Adverse Inference

“Child cannot be used as a pawn to prove allegation of adultery against wife”; SC lays down scope of using DNA profiling in divorce cases
Case BriefsSupreme Court

The Supreme Court held that merely because either of the parties have disputed a factum of paternity, it does not mean that the Court should direct DNA test or such other test to resolve the controversy. Only in exceptional and deserving cases, where such a test becomes indispensable to resolve the controversy the Court can direct such test.

National Consumer Disputes Redressal Commission (NCDRC)
Case BriefsTribunals/Commissions/Regulatory Bodies

In the instant matter the National Consumer Disputes Redressal Commission had to determine whether the complainant's JCB machine had fallen down or overturned for the purposes of an insurance claim

Case BriefsSupreme Court

The finding of guilt cannot be based purely on the refusal of the accused to undergo an identification parade.

Case BriefsHigh Courts

Punjab and Haryana High Court: On failure of the plaintiff to appear in the witness box and produce the record, a Single

Case BriefsHigh Courts

Tripura High Court: A Single Judge Bench comprising of Ajay Rastogi, CJ, dismissed a revision petition filed against the order of the

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of Dipak Misra, Amitava Roy and AM Khanwilkar, JJ held that a public servant facing charge of

Case BriefsSupreme Court

Supreme Court: The Bench of P.C. Ghose and R.F. Nariman, JJ held that any person can be directed to give his finger

High Courts

Himachal Pradesh High Court: In an appeal concerning ownership of land by a sale deed, T.S. Chauhan, J, relying on previous judgments