-Manupatra

SC: General Reference to a Tender’s Arbitration Clause Does Not Incorporate it into a Contract || Supreme Court: Partnership Veil May be Lifted to Detect Illegal Sub-Letting Arrangements || Supreme Court: Lower Dearness Relief For Pensioners than Employees' DA is Arbitrary under Article 14 || Supreme Court: NCLT Should Not Assess Merits of Pre-Existing Dispute in Section 9 Applications || Supreme Court Clarifies that the Right to Vote is Not a Fundamental Right But a Statutory Right || Chhattisgarh High Court: Minor’s Voluntary Elopement With a Lover Does Not Constitute Kidnapping || Bombay HC: Staring at Co-Worker’s Chest is Morally Wrong But Does Not Amount to Voyeurism under IPC || Delhi HC: Loss of Confidence in Employees Entrusted With Funds is Valid Ground For Termination || Allahabad High Court: Gram Nyayalaya Has Jurisdiction to Decide Maintenance and Execution Petitions || J&K&L HC: Non-Publication of Sec 4(1) Notice in Gazette and Local Newspapers Vitiates Acquisition

Advocates’ Profession Has Reached Worst Condition: Madras High Court - (16 Feb 2018)