interlocutory application Archives

Unresolved factual ‘Factual disputes should be resolved during trial’; Calcutta High Court dismisses interlocutory application and Review motion

Calcutta High Court emphasised the need for caution in granting relief at the interlocutory stage, particularly when it resembles final relief.

Legislation Updates Rules & Regulations

CCI introduces Interlocutory Application vide Competition Commission of India (General) Amendment Regulations, 2024

Competition Commission of India introduces definition of Interlocutory Application in CCI (General) Regulations, 2009.

Case Briefs High Courts

Writ Court should not intervene to permit activities like Puja amid property title dispute: Calcutta High Court

Calcutta High Court suggested the respondent committee to approach the Civil Court through an appropriate interlocutory application for permissions related to puja.

Case Briefs High Courts

Gau HC | If a marriage is first solemnised under the Special Marriage Act and later upon conversion to Islam, marriage is again solemnised under Mohammedan Law: Which law will prevail for dissolution of marriage? Court to consider

Gauhati High Court: Achintya Malla Bujor Barua, J., addressed a matter wherein a marriage took place under the Special Marriage Act, but the

Case Briefs High Courts

Kar HC | Police Officers can exercise power under S. 102(3) CrPC to give custody of vehicles seized for COVID-19 guidelines violation owners

Karnataka High Court: A Division Bench of Abhay S. Oka, CJ and B.V. Nagarathnna, J. held that , owners of seized vehicles due

Case Briefs High Courts

MP HC | Violation of Court orders deserves no sympathy, protection recalled

Madhya Pradesh High Court: This interlocutory application was filed before the Bench of Atul Sreedharan, J. Facts of the case were that