-Manupatra

SC: Insurer Must Pay Accident Compensation Despite Route Permit Violation, Recoverable From Owner || SC: Recovery of Currency Alone Doesn’t Convict under PC Act Without Proof of Demand and Acceptance || SC: Minor Variations in Later Statements Don’t Undermine First Dying Declaration if Reliable || SC: Members of Unlawful Assembly Liable under Section 149 IPC Once Common Object is Proven || Madras HC: Grandparents Can Execute Adoption Deed for Unmarried Daughter if She Consents || Delhi HC: Guilty Plea Doesn’t Bypass Double Jeopardy; Second Conviction for Same Offence Invalid || Del HC: Provision of Recall u/s 311 CrPC Ensures Justice, Not Multiple Chances to Negligent Litigant || AP HC: Shutdown of Specific Unit Constitutes Closure, Workers Entitled to Compensation under S.25FFF || P&H High Court: Over-Implication of Accused’s Relatives Turns Criminal Process Into Harassment || Delhi HC: Denying Candidature of Physically Disabled Person Due to 'No Vacancy' Violates RPwD Act

Delhi High Court Cannot Entertain Criminal Contempt Reference From CAT - (03 Jun 2019)