-Manupatra

SC: NDPS Disposal Rules Do Not Prevent Interim Release of Seized Vehicle to Innocent Owner || SC: Police Can Register FIR for Threatening Witness under S.195A IPC Without Court Complaint || Supreme Court: Pre-Litigation Mediation Not Required for Cases of Continuing IPR Infringement || Madras HC: Customs Brokers’ Offence Report Need Not Be Penal; 90-Day Period Starts on Receipt || Delhi HC: Police Evidence Valid Even if Narcotics Search and Seizure Were Not Videographed || Orissa HC: Court Must Pass Decree Based on Mediation Report Once Dispute is Referred to Mediation || Delhi HC: Employees Strictly Liable to Return Company Property Upon Termination of Employment || Delhi HC: Cheques Issued Solely as Security Cannot be Encashed for Any Existing Debt || Delhi HC: Changing POCSO Victim’s Clothes Before Medical Examination Does Not Affect Evidence || Delhi HC: Legal Heirs Can Seek Impleadment in Pending Appeals under FEMA

Bombay HC Directs State Govt. to Release Funds for Tourism Development at Lonar Crater - (04 Dec 2015)