-Manupatra

Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract || Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability || SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training || Delhi High Court Quashed Cases over Allegations of Excess Lead Content in Maggi Noodles || Madras High Court: Advocates Cannot Hinder Police From Producing Arrested Lawyers Before a Court || Allahabad HC Awarded Rs. 4.75 Lakh Compensation Over Illegal Vehicle Confiscation in a Beef Case || Allahabad High Court: Strong Suspicion, Not Proof of Guilt, is Sufficient to Frame Charges || Delhi HC: Prior Sanction Not Required Where Cognizance Preceded 2018 PC Act Amendment || Bombay High Court: The Notion of a "Perfect Victim" in Rape Cases is a Myth || Allahabad High Court: Prior Agreement With Inquiry Report Doesn't Vitiate Disciplinary Proceedings

Kar HC: PIL Seeking Direction for Government Correspondence to be Done in Kannada Language, Rejected - (28 Jun 2024)