-Manupatra

Supreme Court: Breach of Contract is Not Cheating Unless Fraud Existed From the Outset || Supreme Court: Specific Performance of an Agreement to Sell May be Denied After a Long Delay || Supreme Court: Section 498A IPC Applies to Live-In Relationships in Nature of Marriage || Supreme Court Awards Rs.83.38 Lakh to Child Left Paralysed, Stressing Impact on the Victim’s Future || J&K and Ladakh High Court: Private Trust Cannot Oppose Wakf Takeover Without Legal Authority || P&H HC: Courts Cannot Grant Protection to a Minor’s Live-In Relationship Prohibited By Law || Chhattisgarh High Court: NEET OMR Tampering Allegations Cannot Rest on Mere Suspicion || Allahabad High Court Upholds Conviction, Says a Reliable Dying Declaration Alone Can Sustain Guilt || Bombay HC Criticises ITAT for Delays in Pronouncing Orders Beyond 90-Day Limit || P&H High Court Criticises Punjab For Spending on Freebies and Ads While Delaying Employee Dues

CBI Officer Probing Ponzi Scam Doesn't Have to Appear Before Kolkata Court as HC Sets Aside Order - (26 Feb 2019)