-Manupatra

SC: Absence of Independent Witnesses is Not Fatal if Injured Eyewitness Testimony is Sterling || Supreme Court: Prosthetic Limb Costs Must Be Compensated To Restore Victims’ Dignity || Supreme Court: Probate Can be Revoked For Non-Impleadment of Parties and Suppression of Facts || SC: Plaint Cannot be Rejected For Valuation or Court Fee Defects Without Chance to Rectify || SC Rules Government Grants Act Overrides Rent Law, Sets Aside Eviction Proceeding Against Union Govt || SC: Civil Court Has No Jurisdiction in Boundary Dispute Between Maharashtra Panchayat & Municipality || Allahabad HC: Two Criminal Cases Insufficient to Label a Person as 'Goonda' and Harm Reputation || Bom HC: Sprinkling Mustard Without Ill Intent Before a House is Not an Offence under Black Magic Act || J&K&L HC: Preventive Detention Invalid When Based on Speculative Fear of Election Disturbance || Bombay High Court: POSH Act Penalises False Complaints by Women But Not Those Who Instigate Them

No Bar for Mere Accused in Criminal Case to Enroll As A Lawyer, Holds Madhya Pradesh High Court - (24 Sep 2018)