-Manupatra

SC: Superior Courts Should Avoid Adverse Comments on Personal Conduct & Caliber of Judicial Officers || SC: Higher Court Can Examine Existence of Jurisdi. Fact Even if Trial Court Fails to Frame Issue || SC: Confession by Accused, in Custody Not Admissible Except to the Extent of Applicability of S. 27 || Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act || Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation || Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible || Del. HC: It is the Product and Not the Technology Used that Determines HSN Classification || P&H HC: Provis. of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules are Unconstitutional || Cal HC: High Time that Irretrievable Breakdown of Marriage be Read as Grounds of Desertion & Cruelty || Supreme Court: Third Party Can File SLP Against Quashing Of Criminal Proceedings

Disclose Payment Made to MS Dhoni: SC to Amrapali - (30 Apr 2019)