to institution of marriage protected under Constitution of Kenya

Kenya of High Court, Nairobi: A Full Bench of Roselyne Aburili, E.C. Mwita and John M. Mativo, JJ. dismissed a petition regarding

Case Briefs High Courts

Del HC | Expenses for upbringing of child can’t be divided equally between parents; husband can’t avoid duty to maintain merely because wife is also earning

Delhi High Court: Sanjeev Sachdeva, J. dismissed a revision petition filed by the petitioner-husband against the order of the Appellate Court whereby his

Case Briefs High Courts

Bom HC | Lone dissenter wins long drawn court battle to not link his salary account to Aadhaar

Bombay High Court: Providing relief to a lone Mumbai Port Trust employee who refused to link his salary account to Aadhaar, a

Business News News

[Blueprint of the Survey] Economic Survey 2018-19 tabled in parliament ; Growth in the industry accelerated during 2018-19

‘ Blue sky thinking’- an unfettered approach for an appropriate economic model for India

Cabinet Decisions Legislation Updates

Cabinet approves proposal for leasing out of three airports

Union Cabinet has approved the proposal for leasing out of three airports viz. Ahmedabad, Lucknow and Mangaluru of Airports Authority of India

Case Briefs High Courts

MP HC | ‘Early conclusion of trial a bleak possibility and prolonged pre-trial detention an anathema to the concept of liberty’; bail granted to externed accused

Madhya Pradesh High Court: Vivek Rusia, J. dealt with a bail application where the petitioner sought bail for the offence under Section

Case Briefs Supreme Court

A person enrolled in Air Force can’t depart from service at his or her will during the term of engagement: SC

Supreme Court: The bench of Dr. DY Chandrachud and Hemant Gupta, JJ has held that “A person who has been enrolled as

Cabinet Decisions Legislation Updates

Cabinet approves Code on Wages Bill

As reported by PTI, Cabinet has approved the Code on Wages Bill which seeks to : ” subsume existing laws related to

Case Briefs High Courts

Cal HC | Divorce on ground of non-consummation of marriage – Virginity test not necessary: not a reliable indicator of sexual intercourse

Calcutta High Court: Sahidullah Munshi, J. allowed the appeal for the subsequent dates being asked for by the husband for the potency

Case Briefs High Courts

P&H HC | Wife entitled to permanent alimony even if a decree declaring her marriage null and void has been passed under S. 11 of HMA

Punjab and Haryana High Court: A Division Bench of Rakesh Kumar Jain and Harnaresh Singh Gill, JJ. allowed an appeal asking for

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Special Family Pension can only be granted when death of the deceased is related to military service

Armed Force Tribunal: Coram of Justice S.V.S. Rathore (Judicial Member) and Air Marshal BBP Sinha (Administrative Member) dismissed an application filed by

Case Briefs High Courts

Kar HC | Cognizance of complaint about negligence against a medical practitioner cannot be taken without obtaining an opinion from an expert doctor

Karnataka High Court: Alok Aradhe, J. allowed a petition praying for quashing an order whereby the Principal Civil Judge took cognizance of

Case Briefs High Courts

J&K HC | Power of employer to hold departmental enquiry against a delinquent government servant, is independent of power of police and Anti-Corruption Bureau to register FIR

Jammu and Kashmir High Court: Sanjeev Kumar, J. dismissed a writ petition which claimed promotion and challenged the government order which was