-Manupatra

SC Halts Deer Translocation From Delhi’s AN Jha Park And Orders a Probe into DDA Negligence || Supreme Court: The Growing Trend of Succeeding Benches Overturning Earlier Judgments is Troubling || SC: Administrative Orders Must be Based on Stated Reasons and Cannot Add New Grounds Later || HP HC: Mixing Contraband Pouches Before Sampling Raises Serious Doubts About Accused's Possession || Bombay HC: Drug Names Using International Non-Proprietary Names Cannot be Monopolized || Delhi High Court: Assets From Illegal Cricket Betting are Proceeds of Crime Attachable by ED || Delhi HC: Extension to Issue SCN U/S 110 of The Customs Act Must be Granted Before Six Months Expire || Delhi HC: Statements to Customs under Section 108 During Goods Seizure Aren't Admissible As Evidence || Delhi HC: Oral Waiver of a Show-Cause Notice is Invalid And Continued Detention of Goods is Unlawful || Supreme Court: Letter of Intent is a 'Promise in Embryo', Rights Arise Only After Conditions Met

SC Says Woman's Right over Property, Given in Lieu of Maintenance Is Absolute - (24 Nov 2015)