-Manupatra

Del HC: Subsequent Bail Pleas From Same FIR Should Usually Go Before the Judge Who Denied the First || J&K&L HC: Vaishno Devi Shrine Board, Despite Statutory Status, is Not a ‘State’ under Article 12 || SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation || Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case || Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights || Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims || Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation || Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity || Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper || Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration

NCLT Bench Clears Airtel-Tata Deal - (22 Jan 2019)