Ker HC | Welfare of the child is of supreme consideration while granting custody
Kerala High Court: A Division Bench of K. Harilal and T.V Anil Kumar, JJ. dismissed an appeal made by the maternal grandparents
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Dwarka Court | Person convicted in drunk driving case, being a first time offender, directed to serve in Old Age Home
Sessions Court, Dwarka: Additional Sessions Judge Sonu Agnihotri allowed an appeal filed by a person convicted for the offence of drunk driving
Continue readingP&H HC | State can make policy with regard to resident of State with no interference by the Court; restricted definition of NRI upheld
Punjab and Haryana High Court: The Division Bench comprising of Harinder Singh Sidhu & Arun Monga, JJ. dismissed the writ petition on
Continue readingUtt HC | Court abstains from impinging on power of Police to investigate, leaves it on Investigation Officer
Uttaranchal High Court: Manoj K. Tiwari, J. dismissed a petition thwarting the request for quashing the FIR where it prima facie disclosed
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Pak SC | Confessional statements ought to be carefully scrutinized – Magistrate must communicate all the relevant warnings to accused
Pakistan Supreme Court: A Full Bench of Manzoor Ahmad Malik, Syed Mansoor Ali Shah, Qazi Muhammad Amin Ahmed, JJ. allowed a criminal
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Bom HC | Disqualification of Directors: Batch of petitions to be heard in reference to S. 164 (2)(a) of Companies Act, 2013
Bombay High Court: The Division Bench comprising of S.C. Dharmadhikari and G.S. Patel, JJ. has tagged a batch of petitions to be heard
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NCDRC | IFFCO directed to pay enhanced compensation to farmers who suffered loss of crop due to defective seeds bought from it
National Consumer Disputes Redressal Commission (NCDRC): V.K Jain (Presiding Member), J. allowed a revision petition filed by a farmer seeking enhancement of
Continue readingJhar HC | Employer is vested with discretion to condone suppression of fact, if the same does not render an incumbent unfit for the post
Jharkhand High Court: Ananda Sen, J. set aside the order of termination and the decision of the Screening Committee CISF, with a
Continue readingChh HC | Sub-Registrar appointed under Registration Act is not empowered to make roving enquiry qua title of vendor; FIR against Sub-Registrar quashed
Chhattisgarh High Court: Sanjay K. Agarwal, J. allowed a petition filed by a Sub-Registrar duly appointed under Section 6 of the Registration Act,
Continue readingAll HC | Power under S. 482 CrPC to be used for limited purpose as frequent and uncalled interference at preliminary stage may obstruct the progress of inquiry
Allahabad High Court: Dinesh Kumar Singh, J. disposed of the petition on the ground that no substantial ground was made for exercising
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[Question raised in Rajya Sabha] | “Reservation for Eunuchs” in order to bring them into the mainstream
The following issue was raised in Rajya Sabha on 26-06-2019 in respect to the “Reservation of Eunuchs”. Will the Minister of Social
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New on EBC Learning | Now Streaming — Practicing Mediation: Know-how guide to practice mediation!
“The mediation by the serpent was necessary. Evil can seduce man, but cannot become a man.”
— Franz Kafka
Appointments Committee of the Cabinet (ACC) approvals
The Appointments Committee of the Cabinet (ACC) has approved the following: 1. The ACC has approved the appointment of Shri Arvind Kumar,
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Breaking | Bombay HC upholds Maratha Reservation given by Maharashtra Government!
As reported by media, the Division Bench of the High Court has upheld the Maratha Reservation for educational institutions and appointments to
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2019 SCC Vol. 5 June 21, 2019 Part 5
Arbitration and Conciliation Act, 1996 — Ss. 12(5) (w.e.f. 23-10-2015), 12 & 13, 14 & 15 and Sch. 7 Item 5 —
Continue readingP&H HC | Presence of a substantial question of law, not a sine qua non for deciding a regular second appeal
Punjab and Haryana High Court: Sudip Ahluwalia, J. disposed of the matter directing the parties that a disputed land cannot be used
Continue readingPat HC | Prejudicial action taken by an authority against a government servant requires conformance to Art. 14 of the Constitution
Patna High Court: Shivaji Pandey, J. granted relief in a civil writ petition, brought before the Bench by an employee who assailed
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Canada SC | Class action lawsuit filed against a religious congregation and its institution for sexual abuse of children, several years after incident, held maintainable
Supreme Court of Canada: A 9-judge Bench of Wagner, CJ and Abella, Moldaver, Karakatsanis, Gascon, Côté, Brown, Rowe and Martin, JJ. heard
Continue readingKer HC | Student’s freedom to choose college of his/ her choice for pursuit of studies – an aspect of fundamental right to privacy guaranteed under Art. 21
Kerala High Court: A Division Bench of CJ Hrishikesh Roy and A.K. Jayashankaran Nambiar, J. opined that the students could not be
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Bom HC | Unsatisfactory explanation for delay in recording of statements of witnesses under S. 161 CrPC proves fatal to prosecution case, conviction reversed
Bombay High Court: P.N. Deshmukh and Pushpa V. Ganediwala, JJ. allowed an appeal filed against the order of the Sessions Judge whereby the
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