-Manupatra

Kerala HC: Petrol Pump Licence is Automatically Cancelled on Lease Expiry Without Any Hearing || MP HC: Trial Courts Cannot Grant Permanent Injunction in Title Suits Without Recovery of Possession || MP High Court: Guardians Can be Liable For Minors Flying Kites With Chinese Manjha || SC: Under Order XXI Rule 102 CPC, A Transferee Pendente Lite Cannot Obstruct Execution of a Decree || SC: RTE Act promotes fraternity and equality by children of judges and vendors studying together || MP High Court: Aadhaar and Voter ID Cards are Not Definitive Proof of Date of Birth || Chhattisgarh HC: Second Marriage During Subsisting First Marriage Void Unless Custom Permits It || Allahabad HC: Will in Favor of Someone Does Not Affect Compassionate Appointment Based on Dependency || MP High Court: Mere Illness of a Family Member, If Improving, is Not Sufficient for Interim Bail || Bombay HC: ?25K Fine for Flying Kites With Nylon Manjha; Parents Must Ensure Responsible Conduct

Supreme Court: Judgment on Video Conferencing in Matrimonial Disputes Needs Reconsideration - (31 Aug 2017)