-Manupatra

Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death || Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees || Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim || Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary || SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21 || Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane || Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom || Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials || Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents || Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land

COMPANY - Ranbaxy-Daiichi Case: SC Asks Malvinder, Shivinder to Inform How They Will Pay Rs. 3500 Crore - (14 Mar 2019)