-Manupatra

Supreme Court: Ad Valorem Court Fees Apply to Appeals Seeking Statutory Land Acquisition Benefits || Supreme Court: Cruise Voyages Remain Shipping Business under Section 44B Despite Onboard Services || Supreme Court: People Abandon Cattle on Roads But Object to Their Use For Food || Supreme Court Stays CIC Decision Declaring NSE Subject to the RTI Act || SC: Wife May Be Denied Interim Maintenance if Husband Ex Facie Establishes Adultery || SC: Prior Testimony is Inadmissible without Section 299 CrPC Order against Absconder || Supreme Court: Administrative Action Can't Be Invalidated Solely for Lacking Formal Order || Calcutta High Court: Section 141 NI Act Does Not Apply to Sole Proprietorships || Orissa High Court Criticizes Magistrate for Defying Direction in Cheque Bounce Case || Delhi High Court Safeguards Yuvraj Singh's Personality Rights, Orders Deepfake Takedown

SC Directs Hyderabad HC to Expedite Hearing in Power Utilities Employees’ Case - (11 Dec 2015)