-Manupatra

Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time || Bombay HC: No Absolute Right for Citizens to Access Public Offices || Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree || Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021 || Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist || Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion || Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act || Supreme Court Acquits Chennai Man Sentenced to Death in Child Rape-Murder Case || SC: Only Disclosure Leading to Weapon Recovery Admissible under Section 27 Evidence Act || Supreme Court Orders Strict Enforcement on Helmets, Lane Discipline & Headlight Use

Bombay HC Raps CBI, SIT for Revealing Evidence in Dabholkar Murder Cases - (07 Sep 2018)