-Manupatra

Delhi High Court Denies Lifting Stay on Kent RO’s Sale of Fans under the KENT Trademark || Sikkim HC: Non-Disclosure of Minor Cases With Acquittal Should Not Automatically Trigger Termination || SC Explains What Constitutes ‘Best Interests’ of Patient in Vegetative State for Passive Euthanasia || Supreme Court: Overzealous Investigation and Cases Based on Public Perception Can Harm Prosecution || SC: Public Servant Convicted of Bribery Cannot Seek Acquittal Merely Due to Co-Accused’s Acquittal || Supreme Court: Call Detail Records Require Section 65B Evidence Act Certificate to be Admissible || SC: Valuation Report is Not Mandatory For Share Capital Reduction U/S 66 Companies Act || SC: NCLAT Order Remains Valid Even if the Bench Has a Majority of Technical Members || SC: Plaintiff Who Approaches the Court with Unclean Hands Cannot be Granted Specific Performance || SC: Co-Operative Society’s Multi-State Status Depends on its Objectives, Not Member Distribution

SC: Flip-Flops Like the Ones in NEET-UG Should be Avoided by NTA - (02 Aug 2024)