-Manupatra

Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking' || Supreme Court: Procedural Lapses doesn’t Void Seizure but may Weaken Evidence || SC: Subsidy Taxability Depends on its Purpose under The Income Tax Law || MP HC:Revenue Authority’s Decision Can’t Operate as Res Judicata in Absence of Express Statutory Bar || SC: Breakup Followed by Suicide does not Automatically Amount to Abetment to Suicide || SC: Election Petition under Representation of the People Act Must be Filed Personally by Petitioner || Patna HC: Template Arrest Memo cannot Satisfy Mandate under Article 22 of Constitution || MP HC: Delayed Cruelty FIR not Counterblast When Wife “Remains Silent” to Save her Married Life || MP HC:Revenue Authority’s Decision Can’t Operate as Res Judicata in Absence of Express Statutory Bar || Patna HC: Signature Mismatch alone cannot Prove OMR Tampering

SC Gives UP Govt. 2 Days Time to Appoint Lokayukta - (15 Dec 2015)