-Manupatra

Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act || Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation || Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible || Del. HC: It is the Product and Not the Technology Used that Determines HSN Classification || P&H HC: Provis. of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules are Unconstitutional || Cal HC: High Time that Irretrievable Breakdown of Marriage be Read as Grounds of Desertion & Cruelty || Supreme Court: Third Party Can File SLP Against Quashing Of Criminal Proceedings || SC: Absolute Ownership in Property as Per HSA Can’t be Claimed by Woman with Limited Interest || SC: Can’t Forego Fundamental Requirements of Election of Society in Absence of Specific Provisions || SC: Special Efforts Should be Made to Identify Women Prisoners Eligible for Release u/s 479 of BNSS

SERVICE - Criminal Antecedents can't be Said to be 'Clear' When Acquittal is by Granting Benefit of Doubt: SC - (30 Mar 2019)