-Manupatra

Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency || Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children || Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims || Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations || Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary || Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother || Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly || Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay || Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State || Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders

SC: Words Like ‘Repay’, ‘Return’, ‘Subject to this Condition’ Imply Agreement is Not of Absolute Sale - (17 Aug 2017)