-Manupatra

Supreme Court: Breach of Contract is Not Cheating Unless Fraud Existed From the Outset || Supreme Court: Specific Performance of an Agreement to Sell May be Denied After a Long Delay || Supreme Court: Section 498A IPC Applies to Live-In Relationships in Nature of Marriage || Supreme Court Awards Rs.83.38 Lakh to Child Left Paralysed, Stressing Impact on the Victim’s Future || J&K and Ladakh High Court: Private Trust Cannot Oppose Wakf Takeover Without Legal Authority || P&H HC: Courts Cannot Grant Protection to a Minor’s Live-In Relationship Prohibited By Law || Chhattisgarh High Court: NEET OMR Tampering Allegations Cannot Rest on Mere Suspicion || Allahabad High Court Upholds Conviction, Says a Reliable Dying Declaration Alone Can Sustain Guilt || Bombay HC Criticises ITAT for Delays in Pronouncing Orders Beyond 90-Day Limit || P&H High Court Criticises Punjab For Spending on Freebies and Ads While Delaying Employee Dues

Bhima-Koregaon Case: Dissenting SC Judgment Vindicates Our Stand, Say Petitioners - (29 Sep 2018)