-Manupatra

Cal HC: Enterprise Contracting with Govt Recognised Concessionaire Can be Granted Benefit of S. 80IA || SC: There Should be Reservation for Women in posts of Delhi High Court Bar Association || SC: Relevant to Examine Whether Accused is Aware of Ingredients of Offence for Which He Is Convicted || Supreme Court Asks IT Department, CBDT to Upgrade its Software || Delhi HC Withdraws Rule Restricting Censure of Police Officers by Judicial Officers || SC: Cases of Clean Acquittal of Accused May Give Rise to a Claim for Compensation || Bom. HC: Division Bench Declares Amendment to IT Rules, 2021 as Unconstitutional || Patna HC: Not Disclosing Reasons for Confiscating Goods is Violative of Article 14 of COI || Allahabad High Court: Once a Special Act Holds the Field, Provisions of General Law Would Not Apply || Gauhati High Court Upholds POCSO Conviction Even in Absence of Medical Evidence

Gau. HC: If Delay in Filing Matri. Appeal Not Satisfactorily Expl., Bar Against Remarriage Not Applic - (14 Jun 2024)