-Manupatra

SC: CBDT Circulars do not Bind Courts in Income Tax Matters || SC: Gujarat Saw Several Hooch Tragedies despite Prohibition on Liquor || SC: Interest Continues if Award-Holder Cannot Freely Withdraw Conditional Deposit || SC Urges Law Commission to Examine Law Governing Deposits Made in Courts || SC: Civil Court Cannot Grant Interim Relief While Leave Application Against Public Trust is Pending || Calcutta HC Upholds ITC Injunction, Says ‘Gold’ Has Acquired Secondary Meaning || MP High Court Denies Compensation as Pregnancy Pre-Dated Sterilization Surgery || Delhi HC: MACT Must Assess Claimant’s Need Before Denying Release of FDR Compensation || Delhi HC Orders Interpol Red Corner Notice Against Man Facing Contempt Over Remarks Against Judges || Gujarat HC Allows Seven-Day Parole to Convict in Bilkis Bano Case

Meditation as Correction Course for Rape Convict Who Assaulted Girl with Disability: Delhi HC - (29 Nov 2018)