-Manupatra

Bom. HC: Cannot Book Lawyer for Asking CBI Officers to Show their Identity Cards || Allahabad HC: Definition of Dependent Family to Include ‘Widowed Daughter’ || Ker. HC: Under 'Recruitment by Transfer', Prescribed Conditions Need to be Scrupulously Followed || SC: Litigant Owes a Duty to be Vigilant about Pending Judicial Proceedings || SC: Superior Courts Should Avoid Adverse Comments on Personal Conduct & Caliber of Judicial Officers || SC: Higher Court Can Examine Existence of Jurisdi. Fact Even if Trial Court Fails to Frame Issue || SC: Confession by Accused, in Custody Not Admissible Except to the Extent of Applicability of S. 27 || Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act || Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation || Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible

SC Stays Order Allowing CBI Inquiry into Graft Allegations Against TN CM Palaniswami - (30 Oct 2018)