Bombay High Court
Case BriefsHigh Courts

Eruption of wisdom tooth may at the most suggest that the age of the person is 17 years or above, but non-eruption or absence of wisdom tooth does not conclusively prove that the person is below 18 years of age.

appointment of judges
Hot Off The PressNews

The two Supreme Court collegium resolutions were passed on 02-05-2023.

Bombay High Court
Case BriefsHigh Courts

Bombay High Court discussed various provisions of the original Copyright Act, 1957, its 2012 amendment, Parliamentary report and relevant cases dealt by Supreme Court and High Courts relevant to the instant claim.

Bombay High Court
Case BriefsHigh Courts

Bombay High Court perused the said Regulation of DCPR which was the ground for denying permission by MCGM and did not notice any restriction for recreation area in the mall for the purpose proposed.

Bombay High Court
Case BriefsHigh Courts

Society residents obligated to provide drinking water to stray dogs due to onset of summer heat.

professor g n saibaba
Case BriefsSupreme Court

The Court directed to remit the matter back for fresh disposal before another bench of the High Court.

overtime allowance under factories act
Case BriefsSupreme Court

The Court stated that the “claim of the respondents ought to have been tested by the Tribunal and the High Court in the proper perspective to see whether it is an attempt to get the best of both the worlds.”

ulc premium in maharashtra
Experts CornerKhaitan & Co

by Abhiraj Gandhi† and Nirali Shah††
Cite as: 2023 SCC OnLine Blog Exp 34

Bombay High Court
Case BriefsHigh Courts

Bombay High Court observed that the objective of Section 353 IPC is to prevent a public servant from not being obstructed while performing his lawful duties and same cannot be allowed to become a tool in hand, of unscrupulous persons to cover up outright illegality as done in the present case.

Bombay High Court
Case BriefsHigh Courts

The accused had pleaded with IAS officer Smt. Ashwini Bhide to look for alternatives so that the trees in the Aarey Forest area, which he has stated to be about 3,500 in number, can be saved during the construction of a car-shed on the same land.

Erroneous order by Assessing Officer
Case BriefsSupreme Court

The Supreme Court stated that the erroneous assessment order had resulted in loss of the Revenue in the form of tax. Thus, the High Court had committed a very serious error in setting aside the order passed by the Commissioner passed in exercise of powers under Section 263 of the Income Tax Act.

Bombay High Court
Case BriefsHigh Courts

Bombay High Court commented that refusal to discharge the accused merely with an observation that intercourse was forcible at some time cannot be said to be a justified exercise of power.

Bombay High Court
Case BriefsHigh Courts

The court while denying the interim relief to ‘Phonepe’ said that it is settled law that when the plaintiff fails to make out a prima facie case in its favor, the aspects of grave and irreparable loss in the absence of interim reliefs and balance of convenience pale into insignificance.

Bombay High Court
Case BriefsHigh Courts

Strange state of affairs; Neither investigating authority prepared rough map nor Trial Court took pain in recording correct directions for want of evidence

Bombay High Court
Case BriefsHigh Courts

Bombay High Court opined that the Revisional Court was obliged to prima facie discuss or indicate material on record showing Raj Thackeray’s involvement in the alleged crime.

Bombay High Court
Case BriefsHigh Courts

Bombay High Court observed that the dictionary meaning of “act of god” is “an instance of uncontrollable natural forces in operation” I.e., a severe, unanticipated natural event for which no human is responsible.

Government resolutions
Case BriefsSupreme Court

The Supreme Court proposed that service rules are liable to prevail, and that there can be Government resolutions in consonance and not in conflict with those rules.

Bail
Case BriefsSupreme Court

The Supreme Court observed that the Bombay High Court disregarded the nature and gravity of the alleged offence as well as the the financial stature, position and standing of the accused vis-à-vis the prosecutrix.

Bombay High Court
Case BriefsHigh Courts

While dismissing the petition seeking ED/CBI probe in Uddhav Thackeray income source along with other office bearers of Shivsena party, Bombay High Court held the same to be an abuse of the process of law.

Bombay High Court
Case BriefsHigh Courts

Bombay High Court directed the State of Maharashtra to pay compensation of Rs 10 lakhs to the petitioners and left the State at liberty to recover the same from officers at fault.