first appeal Archives

HP HC | The findings in a proceeding under S. 125 CrPC cannot be binding on matrimonial Court while dealing with an application for divorce on the ground of res judicata

Himachal Pradesh High Court: Tarlok Singh Chauhan, J. remarked “there has been no matrimonial relationship between the parties for the last nearly

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Department of Justice to examine RTI applications and provide a clear, cogent and precise response

Central Information Commission (CIC): Bimal Julka, Chief Information Commissioner, instructed Ministry of Law and Justice.to examine the RTI Application to provide a

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Correctness of exercise of discretion in accordance with limitation law not under the scrutiny of the forum

Customs, Excise and Service Tax Appellate Tribunal, Chennai: Assessee preferred this appeal before P. Dinesha, J., where assessee was only aggrieved by

Case Briefs High Courts

Objector claiming arms length distance from judgment-debtors can’t represent their interest; held “abuse of process of Court”: Delhi HC

Delhi High Court: A Single Judge Bench comprising of Rajiv Sahai Endlaw, J., dismissed an execution first appeal filed against the order

Case Briefs High Courts

High Court is empowered to dismiss the first appeal at preliminary stage of hearing if it lacks merit

Karnataka High Court: In an appeal under Section 96 CPC, directed against the judgment and decree passed by the II Additional Senior