-Manupatra

Kerala HC: Physiotherapists and Occupational Therapists Cannot Use “Dr.” Without Medical Degree || Delhi High Court: Law Firms Must Verify Cited Case Laws; Senior Counsel Not Responsible for Finality || MP High Court Dismisses Shah Bano’s Daughter’s Plea, Rules ‘Haq’ Movie is Fiction || Bombay HC Cancels ERC Order, Rules Stakeholders Must Be Heard Before Amending Multi-Year Tariff || Calcutta High Court Rules Dunlop’s Second Appeal Not Maintainable under the Trade Marks Act || Kerala HC: Revisional Power U/S 263 Not Invocable When AO Grants Sec 32AC Deduction After Inquiry || J&K&L HC: Section 359 BNSS Doesn’t Limit High Court’s Inherent Power U/S 528 to Quash FIRs || Bombay HC: BMC Ban on Footpath Cooking via Gas/Grill Doesn’t Apply to Vendors Using Induction || Madras HC: Buyer Not Liable for Seller’s Tax Default; Purchase Tax Can’t Be Imposed under TNGST Act || Kerala HC: Oral Allegations Alone Insufficient to Sustain Bribery Charges Against Ministers

Pat. HC: After Commen. of Trial, Amen. of Pleadings Allowed if Required to Arrive at Just Conclusion - (14 Jun 2024)