-Manupatra

Kerala HC Upholds Life Terms For Five, Acquits Two in Renjith Johnson Murder, Says TIP Not Needed || Kerala HC Orders Emergency Electric Fencing at Tribal School to Address Rising Wildlife Conflict || Madras HC: Arbitrator Can’t Pierce Corporate Veil to Bind Non-Signatory and Partly Sets Aside Award || Calcutta HC: Post-Award Claim For Municipal Tax Reimbursement is Not Maintainable under Section 9 || Tripura HC: Tax Authorities Cannot Revive Repealed VAT Powers or Retain Deposits Without Law || J&K&L HC: Obtaining a Passport is a Constitutional Right; Citizens Need Not Prove Travel Necessity || Allahabad HC: Police Report in Non-Cognizable Offence is a Complaint; Accused Must Be Heard First || Kerala HC: Hospitals Must Display Rates and Cannot Deny Emergency Care For Lack of Advance Payment || Orissa HC: Convict’s Refusal to Appeal Through Legal Aid Must be Recorded in Writing || SC Halts Deer Translocation From Delhi’s AN Jha Park And Orders a Probe into DDA Negligence

Supreme Court: Presumption U/S 139 of NI Act Can’t Be Rebutted By Mere Denial - (03 Jul 2018)