-Manupatra

Supreme Court Grants Probation to Convicts; Rules Fine-Only Cases Also Eligible || SC Disposes Plea on Allied Health Course Moratorium After NCAHP Issues 2026–27 Guideline || Supreme Court Grants Promotion Relief to Employee Denied Relaxation, Calling it Discrimination || Patna HC: Tender Lapses if Not Extended on Time & Delay Cannot be Cured by Repeated Representations || Delhi HC Directs Strict Compliance With SC Orders For Release of Undertrials After 1/3rd Sentence || MP HC Grants Bail to Two Muslim Men Arrested over Instagram Reel Allegedly Supporting Iran || SC: General Reference to a Tender’s Arbitration Clause Does Not Incorporate it into a Contract || Supreme Court: Partnership Veil May be Lifted to Detect Illegal Sub-Letting Arrangements || Supreme Court: Lower Dearness Relief For Pensioners than Employees' DA is Arbitrary under Article 14 || Supreme Court: NCLT Should Not Assess Merits of Pre-Existing Dispute in Section 9 Applications

FIR Delay May be Condoned if Complainant Appears to be Reliable and Without Motive: SC - (02 Apr 2019)