-Manupatra

SC: Arrest & Remand Illegal if Grounds Not Given in Language Arrestee Understands || SC: Judgment for Deceased Party is Null if Legal Heir was not Brought on Record Before Hearing || SC: Hiding a Candidate’s Conviction Voids Election, Regardless of Whether it Influenced Results || Delhi HC: Not Here to Monitor Delhi University, but Students Must Follow Law During Elections || J&K&L HC: Paying Tax or GST Registration Doesn’t Legalize Unlicensed Business Activities || Delhi HC: Victim’s Past or Character Cannot be Used to Suggest Consent in Assault Cases || P&H HC: Constitution isn’t Privilege Charter; Reservation in Promotions Requires Statutory Amendment || Kerala HC: Law Must be Amended to Hold Landowners Liable for Illegal Paddy Land Reclamation || Bombay HC: Parents Saying Daughter was Unhappy, Wept Often not Enough to Convict under 498A IPC || Kerala HC: Physiotherapists and Occupational Therapists Cannot Use “Dr.” Without Medical Degree

Supreme Court: Bar of Want of Sanction Can’t Be Invoked When Probe is Ordered by HC - (02 Aug 2017)