-Manupatra

Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named || SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs || Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’ || Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage || Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple || Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused || J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention || Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent || Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary || Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items

When Dispute is of Civil Nature, Giving It a Criminal Colour is Abuse of Process of Law: Bombay HC - (18 Dec 2017)