-Manupatra

Supreme Court: Ordering DNA Test is Unwarranted When Paternity Issue Has no Connection to Offence || Supreme Court: Ordering DNA Test is Unwarranted When Paternity Issue Has no Connection to Offence || Supreme Court: Ordering DNA Test is Unwarranted When Paternity Issue Has no Connection to Offence || SC: Mere Mention of 'Arbitration' Does not Form Agreement Without Clear Intent || SC: No Entitlement to Job as Compensation for Land Acquired under Land Acquisition Act || SC: Court Cannot Probe Credibility of FIR Allegations While Entertaining Quashing Plea || SC: Notice under Indian Forest Act Does not Transfer Private Forests to Maharashtra Law || SC: Unilateral Termination of Sale Agreement Invalid if Contract Does Not Permit it || NCLAT: Pre-COVID Defaults do not Exempt Debtors From Insolvency Proceedings || NCLAT: Liquidator Must Obtain NCLT Approval Before Conducting Private Sale

Karnataka High Court: 'Contract Workers Need Not Be Regularised' - (09 Oct 2017)