-Manupatra

Delhi HC: Registered Property Title Prevails over Claims Based on Oral Family Settlements || Gauhati HC: Only A Family Court Can Grant A Divorce under Muslim Law, Not A Civil Judge || Del HC: Courts Cannot Compel Lawyers to Disclose Sources of Documents Filed on Clients' Instructions || SC Explains When Shares Received After Company Amalgamation are Taxable as Business Income || SC: Excavators, Dumpers Etc Used Within Factories aren’t Motor Vehicles For Road Tax Purposes || SC: Complaints Alleging Fraud under Companies Act Can Be Filed Only By SFIO, Not By Private Parties || SC: Preventive Detention Cannot Override Bail and Requires Proof of a Threat to Public Order || Supreme Court: Multiple Complaints Are Valid For Dishonour of Several Cheques in One Transaction || SC: Bail Should Not be Refused Mechanically Nor Granted Based on Irrelevant Considerations || Gujarat HC: Motor Accident Compensation Doesn’t Cover Medical Expenses Paid by Charity

Karnataka High Court to United Breweries: Submit Concrete Plan to Repay Loans - (12 Mar 2018)