-Manupatra

Delhi High Court Releases Draft Arbitration Rules, 2023 || Delhi HC: Incumbent Upon Prosecution to Establish that Victim's Age Was Less Than 18 Years || Rajasthan HC: Can’t Label FIR as Frivolous if Case Diaries Establish Commission of Offence || Kerala High Court Quashes Order Imposing Internship Fees on Foreign Medical Graduates || J&K HC: Cannot Allow Writ Petition to be Withdrawn on Basis of Unjustified Ground || Gauhati HC Allows Wife to Stay Separately Due to Assault by Husband for Complexion of Child || Gauhati HC: If Arrestee Taken to Hospital, Magistrate Must Verify Condition through VC or Visit || Madras HC: NHAI is Under Obligation to Maintain the Highways Properly and thereafter Collect Toll Fee || Madras HC: Welfare Govt. Should Strive to Enforce Prohibition Rather than Establishing Liquor Shops || Delhi HC: While Investigating NDPS Cases Efforts Should Be Made to Use Technological Means

Paramhans Ramchandra Das, Ram Lalla Virajman, Prince Anjum Qadar: The Faces of Ayodhya Dispute - (06 Dec 2017)