-Manupatra

Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof || SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required || Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt || Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment || Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution || Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty || Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act || J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry || Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act || NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another

Dr.Reddy’s and Helsinn Settles Patent War over Anti-Nausea Aloxi Injection - (14 Oct 2015)