2020 | Page 3 of 209

Guj HC | How fair was the denial of appointment to waitlisted eligible candidate due to whimsical interpretation of policy by the Service Commission; Court answers while allowing appeal

“When youth of the country is gripped in the specter of unemployment, the arbitrary and whimsical stand of such kind of agency,

Case Briefs High Courts

[Flashback] Ker HC | If a husband imputes infidelity and immorality on the part of his wife, would that amount to cruelty? Read How HC discusses applicability of S. 27 of Special Marriage Act

To marry or not to marry and if so whom, may well be a private affair. But, the freedom to break a

Cases Reported SCC Weekly

2020 SCC Vol. 8 Part 2

Insolvency and Bankruptcy Code, 2016 — S. 43 — Preferential nature of transactions — Determination/Identification of: Satisfaction of three fold requirements i.e.

Cases Reported SCC Weekly

2020 SCC Vol. 8 Part 1

Procedural and Evidentiary liberties under S. 34 of the Arbitration Act: An application under Section 34 is meant only for examining the

Case Briefs High Courts

Jhar HC | [Sales Tax and VAT] Only because a provision has been made for levy of penalty, the same by itself would not lead to the conclusion that penalty must be levied in all situations; HC reiterates

Jharkhand High Court: A Division Bench of H.C. Mishra and Deepak Roshan, JJ., allowed the present petition against the respondent authorities charging

Banking and Negotiable Instruments High Court Round Up Legal RoundUp

2020 Wrap-Up — Family Law & Allied Provisions

In our series of 2020 wrap-ups, let’s revisit and take a dive at some of our stories on family laws and how

Case Briefs High Courts

Del HC | Summons issued in copyright infringement suit filed by Elsevier alleging infringement of copyright in medical journals, articles, etc.

Delhi High Court: Rajiv Shakdher, J., issued the summons in the suit filed by Elsevier Ltd. against Alexandra Elbakyan and others alleging infringement