Supreme Court reserves verdict on stay of Waqf Amendment Act
Justice BR Gavai, CJI remarked that the requirement of registration of Waqfs has been there under the previous laws of 1923 and 1954.
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Divorced wife living in adultery is disqualified from claiming maintenance under S. 125 CrPC: Chhattisgarh HC
“The decree obtained by the husband for divorce on proving the adulterous life of the wife cannot give a license to her to continue to live in an illicit relationship and to get her right to claim maintenance revived.”
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‘Police Officers cannot compel citizens or its employees to help them’; Bombay HC quashes FIR against officer who showed difficulty to provide employees as panch witness
“Even though every citizen is duty bound to help the police, that does not mean that refusal of the same shall be considered as an offence in all situations.”
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Supreme Court | High Courts can quash proceedings under Section 12 of DV Act pending before Magistrate
“When it comes to exercise of power under Section 482 CrPC in relation to application under Section 12(1), the High Court has to keep in mind the fact that the DV Act, 2005 is a welfare legislation. Therefore, while exercising jurisdiction under Section 482 CrPC for quashing proceedings under Section 12(1), the High Court should be very slow and circumspect”.
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Allahabad High Court grants interim relief to telecom towers; Stays property tax notices issued by Lucknow Municipal Corporation
The outcome of the case will be important and have far reaching effects greatly impacting revenue collection of Municipal Bodies from Telecom Infrastructure Companies. Legally important questions of law including the power to tax Telecommunications Equipment (which falls under Entry 31 the Union List) shall be examined.
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Unregistered document affecting immovable property can be an admissible evidence of contract in a suit for specific performance: Supreme Court
In S. Kaladevi v. V.R. Somasundaram, (2010) 5 SCC 401, the Supreme Court had held that an unregistered document may be received as evidence of a contract in a suit seeking specific performance.
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‘No justifiable cause for levelling scandalous and contemptuous allegations’; Punjab and Haryana HC warns against intemperate remarks, contemptuous language
“Not only has the petitioner failed to indicate how he has been victimized in the matter at hand, he has also made scandalous remarks concerning the integrity of the justice dispensation mechanism.”
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Flummoxed by Finality: Supreme Court Reaffirms Applicability of Res Judicata to SEBI
by Namita Shetty* and Bharat Harne**
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‘Blatant disregard of law, desperation to avoid payment’; Telangana HC imposes Rs 5 Lakhs cost on HMDA for filing vexatious pleas to avoid Rs. 179 Cr award
“We find the conduct of HMDA not only to be in blatant disregard of the law but also evincing desperation to avoid the processes of law by pushing back their obligation to make payment to CEL by filing one vexatious proceeding after another.”
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‘Offence under S.272-C(2) of Income Tax Act is bailable’; Bombay HC quashes non-bailable warrant against Arjun Rampal in tax evasion case
The Court opined that no reasons are recorded for the order dated 9-4-2025, and thus it is a cryptic order which lacks application of mind.
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Call For Papers | HPNLU Journal of Disability Studies | VOL. I
Extended Deadline- 30-06-2025.
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SC grants anticipatory bail to former IAS Probationer Puja Khedkar for allegedly misrepresenting information in UPSC 2022 exam
“Any violation of the conditions, then liberty is reserved to the respondent to seek cancellation of anticipatory bail.”
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Andhra Pradesh High Court upholds acquittal in Section 138 NI Act Case as no legally enforceable debt found on loan of ₹3 lakhs
The dispute arose from a ₹3 lakh loan allegedly given by the complainant to the accused. The cheque issued for repayment bounced due to insufficient funds.
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Shardul Amarchand Mangaldas & Co. advises Lloyds Metals & Energy on USD 2.03 million captive solar project with Hinduja Renewables
Shardul Amarchand Mangaldas & Co. advised Lloyds Metals & Energy Limited (“LMEL”)
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Bombay HC dismisses L&T’s plea against MMRDA’s bid process in Rs 6000 crore Elevated Road Project; discontinues interim stay on opening of financial bids
The Court stated that it is not open to L&T Ltd. to interpret the tender conditions in a manner which is contrary to MMRDA’s interpretation.
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Section 377 of IPC cannot be applied to criminalise marital sex: Delhi High Court
The Court stated that the charge under Section 377 of IPC could not have been framed against the husband. A ‘consensual’ oral or anal intercourse between any two adults, in private, is not a criminal offence punishable under Section 377 of IPC.
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Supreme Court upholds Gauhati HC order directing Nagaland to ensure salary parity for RMSA teachers
The Court also vacated the previously granted interim order.
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