-Manupatra

IT Rules Amendment 2023: Bombay High Court Strikes Down Amendment on Fact Check Units || IT Rules Amendment 2023: Bombay High Court Strikes Down Amendment on Fact Check Units || Raj. HC: MACT Empowered to Recall Order if Obtained through Fraud or Misrepresentation || MP HC: While Hearing Bail Plea of Juvenile, Gravity of Offence Shouldn’t be Considered || Orissa HC: Permanent Committee Can’t Withhold Candidature Without Submitting Names to Full Court || Bom. HC: Person Working as Waiter Where Women are Dancing Cannot be Booked for Obscenity || SC Allows Candidate with 45% Speech & Language Disability to Pursue Medical Education || SC: In Acquittal Appeal, HC to Record Clear Finding While Reversing Judgement || SC: Cannot Attach Contributory Negligence of Driver Vicariously to Passengers || SC: Literal Construction to Be Considered if Language of Instrument/Document Is Clear & Unambiguous

Bombay High Court Slams BEST for Terminating Electric Bus Contract - (18 Oct 2018)