Orissa HC declares nomination and election of Congress MLA Mohammed Moquim, as void
“A responsible man seeking election to the House of the State Legislature is not expected to file his nomination whimsically without verifying the contents thereof.”
Congress
SC warns States/UTs for failure to submit response on National Policy on Menstrual Hygiene
The Court directed the States and Union Territories to submit their responses positively by 31-08-2023.
“Took copyright for granted”: Karnataka HC refuses to quash copyright violation case against Congress leaders for using songs of KGF- Chapter 2 without permission
Tampering the source code without permission and freely playing the audio would undoubtedly amount to infringement of copyright of the complainant.
Bombay High Court directs State to pay Rs 25000 to a Congress worker for his unjustified arrest
Cases under Section 153A are on the rise and the onus is on the police/State to ensure that the said provision is not misused by anyone, much less, political parties.
Allahabad High Court upholds orders passed by Sultanpur Court refusing Delhi CM Arvind Kejriwal’s application to quash criminal proceedings for making derogatory remarks against BJP and Congress
If during course of investigation some credible evidence have been collected, charge sheet has been filed, cognizance has been taken, discharge application has been rejected by the Trial Court by speaking and reasoned order and that order has been upheld by the Revisional Court, by a speaking and reasoned order, then Arvind Kejriwal must participate in the trial proceedings.
Smriti Irani and her daughters are not the owners of Goa Restaurant; Delhi High Court grants ad interim injunction against Pawan Khera and others
Delhi High Court: Mini Pushkarna, J. granted ad interim injunction against Pawan Khera and others (‘defendants’) who allegedly organized a Press Conference
Everything you need to know on why AI Machine can’t be “Inventor”: US District Court rules AI still to reach sophistication to satisfy meaning of inventorship
United States District Court, Eastern District of Virginia: Leonie M Brinkema, J., observed that, Congress’s use of the term “individual” in the
Chh HC | Alleged Government land allotment to a political party in violation of due procedure: HC issues notice to State Government
Chhattisgarh High Court: A Division Bench of P.R. Ramachandra Menon, CJ and Parth Prateem Sahu, J., addressed an issue with regard to the
Karnataka Election: BS Yeddyurappa to prove majority in floor test at 4PM tomorrow: Supreme Court
Supreme Court: In the high-voltage political drama that has reached the highest Court of the nation, the 3-judge bench of Dr. AK
Karnataka Elections: No stay on BS Yeddyurappa’s swearing in ceremony but it’s subject to the outcome of the case: SC
Supreme Court: In yet another high-profile election drama, when the Congress-JDS approached the Supreme Court at late hours of Wednesday to stall