-Manupatra

Supreme Court Lays Down Principles Governing Joint Trials in Criminal Cases under CrPC and BNSS || Karnataka HC: Person Joining Festivals of Another Religion Does Not Violate Rights || Himachal Pradesh High Court: Recovery of Money without Proof of Demand Is Not Bribery || Kerala HC: Cognizance Of Rape u/s 376B IPC Needs Complaint by Separated Wife, Not on Police Report || J&K&L HC: Dealership & Lease Agreements Are Separate Contracts and Disputes Must Be Filed Separately || Calcutta High Court: Unemployment Does Not Excuse Able-Bodied Husband from Maintaining His Wife || Ker. HC: Violating the Procedure for Sampling Contraband u/s 53A of Abkari Act Vitiates Prosecution || Delhi High Court: Students with Less Than 75% Attendance Cannot Contest DU Student Union Elections || Delhi High Court: UGC Cannot Debar a University from PhD Admissions under UGC Act || Delhi High Court: MCD's Higher Property Tax on Luxury Hotels Not Arbitrary

Calcutta HC: Power Of Attorney can be Permitted to Address the Court in Case of Close Relative - (25 Apr 2019)