-Manupatra

Supreme Court: Gravity of Offence and Accused’s Role Must Guide Suspension of Sentence under CrPC || Supreme Court: Arbitral Awards Cannot be Set Aside For Mere Legal Errors or Misreading of Evidence || SC Acknowledges Child Trafficking as a Grave Reality and Issues Guidelines to Assess Victim Evidence || Allahabad HC: When Parties Extend an Agreement by Conduct, The Arbitration Clause Extends Too || Supreme Court: Issues of Party Capacity and Maintainability Must Be Decided by Arbitral Tribunal || Supreme Court: Omissions in Chief Examination Can Be Rectified During Cross-Examination || Supreme Court: Items Given by Accused to Police Are Not Section 27 Recoveries under Evidence Act || Gujarat High Court: Waqf Institutions Must Pay Court Fees When Filing Disputes in State Tribunal || Allahabad High Court: Law Treats All Equally, State Cannot Gain Undue Benefit from Delay Condonation || SC: SARFAESI Act Was Not Applicable in Nagaland Before its 2021 Adoption, Dismisses Creditor’s Plea

Supreme Court Refuses to Entertain Plea to Use Aadhaar to Trace Identity of Unidentified Dead Body - (30 Oct 2018)