-Manupatra

Delhi HC: Saying “Maro Sale Ko” During a Fight Alone Does Not by Itself Establish Intent to Kill || Delhi HC Ordered Removal of Fake News About Judges’ London Badminton Event, Restrained its Sharing || Bombay HC: Calling Police over Routine Transfers or External Complaints is Misconduct || Delhi HC Upheld EC’s Decision Banning Political Ads in the Delhi Metro During Model Code of Conduct || Delhi HC: In the Telegram Case Entire Social Media Platforms Can Be Blocked U/S 69A of the IT Act || Supreme Court: Pedestrians' Right to Footpaths Cannot be Overridden by Motorists || Supreme Court: Financier Cannot Seek Insurance For a Vehicle Surrendered by its Owner || Madhya Pradesh High Court: Victims Must be Given a Hearing Even Before Closure Report Rejection || Delhi HC: Payment of ‘Pagri’ Does Not Render Tenancy Non-Terminable, Allowing Eviction || Ker HC Examined Whether Electro-Homeopathy Can be Practised Without Registration under Medical Laws

Only Legislation Can Resolve Ayodhya Dispute Now, Says VHP as SC to Form Bench Before Jan 10 - (05 Jan 2019)