-Manupatra

SC: Valid Bareboat Charter Termination Extinguishes Demise Charter, Vessel Arrest Vacated || SC: Absence of Train Ticket No Ground to Deny Compensation for Passenger’s Death || Patna HC: Routine FIR Involvement alone cannot Deny Arms Licence without Safety Threat || Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds || Delhi HC: Foreign Travel Restrictions must not Obstruct Pregnant Foreigner's Medical Care || MP High Court: Article 227 Cannot Be Invoked to Quash Wife’s Conjugal Rights Proceedings || Kerala High Court Issues Directions on Driver Profiling, Bus Regulation and Road Safety || Delhi HC: Prior Permission for Foreign Travel Unjustified When Accused Was Never Arrested || Air India Penalised Rs. 50K Over De-boarding Disabled Woman and Wheelchair Damage || Delhi HC: Muslim Personal Law cannot Shield Sex with Minor Wife from POCSO Case

Delhi HC: Hold Meeting on Clinical Trials for Developing Indigenous Therapies for Rare Diseases - (10 Mar 2023)