-Manupatra

SCDRC Upholds Penalty of Rs. 5 Lakh Imposed on Airtel || Delhi HC: Cannot Read WhatsApp Conversation as Evidence Without Mandatory Certificate || Allahabad HC: It’s a Child’s Natural Right to Know and Meet His Parents || Delhi High Court: ICAI Needs to be Enhanced and Strengthened || Del. HC: CGPDTM to Prepare Draft Code of Conduct for Regulation of Patent and Trademark Agents || Kerala High Court: To Constitute Abetment, Intentional Aid by Abettor Must be Shown || SC: Bail Shouldn’t be Opposed for Seriousness of Offence if Prosec. Agency Can’t Ensure Speedy Trial || Allahabad HC: In Consensual Relationships, POCSO Act Being Misused Against Teenagers || Sik. HC: Conviction of a 24-Year-Old for Committing Rape on His Grandmother, Upheld || Bom. HC: Consensual Relationship Between Man and Woman is Not a License to Exploit Partner

Pat. HC: Retiral Benefits Can’t be Withheld by Employer if No Pending Departmental Proceeding - (25 Jun 2024)