-Manupatra

Del. HC: Can Treat Offence Committed Overseas as Predicate Offence If Crime Proceeds Travel to India || SC: View that Delay Beyond 120 Days In Appeal u/s 37 Can’t Be Condoned, May Require Reconsideration || SC: Provisions Prohibiting Pvt. Entities from License for Working on Nuclear Energy, Not Arbitrary || SC: Head of Department to be Liable on Department’s Failure to Comply With NGT Order || Cabinet Accepts Recommendations Made by High Level Committee on ‘One Nation, One Election’ || SC: Centre Made Party to Interpret the Word ‘Person’ Under Consumer Protection Act || SC: Travesty of Justice if Convict is Unable to Get Benefit of Bail for Inability to Furnish Surety || MP High Court: Children Prolonging Proceedings at Cost of Father, Cannot be Allowed || SC: Wikipedia to Remove Name of Victim in RG Kar Medical College Hospital Rape-Murder Case || SC: No Demolition Except for Unauthorised Construction to Take Place Without Permission of the Court

MP HC: Revaluation of Answer Sheet Cannot be Permitted in Absence of Express Provision - (29 Jul 2024)