-Manupatra

SC: Completed Trial can't be Remanded for Procedural Lapse Unless Prejudice is Proven || SC: Sessions Courts Cannot Bar Statutory Remission and Commutation Through Special Sentences || SC: Article 311 Bar Inapplicable If Removing Officer Equals Appointing Authority in Status || SC: Contractual Bar Prevents Arbitral Tribunal From Awarding Pre-Reference Interest || SC Frames Guidelines to Prevent POCSO Act Misuse by Parents in Custody Disputes || Delhi HC Directs DLSA to Convey Trial Court’s Encouraging Message and Compensation to POCSO Survivor || Delhi HC: Gravity of UAPA Offence Cannot Justify Prolonged PMLA Detention || Delhi HC Affirms Equestrian Federation's Youth Olympics Selection, Calls for Clearer Norms & Timeline || Delhi HC: Ajeet Bharti Used Caste Superiority to Humiliate Chandrashekhar Azad || Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree

Supreme Court: Replication to WS Can be Filed by Election Petitioner if New Facts Not Introduced - (10 May 2024)