-Manupatra

Delhi HC: MYAS Not Bound to ‘Rubber-Stamp’ International Federation Choices || AP HC: Fulfilling Rehabilitation Promises to Displaced is State’s Constitutional Obligation || SC: Career Progression to Higher Echelons of Judiciary is Neither a Matter of Right Nor Entitlement || Provisions of Tribunal Reforms Act 2022 Struck Down as Unconstitutional || Madras HC: Repeated Remand Orders U/S 37 A&C Act are Unworkable Without Reversing Merits || Delhi High Court: Unproven Immoral Conduct of a Parent Cannot Influence Child Custody Decisions || Delhi High Court: Counsel Cannot Treat Passovers or Adjournments as an Automatic Right || Delhi HC: Landlord’s Rent Control Act Rights Cannot be Waived by Contract With Tenant || Bom HC: Arbitrator Who Halts Proceedings over Unpaid Revised Fees Effectively Withdraws From Office || SC Holds That if Some Offences Are Quashed On Compromise, The FIR Cannot Continue For Others

Absconding, by Itself, Hardly Any Evidence of Guilt: Bombay HC - (15 Apr 2019)