-Manupatra

Uttarakhand HC: Severity of POCSO Charges Alone Cannot Deny Juvenile Bail || Madras HC Grants Anticipatory Bail to Man Accused of Watching CM Vijay's Unreleased Film Online || Jharkhand HC: Interest under Employees' Compensation Act Runs From Date of Accident || Bombay HC Quashes Wakf Property Mutation as Enemy Property, Mandates Due Process || J&K&L High Court: Limitation Must be Decided Before Hearing Appeal Against 31-Year-Old Mutation || Allahabad HC Summons UP Home Secretary Over Delay in Custodial Death Compensation Guidelines || Delhi HC Differs with DPIIT Paper, Says ChatGPT Injunction Would Hurt AI Development || Supreme Court: MHADA can Enforce Developer's Rehabilitation Commitments || SC: Transfer of Defrauded Funds To Accused's Account Alone Cannot Warrant Clubbing FIRs || Supreme Court: States with Under 1,000 Consumer Cases Can Abolish Select District Commissions

CRIMINAL - Bombay HC Sets Aside Process Issued Against Tata's Trustee in Shapoorji's Defamation Complaint - (30 Mar 2019)