-Manupatra

Supreme Court Upholds Conviction as Husband Failed to Explain Wife’s Death in Matrimonial Home || Supreme Court: Crime Scene Re-Enactment Does Not Always Violate Right Against Self-Incrimination || Supreme Court: Cognizance Taken Without Hearing Accused under BNSS Section 223 is Void Ab Initio || Supreme Court Upholds Will in Sister’s Favour, Says Excluding Natural Heirs is Not Suspicious || Delhi HC: Absence of Public Witnesses and Videography in NDPS Recovery Relevant for Bail Decisions || Raj HC Initiates Suo Motu Cognizance Over Severe Water Crisis in Jodhpur, Issues Interim Directions || Del HC: Courts Cannot Direct, Monitor Inquiry Into Police Delay in Investigation After Bail Decision || Supreme Court: After the BNSS, a Pre-Cognizance Hearing is Mandatory in PMLA Cases || SC: Landowners Cannot be Forced to Waive Statutory Compensation to Claim Other Benefits || Supreme Court: Banks are Lenient With Big Borrowers But Strict With Ordinary Loan Applicants

RBI Says No Fresh Permission to Foreign Law Firms for Liaison Office - (30 Oct 2015)