-Manupatra

Supreme Court Explains that Comprehensive Motor Insurance Covers Occupants of a Vehicle || Supreme Court: Judgments Operate Retrospectively Unless Made Prospective || Supreme Court Clarifies Principles Governing Witness Recall under Order 18 Rule 17 of CPC || Gujarat High Court: Res Judicata Prevents Trustees from Reopening Trust Property Disputes || Allahabad HC: Trial Courts Cannot Examine Witnesses to Generate Fresh Evidence Before Cognizance || Rajasthan HC: Funds Collected From an Illegal Toll Plaza Must Be Used For Tree Plantation || Delhi HC: Minor’s Signature Alone Cannot Establish Consent for Pregnancy Termination || Karnataka HC Allows ECIR Challenge under Article 226, Rejects ED’s Immunity Claim || Allahabad High Court Upholds Transfer of a Dissolved Society's Assets to its Successor Company || P&H HC: Cheque Bounce Cases Remain Compoundable Even After Appellate Courts Uphold Conviction

Eight Years Ago, SC Had Refused to Put Ayodhya Verdict on Hold for Mediation - (08 Mar 2019)