-Manupatra

Del. HC: For Wrongful Confinement, It Isn’t Necessary That Victim Must be Immobilized By Tying Hands || Delhi HC: For Offence of Criminal Intimidation, Intention to Cause Alarm is Necessary || Delhi High Court Restrains Zydus Lifesciences Limited from Selling Biologic Similar to Nivolumab || Delhi HC: Surveyors and Loss-Assessors Work Impartially and Independently || Calcutta HC: Maintenance is a Tool to Maintain Lifestyle || SC: No Binding Arbitration Agreement if Clause Says Arbitration "May Be Sought" || SC: Need to Have Guidelines for Investigating Agencies Summoning Lawyers Over Legal Advice || SC Suggests HCs to Make Rule Mandating Disclosure of Antecedents & Earlier Pleas in Bail Applica. || SC: Remedy under Order XLI Rule 4 CPC Doesn’t Apply When All Defendants Jointly Appeal || SC: No Restriction Imposed on Trial Court’s Power through Section 32 of NDPS Act

CJI Dipak Misra Meets Four Dissenting Supreme Court Judges, Offers Olive Branch - (16 Jan 2018)