The Supreme Court this Week:

Public Roads can’t be blocked: SC makes Haryana Govt party to a plea against Protest by Farmers

https://www.latestlaws.com/latest-news/public-roads-can-t-be-blocked-sc-makes-haryana-govt-party-to-a-plea-againt-protest-by-farmers/

Persons above 18 Free to Choose Religion: SC on plea seeking directions on Religious Conversion

https://www.latestlaws.com/latest-news/persons-above-18-free-to-choose-religion-sc-on-plea-seeking-directions-on-religious-conversion/

Supreme Court rejects plea to stop Rohingya deportations to Myanmar

https://www.latestlaws.com/latest-news/indian-supreme-court-rejects-plea-to-stop-rohingya-deportations-to-myanmar/

Amazon moves Apex Court for stay on HC order till verdict on Future-Reliance deal dispute

https://www.latestlaws.com/latest-news/amazon-moves-apex-court-for-stay-on-hc-order-till-verdict-on-future-reliance-deal-dispute/

SC Women Lawyers Association seeks fair representation of women among High Court Judges, moves Supreme Court

https://www.latestlaws.com/latest-news/sc-women-lawyers-association-seeks-fair-representation-of-women-among-high-court-judges-moves-supreme-court/

'Victim Families adequately compensated', Center to SC in Italian Marines Case

https://www.latestlaws.com/latest-news/victim-families-adequately-compensated-center-to-sc-in-italian-marines-case/

Maha Govt moves Supreme Court against Bombay HC’s order asking CBI to probe in Anil Deshmukh Case

https://www.latestlaws.com/latest-news/maha-govt-moves-supreme-court-against-bombay-hc-s-order-asking-cbi-to-probe-in-anil-deshmukh-case/

SC Expounds: Insolvency Process Maintainable Against Corporate Guarantor Even If Principal Borrower Is Not A 'Corporate Person' [Read Judgment]

https://www.latestlaws.com/latest-news/sc-expounds-insolvency-process-maintainable-against-corporate-guarantor-even-if-principal-borrower-is-not-a-corporate-person-read-judgment/

SC Reiterates: State govt a 'Party Interested' u/s 406 CrPC; Entitled to seek Transfer of case from another State [Read Judgment]

https://www.latestlaws.com/latest-news/sc-reiterates-state-govt-a-party-interested-u-s-406-crpc-entitled-to-seek-transfer-of-case-from-another-state-read-judgment/

SC Expounds: Arbitration Reference Not Maintainable If Filed After Admission Of Insolvency Resolution Petition U/S 7 IBC [Read Judgment]

https://www.latestlaws.com/latest-news/sc-expounds-arbitration-reference-not-maintainable-if-filed-after-admission-of-insolvency-resolution-petition-u-s-7-ibc-read-judgment/

SC stays Karnataka HC order restoring Corruption Complaint against CM Yediyurappa

https://www.latestlaws.com/latest-news/sc-stays-karnataka-hc-order-restoring-corruption-complaint-against-cm-yediyurappa/

SC Panel submits in ISRO Scientist's Illegal Arrest Case

https://www.latestlaws.com/latest-news/sc-panel-submits-in-isro-scientist-s-illegal-arrest-case/

The Delhi High Court this Week:

Matrimonial Row can't be reason to revoke Passport: High Court

https://www.latestlaws.com/latest-news/matrimonial-row-can-t-be-reason-to-revoke-passport-high-court/

MCD staff can't do Gundagardi in name of Protest: Delhi High Court

https://www.latestlaws.com/latest-news/mcd-staff-can-t-do-gundagardi-in-name-of-protest-delhi-high-court/

WhatsApp Privacy Policy: Delhi HC Judge, Justice Pratibha Singh recuses herself from hearing plea against CCI order

https://www.latestlaws.com/latest-news/whatsapp-privacy-policy-delhi-hc-judge-justice-pratibha-singh-recuses-herself-from-hearing-plea-against-cci-order/

Plea in Delhi HC seeking Ban all non-film Songs on Internet with obscene content

https://www.latestlaws.com/latest-news/plea-in-delhi-hc-seeking-ban-all-non-film-songs-on-internet-with-obscene-content/

The Bombay High Court this Week:

‘No Reason To Detain Adult Girl As She Left With Lover Voluntarily’: HC Warns Father Of Action If He Harms Daughter, Her Lover [Read Order]

https://www.latestlaws.com/latest-news/no-reason-to-detain-adult-girl-as-she-left-with-lover-voluntarily-hc-warns-father-of-action-if-he-harms-daughter-her-lover-read-order/

The motive of Vishaka Guidelines will not be secured if complainant is compelled to withdraw complaint [Read Order]

https://www.latestlaws.com/latest-news/hc-the-motive-of-vishaka-guidelines-will-not-be-secured-if-complainant-is-compelled-to-withdraw-complaint-read-order/

The Allahabad High Court this Week:

HC: Freedom of speech & expression is not an absolute license to injure & hurt the religious feelings of people [Read Order]

https://www.latestlaws.com/latest-news/hc-freedom-of-speech-expression-is-not-an-absolute-license-to-injure-hurt-the-religious-feelings-of-people-read-order/

The Madras High Court this Week:

In a challenge against hike in Court fee, HC reiterates that policy matters are not to be interfered with unless they are arbitrary [Read Order]

https://www.latestlaws.com/latest-news/in-a-challenge-against-hike-in-court-fee-hc-reiterates-that-policy-matters-are-not-to-be-interfered-with-unless-they-are-arbitrary-read-order/

HC in same sex relationship case: I am also trying to break my own preconceived notions about this issue & am in the process of evolving [Read Order]

https://www.latestlaws.com/latest-news/hc-in-same-sex-relationship-case-i-am-also-trying-to-break-my-own-preconceived-notions-about-this-issue-am-in-the-process-of-evolving-read-order/

HC: Without lodging an FIR, Police cannot harass a person under the guise of an enquiry [Read Order]

https://www.latestlaws.com/latest-news/hc-without-lodging-an-fir-police-cannot-harass-a-person-under-the-guise-of-an-enquiry-read-order/

Toll fee high as compared to facilities: High Court tells NHAI

https://www.latestlaws.com/latest-news/toll-fee-high-as-compared-to-facilities-high-court-tells-nhai/

HC: Impounding or confiscating driver's license during pendency of case alleging driver's negligence in an accident is not appropriate [Read Order]

https://www.latestlaws.com/latest-news/hc-impounding-or-confiscating-driver-s-license-during-pendency-of-case-alleging-driver-s-negligence-in-an-accident-is-not-appropriate-read-order/

HC: Before approaching the HC, the petitioner should pursue the appellate remedy available within the domestic forum [Read Order]

https://www.latestlaws.com/latest-news/hc-before-approaching-the-hc-the-petitioner-should-pursue-the-appellate-remedy-available-within-the-domestic-forum-read-order/

The Madhya Pradesh High Court this Week:

Granting Bail May Reinforce The Notion That Pre-Natal Diagnostic Regulation Act Is Only A 'Paper Tiger': High Court rejects bail of a woman accused of female foeticide[Read Order]

https://www.latestlaws.com/latest-news/granting-bail-may-reinforce-the-notion-that-pre-natal-diagnostic-regulation-act-is-only-a-paper-tiger-high-court-rejects-bail-of-a-woman-accused-of-female-foeticide-read-order/

The Kerala High Court this Week:

Illegal Extraction Of Mines & Minerals Amounts To Theft Under Section 379 IPC: High Court [Read Judgment]

https://www.latestlaws.com/latest-news/illegal-extraction-of-mines-minerals-amounts-to-theft-under-section-379-ipc-high-court-read-judgment/

Voters Should Be Able To See Name, Photograph, And Symbol of Candidates With Sufficient Clarity, Essential For Free And Fair Election: High Court [Read Judgment]

https://www.latestlaws.com/latest-news/voters-should-be-able-to-see-name-photograph-and-symbol-of-candidates-with-sufficient-clarity-essential-for-free-and-fair-election-high-court-read-judgment/

The Jammu & Kashmir High Court this Week:

HC Reiterates: Whether further investigation should or should not be ordered is within the discretion of the learned Magistrate u/s 156 Cr.P.C. [Read Judgment]

https://www.latestlaws.com/latest-news/hc-reiterates-whether-further-investigation-should-or-should-not-be-ordered-is-within-the-discretion-of-the-learned-magistrate-u-s-156-cr-p-c-read-judgment/

Teachers these days are paid hefty salary: High Court upholds ban on private tuition by elementary school government teachers [Read Judgment]

https://www.latestlaws.com/latest-news/teachers-these-days-are-paid-hefty-salary-high-court-upholds-ban-on-private-tuition-by-elementary-school-government-teachers-read-judgment/

The Miscellaneous News this Week:

Court dismisses IPS Officer’s Defamation Case against Arnab Goswami

https://www.latestlaws.com/latest-news/court-dismisses-ips-officer-s-defamation-case-against-arnab-goswami/

45 Names including 5 Advocates of Punjab & Haryana HC forwarded to SC for appointment as HC Judges

https://www.latestlaws.com/latest-news/45-names-including-5-advocates-of-punjab-haryana-hc-forwarded-to-sc-for-appointment-as-hc-judges/

Telangana High Court directed state health authorities to conduct Covid-19 tests on those coming from other states.

https://www.latestlaws.com/latest-news/covid-19-test-mandatory-for-telangana-visitor-high-court/

National Lok Adalat scheduled for Saturday stands deferred

https://www.latestlaws.com/latest-news/lok-adalat-scheduled-for-saturday-stands-deferred/