-Manupatra

Delhi HC: Disclosure of Company Disputes to Concerned Party Doesn’t Amount to Defamation || Delhi HC: Landlord’s Dealings in Other Properties Don’t Affect Right to Evict for Bonafide Need || Supreme Court: No Exclusive Quota for Advocates in District Judge Direct Recruitment || Supreme Court: Sex Education Must Start Early, Not Just From Classes IX to XII || Supreme Court: Delay in Filing Written Statement During COVID Limitation Extension Allowed || Supreme Court: Fake Driver’s License Doesn’t Free Insurer Unless Owner Allowed Violation || Supreme Court: Railway Accident Claims Aren’t Criminal Trials; No Need for Strict Proof || Supreme Court: Criminal Courts Can Only Correct Clerical Errors, Not Review Judgments || Supreme Court: Arbitration Right Remains Despite Arbitration Clause Becoming Inoperable || Supreme Court: Minor Can Repudiate Guardian’s Voidable Sale by Conduct After Majority

Supreme Court to States: Consider Plea Bargaining to Reduce Pendency of Cases - (24 Jul 2018)