-Manupatra

Supreme Court: Driving Licence Renewal After a Gap Will Not Take Effect From Expiry Date || Supreme Court: High Courts Cannot Quash Cheque Bounce Cases by Pre-Trial Inquiry Into Liability || Supreme Court: Passport Renewal Cannot be Denied if Trial Court Has Permitted it Despite Pending Case || SC: Delay in Depositing Sale Balance Does not Make Specific Performance Decree Inexecutable || Supreme Court: Non-Compete Fees Qualify as Deductible Revenue Expenditure under Income Tax Act || Supreme Court: Section 311 CrPC Should be Invoked Sparingly, Only When Evidence is Vital || J&K&L High Court: Successive Bail Applications Can Be Filed Even Without Change in Circumstances || Kerala HC: Fresh Arbitration Notice is Required For Second Arbitration After Prior Award Set Aside || NCLT Hyderabad: Mortgaging Property Without Lending Money Does Not Constitute Financial Debt || Supreme Court: Vacancies From Resignations under CUSAT Act Must Follow Communal Rotation

Missionary Activities not Prohibited in India as Rights Under Art. 25 Available to All: Delhi HC - (11 Jan 2019)