-Manupatra

MP High Court: Estranged Husband Entitled to Loss of Consortium Compensation After Wife’s Death || J&K & Ladakh HC: Claims under Roshni Act Void Ab Initio, Ownership Rights Null from Inception || Madras High Court Directs Expedited Trials in 216 Pending Criminal Cases Against MPs and MLAs || MP High Court: Allowing Minor to Drive Without Valid License Constitutes Breach of Insurance Policy || Punjab & Haryana High Court: Cyber Fraud Cases Uphold Public Trust, Cannot Be Quashed by Compromise || SC: Customer-Banker Relationship Based on Mutual Trust, Postmaster’s Reinstatement Quashed || Supreme Court: Company Buying Software for Efficiency and Profit Is Not a ‘Consumer’ under CPA || SC: Long Custody or Trial Delay Not Ground for Bail in Commercial Narcotic Cases if S.37 Unmet || Calcutta HC Disqualifies Politician Mukul Roy from Assembly under Anti-Defection Law || Supreme Court Bans Mining in and Around National Parks and Wildlife Sanctuaries

Partners in Live-In Relationship Cannot Be Separated Through Writ of Habeas Corpus: Kerala HC - (04 Jun 2018)